Section 4 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
4. Appointment of Chairperson and Members and their terms and conditions.
(1)The Chairperson and Members of the Committee shall be appointed by the State Government.(2)The Chairperson and Members except ex-officio Member shall hold office for a period of three years or till the attainment of age of seventy years whichever is earlier and, in case of any vacancy arising earlier on account of resignation or removal or attaining the age of 70 years or otherwise. the State Government may fill such vacancy for the remaining period of the term.(3)The terms and conditions of the appointment of the Chairperson and Members other than ex-officio Member shall be such as may be prescribed.
