Section 12(1) in Raksha Shakti University Act, 2009
(1)The Board of Governors of the University shall consist of the following members, namely;-(i)the Director General, who shall be the Chairman of the Board;[(i-a) the Chairman, who shall be the Chairman of the Board;(i)the Director General;](ii)the Deputy Director General;(iii)the Director of Research and Development;(iv)one Director of the University, by rotation, to be nominated by the Director General;(v)one Police Officer, not below the rank of the Additional Director General of Police, to be nominated by the State Government, ex-officio;(vi)an officer of the Home Department, not below the rank of the Secretary to Government, to be nominated by the State Government, ex-officio;(vii)an officer of the Education Department, not below the rank of the Secretary' to Government, to be nominated by the State Government, ex-officio;(viii)the Head of the Directorate of NCC in Gujarat, ex-officio;(ix)one of the Vice-Chancellors/Directors General of any of the Universities located in Gujarat, to be nominated by the State Government;(x)[ five members from amongst the persons who are associated with and have excelled in the field of defence or education or public services, to be nominated by the State Government;(xi)one of the Deans by rotation, to be nominated by the Director General.]
