Section 22 in Birsa Munda Tribal University Act, 2017
22. Board of Governors.
(1)The Boar.d of Governors shall consist of the following members, namely:-I. Ex-Officio Members:(i)the Chancellor, ex-officio Chairperson;(ii)the Vice-Chancellor, ex-officio Vice-Chairperson;(iii)the Pro-Vice-Chancellor;(iv)the Secretary, Government of Gujarat. Tribal Development Department;(v)the Secretary, Government of Gujarat, Finance Department or his nominee not below the rank of Deputy Secretary;(vi)the Secretary, Government of Gujarat, Education Department or his nominee not below the rank of Deputy Secretary;(vii)the Secretary. Government of Gujarat, Industries and Mines Department or his nominee not below the rank of Deputy Secretary;(viii)the Secretary, Government of Gujarat, Labour and Employment Department or his nominee not below the rank of Deputy Secretary;(ix)the Secretary. Government of Gujarat, Health and Family Welfare Department or his nominee not below the rank of Deputy Secretary;(x)the Commissioner of Tribal Development Gujarat State, or his nominee not below the rank of Joint Director;(xi)the Commissioner of Higher Education, Gujarat State, or his nominee not below the rank of Joint Director;(xii)the Commissioner of Technical Education. Gujarat State, or his nominee not below the rank of Joint Director;(xiii)the Deputy Commissioner-cum-Director, Primitive Tribes, Tribal Development Department, Government of Gujarat.II. Ordinary Members:(i)three Heads of the Department to be nominated by the Vice-Chancellor from amongst themselves by overall seniority and rotation;(ii)two Principals of colleges to be nominated by the Vice-Chancellor from amongst themselves by overall seniority and rotation;(iii)one University Teacher to be nominated by the Vice-Chancellor from amongst themselves by overall seniority and rotation;(iv)four Teachers of the colleges to be nominated by the Vice-Chancellor from amongst themselves by overall seniority and rotation;(v)one member from the Rajpipla Municipality to be nominated by the State Government;(vi)one member from the Narmada District Panchayats to be nominated by the State Government;(vii)two Members of Legislative Assembly (MI .A), elected from the Narmada District, to be nominated by the State Government;(viii)four distinguished persons to be nominated by the State Government from amongst distinguished educationists, social workers, representatives of tribal communities, women and such other class of persons;(ix)one donor to be nominated by the State Government.(2)At least thirty-three per cent, of the total members to be nominated under the category of the ordinary members shall be women.(3)At least thirty-three per cent, of the total members to be nominated under the category of the ordinary members shall be from the Scheduled Tribes.(4)The term of members, other than that of ex-officio members, shall be three years.
