(1)The Board of Governors shall consists of: -(a)The Chancellor - Chairman;(b)The Vice-Chancellor - Member-Secretary;(c)Principal Secretary/ Secretary to the State Government in the Higher Education Department or a Secretary to the State Government nominated by the State Government;(d)Principal Secretary/ Secretary to the State Government in the Medical Education Department or a Secretary to the State Government nominated by the State Government;(e)Five persons nominated by the Patanjalii Yog Peeth (Trust).(f)Three academicians nominated by the Visitor.(g)A Nominee of University Grants Commission.(h)Three Nominees of Officers or Scientist working in the field of Yog and Ayurved nominated by the Chancellor.(2)The Board of Governors shall be the principal governing body of the University and shall have the following powers, namely:-(a)to lay down policies to be pursued by the University;(b)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;(c)to approve the budget and annual report of the University;(d)to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;(e)to take decision about voluntary winding up of the University;(f)to approve proposals for submission to the State Government; and(g)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.(h)to nominate an observer or observers who will, time to time, under the advice : and directions of the Chancellor decide the policy and fame work within which the Board of Management, Academic Council, Finance Committee and such other authorities as may be declared in the statutes, will function and pass resolutions for the proper administration of the University.(3)The Board of Governors shall meet at least three times in a year at such time and place as the Chancellor thinks fit.
