Section 20 in Arunachal Pradesh University of Studies Act, 2012
20. The Board of Governors and its powers.
(1)The Board of Governors shall consist of the following Members :(a)The Chancellor;(b)The Vice-Chancellor;(c)Three persons nominated by the Sponsor;(d)One representative of the State Government;(e)One educationist of repute to be nominated by the State Government;(f)One educationist of repute to be nominated by the Sponsor.(2)The Chancellor shall be the Chairman of the Board of Governors;(3)In the absence of Chancellor the Vice-Chancellor shall be the Chairman of the Board of Governors;(4)The Registrar shall be an ex-officio Secretary of the Board of Governors;(5)In the absence of Registrar, one existing member nominated by the Board of Governor, will work temporarily as Secretary of the Board of Governors;(6)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 provision 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 make decision about voluntary windings up of the University;(g)To approve proposals for submission to the State Government;(h)To approve additional power and modify the existing power of Board of Management, Academic Council, Finance Committee, Other Authorities and Other Committees;(i)To take such decision and steps as are found desirable for effectively carrying out the objects of the University;(7)The Board of Governors, shall, meet at least twice in a calendar year at such time and place as the Chancellor thinks fit.
