Section 4 in University Grants Commission(Institutions Deemed To Be Universities) Regulations, 2010
4. Management of the Institution
4.1The names, addresses, and occupation of the members of the first Board of Management to whom the management of the institution is entrusted till the, various authorities are constituted in accordance with the Rules, shall be furnished aat tht, tinge of application along with their letter of consent.4.2The Board of Management shall be a compact and homogeneous body enabling it to promptly take and implement well considered decisions and. to effectively handle crisis situations.4.3The Board of Management shall consist of :-ix) Vice-Chancellor .......... Chairpersonx) Pro Vice-Chancellor (wherever applicable)xi) Deans of Faculties not exceeding two (by rotation based on seniority)xii) Three eminent academicians as nominated by the Chancellorxiii) One eminent academic to be nominated by the Central Government in consultation with UGCxiv) Two teachers (from Professors, Associate Professors) by rotation based on seniorityxv) One nominee of the sponsoring Societyxvi) The Registrar, who shall be the SecretaryThe term of membership of the Board of Management and its powers shall be as follows :4.3.1All the members of the Board of Management other than the ex-officio members and the members of the teaching staff shall hold office for a term of three years and shall be eligible for reappointment.4.3.2Members of teaching staff in the Board of Management shall hold office for a period of 2 years or till such time as they continue to be members of the teaching staff, whichever is less.4.4Power of the Board of Management :The Board of Management shall be the principal organ of Management and principal executive body of the institution deemed to be university and shall have the following powers, namely:i) To establish, on the advice of the Academic Council, Divisions and Departments for the academic work and functions of the institution deemed to be University and to allocate areas of study, teaching and research to them;ii) To create teaching and academic posts, to determine the number. cadres and qualifications thereof as approved by the Commission, and statutory body concerned and the emoluments of such posts in consultation with the Finance Committee;iii) To appoint such Professors, Associate Professors, Assistant Professors and other academic staff as may be necessary on the recommendation of the Selection Committee;iv) To lay down the duties and conditions of service of the Professors, Associate Professors and Assistant Professors and other academic staff of the institution "deemed to he university in consultation with the Academic Council;v) To provide for appointment of Visiting fellows and Visiting Professors;vi) To create administrative, ministerial and other necessary posts in terms of the cadres laid down and to make appointment thereof in consultation with the Finance Committee;vii) To constitute, for the benefit of the teaching, academic, technical, administrative and other staff, such pension, insurance, provident fund and gratuity as it may deem fit and aid in the establishment and support of Association, Institutions, Funds, Trusts and conveyances calculated to b0etit the staff and the students of the Institution deemed to be Universityviii) To regulate and enforce discipline among the employees of the institution deemed to be university and to take appropriate disciplinary action, wherever necessary,ix) To entertain and adjudicate upon and, if thought fit, to redress any grievances of the employees and students of the institution deemed to be university;x) To grant leave of absence to the Vice-Chancellor and to make necessary arrangements for carrying on his/her functions during the period of absence;xi) To approve the award of Degrees and diplomas based on the results of examinations and tests and to confer, grant or award Degrees, Diplomas, Certificates and other academic tittles and distinctions;xii) To fix the emoluments and traveling and other allowances of examiners, moderators, tabulators and such other personnel appointed for examinations in consultation with the Academic Council and the Finance Committee;xiii) To institute Fellowships, including Travel Fellowships, Scholarships, Studentships, Medals and Prizes in accordance with the Rules to be framed for the purpose;xiv) To advise the Holding Trustees (if any) on matters regarding acquisition, management and dispoia1 of any immovable property on behalf of the institution deemed to be university.xv) To purchase, take on lease or accept as gift or otherwise any land or buildings or works which may be necessary or convenient for the purpose of the institution deemed to be university, on such terms and conditions as it may deem fit and proper, and to contrast or alter and maintain any such building(s) or work(s);xvi) To transfer or accept transfers of any movable property on behalf of the institution deemed to be university;xvii) To execute in consultation with the Holding Trustees (if any) conveyance, transfer Government Securities, re-conveyances, mortgages, leases, bonds, licenses and agreements in respect of property, movable or immovable, belonging to the institution deemed to be university or to be acquired for the purposes of the institution deemed to be university;xviii) To issue appeals for funds for carrying out the objectives of the institution deemed to be university and, consistent with the provisions of the objectives, to receive grants, donations, contributions, gifts, prizes, scholarship, fees and other moneys, to give grants and donations, to award prizes, scholarships, etc.;xix) To raise and borrow in consultation with the Holding Trustee (if any) money on bonds, mortgages, promissory notes or other obligations or securities founded or based on any of the properties and assets of the institution deemed to be university, or without any securities, upon such terms and conditions as it may think fit and to pay out of the funds of the institution deemed