Section 13(5) in Maharaja Ranjit Singh State Technical University Act, 2014
(5)(a)The Chancellor shall nominate the following members of the Board for a period of three years and they shall be eligible for renomination for another term of the same period, namely:-(i)two members from amongst the eminent Industrialists;(ii)two members from amongst the eminent technologists;(iii)one principal of the college by rotation from amongst the colleges affiliated with the university; and(iv)one head of the department by rotation from amongst the heads of the departments of the university.(b)The following shall be the Ex-officio members, namely:-(i)Vice-Chancellor, Maharaja Ranjit Singh State Technical University, Bathinda;(ii)Vice-Chancellor, Punjab Technical University, Jalandhar;(iii)Secretary to Government of Punjab, Department of Finance;(iv)Director, Technical Education and Industrial Training, Punjab;(v)Chairman of the North-West Committee, All India Council for Technical Education, Chandigarh;(vi)President of the Confederation of Indian Industry or his nominee; and(vii)Director of Indian Institute of Technology, Ropar.
