Section 21(1) in University of Petroleum and Energy Studies Act, 2003
(1)The Board of Governors shall consist of:(a)The Chancellor - Chairman;(b)The Vice Chancellor - Member-Secretary;(c)Principal Secretary/Secretary to the State Government in the Higher Education Department or a Secretary to the State Government nominated by the State Government;(d)Five persons nominated by the Hydrocarbons Education And Research Society, New Delhi;(e)[ A Nominee Officer 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.](f)Three Eminent Persons from Industry/Research/Academics nominated by the Visitor;(g)Three nominee officers from the Professionals/Experts of the Industrial world, nominated by the Chancellor including at least one nominated officer from the Oil and Gas companies;]
