Section 19 in Dev Sanskriti Vishwavidyalaya Act, 2002
19. 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)Five persons nominated by the Shri Vedmata Gayatri Trust, Shantikunj, Haridwar;(d)Secretary to the State Government in the Higher Education Department;(e)A nominee of the U.G.C.;(f)[Three academicians nominated by the Chancellor] [Substituted 'Two academicians nominated by the Chancellor' by Act No. 6 of 2002, dated 16.6.2002.];(g)Three Hon'ble members of the legislative assembly of Uttaranchal.(2)The Board of Governors shall be the principal governing body of the University and shall have the following powers, namely: -(a)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Rules;(b)to approve the budget and annual report of the University;(c)to lay down policies to be pursued by 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 nominate an observer or observers who will, time to time, under the advice and directions of the Chancellor, decide the policy and framework within which the board of management, academic council, finance committee and such other authorities as may be declared in the statutes, will function and pass resolutions for the proper administration of the University.(3)The Board of Governors shall, meet three times in a year at such time and place as the Chancellor thinks fit.
