Section 36(2) in The Karnataka State Universities Act, 2000
(2)Each Such Board of Appointment of Examiners shall consist of the following members, namely:-(i)the Vice-Chancellor who shall be the chairman;(ii)the Registrar (Evaluation);(iii)the Dean of the Faculty concerned;(iv)the Chairman of the Board of Studies in the Particular subject;(v)two teachers teaching under-graduate subjects within the concerned Department of Studies in the Faculty nominated by the Vice-Chancellor.(vi)two Teachers teaching Post graduate Subjects within the concerned Department of Studies in the Faculty nominated by the Vice-Chancellor.[Provided that in the case of the Maharani Cluster University, Bengaluru and the Mandya University, Mandya, in addition to clauses (i), (ii) and (iv) except clauses (iii), (v) and (vi), specified above also consists of two teachers teaching the subjects within concerned departments of studies in the school nominated by the Vice-chancellor.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.]
