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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(1)The Vice Chancellor shall be a whole time officer of the University and he shall be appointed by the Chancellor from the panel of three eminent academicians of impeccable character, preferably with rural background drawn by the Search Committee constituted by the State Government which shall consist of the following persons, namely:-
(i)One person who has made significant contribution to Rural Development and Panchayat Raj institutions nominated by the State Government who shall be the Chairperson.
(ii)One person who has made significant contribution to agriculture, rural livelihood and related fields, law reforms, nominated by the Chancellor.
(iii)The Chairman, University Grant Commission or his nominee;
The Principal Secretary to Government, Department of Rural Development and Panchayath Raj shall be the convener of the Search Committee.