Section 9(2) in U.P. Technical University Act, 2000
(2)The committee referred to in sub-section (1) shall consist of the to following members, namely:(a)Principal Secretary or Secretary, as the case may be, to the State Government in the Technical Education Department who shall also be the convener of the Committee;(b)One person nominated by the All India Council for Technical Education;(c)One person nominated by the Chancellor.["(3) (a) Only such person shall be eligible for appointment to the office of Vice-Chancellor who has not attained the age of 65 years:] [Substituted by U.P. Ordinance No. 29 of 2007 Published in U.P. Gazette Extra Part II Section (Ka) dated 25 August, 2007. This ordinance repealed by U.P. Act, No. 28 of 2007 Pub. in U.P. Gazette, Extra., Part I Section, (ka) dated 19th November, 2007. pp. 3-4.](b)[ The Vice-Chancellor shall hold office for a term of three years from the date he enters upon his office or till he attains the age of sixty-eight years whichever is earlier.] [Amended by U.P. Act, No. 28 of 2007.](c)[ The Vice-Chancellor who has not attained the age of 65 years may be appointed as such for second term:] [Amended by U.P. Act, No. 28 of 2007.]Provided that the Vice-Chancellor may by writing under his hand addressed to the Chancellor resign his office and shall cease to hold his office on the acceptance by the Chancellor of such resignation."
