Section 16 in The Centre for Environmental Planning and Technology University Act, 2005
16. Constitution of Board and Management of the University.
(1)The Board or Management of the University shall consist of the following members, namely:-(i)the Chairman of the Governing Body;(ii)the President;(iii)the Director;(iv)one expert academician to be nominated by the Chairman in consultation with the President;(v)one representative of the profession or industries to be nominated by the Chairman in consultation with the President;(vi)one eminent personality from the fields of art, literature, humanity and science to be nominated by the Chairman in consultation with the President;(vii)one Dean of the University by rotation to be nominated by the president in consultation with the Director;(viii)one person to be nominated by the University Grants Commission;(ix)one person to be comminuted by the All India Council for Technical Education (AICTE).(x)The Secretary to Government, Higher and Technical Education, Government of Gujarat;(xi)The Secretary to Government, Urban Development and Urban Housing Department, Government of Gujarat;(xii)The Director of Technical Education, Gujarat State.(2)The Chairman of the Governing Body shall be the Chairman of the Board.(3)The Registrar shall be the non-Member Secretary of the Board.
