Section 24(2) in The Indian Institutes of Information Technology Act, 2014
(2)The search-cum-selection committee shall consist of the following, namely:-(a)an eminent person to be nominated by the Minister in charge of Human Resource Development in the Government of India as Chairperson of the Committee;(b)the Chairperson, Board of Governors of the concerned Indian Institutes of Information Technology - Member, ex officio;(c)Secretary incharge of Higher Education in the Government of India - Member, ex officio;(d)Director of a [Indian Institutes of Technology] [Substituted 'Indian Institutes of Information Technology' by Act No. 25 of 2017.] to be nominated by Minister incharge of Human Resource Development - Member, ex officio;(e)a person of eminence in the field of information technology to be nominated by Minister incharge of Human Resource Development;(f)Head of Bureau, Ministry of Human Resource Development dealing with Indian Institutes of Information Technology - non-member Secretary, ex officio.
