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[Section 6]
[Entire Act]
State of Karnataka - Subsection
Section 6(1) in Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006
| (a) | a retired Judge of High Court of Karnatakanominated by the Chief Justice of the High Court of Karnataka | Chairperson |
| (b) | a representative of either the Medical Councilof India or the All India Council for Technical Education, as thecase may be depending on the course of study | Member |
| (c) | a person of repute nominated by the Chairperson | Member |
| (d) | a Chartered Accountant of repute nominated bythe Chairperson | Member |
| (e) | the Secretaries to Government in charge ofMedical or Higher Education, as the case may be depending on thecourse of study | Member Secretary |