Section 20(1) in The Delhi Technological University Act, 2009
(1)The Court of the University shall consist of the following persons:-(a)Chancellor;(b)Vice-Chancellor;(c)Five eminent persons in the disciplines of basic and applied sciences, engineering, technology and management, nominated by the Government;(d)Principal Secretary or Secretary (Finance) to Government ex-officio;(e)Principal Secretary or Secretary (Higher Education) to Government ex-officio;(f)Principal Secretary or Secretary (Technical Education) to Government ex-officio;(g)A representative of the University Grants Commission;(h)A representative of All India Council for Technical Education established under the All India Council for Technical Education Act, 1987 (52 of 1987);(i)Registrar of the University.
