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[Section 23]
[Entire Act]
State of Karnataka - Subsection
Section 23(1) in Garden City University Act, 2013
| (i) | The Chancellor | Chairperson |
| (ii) | The Vice-Chancellor | Member |
| (iii) | The Principal Secretary/Secretary to the StateGovernment in the Department of Higher Education or by hisnominee not below the rank of Deputy Secretary | |
| (iv) | The Principal Secretary/Secretary to the StateGovernment in the Department of Medical Education or by hisnominee not below the rank of Deputy Secretary | |
| (v) | One expert from the field of management, financeor any other specialized, including administration to benominated by the State Government. | |
| (vi) | Two persons nominated by the Sponsoring Body ofwhom one shall be woman; | |
| (vii) | The Pro Vice Chancellor who shall be non-votingmember; | |
| (viii) | One eminent educationist nominated by theUniversity Grants Commission |