Section 22 in The Delhi Technological University Act, 2009
22. The Board of Management.
(1)The Board of Management shall be the principal executive body of the University and, as such, shall have all powers necessary to administer the University subject to the provisions of this Act and the Statutes made thereunder, and may make ordinances and regulations for that purpose and also with respect to matters provided hereunder.(2)The Board of Management shall consist of the following persons, namely:-(a)The Vice-Chancellor of the University;(b)Three eminent persons in the disciplines of science, engineering, technology and management, nominated by the Government;(c)Two Professors of the University nominated by the Government;(d)Two Deans of the University nominated by the Government;(e)A representative of an Industry Association, nominated by the Government;(f)Principal Secretary or Secretary (Finance) to the Government ex-officio;(g)Principal Secretary or Secretary (Higher Education) to the Government ex-officio;(h)Principal Secretary or Secretary (Technical Education) to the Government ex-officio;(i)such other member or members as may be prescribed by the Statutes.(3)Where a person has become a member of the Board of Management by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment.(4)The term of office of the nominated members of the Board of Management other than ex-officio members shall be three years.(5)A member of the Board of Management shall cease to be a member, if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member, other than a Vice-Chancellor, Professor or Dean, shall also cease to be a member if he accepts a full time appointment in the University; or if he not being an ex-officio member fails to attend three consecutive meetings of the Board of Management without the leave of the Vice-Chancellor.(6)A member of the Board of Management other than ex-officio member may resign his office by a letter addressed to the Vice- Chancellor and such resignation shall take effect, as soon as it has been accepted by him.(7)Any vacancy in the Board of Management shall be filled by nomination by the respective nominating authority and on expiry of the period of the vacancy; such nomination shall cease to be effective.
