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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1) in Sri Sathya Sai University for Human Excellence Act, 2018

(1)The Board of Governors shall consist of the following, namely:-
(i)The Chancellor - Chairperson
(ii)The Pro-Chancellor - Member
(iii)The Vice-Chancellor - Member
(iv)The Registrar (Administration)
(v)The Registrar (Evaluation)
(vi)The Principal Secretary /Secretary to the State Government in the Department of Higher Education or by his nominee not below the rank of Deputy Secretary
(vii)The Principal Secretary/Secretary to the State Government in the Department of Medical Education or his nominee not below the rank of Deputy Secretary
(viii)One expert from the field of Management or Education or Finance or any other specialized sector to be nominated by the State Government.
(ix)Three persons nominated by the Sponsoring Body of whom one shall be a woman;
(x)One eminent educationist nominated by the University Grants Commission