Section 22 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
22. Governing body.
(1)The governing body of the private university shall consist of the following members, namely ;-(a)the Chancellor;(b)the Vice-Chancellor;(c)three eminent persons nominated by the sponsoring body out of whom at least one shall be an eminent educationist;(d)three distinguished persons nominated by the Visitor out of a panel of six names submitted by the State Government;(e)one representative of the State Government not below the rank of Deputy Secretary.(2)The Chancellor shall be the Ex-officio Chairman of the governing body.(3)The governing body shall be the principal authority of the private university and all movable and immovable property of the private university shall vest in the governing body and it shall have the following powers, namely :-(a)to control functioning of the private university by using all such powers as are provided by this Act or the Statutes, Ordinances or regulations made thereunder;(b)to review the decisions of other authorities of the private university, in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances or regulations made thereunder;(c)to approve the budget and annual report of the private university;(d)to lay down the policies to be followed by the private university;(e)to recommend to the sponsoring body the liquidation of the private university, if a situation arises when the functioning of the private university is not possible; and(f)such other powers as may be prescribed by the Statutes.(4)The governing body shall meet at least three times in a calendar year.(5)The quorum for meeting of the governing body shall be five members.
