Section 3(1) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006
(1)There shall be a State Common Entrance Test Committee consisting of,-(a)The Principal Secretary to Government, Department of Higher Education - Chairperson(a1)The Secretary to Government, Department of Medical Education - Co-Chairperson(a2)Vice Chancellor of either Rajiv Gandhi University of Health Sciences or Vishveshwaraiah Technological University, nominated by the State Government - Member(b)Director of Medical Education - Member(c)Director of Technical Education - Member(d)Director of Indian Systems of Medicine and Homoeopathy - Member(e)Three persons to be nominated by the State Government from among the Principals of aided or unaided colleges - Members(i)One from medical colleges(ii)One from dental colleges(iii)One from engineering colleges(f)Special Officer, Common Entrance Test Cell - Member-SecretaryProvided that, in case all private unaided Professional Educational Institutions agree and opt to fill all of their seats except the seats reserved for non-resident Indian students through State Common Entrance Test Cell, then the State Government may, by notification, reconstitute the State Common Entrance Test Committee consisting of such number of members, as it deems fit, including representatives from the management of private unaided Professional Educational institutions imparting education in Medical, Dental, Engineering and other faculties.
