Section 13(2) in The Indian Institutes of Information Technology Act, 2014
(2)The Board of Governors of each Institute shall consist of the following members, namely:-(a)a Chairperson, an eminent technologist or industrialist or educationist to be nominated by the Visitor from a panel of three names recommended by the Central Government;(b)Secretary incharge of Information Technology or Higher Education in the State in which the Institute is located, ex officio;(c)one representative of the Department of Higher Education, Government of India dealing with Indian Institute of Information Technology, ex officio;(d)one representative of the Ministry of Communication and Information Technology, Government of India, ex officio;(e)Director of Indian Institute of Technology to be nominated by the Central Government;(f)Director of Indian Institute of Management to be nominated by the Central Government;(g)four persons having special knowledge or practical experience in respect of information technology or engineering or science or allied areas to be nominated by the Council;(h)two Professors of the Institute nominated by the Senate;(i)Director of the Institute, ex officio;(j)the Registrar, ex officio Secretary.
