(1)The educational agency of a private college, other than a private college under a corporate management, shall constitute in accordance with the provisions of the Statutes a governing body consisting of the following members, namely:-(a)the principal of the private college;(b)the manager of the private college;(c)a person nominated by the University in accordance with the provisions in that behalf contained in the Statutes;(d)a person nominated by the Government;(e)a person elected in accordance with such procedure as may be prescribed by the statutes from among themselves by the permanent teachers of the private college; and(f)not more than six persons nominated by the educational agency.
