Section 17 in Jharkhand University of Technology Act, 2011
17. Powers and Functions of the Governing Body.
- (i) The Chancellor shall be the Chairman of the Governing body and shall preside over all its meetings.(ii)The Vice-Chancellor shall act, as Member Secretary to the Governing Body.(iii)The Business of the Governing Body shall be conducted in such manner and according to such Rules of procedure as may, from time to time, be prescribed by the Rules of the University.(iv)A member of the Governing Body shall be entitled to receive such daily and travelling allowances as may from time to time, be prescribed but shall not be eligible for any remuneration.(v)No Person who has become or has been nominated as member of the Governing Body as the holder of a particular appointment or office shall continue to be a member of the Governing Body on his ceasing to be the holder of that particular appointment or Office.(vi)(a)Every Member of the Governing Body other than the Ex-Officio Member shall hold office during the pleasure of the Governor:Provided that such members shall be eligible for re-nomination, so however that no such member shall hold office successively for more than two terms;(b)A nominated member of the Governing Body may tender resignation of his membership at any time. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Government;(vii)All casual vacancies among nominated members shall be filled by nomination by the Government.(viii)The Governing Body shall meet at least once in the year.(ix)Upon requisition in writing signed by not less than one third of the total members of the Governing Body, the meeting shall be convened, which shall not be later than fourteen days from the date of receipt of requisition aforesaid.(x)The quorum for the meeting of the Governing Body shall be one third of the total number of members or six persons whichever is less.
