Section 57(2) in The Karnataka State Universities Act, 2000
(2)The Board shall consist of:(i)The Vice-Chancellor-Ex-Offcio Chairman.(ii)The Secretary to Government incharge of Higher Education or his nominee not below the rank of a Deputy Secretary to Government;(iii)The Chairman of the Departmental Council;(iv)One expert nominated by the Vice-Chancellor.(v)The Registrar;(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.
