Section 14(2) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(2)The Board shall consist of the following members, namely:-(a)Chairperson, an eminent technologist or industrialist or educationist to be nominated by the Visitor on the recommendation of the Central Government;(b)one nominee each of the Central Government and the concerned State Government;(c)three eminent persons, of which at least one shall be a woman, appointed by the Board out of industry, research laboratories, and civil society, one from each category;(d)two eminent academicians appointed by the Board;(e)one nominee representing each of the industry partners:Provided that if there are more than two industry partners then the number of representatives of industry partners at any time would be limited to two, chosen amongst themselves by rotation every two years;(f)Director of an Indian Institute of Technology or a National Institute of Technology located in the region, to be nominated by the Board;(g)two members from the faculty of the Institute, preferably one Professor and one Associate/Assistant Professor, to be nominated by the Senate;(h)one person from the Scheduled Castes or the Scheduled Tribes distinguished in the field of education or industry or social service or public service, to be nominated by the Board, in case any of the above do not belong to the Scheduled Castes or the Scheduled Tribes; and(i)Director of the Institute, ex officio.
