Section 22 in The Rajasthan University of Health Sciences Act, 2005
22. Constitution and composition of the Board of Management.
(1)The Board of Management shall be the highest executive body of the University and shall consist of the following members, namely:-(I)Chairman-(a)The Vice-chancellor of the University.(II)Ex-officio Members-(a)the Secretary to the Government of Rajasthan, Finance Department;(b)the Secretary to the Government of Rajasthan, Medical Education Department;(c)the Director of Medical Education, Government of Rajasthan;(d)the Registrar of the University - Member-Secretary;Explanation. - Ex-officio members mentioned at (a) to (b) shall include their respective nominees who shall not be below the rank of Deputy Secretary to the Government of Rajasthan.(III)Nominated Members-(a)two persons nominated by the Vice-chancellor from amongst the Deans of the Faculties for one year;(b)two University Professors nominated by the Vice-chancellor for one year;(c)two eminent educationists to be nominated by the Chancellor for three years;(d)two Principals of affiliated colleges, one from the Government colleges and another from Private colleges, to be nominated by the State Government for one year;(e)two members of State Legislature to be nominated by the State Government for three years; and(f)two eminent educationists, to be nominated by the State Government for three years,(IV)Elected Members-two teachers of the Universities or its constituent colleges who have put in not less than seven years teaching experience in any institution of higher education in Rajasthan on 1st January immediately preceding the year in which elections are held, other than the University Professors, Deans, Directors of the Colleges of the University, to be elected by the teachers of the University and of its constituent colleges from amongst themselves for three years.(2)One third of the members of the Board shall constitute the quorum for meeting.(3)The Chairman of the Board shall perform such functions and exercise such powers as are provided in this Act or as may be prescribed by the Statutes or Regulations.(4)The members shall serve without any additional pay but shall be entitled to daily allowance and travelling expenses as may be prescribed.(5)The minutes of meeting of the Board shall be recorded and maintained by the Member Secretary of the Board.
