Section 20 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
20. Board of Governors
(1)The Board of Governors of the University shall consist of the following members, namely :—the Vice-Chancellor, who shall be the Chairperson of the Board:an officer of the Government of Uttar Pradesh in Home Department,not below the rank of a Special Secretary, to be nominated by the Additional Chief Secretary/Principal Secretary;an officer. of the Government of Uttar Pradesh in Finance Department, not below the rank of a Special Secretary, to be nominated by the Additional Chief Secretary/Principal Secretary;an officer of the Government of Uttar Pradesh in Higher Education Department, not below the rank of a Special Secretary, to be nominated by theAdditional Chief Secretary/Principal Secretary;the Director of Research and Development;one Director of the University, by rotation to be nominated by the Vice-Chancellor;one Police Officer, not below the rank of Additional Director General of Police, to be nominated by the State Government;Three academicians or professionals in the field of forensic science, to be nominated by the State Government.(2)The Registrar shall be the Secretary of the Board
