Section 23 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
23. The Board of Governors and its powers.- (1) The Board of Governors shall
consist of the following, namely:-(i)The Chancellor - Chairperson(ii)The Vice-Chancellor - Member(iii)The Principal Secretary or Secretary to the State Government inthe Department of Higher Education or by his nominee not belowthe rank of Deputy Secretary; Ex-officio Member(iv)The Principal Secretary or Secretary to the State Government inthe Department of Medical Education or by his nominee not belowthe rank of Deputy Secretary; Ex-officio Member(v)one expert from the field of management, finance or any otherspecialized, including administration to be nominated by theState Government; Member(vi)three persons nominated by the Sponsoring Body of whom oneshall be woman; Members(vii)the Pro Vice Chancellor who shall be non-voting member; and(viii)one eminent educationist nominated by the University GrantsCommission; Member(2)The Registrar shall be non-voting member Secretary of the Board ofGovernors.(3)The tenure of office of the members of the Board of Governors, appointmentof members, other than Government nominees, renewal and removal, etc., shall besuch as may be laid down by the Statutes.(4)All meetings of the Board of Governors shall always be chaired by theChancellor and in his absence by any one of the nominees of the Chancellor. IfChancellor has not nominated any person to Chair such a meeting, members present inthe meeting shall elect the Chairperson for that meeting only from among themselves bya simple majority.(5)Quorum for all meetings of the Board of Governors shall be three membersattending and voting at such meeting.Provided that the presence of either the Chancellor or one nominee of theSponsoring Body and in the absence of the Chancellor or one nominee of SponsoringBody, the Vice Chancellor, shall always be necessary to form the quorum for anymeeting of the Board of Governors.(6)The Board of Governors shall be the Principal Governing Body of theUniversity and shall have the following powers, namely:-(i)to appoint the Statutory Auditors of the University;(ii)to lay down policies to be pursued by the University;(iii)to review decisions of the other authorities of the University ifthey are not in conformity with the provisions of this Act, or theStatutes or the Rules;(iv)to approve the Budget and Annual Report of the University;(v)to make new or additional Statutes or amend or repeal the earlierStatutes and Rules;(vi)to take decision about voluntary winding up of the University;(vii)to approve proposals for submission to the Government;(viii)to nominate three members to the Fee Regulation Committee; and(ix)to take such decisions and steps as are found desirable foreffectively carrying out the objects of the University.(7)The Board of Governor shall, meet at least three times a year.(8)The Board of Governors shall meet at such time and place as may bespecified by Statute.
