Section 11 in The Institutes of Technology Act, 1961
11. Board of Governors.
- The Board of an Institute shall consist of the following persons, namely:-(a)the Chairman, to be nominated by the Visitor;(b)the Director, ex officio;(c)one person to be nominated by the Government of each of the States comprising the zone in which the Institute is situated, from among persons who, in the opinion of that Government, are technologists or industrialists of repute;(d)four persons having special knowledge or practical experience in respect of education, engineering or science, to be nominated by the Council; and(e)two professors of the Institute, to be nominated by the Senate.[Provided that in the case of the Indian Institute of Technology (Banaras Hindu University), Varanasi,(a)the Board of such Institute shall consist of Vice-Chairman to be nominated, after a period of three years from the commencement of the Institutes of Technology (Amendment) Act, 2012, by the Executive Council referred to in clause (d) of section 2 of the Banaras Hindu University Act, 1915, from amongst its members including its Vice-Chancellor;(b)four persons to be nominated under clause (d), out of which two persons to be nominated by the Executive Council referred to in clause (d) of section 2 of the Banaras Hindu University Act, 1915, from amongst its members including its Vice-Chancellor;][***] [Explanation omitted by Act No. 34 of 2012 which read as " Explanation.--In this section, the expression "zone" means a zone as for the time being demarcated by the All-India Council for Technical Education for the purposes of this Act."]
