Section 22(1) in University of Petroleum and Energy Studies Act, 2003
(1)The Board of Management shall consist of: -(a)The Vice-Chancellor;(b)[ A Nominee from Institutions of National Importance (as maintained by MHRD, Government of India), nominated by the Chancellor;] [Substituted by Uttarakhand Act No. 24 of 2018, dated 26.4.2018.](c)Five persons, nominated by the Hydrocarbons Education And Research Society, New Delhi;(d)Two Professors of the University, by rotation on the basis of seniority for a period of one year;(e)[ Three Deans/Directors of the Faculties as nominated by the Chancellor.] [Substituted by Uttarakhand Act No. 24 of 2018, dated 26.4.2018.](f)Principal Secretary/Secretary to the State Government in the Higher Education Department or his nominee not below the rank of Joint Secretary to the State Government. The Vice-Chancellor shall be the Chairperson of the Board of Management and the Registrar shall be the Secretary of the Board of Management.
