Section 23 in A.P.J. Abdul Kalam Technological University Act, 2015
23. The Board of Governors.
(1)The Board of Governors shall consist of the following members, namely:-Ex-officio Members(i)The Chancellor;(ii)The Pro-Chancellor;(iii)The Secretary to Government in-charge of the-Higher Education Department, Government of Kerala or an officer not below the - rank of a Joint Secretary to the Government authorised by him;(iv)The Secretary to Government in-charge of the Finance Department, Government of Kerala or an officer not below the rank of a Joint Secretary to Government authorised by him;(v)Vice-Chancellor;.(vi)Pro-Vice-Chancellor;(vii)The Director of Technical Education, Government of Kerala;(viii)Dean (Academic);(ix)Dean (Research);(x)One Director of the Indian Institute of Technology, nominated by the Government;(xi)The Director, Vikram Sarabhai Space Centre or such an officer authorised by him;(xii)The Director, Indian Institute of Space Science and Technology;(xiii)The Director, Indian Institute of Science Education and Research;(xiv)The Director, National Institute of Technology, Kozhikode.(xv)Chairman of the Students Council.Elected Members(i)Five members elected by the Members of the Legislative Assembly from among themselves, of whom one shall be a woman and one shall belong to the Scheduled Castes or Scheduled Tribes;(ii)Four representatives of the students elected from among the students as may be prescribed in the Statues, of whom one shall be a Post graduate student and one shall be a female student.Nominated Members(i)One eminent Industrialist nominated by the Chancellor on the recommendation of the Government;(ii)Principals of two Engineering colleges nominated by the Chancellor on the recommendation of the Government, of whom one shall be from Government/Aided sector;(iii)Three eminent academicians with post doctoral publications working in national level technological institutions, nominated by the Chancellor on the recommendation of the Government, of whom one shall be a woman;(iv)Two eminent academicians of the science branch working in the Science education departments in the Universities in Kerala who has supervised Ph.D. Research and having post doctoral publications;(v)Four Managers of Engineering Colleges, nominated by the Government, of whom three shall be persons from the unaided private sector and one person shall be from the Government controlled unaided private sector;(vi)One teacher each from Government College, Aided College, Government controlled Unaided college and Unaided college, nominated by the Government. They shall be Ph.D. holders and having teaching experience of not less than ten years.Other Members(i)One member representing the AICTE;(ii)Chairman of Start-up Village;(iii)Vice-Chairman of the Kerala State Higher Education Council.(2)The Registrar shall be the Ex-officio Secretary of the Board of Governors.
