Section 3 in First Statutes of the Al-Karim University, Katihar, 2019
3. Constitution, Powers and Functions of the Authorities of the University.
- 3.1. Governing Body:-3.1.1The Governing Body shall consist of the following members, namely:-3.1.1(i). The tenure of membership of members in each category referred to in clauses (c), (d) and (e) of sub-section (1) of Section 22 of the Act shall be till further nomination. However, the persons so nominated shall be eligible for re-nomination for further terms.3.1.1(ii). The quorum for meetings of the Governing Body shall be four. In case the quorum is not complete, the meeting shall be adjourned for half an hour. The meeting shall be reconvened after half an hour at the same venue. Neither a quorum nor a notice shall be necessary in the case of such a meeting.3.1.1(iii). The Governing Body shall meet three times in a Calendar year.3.1.1(iv). The Governing Body shall have perpetual succession and common seal and any of its acts or proceedings shall not be invalidated because of any vacancy in its membership.3.1.2. Powers and Functions of Governing Body. - The Governing Body shall be the supreme authority of the University and shall have the following powers and functions, namely:-3.1.2.a. To provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by this Act or the Statutes, Ordinances, Regulations or Rules made there under.
