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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(2)(B) in Karnataka Janapada Vishwavidyalaya Act, 2011

(B)to the post of lecturer shall consist of,-
(i)Vice-Chancellor-ex-officio Chairman;
(ii)three experts to be nominated by the Chancellor from the panel of University Grant Commission of whom one shall be a person belonging to the Scheduled Castes or Scheduled Tribes and another to Other Backward Classes.
(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 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 Government.