Section 38(2) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(2)The Co-ordination Forum shall consist of the following members, namely:-(i)the Minister in-charge of the Ministry or Department of the Central Government having administrative control of technical education, ex officio, as Chairperson;(ii)Secretary to the Government of India, in-charge of the Department of the Central Government having administrative control of technical education, ex officio;(iii)four Secretaries in-charge of department looking after Indian Institutes of Information Technology of State Governments in which the Institutes are located, to be nominated by the Chairperson of the Co-ordination Forum, by rotation for two years, ex officio;(iv)four Chairpersons of the Institutes, to be nominated by the Chairperson of the Co-ordination Forum, by rotation for two years;(v)the Directors of each of the Institutes, ex officio;(vi)four industry partners, to be nominated by the Chairperson of the Co-ordination Forum, not more than one from any Institute, by rotation every two years;(vii)three persons of eminence, of which at least one shall be a woman, in academia, industry or public service, to be nominated by the Co-ordination Forum; and(viii)one representative of All India Council of Technical Education:Provided that while nominating under clauses (iii), (iv) and (vi), care shall be taken to ensure representation of as many Institutes as possible by selecting Secretaries of State Governments, Chairpersons of the Institutes, and representatives of industry partners from the Board of different Institutes to the extent possible.
