Section 21(2) in Karnataka Secondary Education Examination Board Act, 1966
(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.
