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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(3) in Visvesvaraya Technological University Act, 1994

(3)The Executive Council shall consist of the following members namely:-
(a)the Vice-Chancellor, ex-officio Chairman;
(b)Secretary to Government in-charge of Higher Education or his nominee not less than the rank of Deputy Secretary to Government;
(c)five persons representing Industry/business, trade/educational experts in the field of Engineering/Architecture and the Engineering professions, nominated by the Chancellor on the recommendation of the Vice-Chancellor. Out of them, one must belong to Scheduled Caste/Scheduled Tribe, one to backward community and one to religious minorities;
(d)three representatives of the Government of Karnataka nominated by the State Government one of whom shall be the Director of Technical Education;
(e)five representatives of the constituent colleges, not below the rank of Principal/Professor nominated by the Chancellor on the recommendations of the Vice- Chancellor;
(f)the nominee of the Universities Grant Commission;
(g)two eminent persons connected with Engineering, Technology or allied sciences education co-opted by the Council.