Section 23 in Himalayan Garhwal University Act, 2016
23. The Board of Governors and Its powers.
(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.(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 Ordinance, 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 appoint the statutory auditors of the university(i)To appoint and authorised any person/ persons to open, close, operate and manage accounts of the university.(3)The Board of Governors shall, meet at least twice in a year at such time and place as the Chairman, Board of the Governors thinks fit.
