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State of Punjab - Section

Section 15 in C.T. University Act, 2016

15. The Governing Body.

(1)The Governing Body of the University shall consist of the following persons, namely :-
(a) the Chancellor; : Chairman
(b) the Vice-Chancellor; : Member
(c) three persons nominated by the Society, out ofwhom two shall beeminent educationists; : Member
(d) one expert of management or informationtechnology; : Member
(e) one expert of Finance, nominated by theChancellor; : Member
(f) the Secretary to Government of Punjab, Departmentof HigherEducation or his representative, not below the rank ofJoint Secretary; and : Member
(g) one eminent educationist nominated by theSecretary to Government ofPunjab, Department of Higher Educationin consultation with the Chancellor. : Member
(2)The Governing Body shall be the supreme body of the University. It shall perform the following functions, namely: -
(a)to provide general superintendence and to give directions for controlling the functioning of the University in accordance with the statutes, ordinances and regulations;
(b)to review the decisions of other authorities of the University in case these are not in conformity with the provisions of the statutes, ordinances and regulations;
(c)to approve the budget and annual report of the University;
(d)to lay down the extensive policies to be followed by the University; and
(e)to exercise such other powers, as may be prescribed by the statutes.
(3)The Governing Body shall meet at least twice in a calendar year.
(4)The quorum for meeting of the Governing Body shall be five.