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[Section 110]
[Entire Act]
State of Karnataka - Subsection
Section 110(2) in Karnataka Education Act, 1983
| (a) | the Commissioner or the Secretary to Governmentof the concerned department, | Chairman |
| (b) | the Commissioner for Public Instruction or theDirector of Collegiate Education or the Director of MedicalEducation or the Director of Adult Education or the Director ofVocational Education, as the case may be, | Member |
| (c) | three other persons to be nominated by the StateGovernment among the educationists in the concerned area | Members |