Section 23 in Adichunchanagiri University Act, 2012
23. The Board of Governors and its powers.
(1)The Board of Governors shall consist of the following, namely:-(i)The Chancellor-Chairperson;(ii)The Vice-Chancellor-Member;(iii)The Principal Secretary/Secretary to the State Government in the Higher Education or by his nominee not below the rank of Deputy Secretary ;(iv)The Principal Secretary/Secretary to the Government in the Medical Education or by his nominee not below the rank of Deputy Secretary;(v)One expert from the field of management, finance or any other specialized, including administration to be nominated by the State Government;(vi)[Three persons] [Substituted 'Two persons' by Karnataka Act No. 13 of 2019, dated 2.3.2019.] nominated by the Sponsoring Body of whom one shall be woman;(vii)The Pro Vice-Chancellor who shall be a non-voting member;(viii)One eminent educationist nominee of the university grant commission.(ix)[ Two academicians nominated by the Chancellor] [Inserted by Karnataka Act No. 13 of 2019, dated 2.3.2019.].(2)The Registrar shall be non-voting member secretary of the Board of Governors.(3)The tenure of office of the members of the Board of Governors, appointment of members, other than Government nominees, renewal and removal, etc., shall be such as may be laid down by the Statutes.(4)All 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 Chancellor. If Chancellor has not nominated any person to Chair such a meeting, members present in the meeting shall elect the Chairperson for that meeting only from among themselves by a simple majority.(5)Quorum for all meetings of the Board of Governors, shall be three 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 Vice Chancellor, shall always be necessary to form the quorum for any meeting of the Board of Governors.(6)The Board of Governors shall be the Principal Governing Body of the University and shall have the following powers, namely:(i)to appoint the Statutory Auditors of the University;(ii)to lay down policies to be pursued by the University;(iii)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Rules;(iv)to approve the Budget and Annual Report of the University;(v)to make new or additional Statutes or amend or repeal the earlier Statutes and Rules; .(vi)to take decision about voluntary winding up of the University;(vii)to approve proposals for submission to the Government;(viii)to nominate three members to the Fee Regulation Committee(ix)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.(7)The Board of Governor shall, meet at least three times a year.(8)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.(9)In the event of a conflict of opinion at a meeting of the Board of Governors, then the issued 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 University.
