Section 20 in The Rajasthan Private Universities Act, 2005
20. The Governing Body.
(1)The Governing Body of the university shall consist of the following, namely:-(a)the Chancellor:(b)the Vice-chancellor;(c)five persons nominated by the sponsoring body out of whom two shall be eminent educationists;(d)one expert of management or information technology from outside the university, nominated by the Chancellor; and(e)one expert of finance, nominated by the Chancellor.(2)The Governing Body shall be the supreme authority of the university. All the movable and immovable property of the university shall vest in the Governing Body. It shall have the following powers, namely:-(a)to provide general superintendence and directions and to control functioning of the university by using all such powers as are provided by this Act or the Statutes, Ordinances, Regulations or Rules made thereunder;(b)to review the decisions of other authorities of the university in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances, Regulations or Rules made thereunder;(c)to improve the budget and annual report of the university;(d)to lay down the extensive policies to be followed by the university;(e)to recommend to the sponsoring body about the voluntary liquidation of the university if a situation arises when smooth functioning of the university does not remain possible, in spite of all efforts;(f)such other powers as may be prescribed by the Statutes.(3)The Governing Body shall meet at least three times in a calendar year.(4)The quorum for meetings of the Governing Body shall be four.
