Section 21 in Vinayaka Missions Sikkim University Act, 2008
21. The Board of Governors and its powers.
(1)The Board of Governors shall consist of the following, namely :-(a)The Chancellor.(b)The Pro-Chancellor (Administration).(c)The Pro-Chancellor (Academic).(d)The Vice-Chancellor.(e)A nominee of the UGC.(f)Three persons nominated by the Sponsor.(g)One representative of the State Government.(h)Two persons of repute to be nominated by the Visitor.(i)Two academicians to be nominated by the Chancellor.(2)The Chancellor shall be the Chairman of the Board of Governors.(3)The Registrar shall be an ex-officio Secretary of the Board of Governors.(4)The Board of Governors shall be the supreme authority and principal governing body of the University and shall have the following powers, namely :-(a)to appoint the Statutory Auditors of the University;(b)to lay down policies to be pursued by the University;(c)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the rules;(d)to approve the budget and annual report of the University;(e)to make new or additional Statutes and rules or amend or repeal the earlier Statutes and rules;(f)to take decision about voluntary winding up of the University;(g)to approve proposals for submission to the State Government; and(h)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University;(5)The Board of Governors shall, meet at least twice in a calendar year at such time and place as the Chancellor thinks fit.
