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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004

(2)The Vice-Chancellor shall be appointed by the Chancellor out of a panel of names recommended by a search committee consisting of a person nominated by the Chancellor, the Director General, Indian Council of Agricultural Research, the Chairman, University Grants Commission or his nominee and a person nominated by the State Government. No person nominated as a member of the committee shall be connected with the University or any institution, maintained or administered by the University. The Chancellor shall appoint one of the members to be the Chairman of the Committee. The Secretary to Government in charge of Animal Husbandry or his nominee not below the rank of the Deputy Secretary to Government shall be the convener of the search committee.Provided that if the Chancellor does not approve any of the names recommended by the committee, he may call for fresh recommendations from the committee.