Section 12(1) in Institute of Infrastructure, Technology, Research and Management Act, 2012
(1)The Board of Governors of the University shall consist of following members, namely:-(i)the Chairman;(ii)the Director General;(iii)the Secretary to the Government of Gujarat, Education Department, ex-officio or his representative;(iv)the Secretary to the Government of Gujarat, Finance Department, ex-officio or his representative;(v)the Commissioner, Technical Education, Gujarat State, ex-officio or his representative;(vi)a Vice-Chancellor or ex Vice-Chancellor of the State or National University or a Director or equivalent of the Institute of national repute, to be nominated by the State Government;(vii)two expert academicians, to be nominated by the Board; and(viii)three experts representing other disciplines such as finance, legal, management, humanities or industries, to be nominated by the Board.
