Section 11A — Board of Institutes of Second Schedule and Third Schedule.
The National Institutes of Technology, Science Education and Research Act, 2007
1 [11A. Boards of Institute of 2 [Second Schedule and Third Schedule] .-- The Board of every Institute mentioned in 3 [the Second Schedule and the Third Schedule] shall consist of the following members, namely:-- (a) the Chairperson to be nominated by the Visitor; (b) Secretary, Department of Higher Education, Government of India, or his nominee not below the rank of the Joint Secretary to the Government of India, ex officio ; (c) Director of the Institute, ex officio ; (d) Director of Indian Institute of Science, Bangalore, ex officio ; (e) Director of one of the Indian Institutes of Technology, to be nominated by the Central Government; (f) two Secretaries to the Government of India, to be nominated by the Central Government representing its Scientific or Industrial Ministries; (g) Chief Secretary of the State in which the Institute is located, or his nominee not below the rank of the Joint Secretary to the Government of India, ex officio ; (h) two professors of the Institute to be nominated by the Senate; (i) two eminent scientists, to be nominated by the Council, having special knowledge of practical experience in respect of education, engineering or science, one of whom shall be a woman; and (j) Financial Advisor, Ministry of Human Resource Development, ex officio .]Open in Lexace · Ask the AI about this section
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