Section 17(1) in Biju Patnaik University of Technology Act, 2002
(1)The Board shall be the chief executive body of the University and shall consist of the following members, namely:-Ex-officio members:-(i)the Vice-Chancellor ;(ii)the Secretary to Government, Industries Department ;(iii)the Secretary to Government, Finance Department ;(iv)the Secretary to Government, -Higher Education Department(v)the Secretary to Government. Science and Technology Department ;(vi)the Director of Technical Education and Training.Other members-(vii)one person from among Directors/Deans of the University, nominated by the Vice-Chancellor;(viii)one Principal of any of the affiliated or constituent Colleges of the University, nominated by the Vice-Chancellor;(ix)two members of the Academic Council, elected by the members thereof;(x)two members of the Orissa Legislative Assembly, elected by the members thereof;(xi)two persons representing industries, both Private and Public Sectors, nominated by the Chancellor;(xii)one Professor or Director of a premier technical education institution like IIT or IIM nominated by the Chancellor;(xiii)one official representative of the Council nominated by it; and(xiv)one member from amongst the members of Governing Bodies of affiliated institutions, nominated by the Vice-Chancellor.
