Section 80(2) in THE UTTAR PRADESH REORGANISATION ACT, 2000
(2)The Board shall consist of-(a)a whole-time Chairman to be appointed by the Central Government in consultation with the successor States;(b)two full time members, one from each of the successor States, to be nominated by the respective State Government;(c)four part-time members, two from each of the successor States, to be nominated by the respective State Government;(d)two representatives of the Central Government to be nominated by that Government.
