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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1) in Jagath University Act, 2018

(1)The Board of Governors shall consist of the following, namely:-
(i) The Chancellor - Chairperson
(ii) The Vice-Chancellor - Member
(iii) The Principal Secretary or Secretary tothe State Government in the Department of Higher Education or byhis nominee not below the rank of Deputy Secretary
(iv) The Principal Secretary or Secretary to theState Government in the Department of Medical Education or by hisnominee not below the rank of Deputy Secretary
(v) One expert from the field of management,finance or any other specialized, including administration to benominated by the State Government.
(vi) Two persons nominated by the SponsoringBody of whom one shall be woman;
(vii) The Pro Vice Chancellor who shall benon-voting member;
(viii) One eminent educationist nominated by theUniversity Grants Commission