Section 23(1) in Adichunchanagiri University Act, 2012
(1)The Board of Governors shall consist of the following, namely:-(i)The Chancellor-Chairperson;(ii)The Vice-Chancellor-Member;(iii)The Principal Secretary/Secretary to the State Government in the Higher Education or by his nominee not below the rank of Deputy Secretary ;(iv)The Principal Secretary/Secretary to the Government in the Medical Education or by his nominee not below the rank of Deputy Secretary;(v)One expert from the field of management, finance or any other specialized, including administration to be nominated by the State Government;(vi)[Three persons] [Substituted 'Two persons' by Karnataka Act No. 13 of 2019, dated 2.3.2019.] nominated by the Sponsoring Body of whom one shall be woman;(vii)The Pro Vice-Chancellor who shall be a non-voting member;(viii)One eminent educationist nominee of the university grant commission.(ix)[ Two academicians nominated by the Chancellor] [Inserted by Karnataka Act No. 13 of 2019, dated 2.3.2019.].
