Section 21 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
21. Board of Management.
(1)The Board of Management shall consist of minimum eight and maximum twelve members including the following persons, namely,-(a)the Vice-Chancellor;(b)upto one-fourth members of the Board of Management, to be nominated by the Sponsoring Body;(c)eminent persons from the field of Management, Finance & Law, Science and Technology and Public Administration or such other subjects, 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 once in every two months.(5)A minimum of one-half of the members shall form the quorum for a meeting of the Board of Management.
