Section 26(1) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(1)The Executive Council shall be reconstituted by the Chancellor once in three years which shall consist of the following members, namely:-(a)The Vice Chancellor- Chairperson.(b)One member nominated by the Chancellor.(c)One Vice Chancellor of University of Agricultural Sciences or University of Horticultural Sciences or Veterinary, Animal and Fisheries Sciences of University nominated by the Chancellor.(d)One Vice Chancellor of a professional university like Visvesvaraya Technological University or Rajiv Gandhi University of Health Sciences or Karnataka State Law University nominated by the Chancellor.(e)Seven members nominated by the Government of whom, one shall be a Woman Member, one shall be a person belonging to other Backward Classes, one shall be a person belonging to Religious Minority, one shall be a person belonging to Scheduled Caste and one person who belongs to Scheduled Tribe.(f)The Director, Training, Publication and Supervision of all schools.(g)The Director, Centre for Research, Innovation and Evaluation.(h)One representative of a reputed Non Governmental Organization working for Rural Development nominated by the Chancellor.(i)The Principal Secretary, Rural Development and Panchayat Raj; the Principal Secretary, Department of Agriculture, the Principal Secretary, Social Welfare Department and the Principal Secretary, Health Department and Principal Secretary, Labour Department shall be ex-officio members.(j)Registrar shall be the ex-officio Member Secretary.Explanation: Only such of the persons who have made significant contribution in the field of rural development and strengthening of local democratic institutions, law reforms, generation of employment, imparting of skills, and social service in rural area shall be considered in case of nomination of persons other than those holding offices contemplated under respective sub-clauses above.
