Section 14(1) in Kerala State Higher Education Council Act, 2007
(1)the Secretary to Government, Higher Education Department, Ex-officio;(m)the Secretary to Government, Finance Department, Ex-officio;(n)the Director of Technical Education, Ex-officio;(o)the Director of Medical Education, Ex-officio;(p)the Executive Vice-President, Kerala State Council for Science, Technology and Environment, Ex-officio;(q)the Director of Collegiate Education, Ex-officio;(r)the Agricultural Production Commissioner, Ex-officio.(s)[ one nominee of the Ministry of Human Resources Development, Government of India, not below the rank of a Joint Secretary; [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.](t)State Project Director, RUSA;(u)One Principal of an affiliated collage, nominated by the Government;(v)one non-teaching staff member of a University or College, nominated by the Government.]
