Section 11(2) in THE NATIONAL INSTITUTES OF FOOD TECHNOLOGY, ENTREPRENEURSHIP AND MANAGEMENT ACT, 2021
(2)The Board of each Institute shall consist of the following Members, namely:—(a)a Chairperson, from amongst eminent persons distinguished in the field of food industry or education or food science or food processing technology or management or such other field, to be appointed by the Central Government;(b)the Director of the Institute — Member, ex officio;(c)the Chairperson of the Food Safety and Standards Authority of India or his nominee — Member, ex officio;(d)the Director-General of the Indian Council of Agricultural Research or his nominee— Member, ex officio;(e)one representative, not below the rank of a Director, of the Ministry or Department of the Central Government dealing with Food Processing Industries — Member, ex officio;(f)two representatives having special knowledge in the field of food processing industry to be nominated by the Central Government— Members;(g)one representative from an Indian Institute of Management— Member, ex officio;(h)one representative from an Indian Institute of Technology— Member, ex officio;(i)the Dean of Faculty of the Institute, if any — Member, ex officio;(j)Secretary to the Government of India in the Department of Higher Education or his nominee— Member, ex officio;(k)three faculty members of the Institute from amongst Professors, Associate Professors and Assistant Professors, by rotation of seniority— Members, ex officio;(l)one nominee of the concerned State Government not below the rank of a Joint Secretary— Member, ex officio; and(m)Registrar of the Institute — Member-Secretary, ex officio.
