Section 55(1) in The Karnataka State Universities Act, 2000
(1)There shall be a Board of Appointment for selecting persons for appointment as part-time Lecturers, Assistant Professors, Readers and Professor in the University.The Board shall consist of,-(i)the Vice-Chancellor- Ex-officio Chairman;(ii)two experts nominated by the Chancellor;(iii)the Head of the Department concerned;(iv)the Secretary to the Government of Karnataka in charge of Higher Education or his nominee not below the rank of a Deputy Secretary;(v)the Registrar- who shall be the Member Secretary:(vi)the Director of Social Welfare or his nominee not below the rank of a Deputy Director;(vii)The Director of Backward Classes and minorities, or his nominee not below the rank of a Deputy Director.(viii)The Director of Women and Child Development or her nominee not below the rank of a Deputy Director.Provided that for appointment to any post in the Law Colleges the two experts on the Board shall be the Advocate General in Karnataka and the Secretary to Government of Karnataka, Department of Parliamentary Affairs and Legislation.
