Section 20 in North East Adventist University Act, 2015
20. The Board of Governors.
(1)The Board of Governors shall consist of the following:(i)The Chancellor;(ii)The Vice-Chancellor;(iii)The Registrar;(iv)The Chief Financial Officer;(v)Two representatives of the Sponsor;(vi)One representative of the State Government;(vii)An educationist of repute to be nominated by the State Government;(viii)An eminent person of repute nominated by the Sponsor.(2)The Chancellor shall be the Chairperson of the Board of Governors and the Registrar shall be its Secretary. In the absence of the Registrar, the Chairperson may nominate one of the members to serve as Secretary, pro tem.(3)The Board of Governors shall be the supreme authority and principal governing body of the University and shall have the following powers:(i)To lay down policies to be pursued by the University;(ii)To make new or additional Statutes and Rules or amend or repeal the earlier Statutes and Rules;(iii)To approve the budget and annual report of the University;(iv)To appoint the Auditors of the University;(v)To approve proposals for submission to the State Government, governments of other states, Government of India, or governments of other countries;(vi)To take such decisions and steps as are found desirable for effectively carrying out the objects of the University;(vii)To review decisions of the other authorities of the University if they are found prima facie, not in conformity with the provisions of this Act, or the Statutes or the Rules;(viii)To manage and administer revenues, properties, assets and liabilities of the University.(ix)To conduct all administrative affairs of the University not otherwise specifically provided for.(x)To fix the terms and conditions of appointment, remuneration and removal of the officers of the University.(xi)To create teaching and academic positions and to determine the number, qualifications, cadres, pay scales and other emoluments of such positions.(xii)To grant additional powers or otherwise modify the powers of various authorities, boards, councils, committees, etc. of the University.(xiii)To decide about voluntary winding up of the University;(4)The Board of Governors shall meet at least twice in a calendar year at such time and place as the Chancellor may decide.
