Section 21 in Karnataka Secondary Education Examination Board Act, 1966
21. Examiners' Committee.
(1)There shall be a Committee called the Examiners' Committee for the purpose of drawing up the panel of names of Examiners.(2)The Examiners' Committee shall consist of,-(i)the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.];(ii)ten Members appointed by the Board in the manner specified below:-(a)three from amongst the ex-officio members of the Board;(b)four from amongst the elected members of the Board;(c)three from amongst the nominated members of the Board.(3)The Examiners' Committee shall draw up panels of the names of the Examiners. Such panels shall consist of such number as may be prescribed by the regulations.(4)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall make appointments of Examiners out of the panel drawn up by the Examiners' Committee.(5)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] may in an emergency appoint any Examiner outside the panels drawn up by the Examiners' Committee and when any such appointment is made, he shall report such appointment to the Board.(6)The members of the Examiners' Committee other than the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], shall hold office for a term of one year from the date of their appointment.
