Section 22 in University of Petroleum and Energy Studies Act, 2003
22. The Board of Management.
(1)The Board of Management shall consist of: -(a)The Vice-Chancellor;(b)[ A Nominee from Institutions of National Importance (as maintained by MHRD, Government of India), nominated by the Chancellor;] [Substituted by Uttarakhand Act No. 24 of 2018, dated 26.4.2018.](c)Five persons, nominated by the Hydrocarbons Education And Research Society, New Delhi;(d)Two Professors of the University, by rotation on the basis of seniority for a period of one year;(e)[ Three Deans/Directors of the Faculties as nominated by the Chancellor.] [Substituted by Uttarakhand Act No. 24 of 2018, dated 26.4.2018.](f)Principal Secretary/Secretary to the State Government in the Higher Education Department or his nominee not below the rank of Joint Secretary to the State Government. The Vice-Chancellor shall be the Chairperson of the Board of Management and the Registrar shall be the Secretary of the Board of Management.(2)The powers and functions of the Board of Management shall be such as may be prescribed.
