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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1) in C.M.R University Act, 2013

(1)The Board of Governors shall consist of the following, namely:-
(i)The Chancellor - Chairperson
(ii)The Vice-Chancellor - Member
(iii)The Principal Secretary /Secretary to the State Government in the Department of Higher Education or by his nominee not below the rank of Deputy Secretary
(iv)The Principal Secretary /Secretary to the State Government in the Department of Medical Education or by his nominee not below the rank of Deputy Secretary
(v)One expert from the field of management, finance or any other specialized, including administration to be nominated by the State Government.
(vi)Two persons nominated by the Sponsoring Body of whom one shall be woman;
(vii)The Pro Vice Chancellor who shall be non-voting member;
(viii)One eminent educationist nominated by the University Grants Commission