Section 14 in First Statutes of the Rai University
14. The Governing Body.
- The Governing Body shall be the supreme authority of the University. All the movable and immovable property of the University shall vest in the Governing Body.14.1Constitution of the Governing Body. - (1) The Governing Body consist of the following members:(a)The President;(b)The Provost;(c)four persons nominated by the sponsoring body out of whom two shall be eminent educationists;(d)Two Deans or Directors of the constituent schools or centres of the University, by rotation, to be nominated by the Provost;(e)one expert of Management or technology from outside the University, nominated by the President;(f)Three experts representing other disciplines such as finance, legal social sector to be nominated by Governing Body;(g)One eminent industrialist to be nominated by the Governing Body(h)Secretary to Government of Gujarat, Education and Technical Education or his representative not below the rank of Deputy Secretary to Government or the Deputy Commissioner-ex-officio(2)The President shall be the Chairman of the Governing Body(3)The Registrar shall be member-Secretary of the Governing Body. Registrar will be a non-voting member.14.2Term of the Governing Body. - (1) The members of the Governing Body shall have a term of three years.(a)Save as otherwise provided in this section, the term of nominated members of the Board shall be three years from the date of nomination;(b)An ex-officio member shall continue so long as he holds the office by virtue of which he is such a member.(c)As nearly as one third of the nominated members, except the ex-officio member shall retire by rotation each year. In the first two instances, the Board may decide the procedure to identify the members who will retire;(d)A member may be re-nominated for the next term;(e)A member may resign his office by writing under his hand, addressed to the Chairperson, but he shall continue in office until his resignation has been accepted by the Chairperson.14.3Powers of the Governing Body. - (1) The Governing Body shall have the following powers, namely:-(a)To provide general superintendence and directions and to control the functioning and maintenance of the funds of the University by using all such powers as are provided by this Act, Statutes, Ordinances, Regulations or Rules;(b)To create additional posts as deemed necessary and appoint such officers of the University for the functioning of the University;(c)To appoint statutory auditors of the university;(d)To oversee the performance and review the decisions of other authorities of the University in case they are not in conformity with the provisions of the Act, Statutes or the Rules;(e)To approve the budget, the annual report and Accounts of the University;(f)To lay down the extensive policies to be followed by the University;(g)To open/setup any study center, off-campus center, off-shore campus, distance education, c-learning and continuing education facilities/centre in accordance with various provisions of Section 4 e.g. 4(b), 4(c), 4(d), 4(e) 4(L) of Gujarat Pvt. University Act, 2009;(h)To make new or additional Statutes and Rules or amend or repeal the earlier Statutes and Rules;(i)To recommend to the sponsoring body for the dissolution of the University if a situation arises when there is no smooth functioning of the University in spite of best efforts.(j)To approve proposals for submission to the State Government;(k)To take such decisions and steps as are found desirable for effectively carrying out the objects of the University;(l)Subject to the provisions of the Act, to delegate such powers as it may deem fit to the Board of Management and other authorities or officers of the University.(m)To acquire assets on Lease/outright purchase for the expansion of the University and its campus/es(n)To establish examination center in accordance with provisions of sub-Section 3(L) of the Gujarat Pvt. University Act, 2009;(o)Such other powers as may be specified by the Statutes/subsequent Statutes from time to time.(2)The Governing Body shall perform such other functions as it may deem necessary for proper functioning and administration of the University.(3)The Governing Body shall meet at least three times in a calendar year.14.4Reserve Power of the Governing Body. - (1) In case of any deadlock in the Board and operations of the University cannot be conducted in the normal course, reserve powers are vested with Governing Body to do all necessary things including superseding the Board and forming a new Board to facilitate smooth functioning of the University.(2)The reserve powers of the Governing Body shall be exercised only when there is a written report sent by the Registrar to the President or the Provost about the deadlock in the Board, and when the operations of the University cannot be conducted in the normal course.(3)Upon receipt of such a written report, the President or the Provost shall direct the Registrar to convene a special meeting of the Board within 15 (fifteen) days, for restoration of normalcy in operations. In the event of Registrar not convening such a special meeting, the President shall convene such a meeting.(4)The decisions taken by the Governing Body and implemented by the officers under this clause shall be final and binding on all the Members of the Board and on all the Members of the other authorities.14.5Meeting of the Governing Body. - (1) The Governing Body shall meet at least three times in a calendar year, on any working day, at the headquarters of the University or any other location as the President deems fit.(2)The President shall be the Chairman of the Governing Body and shall preside over the meetings of the Governing Body. In the absence of the President and the Provost, a person nominated by the President among the members present shall preside over the meeting.(3)The quorum of the meeting shall be 4 (four) members present in person or through teleconferencing or video conferencing or any other form of distance participation.(4)Each member of the Governing Body including the Presiding Officer shall have one vote and decisions at the meeting shall be adopted by simple majority. In case of a tie, the Presiding Officer shall have a casting vote.(5)The President may, under exigencies, obtain the consent of the Governing Body by circulating appropriate resolution among its members, and any resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Governing Body.(6)In case of non-unanimity of any issue the decision will be approved by the simple majority of the present voting members. The Registrar would be non-voting member. However the consent and approval of the President is necessary for all decisions.14.6Extraordinary Meeting of the Governing Body. - (a) In the event of exigency, the President or the Provost with the concurrence of the President may call for the extraordinary general meeting of the Governing Body.(b)The Sponsoring Body may, in the event of exigency and/or in the interest of the administration of University, request the President or in his absence, the Provost either to call an extraordinary meeting or circulate the resolution among the members of the Governing Body.(c)The President or the Provost with the concurrence of the President, may; under exigencies, obtain the consent of the Governing Body by circulating appropriate resolution among its members, and any resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Governing Body.
