Section 22 in The Rajasthan Technical University Act, 2006
22. Constitution and composition of the Board of Management.
(1)The Board shall be the highest executive body of the University and shall consist of the following as members, namely:-(a)Chairman:-The Vice-Chancellor of the University.(b)Ex-officio Members:-(i)the Secretary to the Government, Finance Department;(ii)the Secretary to the Government, Technical Education Department;(iii)the Director of Technical Education, Government of Rajasthan;(iv)the Registrar of the University, Secretary.Explanation. - Ex-officio members mentioned at (i) to (ii) shall include their respective nominees who shall not be below the rank of Deputy Secretary to the Government of Rajasthan.(c)Nominated Members:-(i)two persons nominated by the Vice-Chancellor from amongst the Deans for one year;(ii)two University Professor nominated by the Vice-Chancellor for one year;(iii)two eminent educationists to be nominated by the Chancellor for three years;(iv)two Principals of affiliated colleges, one from the Government Colleges and another from Private Colleges, to be nominated by the State Government for one year;(v)two members of State Legislature to be nominated by the Speaker for three years; and(vi)two eminent educationists, to be nominated by the State Government for three years.(d)Elected Members:-Two teachers of the University or its constituent colleges, if any, who have put in not less than seven years teaching experience in any institution of higher technical education in Rajasthan on 1st January immediately preceding the year in which elections are held, other than University Professors, Deans, Directors of the constituent colleges, to be elected by the teachers of the University and its constituent colleges from amongst themselves for three years.(2)One third of members of the Board shall constitute the quorum for a meeting.(3)The Chairman of the Board shall perform such functions and exercise such powers as are provided in this Act or as may be prescribed by the Statutes.(4)The members shall serve without any additional pay but shall be entitled to daily allowance and travelling expenses as may be prescribed by the Statutes.(5)The minutes of meetings of the Board shall be recorded and maintained by the Secretary of the Board.
