Section 22 in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
22. Board of Management.
(1)The Board of Management shall consist of a minimum of 8 and a maximum of 12 members, including the following persons,-(a)the Vice Chancellor;(b)up to one-fourth members of the Board of Management to be nominated by the Sponsoring body;(c)eminent persons from the fields of Management, Finance, Science & Technology or Public Administration, who are not the members of the Governing Body, to be nominated by the Sponsoring body;(d)persons from amongst the Heads of Departments of the University, to be nominated by the Sponsoring body.Provided that it shall be the duty of the sponsoring body, to maintain the gender parity in nominating women members in any case not less than one fourth and not more than one half of total members in the composition of the Board.(2)The Vice Chancellor shall be the Chairperson of the Board of Management:Provided that in the absence of the Vice Chancellor, the Chancellor may, at his discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management.(3)The Powers and functions of the Board of Management shall be such as may be specified by the Statutes;(4)The Board of Management shall meet at least once in every two months;(5)A minimum of one-half of the members shall form a quorum for a meeting of the Board of Management;
