Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(15) in First Statutes of the Rai University

15.1Constitution of the Board of Management. - The Board of Management shall consist of following members, namely:-a. The President;b. The Provost;c. Two members of the Governing Body, to be nominated by the Sponsoring Body;d. Two persons, who are not the members of the Governing Body, to be nominated by the sponsoring body;e. Three persons from amongst the faculty members of the university, to be nominated by the Sponsoring Body; andf. One faculty member to be nominated by the President.
(i)The President shall be the Chairperson of the Board of Management:
Provided that President may at his discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management.
(ii)The tenure of the members of Board of Management shall be three years, except in the case of Ex-officio members.