Section 11 in The Karnataka State Universities Act, 2000
11. Officers of the University.
- The following shall be the officers of the University, namely:-(a)The Chancellor;(b)The Pro-Chancellor;(c)The Vice-Chancellor;(d)The Registrar;(e)The Registrar; (Evaluation)(f)The Deans;(g)Librarian;(h)The Finance Officer;(i)The Director of Planning, Monitoring and Evaluation Board;(j)The Director of students welfare;(k)The Director, College Development Council;(l)The Director of Physical Education;(m)Such other officers of the University as the Chancellor may, on the recommendation of the State Government from time to time, designate.[Provided that, in the case of the Maharani Cluster University, Bengaluru and the Mandya University, Mandya, the officers of the Universities shall, in addition to the officers specified above except clause (f), also consists of the Directors of schools.Explanation. - For the purpose of this proviso "school" means departments or centers with similar disciplines group together with a Director as specified above.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.]
