Section 33(2) in The SreeNarayanaGuru Open University Act, 2021
(2)The Finance Council shall consist of the following members, namely:—Ex-officio Members(i)The Vice-Chancellor—Chairman;(ii)The Secretary to Government in-charge of the Higher Education Department of the Government or an officer not below the rank of Joint Secretary to Government nominated by him;(iii)The Secretary to Government in-charge of the Finance Department or an officer not below the rank of Joint Secretary to Government nominated by him;(iv)The Pro-Vice-Chancellor;(v)The Finance Officer—Ex-officio Secretary.Nominated Members(i)A member nominated by the Syndicate from the Senate;(ii)A member nominated by the Syndicate from the Academic Council;(iii)Two members selected by the Syndicate from among the nominated members of the Syndicate.
