Section 11(6) in First Statutes of Team Lease Skills University
(6)One faculty member, to be nominated by the President;(ii)The President shall be the Chairperson of the Board of Management:Provided that President may at his/her discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management during his/her absence;(iii)The term of nominated members of the Board shall be three years from the date of nomination;(iv)A member may be re-nominated for the subsequent terms;(v)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but he/she shall continue in office until his/her resignation has been accepted by the Chairperson;(vi)The casual vacancies among the members (other than ex officio members) shall be filled applying the provisions suggested by the Act and Statutes for the constitution of the Board of Management.Provided that a person nominated to a casual vacancy shall be a member for the residual term;(vii)The Registrar is the Member-Secretary of the Board of Management without voting rights;(viii)The Board of Management shall meet once in every two months;(ix)Minimum four members shall form a quorum for a meeting of the Board of Management; the members may participate in person or through teleconferencing or video conferencing or any other form of distance participation.(b)Powers and Functions:(i)Subject to the Provisions of the Act, Statutes and Ordinances, and the control and supervision of the Governing Body, the Board of Management will administer and execute the following powers and functions:
