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[Cites 0, Cited by 4] [Section 53(2)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(2)(b) in The Karnataka State Universities Act, 2000

(b)to the post of Lecturers shall consist of,-
(i)Vice-Chancellor-Ex-Officio Chairman.
(ii)three experts to be nominated by the State Government of whom one shall be a person belonging to the Scheduled Caste or Scheduled Tribes and another to Other Backward Classes from out of the panel of the University Grant Commission
(iii)the Chairman of the Departmental council concerned, if he is a Professor and if he is not a Professor, a Professor in the same Department and in case there is no Professor in the Department, a Professor in any other University in the State in the same Department to be nominated by the State Government and where no such professor is available in any University in the State, such Professor in the concerned Department from a Central Institute within the State or from a University in any other State to be nominated by the State Government.
(iv)One Professor from any other University in the State to be nominated by the Chancellor on the recommendation of the State Government