Section 28(1) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(1)The Planning and Evaluation (Monitoring) Board shall be the principal planning body of the University and also be responsible for the monitoring of the developments of the University in accordance with the objectives of the University. It shall consist the following members, namely:-(a)the Vice-Chancellor, ex-officio Chairman;(b)the Director of Technical Education or his representative, not below the rank of Joint Director;(c)the Chancellor's nominee on the Executive Council;(d)one member from amongst the Dean of Research and Development and the Deans of Faculties, on rotation as per seniority;(e)two members, nominated by the Executive Council;(f)two members, nominated by the Academic Council;(g)the Registrar shall act as Secretary of the Board:Provided that, the members to be nominated under clauses (e) and (f) shall be from amongst persons, who, in the opinion of the Executive Council or the Academic Council, are expert in planning and evaluation.
