Section 25(1) in Manipur Technical University Act, 2016
(1)The Board shall be the highest executive body of the University and shall consist of the following as members, namely -(a)Chairman The Vice-Chancellor ex-officio Chairman(b)Ex-officio Members -(i)Director, National Institute of Technology, Imphal;(ii)Director of Indian Institute of Technology, Guwahati;(iii)Secretary to Government of Manipur, Department of Higher and Technical Education;(iv)Secretary to Government of Manipur, Department of Finance;(v)Regional Director of the North Eastern Regional Office, All India Council for Technical Education, Guwahati and(vi)President of the Confederation of Indian Industry or his nominee.(c)Nominated Members -(i)two persons nominated by the Vice- Chancellor from amongst the Deans for one year;(ii)two University Professors nominated by the Chancellor for three years;(iii)two eminent educationists to be nominated by the Chancellor for three years;(iv)two Principals of affiliated Colleges; one another from the government colleges and another from Private Colleges to be nominated by the State Government;(v)two members of the State Legislature to be nominated by the Speaker for three years;and(vi)two eminent educationists, to be nominated by the State Government for three years.(d)Elected Members Two teachers of the University or its constituent colleges, if any, who have put in not less than seven years teaching experience in any institution of higher technical education in Manipur on 1st January immediately preceding the year in which elections are held, other than University Professors, Deans, Directors of the constituent Colleges, to be elected by the teachers of the University and its constituent colleges from amongst themselves for three years.
