Section 23 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
23. The Board of Governors and its powers.
(1)The Board of Governors shall consist of the following, namely:-(i)The Chancellor(ii)The Director(iii)The Principal Secretary to Government incharge of Health and Family welfare ;(iv)Three eminent knowledge experts/scientists/professional as nominated by the Chancellor in consultation with the Director.(v)Three eminent persons each of whom may be nominated by the Sponsoring Body.(vi)One eminent Educationist nominated by the U.G.C.(2)The COO&R and Deans shall always be non-voting invitees on the Board of Governors.(3)The tenure of office of the members of the Board of Governors, appointment of members, renewal and removal, etc., shall be such as may be laid down by the Statute.(4)Meetings of the Board of Governors shall always be chaired by the Chancellor and in his absence by any one of the nominees of the Sponsoring Body and where the Sponsoring Body has not nominated any nominees, then by the Director.(5)Quorum for all meetings of the Board of Governors, shall be five members attending and voting at such meeting:Provided that the presence of either the Chancellor or one nominee of the Sponsoring Body and in the absence of the Chancellor or one nominee of Sponsoring Body, the Director, shall always be necessary to form the quorum for any meeting of the Board of Governors.(6)No resolution shall be passed or decision be taken by the Board of Governors at their meeting, in respect of any Agenda Matters except pursuant to an affirmative vote by the Chancellor in favour of the Agenda matter.(7)In the event of a conflict of opinion at a meeting of the Board of Governors, the issue shall be referred to the Sponsoring Body and the decision of the Sponsoring Body in respect of such issue shall be final and binding on the Institute.(8)The Board of Governors shall be the Principal Governing Body of the Institute and shall have the following powers, namely:-(i)to appoint the Statutory Auditors of the Institute;(ii)to lay down policies to be pursued by the Institute;(iii)to review decisions of the other authorities of the Institute if they are not in conformity with the provisions of this Act or the Rules and Regulations;(iv)to approve the Budget and Annual Report of the Institute;(v)to make new or additional Statutes or amend, modify or repeal the earlier Statutes;(vi)to take decision about voluntary winding up of the Institute;(vii)to approve proposals for submission to the Government;(viii)to take such decisions and steps as are found desirable for effectively carrying out the objects of the Institute;(ix)to collaborate and participate with other bodies and institutions to set up new entities that promote the purpose of the Foundation.(9)The Board of Governors shall meet at least three times a year.
