Section 41 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
41. Centre of Research, Innovation and Evaluation.
(1)There shall be a Centre of Research and Innovation consisting of the following member namely:-(i)The Vice-Chancellor-Chairperson;(ii)The Director, Training, Publication and Supervision of all schools.(iii)Finance Officer.(iv)All Heads of Schools and Regional Centres;(v)Two progressive farmers with specialized knowledge and experience in rural development nominated by the Vice-Chancellor.(vi)Commissioner for Employment and Training, Government of Karnataka(vii)The Director, Government Tool Room and Training Centre.(viii)Commissioner for Industrial development and Director of Industries and Commerce(ix)Director, Nirmithi Kendra.(x)Director, State Institute of Rural Development, Mysore(xi)Director, Panchayat Raj(xii)Representative of Karnataka State Rural Livelihood Promotion Society.(xiii)Director, Women and Child Welfare(xiv)Director, Ayush(xv)Two outstanding Academicians nominated by the State Government not in the service of the University.(xvi)One member each from Zilla Panchayat, Taluk Panchayat and Grama Panchayat nominated by the Government of whom one shall be a woman.(xvii)One Agro Industrialist nominated by the State Government in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting;(xviii)The Director of Research and Innovation and Evaluation - Member Secretary(2)The Chairperson may invite any of the following members to attend the meetings as and when the need arises.(i)The Director of Horticulture or The Director of Sericulture.(ii)The Director of Agriculture, Government of Karnataka.(iii)The Chief Conservator of Forests, Research and Training, Government of Karnataka;(iv)Managing Director, Karnataka Renewable Energy Development Ltd.(v)Chief Executive Officer of Karnataka Khadi and Village Industries.(vi)Director of Health and Family Welfare or his nominee(vii)Director of Water Supply and Sanitation, Rural Development and Panchayat Raj Department.(viii)Managing Director Rajiv Gandhi Housing Corporation(ix)Commissioner of Textiles(x)Managing Director, Karnataka Soaps and Detergents Ltd.(3)Procedure for meetings shall be as laid down in the regulations framed from time to time
