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State of Uttar Pradesh - Section
Section 4 in The U.P. State Council Of Higher Education Act, 1995
4. Constitution of Council. -
The Council shall consist of the following members, namely :-| (a) a Chairman, to be appointed by the State Government from amongst eminent academicians, who is or has been a Vice-Chancellor or a senor administrative officer, serving or retired, not below the rank of Additional Secretary to the Government of India, having aptitude and experience in the field of education. | |
| (aa) [ two Vice-Chairmen to be nominated by the State Government to resolve the issues of the representatives of public.] [Inserted by U.P. Act No. 34 of 2007 (w.e.f. 7.8.2007).] | |
| (b) the Principal Secretary/Secretary to the State Government in the Department of Higher Education. | Member Secretary |
| (c) the Principal Secretary/Secretary to the State Government in the Department of Finance. | Member |
| (d) the Principal Secretary /Secretary to the State Government in the Department of Planning. | Member |
| (e) the Secretary or any other officer of the University Grants Commission not below the rank of a Joint Secretary nominated by the Chairman of the University Grants Commission. | Member |
| (f) the Director of Higher Education, Uttar Pradesh. | Member |
| (g) the Director of Technical Education, Uttar Pradesh. | Member |
| (h) three persons nominated by the State Government from amongst the Vice-Chancellors of the Universities. | Members |
| (i) not more than three persons nominated by the State Government from amongst eminent academicians each in the field of Education, Engineering and Law. | Members |
| (j) one person co-opted by the Council from amongst the Principal of Colleges. | Member |
| (k) one person co-opted by the Council from amongst reputed industrialists whose contribution to the cause of higher education is significant. | Member |