(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.
