Section 11 in The Kalakshetra Foundation Act, 1993
11. The Governing Board.
- The Governing Board shall consist of-(a)a Chairperson, who shall be a person of high eminence in public life, to be appointed by the Central Government;(b)not more than twelve Members to be nominated by the Central Government from amongst persons who-(i)have rendered valuable service to Kalakshetra;(ii)have been connected with, or have knowledge of art, culture, folk arts and crafts;(iii)are eminent artistes; and(iv)are patrons of art and culture ;(c)two persons, possessing one or more of the qualifications referred to in sub-clauses (i) to (ii) of clause (b), to be nominated by the State Government;(d)two officers of the Central Government, not below the rank of a Deputy Secretary, to be nominated by that Government, to represent the Ministry of the Central Government dealing with culture, ex officio;(e)one officer of the State Government, not below the rank of Joint Secretary, to be nominated by that Government, to represent the Department of Education of that Government, ex-officio; and(f)the Director, ex officio.
