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State of Uttarakhand - Section

Section 23 in Uttaranchal University Act, 2012

23. The Board of Governors and its Powers.

(1)The Board of Governors shall consist : -
(a) the Chancellor - Chairman;
(b) the Vice-Chancellor - Member Secretary;
(c) Academician nominated by the Visitor - One Member
(d) Nominee of the State - One member;
(e) Nominated by the Society - Five Members
(f) Eminent invited academicians - Three Members.
(2)The Board of Governors shall be the Principal governing body of the University and shall have the following powers; namely:-
(a)to lay down policies to be pursued by the University;
(b)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;
(c)to approve the budget and annual report of the University;
(d)to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;
(e)to take decision about voluntary winding up of the University;
(f)to approve proposals for submission to the State Government;
and
(g)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.
(3)The Board of Governors shall, meet at least two times in a year at such time and place as the Chancellor thinks fit.