Section 33 in The U.P. Harcourt Butler Technical University Act, 2016
33. The Incubation Council.
(1)The Incubation Council shall be responsible for promoting the budding entrepreneurs amongst students, teachers of University and other skilled persons of the society.(2)It shall consist of the following members -(a)the Vice-Chancellor, who shall be the Chairperson;(b)one Dean, nominated by the Executive Council;(c)one Head of the University Departments/Centres/Units, not below the rank of Professor and who is not a Dean nominated for a period of two years by the Academic Council;(d)two experts not below the rank of Professor, co-opted by the Committee, from amongst the Heads of National and State level research institutions and approved by the Executive Council;(e)five persons to represent industry, banks, commerce or professional bodies to be nominated and approved by the Executive Council;(f)the Dean of Incubation Hub who shall be the Member Secretary.(3)The quorum shall be half of the total number of members.(4)The Council shall meet at least four times a year.(5)The Council shall be responsible for management of Incubation Hub along with preparation of planning strategies and mechanisms for advancement of Incubation Hub.(6)It shall also be responsible, through Dean, for general administration of Incubation Hub set up for budding entrepreneurs amongst students, teachers and engineers and competent technical persons from society subject to approval of Executive Council. The University shall also provide support through Incubation Hub to mobilize venture capital to establish a new industry based on products and processes developed in Incubation Hub.(7)It shall recommend, through Dean, the comments or contents based on requirement from reputed industries of National Status in concerned fields for review or change in syllabi of the courses of study to Academic Council in various departments.
