Section 3(5) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(5)The Board shall consist of-(a)a Chairman;(b)one Executive Member;(c)one Member (Finance);(d)one Member (Personnel);(e)six part-time Members;(f)Director-General (Akashvani), ex officio ;(g)Director-General (Doordarshan), ex officio ;(h)one representative of the Union Ministry of Information and Broadcasting, to be nominated by that Ministry; and(i)two representatives of the employees of the Corporation, of whom one shall be elected by the engineering staff from amongst themselves and one shall be elected by the other employees from amongst themselves.
