Section 23(1) in Himalayan Garhwal University Act, 2016
(1)The Board of Governors shall consist of:-(a)The Chancellor -Chairman;(b)The Vice-Chancellor - Member Secretary;(c)One Academicians nominated by the Visitor;(d)Principal Secretary/ Secretary to the State Government in the Higher Education Department;(e)five members nominated by the Promoting Trust;(f)One member nominated by the Promoting Trust from reputed higher education institutions.(g)One member nominated by the Promoting Trust from reputed industrial / corporate sector/ reputed practicing professionals.
