Section 18 in Karnataka State Open University Act, 1992
18. The Board of Management.
(1)The Board of Management shall be the principal executive body of the University, consisting of the following members :-(1)the Vice-Chancellor;(2)the Registrar;(3)the Secretary in charge of Higher Education, Government of Karnataka;(4)the Secretary to Finance Department;(5)a Vice-Chancellor of the Universities in the State of Karnataka nominated by the pro-chancellor by rotation for such period as may be specified; (6) the Dean (Academic);(7)five distinguished persons from the educational, scientific and administrative fields to be nominated by the Pro-Chancellor:Provided that from amongst the nominated persons under this clause, one shall be a person belonging to Scheduled Castes and Scheduled Tribes and two shall be women;(8)two Members of the Karnataka Legislative Assembly elected from among themselves;(9)two Members of the Karnataka Legislative Council elected from among themselves.(2)The Board of Management shall have the powers,-(i)to manage and administer the properties and revenues of the University;(ii)to conduct all administrative affairs and shall exercise ,-(a)such other powers of the University as may be necessary, incidental or conducive to the fulfillment of the objectives of the University; and(b)such other powers as may be prescribed by the statutes.
