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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The First Statutes of the National Institutes of Technology

(1)There shall be a Building and Works Committee for each of the Institute, consisting of following members, namely:-
(i)the Director, ex-officio Chairman;
(ii)[ Director or Deputy Secretary or his nominee dealing with the National Institutes of Technology in the Ministry and Director or Deputy Secretary or his nominee dealing with Finance of the National Institutes of Technology in the Ministry as Ex-Officio Members of the Central Government.] [Substituted 'one member nominated by the Central Government not below the rank of Director or Deputy Secretary;' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]
(iii)one member nominated by the Board of Governors;
(iv)Registrar, ex-officio, Member Secretary;
(v)Dean, planning and development or similar position - Member; and
(vi)one expert each from Civil and Electrical Engineering Wing of Central or State Government or any autonomous body of repute - Member.