Section 11 in The National Institutes of Technology, Science Education and Research, 2007
11. Board of Governors. -
The Board of every [Institute mentioned in the First Schedule] [Substituted for the words "Institute" by Act No. 28 of 2012 (w.e.f. 7.6.2012)] shall consist of the following members, namely :(a)the Chairperson to be nominated by the Visitor;(b)the Director, ex officio;(c)two persons not below the rank of the Joint Secretary to the Government of India to be nominated by the Central Government from amongst persons dealing with technical education and finance;(d)two persons to be nominated by the Government of the State in which the [Institute mentioned in the First Schedule] [Substituted for the words "Institute" by Act No. 28 of 2012 (w.e.f. 7.6.2012)] is situated, from amongst persons, who, in the opinion of that Government, are technologists or industrialists of repute;(e)two persons, at least one of whom shall be a woman, having special knowledge or practical experience in respect of education, engineering or science to be nominated by the Council; [* * *] [Omitted 'and' by Act 28 of 2012.](f)one professor and one assistant professor or a lecturer of the [Institute mentioned in the First Schedule] [Substituted for the words "Institute" by Act No. 28 of 2012 (w.e.f. 7.6.2012)] to be nominated by the Senate.(g)[ the Director of the Indian Institute of Technology in whose zone the Institute is located, or his nominee, not below the rank of a Professor.] [Inserted by Act No. 28 of 2012 (w.e.f. 7.6.2012)]
