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State of Karnataka - Section

Section 26 in Presidency University Act, 2013

26. The Research and Innovation Council.

(1)Research and Innovation Council shall be the Principal Research and Innovation Committee of the University and shall provide the larger holistic vision of the kind of research to be undertaken by the University, including prioritization of the research areas. Research and Innovation Council shall, subject to the provisions of this Act, the Statutes, Regulations and the Rules, co-ordinate and exercise general supervision over the Innovation and Research policies of the University.
(2)The Research and Innovation Council shall consist of the following, namely:-
(i) The Vice-Chancellor Chairperson
(ii) The Pro Vice Chancellor Member
(iii) The Dean of Research Secretary
(iv) Head of the Department of Innovation Member
(v) Deans of all Faculties Members; and
(vi) Such other members as may be specified in theStatutes.