Section 17 in Biju Patnaik University of Technology Act, 2002
17. Board.
(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.(2)The term of office of the members of the Board, other than the ex-officio members, shall be three years from the date of their nomination or election, as the case may be, and they shall not be eligible for re nominotion o re-election for the next consecutive term.(3)The Secretary to a Government Department may nominate any officer not below the rank of a Joint Secretary to attend any or all the meeting of the Board and the officer so nominated shall have all the powers and privileges of the members of the Board.
