Section 3(1) in The Haryana State Higher Education Council Act, 2018
(1)The State Government shall, by notification in the Official Gazette, constitute the Haryana State Higher Education Council consisting of the following members, namely:-(a)an educationist with proven leadership qualities or a famous intellectual - Chairperson;(b)an education administrator of all India repute who is or has worked at least on the post of Professor or equivalent post - Vice-Chairperson;(c)Principal Secretary, Higher Education- Member Secretary;(d)State Project Director - Member;(e)a representative of Higher Education Department not below the rank of Deputy Director - Member;(f)a representative of Technical Education Department not below the rank of Deputy Director- Member;(g)a representative of Finance Department not below the rank of Joint Secretary - Member;(h)fifteen members from the field of art, science, technology, culture, social sector and industry and professional Education etc.- Member:Provided that ten members of the Council shall be from the State and five members shall be from other States and shall be of national repute.(i)Vice-Chancellors of any three Universities of the State - Member;(j)two Principals of autonomous or affiliated colleges - Member;(k)one member nominated by the Ministry of Human Resource Development, Government of India - Member.
