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[Section 24]
[Entire Act]
State of Karnataka - Subsection
Section 24(1) in R V University Act, 2019
| (i) The Chancellor | - | Chairperson; |
| (ii) The Pro-Chancellor | - | Member; |
| (iii) The Vice-Chancellor | - | Member; |
| (iv) The Principal Secretary or Secretary to theState Government in the Higher Education or by his nominee notbelow the rank of Deputy Secretary ; | ||
| (v) The Principal Secretary or Secretary to theGovernment in the Medical Education or by his nominee not belowthe rank of Deputy Secretary; | ||
| (vi) One expert from the field of management,finance or any other specialized, including administration to benominated by the State Government; | ||
| (vii) Three persons nominated by the SponsoringBody of whom one shall be woman; | ||
| (viii) The Pro Vice-Chancellor who shall be anon-voting member: | ||
| (ix) One eminent educationist nominee of theUniversity Grant Commission. |