Section 22(1) in Birsa Munda Tribal University Act, 2017
(1)The Boar.d of Governors shall consist of the following members, namely:-I. Ex-Officio Members:(i)the Chancellor, ex-officio Chairperson;(ii)the Vice-Chancellor, ex-officio Vice-Chairperson;(iii)the Pro-Vice-Chancellor;(iv)the Secretary, Government of Gujarat. Tribal Development Department;(v)the Secretary, Government of Gujarat, Finance Department or his nominee not below the rank of Deputy Secretary;(vi)the Secretary, Government of Gujarat, Education Department or his nominee not below the rank of Deputy Secretary;(vii)the Secretary. Government of Gujarat, Industries and Mines Department or his nominee not below the rank of Deputy Secretary;(viii)the Secretary, Government of Gujarat, Labour and Employment Department or his nominee not below the rank of Deputy Secretary;(ix)the Secretary. Government of Gujarat, Health and Family Welfare Department or his nominee not below the rank of Deputy Secretary;(x)the Commissioner of Tribal Development Gujarat State, or his nominee not below the rank of Joint Director;(xi)the Commissioner of Higher Education, Gujarat State, or his nominee not below the rank of Joint Director;(xii)the Commissioner of Technical Education. Gujarat State, or his nominee not below the rank of Joint Director;(xiii)the Deputy Commissioner-cum-Director, Primitive Tribes, Tribal Development Department, Government of Gujarat.II. Ordinary Members:(i)three Heads of the Department to be nominated by the Vice-Chancellor from amongst themselves by overall seniority and rotation;(ii)two Principals of colleges to be nominated by the Vice-Chancellor from amongst themselves by overall seniority and rotation;(iii)one University Teacher to be nominated by the Vice-Chancellor from amongst themselves by overall seniority and rotation;(iv)four Teachers of the colleges to be nominated by the Vice-Chancellor from amongst themselves by overall seniority and rotation;(v)one member from the Rajpipla Municipality to be nominated by the State Government;(vi)one member from the Narmada District Panchayats to be nominated by the State Government;(vii)two Members of Legislative Assembly (MI .A), elected from the Narmada District, to be nominated by the State Government;(viii)four distinguished persons to be nominated by the State Government from amongst distinguished educationists, social workers, representatives of tribal communities, women and such other class of persons;(ix)one donor to be nominated by the State Government.
