Section 5 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
5. Constitution of the Board
(1)The Board shall consist of the Chairman and following members, namely -I. Ex-Officio Members(i)Secretary to Government, Punjab, Department of Technical Education and Industrial Training;(ii)Secretary to Government, Punjab, Department of Finance;(iii)Secretary to Government, Punjab, Department of Planning;(iv)One representative of All India Council for Technical Education;(v)One representative of Government of India in the Ministry of Human Resource Development, dealing with subject of technical education;(vi)On representative of Government of India in the Ministry of Labour, dealing with the subject of craftsmen training;(vii)Director of Industries, Punjab;(viii)Principal, Technical Teachers Training Institute, Chandigarh; and(ix)Director, Technical Education and Industrial Training, Punjab.II. Nominated Members(A)Two members of the Punjab Legislative Assembly to be nominated by the Speaker, Punjab Legislative Assembly.(B)The Government shall nominate the following members, namely:-(i)one Chief Engineer of the Department of Public Works, Punjab;(ii)two industrialists of repute;(iii)one Principal from amongst the Principals of the Engineering Colleges in the State;(iv)one Principal from amongst the Principals of the Government Polytechnics in the State;(v)one Principal from amongst the Principals of private polytechnics in the State;(vi)one Principal from amongst the Principals (Class I) of Industrial Training Institutes in the State;(vii)One Vice-Chancellor, or his representative not below the rank of a Professor, of a University in the State; and(viii)one eminent educationist or technologist or scientist.III. Co-Opted MembersThe Board shall co-opt a person as its member having sufficient and adequate knowledge of technical education and industrial training.IV. Member-SecretaryThe Secretary to the Board shall be its Member-Secretary.(2)The Ex-officio members specified in items (i), (ii) and (iii) of category I of sub-section (i) instead of attending meeting of the Board by themselves, may depute an officer subordinate to them, not below the rank of a Deputy Secretary and the officer so deputed shall be entitled to take part in the proceedings of a particular meeting for which they are deputed and shall also be entitled to vote at such meeting.
