Section 30(1) in The Global Open University (Nagaland) Act, 2006
(1)The following shall be the members of the Governing Council:(i)The Pro Chancellor shall be the ex officio Chairman;(ii)The Vice-Chancellor shall be the ex officio Vice-Chairman;(iii)The Director in-charge of the operations in Nagaland shall be an ex officio member;(iv)The Finance Officer shall be an ex officio member;(v)Two eminent educationist/academicians nominated by the Chancellor;(vi)Two persons nominated by the Government of Nagaland;(vii)two persons nominated by the Trust;(viii)Two persons nominated by the Pro Chancellor;(ix)Two members of the teaching community of the University to be nominated by the Academic Council; and(x)The Registrar shall be the ex officio Secretary.
