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Union of India - Section

Section 30 in The National Institutes of Technology, Science Education and Research, 2007

30. Establishment of Council. -

(1)With effect from such date as the Central Government may, by notification, specify in this behalf, there shall be established for all the Institutes specified in column (3) of the [First Schedule] [Substituted for the word "Schedule" by Act No. 28 of 2012] [the Second Schedule and the Third Schedule] [Inserted by Act No. 9 of 2014], a central body to be called the Council.
(2)The Council shall consist of the following members, namely :­
(a)the Minister in charge of the Ministry or Department of the Central Government having administrative control of the technical education, ex officio, as Chairman;
(b)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the technical education, ex officio, as Vice-Chairman;
(c)the Chairperson of every Board, ex officio;
(d)the Director of every Institute, ex officio;
(e)the Chairman, University Grants Commission, ex officio;
(f)the Director Genera~ Council of Scientific and Industrial Research, ex officio;
(g)four Secretaries to the Government of India, to represent the Ministries or Departments of the Central Government dealing with biotechnology, atomic energy, information technology and space, ex officio;
(h)the Chairman, All India Council for Technical Education, ex officio;
(i)not less than three, but not more than five persons to be nominated by the Visitor, at least one of whom shall be a woman, having special knowledge or practical experience in respect of education, industry, science or technology;
(j)three members of Parliament, of whom two shall be chosen by the House of the People and one by the Council of States:
Provided that the office of member of the Council shall not disqualify its holder for being chosen as or for being, a member of either House of Parliament;
(k)two Secretaries to the State Government, from amongst the Ministries or Departments of that Government dealing with technical education where the Institutes are located, ex officio;
(l)Financial Advisor, dealing with the Human Resource Development Ministry or Department of the Central Government, ex officio;
(m)one officer not below the rank of10int Secretary to the Government of India in the Ministry or Department of Central Government having administrative control of the Technical Education, ex officio, as Member-Secretary.
30A.(1) With effect from such date as the Central Government may, by notification, specify in this behalf, there shall be established for all the Institutes specified in column 3 of the Second Schedule, a central body to be called the Council.(2) The Council under sub-section (1) shall consist of the following members, namely :-(a) the Minister in charge of the Ministry or Department of the Central Government having administrative control of the technical education, ex officio, Chairman;(b) the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the technical education, ex officio, Vice-Chairman;(c) the Chairperson of every Board of the Institutes mentioned in the Second Schedule, ex officio;(d) the Director of every Institute mentioned in the Second Schedule, ex officio;(e) the Chairman, University Grants Commission, ex officio;(j) the Director General, Council of Scientific and Industrial Research, ex officio;(g) four Secretaries to the Government of India to represent the Ministries or Departments of the Central Government dealing with bio-technology, atomic energy, information technology and space, ex officio;(h) the Chairman, Defence Research and Development Organisation, ex officio;(i) not less than three, but not more than five persons to be nominated by the Visitor, at least one of whom shall be a woman, having special knowledge or practical experience in respect of education, industry, science or technology;(j) three members of Parliament, of whom two shall be chosen by the House of the People and one by the Council of States: Provided that the office of member of the Council shall not disqualify its holder for being chosen as or for being, a member of either House of Parliament;(k) two Secretaries to the State Government, from amongst the Ministries or Departments of that Government dealing with technical education where the Institute is located, ex officio;(l) Financial Adviser, dealing with the Human Resource Development Ministry or Departments of that Government dealing with technical education where the Institute is located, ex officio; and(m) one officer not below the rank of the Joint Secretary to the Government of India in the Ministry or Department of the Central Government having administrative control of the scientific or technical education, ex officio, Member-Secretary.