Section 22(1) in The Rajasthan Technical University Act, 2006
(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.