to be university, all expenses incidental to the raising of money and to repay and redeem the money borrowed;xx) To draw and accept and snake and endorse discount and negotiate Government of India's and other promissory notes, bills of exchange, cheques or other negotiable instruments;xxi) To maintain a fund to which shall be credited:(a)all moneys provided by the Central or State/UT Government(s)/university Grants Commission;(b)all fees and other charges received by the institution deemed to be university;(c)all money received by the institution deemed to be university as grants, gifts, donations, benefactions, bequest or transfers and(d)all money received by the institution deemed to be university in any other manner or from any other source;xxii) To open account or accounts of the institution deemed to be university with anyone or more scheduled banks and to lay down the procedure for operating the same;xxiii) To deposit all moneys credited to the funds in scheduled banks or to invest them in consultation with the Finance Committee;xxiv) To invest the funds of the institution deemed to be university or money entrusted to the institution deemed to he university in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment;xxv) To maintain proper accounts and other relevant records and prepare Annual Statements of Accounts, including the balance sheet for every previous financial year, in such form as may be prescribed by the Regulations/Bye-Laws;xxvi) To manage, regulate and administer the revenue the finance, accounts, investments, properties, business and all other administrative affairs of the institution deemed to be university and for that purpose to appoint such agent or agents as it may deem fit;xxvii) To provide building or buildings, premises. furniture, fittings, equipments, appliances. and other facilities required for car-ring on the work of the institution deemed to he university;xxviii) To establish, maintain and manage residencies for faculty and staff and hostels for the students of the institution deemed to be university;xxix) To recognize and maintain control and supervision on hostels owned and managed by other agencies for the students of the institution deemed to be university and to rescind such recognition;xxx) To appoint such committees for such purpose and with such, towers as the Board of Management may think fit and to co-opt such persons on these Committees as it thinks fit;xxxi) To appoint in order to execute an instrument or transact any business of the institution deemed to be university, any, reason as attorney of the institution deemed to be university with such powers as it may deem fit;xxxii) To appoint Auditor(s) or the ensuing year;xxxiii) To select an emblem and to have a common seal for the institution deemed to be university and to provide for the custody and use of such seal;xxxiv) To delegate all or any of its powers to any Committee or sub-Committee constituted by it or the Vice-Chancellor of the institution deemed to be university or any other person;xxxv) To conduct all administrative affairs of the institution deemed to be university not otherwise specifically provided for;xxxvi) To take all necessary decisions for the smooth and efficient functioning of the institution deemed to be university.4.5Meetings of-the Board of Management:(i)The Board of Management shall meet at least four times a year. Not less than 15 days' notice shall be given of a meeting of the Board of Management. Eight (8) members shall make the quorum for a Board of Management meeting.(ii)Every meeting of the Board of Management shall be presided over by its Chairman and in his/her absence, by a member chosen by the members present, from amongst themselves.(iii)Each member of the Board of Management, including its Chairman, shall have one vote and decisions at the meetings of the-Board shall be taken by simple majority. In case of a tie, the Chairman shall have a casting vote.(iv)Any business which it may be necessary for the Board of Management to perform may be carried out by circulating appropriate resolution thereon among its members and any resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Board.(v)A copy of the proceedings of each meeting shall be furnished to the Chancellor, of the institution deemed to be university as soon as possible after the meeting.4.6Termination of MembershipIf a member other than the Vice-Chancellor, and those representing the teachers, accepts a full time appointment in the Institution deemed to be University or does not attend three consecutive meetings of the Board of Management, without proper leave of absence, he/she shall cease to be a member of the Board of Management.4.7Constitution of Standing Committee and Ad-hoc Committee by the Board of Management4.7.1Subject to the provision of the Rules of the Institution deemed to be University, the Board of Management may, by a resolution, constitute such Standing Committee or Ad hoc Committee or Committees for such purposes and with such powers as the Board may think fit for discharging any function of the institution deemed to be university or for inquiring into, reporting and advising upon any matter of the Institution deemed to be University.4.7.2The Board of Management may co-opt such persons on the Standing Committees or Ad-hoc Committees, as it may consider suitable.4.8Delegation of Pokers of the Board of ManagementThe Board of Management may, by a resolution, delegate to the Vice Chancellor or any other officer of the institution deemed to be university of the Standing Committee or the Ad-hoc Committee such of its powers as it may deem fit subject to the condition that the action taken by the Vice Chancellor or the officer concerned or the Standing Committee or the Ad-hoc Committee concerned in the exercise of the powers so delegated shall be reported at the next meeting of the Board of Management.Annexure-2Other Authorities of the institution deemed to be universityThe following shall be the other authorities of the institution deemed to be university:
