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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3) in Visvesvaraya Technological University Act, 1994

(3)For the purpose of sub-section (2) the committee shall consist of a member of Academic Senate, a member of the Executive Council, a representative of Government and a person of eminence in the field of engineering, technology and industry nominated by the Chancellor:Provided that if none of the persons recommended by the committee is willing to accept the appointment or if none of the persons recommended is acceptable to the Chancellor, the Chancellor may call for fresh recommendations from such committee:Provided further that the first Vice-Chancellor shall be appointed by the Chancellor from out of a panel of names recommended by State Government.