Section 20 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
20. The Court:-(l) The Court shall be the supreme authority of the University and shall consist of the
following persons namely:-(a)Chancellor, who shall be the chairperson;(b)Minister of Training& Technical Education of the Government (ex-officio);(c)Vice-Chancellor (ex-officio);(d)Pro Vice-Chancellors (ex-officio);(e)Principal Secretary/Secretary (Training and Technical Education) of the Government (ex-officio);(f)Principal Secretary/Secretary (Higher Education) of the Government (ex-officio);(g)Principal Secretary/Secretary (Finance) of the Government (ex-officio);(h)Two eminent persons in the disciplines of engineering, technology, sciences, humanities, social sciences andmanagement, nominated by the Government;(i)One representative of alumni of the University to be nominated by the Vice-Chancellor for a period of twoyears;(j)Four Deans of the University as nominated by the Vice-Chancellor;(k)Two Heads of Departments as nominated by the Vice-Chancellor;(1)A member of non-teaching staff to be nominated by Vice-Chancellor by rotation for a tenure of one year;(m)Registrar - Member- Secretary (ex-officio);(2)The term of office of the nominated members of the Court, other than ex-officio members, shall be threeyears;(3)Where a person has become a member of Court by reason of the office or appointment he holds, hismembership shall terminate when he ceases to hold that office or appointment;(4)A member of the Court 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;(5)A member shall also cease to be member if he accepts a full time appointment in another University, or if henot being an ex-officio member fails to attend three consecutive meetings of the Court;(6)A member of the Court, other than an ex-officio member, may resign his office by a letter addressed to theChancellor and such resignation shall take effect as soon as it has been accepted by him;(7)Any vacancy in the Court 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;
