Section 22 in Kerala University of Health Sciences Act, 2010
22. The Governing Council.
(1)The Governing Council shall consist of the following members, namely:(i)the Vice-Chancellor -Chairperson;(ii)the Pro-Vice-Chancellor;(iii)the Secretary to Government, Health Department in-charge of Medical Education;(iv)the Director of Medical Education;(v)the Director of Ayurvedic Medical Education;(vi)the Director or the Principal and Controlling Officer of Homoeopathic Medical Colleges in the State;(vii)three eminent persons with experience in the area of medical education to be nominated by the Pro-Chancellor;(viii)three members elected by the Academic Council from among its members as prescribed by Statues one each from Modem Medicine, Indian Systems of Medicine and Homoeopathic Medicnc;(ix)three experts in the field of health and allied sciences to be nominated by the Chancellor on the recommendation of the Vice-chancellor from any of the educational or Research Institutions of high repute within or outside the State;(x)one Biomedical Academician or Scientist belonging to Scheduled Caste or Scheduled Tribe nominated by the Chancellor, on the recommendation of the Pro-chancellor;(xi)one woman Biomedical Academician or Scientist nominated by the Chancellor, on the recommendation of the Pro-chancellor.(2)The Registrar of the University shall be the ex-officio Secretary of the Governing Council, but shall not have the right to vote.(3)Nine members of the Council shall form the quorum for a meeting.(4)There shall be not less than four meetings of the Governing Council in a year. The rules and procedure for conduct of business to be followed at a meeting of the Governing Council and such other matters in relation to meetings as may be necessary shall be such as may be prescribed by Statutes.(5)Members of the Governing Council other than ex-officio members shall hold office for a term of four years from their date of nomination.(6)The rules and manner of nomination and term of office of the members of the Governing Council shall be as may be prescribed by Statutes.
