Section 15 in The Gujarat Technological University Act, 2007
15. Board of Governors.
(1)The Board of Governors shall be the supreme authority of the University.(2)The Board of Governors shall consist of the following members, namely:-(i)the Vice-Chancellor, who shall be the Chairman of the Board,(ii)one Director, by rotation, to be nominated by the Vice-Chancellor,(iii)one Dean, by rotation, to be nominated by the Vice-Chancellor,(iv)the Secretary to Government (Higher and Technical Education), Education Department, Government of Gujarat, ex-officio,(v)the Secretary to Government, Finance Department, Government of Gujarat, ex-officio,(vi)the Commissioner, Higher Education, Gujarat State, ex-officio,(viii)two experts academicians, to be nominated by the Board,(ix)the Commissioner or the Director of Technical Education, Gujarat State, ex-officio,(x)two experts representing disciplines such as finance, legal, management and humanities, to be nominated by the Board, and(xi)three experts representing different industries, to be nominated by the Board.(3)The Registrar shall be the Secretary of the Board.
