Section 22(2) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(2)The Board shall consist of the following persons, namely -(a)Vice-Chancellor : Chairperson (ex-officio);(b)Pro Vice-Chancellors (ex-officio);(c)Two eminent persons from the disciplines of engineering, technology, science, humanities, social sciencesand management to be nominated by the Government on the recommendations of the Vice-Chancellor;(d)Two eminent persons from the Industries or Organizations to be nominated by the Government on therecommendations of the Vice-Chancellor;(e)A representative of University Grants Commission (UGC);(f)A representative of All India Council for Technical Education (AICTE);(g)Principal Secretary or Secretary, Technical Education of the Government (ex-officio);(h)Principal Secretary or Secretary, Finance of the Government (ex-officio);(i)Principal Secretary or Secretary, Higher Education of the Government (ex-officio);(j)Four Deans of the University as nominated by the Vice-Chancellor;(k)One person of eminence who is alumni, as nominated by the Vice- Chancellor;
