Section 14 in Kerala State Higher Education Council Act, 2007
14. The Governing Council.
- The Governing Council shall consist of the following members, namely:-(a)the Chairman;(b)the Vice-Chairman;(c)the Member-Secretary;(d)five educationalists of repute from different Academic disciplines of whom one shall be a woman and one belonging to Scheduled Caste or -Scheduled Tribe, nominated by the Government;(e)the Vice-Chancellors of all Universities;(f)a teacher member of the Academic Council of each University elected by the respective Academic Council of the University;(g)two student representatives of the University Unions or two regular students of whom one shall be a woman, nominated by the Government;(h)a person who has distinguished himself in extension activities, nominated by the Government;(i)the Director of. a Research Institution, nominated by the Government;(j)the member of the State Planning Board in charge of education;(k)a nominee of the University Grants Commission not below the rank of Joint Secretary, Ex-officio;(1)the Secretary to Government, Higher Education Department, Ex-officio;(m)the Secretary to Government, Finance Department, Ex-officio;(n)the Director of Technical Education, Ex-officio;(o)the Director of Medical Education, Ex-officio;(p)the Executive Vice-President, Kerala State Council for Science, Technology and Environment, Ex-officio;(q)the Director of Collegiate Education, Ex-officio;(r)the Agricultural Production Commissioner, Ex-officio.(s)[ one nominee of the Ministry of Human Resources Development, Government of India, not below the rank of a Joint Secretary; [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.](t)State Project Director, RUSA;(u)One Principal of an affiliated collage, nominated by the Government;(v)one non-teaching staff member of a University or College, nominated by the Government.]
