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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006

(1)There shall be a State Common Entrance Test Committee consisting of,-
(a) Vice Chancellor of either Rajiv GandhiUniversity of Health Sciences or Vishveshwaraiah TechnologicalUniversity, nominated by the State Government : Chairperson  
(b) Director of Medical Education Member
(c) Director of Technical Education Member
(d) Director of Indian Systems of Medicine andHomoeopathy Member
(e) Three persons to be nominated by the Chairpersonfrom among the Principals of aided or unaided colleges: Members
  (i) One from medical colleges  
  (ii) One from dental colleges  
  (iii) One from engineering colleges  
(f) Special Officer, Common Entrance Test Cell Member-Secretary
Provided that, in case all private unaided Professional Educational Institutions agree and opt to fill all of their seats except the seats reserved for non-resident Indian students through State Common Entrance Test Cell, then the State Government may, by notification, re-constitute the State Common Entrance Test Committee consisting of such number of members, as it deems fit, including representatives from the management of private unaided Professional Educational institutions imparting education in Medical, Dental, Engineering and other faculties.