Section 10 in International Institute of Information Technology (IIIT) University Act, 2013
10. Constitution of Board.
- The Board shall consist of the following persons, namely:-(1)The Chairperson, to be nominated by the Chancellor in the manner prescribed;(2)the Principal Secretary or Secretary, Technical Education, Government of Chhattisgarh, (Ex-officio);(3)the Principal Secretary or Secretary, Information Technology, Government of Chhattisgarh, (Ex-officio);(4)Director, Technical Education, Government of Chhattisgarh, (Ex-officio);(5)One Professor to be nominated by the Senate;(6)Four persons having special knowledge or practical experience in respect of education, engineering, science or the Information Technology Industry, to be nominated by the Board;[***] [Omitted '(7) Dean (Academic) and Dean (Research & Development), (Ex-officio);' by C.G. Act No. 11 of 2014, dated 5.8.2014.](8)Three Persons nominated by the Sponsor;[***] [Omitted '(9) The Registrar;' by C.G. Act No. 11 of 2014, dated 5.8.2014.](10)Director of the Institute (Ex-officio Member Secretary).
