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[Section 5]
[Entire Act]
State of Karnataka - Subsection
Section 5(1) in Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006
| (a) a retired Judge of High Court of Karnatakanominated by the Chief Justice of the High Court of Karnataka | Chairperson |
| (b) Vice-Chancellor of either the Rajiv GandhiUniversity of Health Sciences or the VishveshwaraiahTechnological University, as the case may be depending on thecourse of study | Member |
| (c) a person of repute in the concerned field ofeducation nominated by the Chairperson | Member |
| (d) a person nominated by the Chairperson whoshall be a Doctor or Engineer of eminence as the case may be(depending on the course of study) | Member |
| (e) the Secretary to Government in charge ofMedical or Higher Education as the case may be (depending on thecourse of study) | Member Secretary |