Section 32(2) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(2)The Planning and Evaluation (Monitoring) Board shall consist of the following members, namely :-(a)the Vice-Chancellor, ex officio Chairman;(b)the Director of Technical Education or his representative, not below the rank of Joint Director;(c)the Chancellor's nominee on the Executive Council;(d)four representatives of the Regional centres, one from each Regional centres, to be nominated by the Vice-Chancellor;(e)five representatives of the Sub-centres, one from each Sub-centres, to be nominated by the Vice-Chancellor by rotation;(f)one member from amongst the Dean of Research and Development and the Deans of Faculties, on rotation as per seniority;(g)two members nominated by the Executive Council;(h)two members, nominated by the Academic Council;(i)the Registrar shall act as Secretary of the Board :Provided that, the members to be nominated under clauses (g) and (h) shall be from amongst persons, who, in the opinion of the Executive Council or the Academic Council, are expert in planning and evaluation.
