Section 20 in Gujarat Private Universities Act, 2009
20. Governing Body.
(1)The Governing Body of the University shall consist of the following members, namely:-(a)The President;(b)The Provost;(c)Four persons to be nominated by the sponsoring body out of whom two shall be eminent educationlist;(d)Two Deans or Directors of the constituent schools for centres of the University, by rotation, to be nominated by the Provost;(e)One expert of Management or Information Technology from outside the University to be nominated by the Governing Body;(f)Three experts representing other disciplines such as finance, legal, social sector to be nominated by the Governing Body;(g)One eminent industrialist to be nominated by the Government Body; and(h)Secretary to the Government of Gujarat, Higher and Technical Education or his representative not below the rank of Deputy Secretary to Government or the Deputy Commissioner - ex-officio.(2)The President shall be the Chairman of the Governing Body.(3)(a)Save as otherwise provided in this section, the term of nominated members of the Board shall be three years from the date of nomination;(b)An ex-officio member shall continue so long as he holds the office by virtue of which he is such a member.(c)As nearly as one third of the nominated members, except the ex-officio member shall retire by rotation each year. In the first two instances, the Board may decide the procedure to identify the members who will retire.(d)A member may be re-nominated for the next term.(e)A member may resign his office by writing under this hand, addressed to the Chairperson, but he shall continue in office until his resignation has been accepted by the Chairperson.(4)The Governing Body shall be the supreme authority of the University. All the movable and immovable property of the University shall vest in the Government 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 Act or the Statutes, Ordinances, Regulations or Rules made thereunder;(b)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances, Regulations or Rules made thereunder;(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 Statutes.(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 Government Body.
