Section 4 in Tamil Nadu State Council for Higher Education Act, 1992
4. Composition of Council.
- The Council shall consist of the following members, namely:-(a)the Minister in-charge of Education, who shall be the Chairman, ex-officio;(b)the Vice-Chairman appointed by the Government from among persons having experience in the field of education;(bb)[ the Secretary to Governor, ex-officio;] [Clause (bb) was inserted by the Tamil Nadu State Council for Higher Education (Amendment) Act, 1999 (Tamil Nadu Act 34 of 1999), with effect from the 17th June 1999.](c)the Secretary to Government in-charge of Education, ex-officio;(d)the Secretary to Government in-charge of Finance, ex-officio;(e)the Secretary, University Grants Commission or his nominee, ex-officio;(f)the Director of Collegiate Education, ex-officio;(g)the Director of Technical Education, ex-officio;(h)one member nominated by the Government from among the . eminent academicians or educational administrators;(i)one member nominated by the Government from among the eminent scientists or engineers;(j)one member nominated by the Government from among industrialists of high repute who have contributed to the cause of higher education;(k)two members nominated by the Government from among the Vice-Chancellors of the Universities including Vice-Chancellors of Central Universities in this State, if any;(l)not more than three eminent educationists co-opted by the Council; and(m)a full time Member-Secretary appointed by the Government.
