(1)The Governing Council shall consist of the following persons namely:-(a)The Pro-Chancellor;(b)The Vice-Chancellor;(c)The Secretary to Government incharge of University Education;(d)The Secretary to Government incharge of Finance Department;(e)The Secretary to Government incharge of Kannada and Culture;(f)Chairman, University Grants Commission or his nominee;(g)Director General, Archaeology, Government of India;(h)Chairman, Central Sahitya Academy;(i)Chairman, Central Sangeetha Nataka Academy;(j)President, Kannada SahityaParishad;(k)President, Kannada Sahitya Academy;(l)President, Karnataka Lalita Kala Academy;(m)eight members nominated by the Government of whom one shall belong to Scheduled Caste, one shall belong to Scheduled Tribe, one shall be woman, one shall belong to minorities based on religion and one shall belong to Backward Classes specified by the Government;(n)one member each of the Karnataka Legislative Assembly and Karnataka Legislative Council elected respectively from amongst themselves.(2)Save as otherwise provided, nominated members of the Governing Council shall hold office for a period of three years and such members shall be eligible for nomination for not more than another period of three years:Provided that where a member is nominated to the Governing Council to a casual vacancy, the period of office held by such member shall be construed as a full period of three years for the purpose of this sub-section:Provided further that where a nominated member of the Governing Council is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Governing Council, ex-officio, he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days of his taking charge of his appointment choose whether he will continue to be a member of the Governing Council by virtue of his nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice he shall be deemed to have vacated his office as a nominated member.(3)When a person ceases to be member of the Governing Council, he shall cease to be member of any authority of the University of which he happens to be a member by virtue of his membership to the Governing Council.(4)The member of the Governing Council shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as have been permitted:Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(5)A member of the Governing Council other than an ex-officio member may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and resignation shall take effect from the date of its acceptance by the Chancellor.
