Section 11(1) in The Auroville Foundation Act, 1988
(1)The Governing Board shall consist of the following members, namely :--(i)not more than seven members to be nominated by the Central Government from amongst persons, who have--(a)rendered valuable service to Auroville;(b)dedicated themselves to the ideals of life-long education, synthesis of material and spiritual researches or human unity;(c)contributed significantly in activities that are being persued or are envisaged to be promoted in Auroville, including activities relating to environment, afforestation, arts are crafts, industry, agriculture, humanities, sciences and integral yoga;(ii)two representatives of the Central Government to be nominated by it.
