Section 12 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
12. Board of Management.
(1)There shall be a Board of Management of the University which shall be the principal executive body of the University. The Chancellor, as soon as the first Vice- Chancellor is appointed, take action to constitute such Board in accordance with the provisions of this Act.(2)The Board shall consist of the following members, namely:-(a)The Vice-Chancellor-Chairman;(b)Deans of Faculties;(c)One distinguished Ayurvedic educationist nominated by the Chancellor;(d)The Secretary to the Government, Department of Ayurved;(e)The Secretary to the Government, Finance Department or his nominee not below the rank of Special Secretary;(f)The Director of Ayurved, Government of Rajasthan;(g)The Director, National Institute of Ayurved, Jaipur;(h)The Principal, Government Ayurved College, Udaipur;(i)One head of Department, nominated by the Vice-Chancellor, from amongst the heads of University departments or such departments of affiliated colleges;(j)Two educationist of Indian System of Medicine nominated by the State Government;(k)One Principal, co-opted by Board of Management from amongst the Principals of affiliated colleges;(l)One teacher from the University department or affiliated colleges having ten years experience of post-graduate teaching research and who is not a Head of University department or department of affiliated colleges, nominated by the Vice-Chancellor;(m)One member shall be nominated by the Ministry of Indian System of Medicine (Health and Family Welfare) Government of India;(n)Two member of the State Legislative Assembly nominated by the Speaker;(o)The Registrar of the University shall be member secretary of the Board of Management but shall not have the right to vote.(3)The quorum at the meeting of the Board of Management shall be five.(4)There shall be not less than two meetings of the Board of Management in a year.(5)The nominated and co-opted members of the Board of Management shall hold office for a period of three years from the date of their nomination or co-option.
