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[Section 20]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 20(1) in U.P. Technical University Act, 2000
| (a) The Vice-Chancellor | Chairman |
| (b) [ The Principal Secretary/ Secretary to the StateGovernment in the Finance Department or his nominee not below therank of Special Secretary] [Section 20, Sub-section (1), Clause (b) and (c) Substituted, by U.P. Act No. 5 of 2010, U.P. Gazette, Extra., Part-1, Section (ka), dated 16th February, 2010.] | Member |
| (c) [ The Principal Secretary/ Secretary' to the StateGovernment in the Technical Education Department or his nomineenot below the rank of Special Secretary] [Section 20, Sub-section (1), Clause (b) and (c) Substituted by U.P. Act No. 5 of 2010. Published in U.P. Gazette, Extra., Part-1, Section (ka), dated 16th February, 2010.] | Member |
| (d) Two members of the Executive Council nominated by theVice-Chancellor; and | Member |
| (e) The Finance Officer. | Member |