Section 109(1) in The Karnataka Education Act, 1983
(1)For the purpose of advising the Government on matters pertaining to educational policies and programmes, the State Government, shall, by notification, constitute a State Educational Advisory Council, (hereinafter referred to as the Council) consisting of officials and non-officials. The Minister-in-charge of Education shall be the Chairman and the other Ministers concerned, if any, shall be the Co-Chairmen and the Minister of State and Deputy Minister for Education, if any, shall be the Vice-Chairmen of the council.
