Section 15(1) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020
(1)The Board of Governors of the University shall consist of the following members, namely:—(a)Vice-Chancellor—Chairperson, ex officio;(b)Financial Adviser, Ministry of Home Affairs, Government of India—member, ex officio;(c)one representative of the Ministry of Home Affairs in the Government of India not below the rank of Joint Secretary—member, ex officio;(d)an officer of the Home Department, not below the rank of the Secretary to the Government of Gujarat—member, ex officio;(e)Registrar General of the High Court of Gujarat—member, ex officio;(f)Director-cum-Chief Forensic Scientist, Director of Forensic Science Services, Ministry of Home Affairs, Government of India—member, ex officio;(g)five persons of eminence selected from the fields of forensic science, law, enforcement, criminology, computer science, engineering, technology, management, forensic medicine and pharmacy, to be nominated by the Central Government, in consultation with such State Governments as it deems fit—members;(h)all Campus Directors of the University—members, ex officio.
