Section 32 in Karnataka Janapada Vishwavidyalaya Act, 2011
32. Academic, Planning, Monitoring and Evaluation Board.
(1)There shall be a Academic, Planning, Monitoring and Evaluation Board to plan the academic courses, research programmes, interdisciplinary activities, interaction with outside agencies for training, extension and research, and to monitor from time to time the implementation of the programmes and activities formulated by it.(2)The Academic, Planning, Monitoring and Evaluation Board shall have the following members, namely:-(i)the Vice-Chancellor, who shall be the Chairman;(ii)the Registrar (Evaluation);(iii)two senior most Deans of the Faculties by rotation for a period of one year as recommended by the Vice-Chancellor;(iv)two senior most Professors of whom one shall be from heritage, science and technology and the other from among the Professors nominated by the Vice-Chancellor, for a term of two years;(v)one expert who is a folklore expert or an educationist with rich experience of teaching and Research and educational administration, nominated by the Government for a term of two years;(vi)one officer of the Government in the Planning Department not below the rank of a Deputy Secretary or a Joint Director of Planning, nominated by the Government.(3)Academic, Planning, Monitoring and Evaluation Board shall meet atleast once in three months. Every resolution of the Academic, Planning, Monitoring and Evaluation Board shall be placed before the Academic Council and Syndicate for consideration and taking action thereon.
