Section 72(1) in The Karnataka State Universities Act, 2000
(1)Notwithstanding anything contained in any other Law for the time being in force, there shall be an Inter University Board for the State of Karnataka called "the Karnataka State Inter-University Board" consisting of the following members:-(a)The Minister incharge of Higher Education.-Chairman.(b)The Vice-Chancellors of all the Universities in the State.(c)The Secretary to Government incharge of Higher Education-Member-Secretary.(d)The Secretary to Government, in charge of Finance Department.(e)The Secretary to Government, in charge of Agriculture and Horticulture Department.(f)The Secretary to Government Planning Department.(g)The Secretary to Government, Health and Family Welfare Department incharge of Medical Education.(h)The Secretary to Government Social Welfare Department.(i)The commissioner for Collegiate Education.(j)The Director of Technical Education.(k)The Commissioner for Public Instruction.(l)The Director of Medical Education.(m)The Director of Pre-University Education.
