Section 14 in C.U. Shah University First Statutes 2013
14. Governing Body.
(1)The Governing Body of the University shall consist of following members, namely:-(a)Those members who are from time to time the trustees of the sponsoring body (the Vardhman Bharti Trust Wadhwan City, District Surendranagar)(b)Secretary to the Govt, of Gujarat, Higher Education, Gandhinagar as an Ex Officio.(2)The President of the University shall be the President of the Governing Body.(3)The Registrar shall be the non-member secretary of the Governing Body.(4)The Governing Body shall be the supreme authority of the University. All the movable and immovable properties of the University shall vest in the Governing Body.(5)The Governing Body 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 Statutes made there under;(b)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Statutes made there under;(c)to approve 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; and(f)such other powers as may be prescribed by the Statute as and when necessity has arisen.(6)The Governing Body shall meet at least three times in a calendar year.(7)Minimum four members shall form a quorum for a meeting of the Governing Body.
