Section 4 in A.P. Intelligent Global Hub For Digital Pedagogies Act, 2019
4. Structure of Governing Council.
(1)A Governing Council consisting of eleven persons shall form the apex body of the Institution and shall be responsible for the general superintendence and direction of the affairs of the Institution and shall have the power to review the work of the Board.(2)The members of the Governing Council shall be identified and selected from Indian citizens as well as from the rest of the world, will be sensitive towards gender balance, as well as a mixture of backgrounds so as to bring diversity of thoughts, skills and experience. They shall be selected for their pre-eminence, their mastery in their fields and their ability and willingness to bring value to the Institution.(3)One seat of the Governing Council shall permanently be allotted, to a representative of the Government, the actual person deputed by the Government may change from time to time at their discretion. This member shall be called the "Permanent Member" occupying the "Reserved Seat" of the Governing Council.(4)The other ten members shall be called "Members" occupying "General Seats" on the Governing Council.(5)All the General Members shall carry one vote, and the Permanent Member shall carry two votes.(6)Except for the First Governing Council, each Member shall have a term of 6 years, for a maximum of two terms.(7)One third of the Members of the First Governing Council shall retire after six years, being replaced by fresh members, the next one third after seven years and the final one third after eight years. Subsequendy, one third of the members of Governing Council shall be replaced every sixth year.(8)The Members of the first Governing Council will be identified and approved by the Government. Members of the subsequent Governing Councils shall be nominated and selected by the existing Governing Council.(9)In order to have global representation in the Governing Council, the maximum number of Indian citizens on the Governing Council shall be restricted to three, the maximum number of citizens from any one country shall be restricted to two, and sensitivity shall be maintained towards gender balance.(10)The President of the Governing Council shall be selected among the Members and shall be approved by the Permanent Member.(11)The Governing Council shall meet twice a year, and by video conference another two times a year, Quorum being 3 Members plus the Permanent member.(12)The Members of the Governing Council shall give their time to the Institution pro bono, but a policy on reimbursement of travel reimbursement by the Institution, may be provided for in the Statutes, if deemed appropriate.
