Section 20 in The Delhi Technological University Act, 2009
20. The Court.
(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.(2)(i)The term of office of the nominated members of the Court, other than ex-officio members, shall be three years.(ii)Where a person has become a member of the Court by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment.(iii)A member of the Court shall cease to be a member if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member, other than the Vice-Chancellor, shall also cease to be a member if he accepts a full time appointment in the University; or if he not being an ex-officio member fails to attend three consecutive meetings of the Court without the leave of the Chancellor.(iv)A member of the Court other than an ex-officio member may resign his office by a letter addressed to the Chancellor and such resignation shall take effect as soon as it has been accepted by him.(v)Any vacancy in the Court shall be filled by nomination by the respective nominating authority and on expiry of the period of the vacancy; such nomination shall cease to be effective.
