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[Section 24]
[Entire Act]
State of Karnataka - Subsection
Section 24(1) in Nie University Act, 2019
| (i) The Chancellor | - | Chairperson; |
| (ii) The Pro-Chancellor | - | Member; |
| (iii) The Vice-Chancellor | - | Member; |
| (iv) The Principal Secretary or Secretary to the StateGovernment in the Higher Education or by his nominee not belowthe rank of Deputy Secretary ; | ||
| (v) One expert from the field of management, finance or anyother specialized, including administration to be nominated bythe State Government; | ||
| (vi) Three persons nominated by the Sponsoring Body of whomone shall be woman | ||
| (vii) The Pro Vice-Chancellor who shall be a non-votingmember: | ||
| (viii) One eminent educationist nominee of the UniversityGrant Commission. |