Section 72 in The Karnataka State Universities Act, 2000
72. Karnataka State Inter-University Board.
(1)Notwithstanding anything contained in any other Law for the time being in force, there shall be an Inter University Board for the State of Karnataka called "the Karnataka State Inter-University Board" consisting of the following members:-(a)The Minister incharge of Higher Education.-Chairman.(b)The Vice-Chancellors of all the Universities in the State.(c)The Secretary to Government incharge of Higher Education-Member-Secretary.(d)The Secretary to Government, in charge of Finance Department.(e)The Secretary to Government, in charge of Agriculture and Horticulture Department.(f)The Secretary to Government Planning Department.(g)The Secretary to Government, Health and Family Welfare Department incharge of Medical Education.(h)The Secretary to Government Social Welfare Department.(i)The commissioner for Collegiate Education.(j)The Director of Technical Education.(k)The Commissioner for Public Instruction.(l)The Director of Medical Education.(m)The Director of Pre-University Education.(2)The Board shall meet as often as necessary, but atleast once in three months. It may invite such other persons as may be required to assist its deliberations.(3)The Quorum for the meetings of the Board shall be eight.(4)The functions of the Board shall include:(a)co-ordinating development of academic facilities, specialisations and standards;(b)co-ordinating matters affecting students such as eligibility for admissions, mobility, examinations and the like.(c)studying the finances of Universities as well as the administrative problems of universities; and(d)acting as a Co-ordinating agency for the financial programme of the Universities funded by the University Grants Commission, and by the State Government respectively.(5)The recommendations, the resolutions or the decisions of the Board shall subject to the approval of the State Government be binding on the Universities in the State and shall be implemented forthwith, and a compliance report thereof shall be sent to the Member Secretary within two months.(6)The Board shall review from time to time whether the orders issued by the State Government for reservation of posts in appointments or for the Scheduled Castes and Scheduled Tribes and Other Backward Classes have been followed in direct recruitment and promotion in respect of persons belonging to the Scheduled Castes or the Scheduled Tribes and make such specific recommendations if any, for compliance by the Universities in the State.Chapter-XIII Functions and the Responsibilities of the Persons Involved in the Examination Work
