Section 16 in Indraprastha Institute of Information Technology Delhi Act, 2007
16. Board of Governors.
- The Board of Governors shall consist of the following persons, namely:(1)The Chairman, to be nominated by the Chancellor in the manner prescribed;(2)The Director, ex-officio;(3)The principal Secretary, or Secretary, Finance Department of the Government (ex-officio);(4)The Secretary, Technical Education Department of the Government (ex-officio);(5)Four persons having special knowledge or practical experience in respect of education, information Technology, domain of application of Information Technology, to be nomination by the Chairman, from a panel of eight persons submitted by the Director. For the second and subsequent Board of Governors, the Director shall place the panel before the outgoing Board for nomination by the Chairman;(6)Two professors of the Institute, to be nominated by the Director, and(7)The Registrar, member Secretary.
