Section 14(2) in Shri Guru Ram Rai University Act, 2016
(2)the Committee referred to in sub-section (1) shall consist of the following persons; namely-(a)One person nominated by the Visitor;(b)One person nominated by the Chancellor;(c)Principal Secretary/Secretary, Govt. of Uttrakhand, Department of Higher Education;(d)Three person nominated by the Board of Governors, one of whom shall be nominated as the convener of the committee by the Board of Governors.
