Section 22 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
22. The Board of Management-(l) The Board of Management shall be the principal executive authority of the
University and, as such, shall have all powers necessary to administer the University subject to the provisions of thisAct and the Statutes made there under, and may make Ordinances and Regulations for that purpose and also withrespect to matters provided hereunder;(2)The Board shall consist of the following persons, namely -(a)Vice-Chancellor : Chairperson (ex-officio);(b)Pro Vice-Chancellors (ex-officio);(c)Two eminent persons from the disciplines of engineering, technology, science, humanities, social sciencesand management to be nominated by the Government on the recommendations of the Vice-Chancellor;(d)Two eminent persons from the Industries or Organizations to be nominated by the Government on therecommendations of the Vice-Chancellor;(e)A representative of University Grants Commission (UGC);(f)A representative of All India Council for Technical Education (AICTE);(g)Principal Secretary or Secretary, Technical Education of the Government (ex-officio);(h)Principal Secretary or Secretary, Finance of the Government (ex-officio);(i)Principal Secretary or Secretary, Higher Education of the Government (ex-officio);(j)Four Deans of the University as nominated by the Vice-Chancellor;(k)One person of eminence who is alumni, as nominated by the Vice- Chancellor;(1)Two Heads of Departments as nominated by the Vice-Chancellor;(m)Registrar - Member-Secretary (ex-officio);(3)Where a person has become a member of the Board by reason of the office or appointment he holds, hismembership shall terminate when he ceases to hold that office or appointment;(4)The term of office of the nominated members of the Board, other than ex-officio members, shall be threeyears but they are eligible for re -nomination for maximum of total two tenures;(5)A member of the Board shall cease to be a member, if he resigns or becomes of unsound mind, or becomesinsolvent or is convicted of a criminal offence involving moral turpitude; A member, who is employee of theUniversity shall also cease to be member, if he accepts a full time appointment in another University or if he not beingan ex-officio member, fails to attend three consecutive meetings of the Board without taking prior approval of theVice-Chancellor;(6)A member of the Board, other than an ex-officio member may resign from his office by a letter addressed tothe Chairperson, Board of Management and such resignation shall take effect, as soon as, it has been accepted byhim;(7)Any vacancy in the Board shall be filled by nomination by the respective nominating authority and on expiryof the period of the vacancy such nomination shall cease to be effective;
