Section 5(3) in The University Grants Commission Act, 1956
(3)Of the other members referred to in clause (iii) of sub-section (1)-(a)two shall be chosen from among the officers of the Central Government, to represent that Government;(b)not less than four shall be chosen from among persons who are, at the time when they are so chosen, teachers of Universities; and(c)the remainder shall be chosen from among persons¬-(i)who have knowledge of, or experience in, agriculture, commerce, forestry or industry;(ii)who are members of the engineering, legal, medical or any other learned profession; or(iii)who are Vice-Chancellors of Universities or who, not being teachers of Universities, are, in the opinion of the Central Government, educationists of repute or have obtained high academic distinctions:Provided that not less than one-half of the number chosen under this clause shall be from among persons who are not officers of the Central Government or of any State Government.
