Section 3(2) in Goa State Higher Education Council Act, 2018
(2)The Council shall consist of the following members, namely:-(a)The Chief Minister of Goa, who shall be the ex officio Chairperson thereof;(b)An eminent academic administrator with proven record or a professional from industry or Administration with sufficient experience in the academic sector, who shall be the Vice-Chairperson thereof;(c)the Minister for Education, Government of Goa; Finance Secretary, Government of Goa; Secretary, Department of Education, Government of Goa; Director of Higher Education, Government of Goa; and Director of Technical Education, Government of Goa shall be ex officio members;(d)five members to be nominated by the Government who are persons of scholarly pursuit, one each belonging from the field of art and culture, science and technology, civil society, industry and vocational field;(e)Vice-Chancellor of the Goa University, ex officio member;(f)two Principals of the Colleges to be nominated by the Government in rotation of two years;(g)five members co-opted by the Council who are persons of scholarly pursuit;(h)one nominee of the Government of India to be nominated by the Ministry of Human Resource Development;(i)Executive Director, who shall be the ex officio member Secretary thereof.
