Section 14 in Jagat Guru Nanak Dev Punjab State Open University Act, 2019
14. Constitution of the Board of Governors.
(1)The Board shall consist of a Chairman, ten ex-officio members and eight nominated members.(2)(a)The Chairman shall be appointed by the Chancellor on the advice of the State Government out of a panel of persons of national eminence.(b)The Chairman may be removed from the office by the State Government, if,-(i)he will fully refuses to carry out the provisions of this Act; or(ii)he abuses the powers vested in him; or(iii)he is adjudged as an insolvent; or(iv)he is convicted by a court of law for an offence involving moral turpitude; or(v)it appears to the State Government that his continuation in office is detrimental to the public interest:Provided that no order of removal under this sub-section shall be passed without giving him a reasonable opportunity of being heard by the State Government and after recording reasons therefore.(3)(a)The Chairman shall ordinarily preside over the meetings of the Board.(b)The Chancellor shall preside over the convocation of the University and if he is unable to preside over the same then the Chairman shall preside over the convocation.(4)(a)The Chancellor shall, on the advice of the State Government, nominate the following members of the Board for a period of three years and they shall be eligible for re-nomination for another term of the same period, namely:-(i)two members from amongst the eminent Industrialists;(ii)two members from amongst the eminent educationists;(iii)two heads of the department by rotation from amongst the heads of the departments of the University; and(iv)two persons of distinguished merit in social work, politics, civil services and science and technology.(b)The following shall be the ex-officio members, namely:-(i)Vice-Chancellor, Jagat Guru Nanak Dev Punjab State Open University;(ii)Vice-Chancellor, Punjabi University, Patiala;(iii)Vice-Chancellor, Guru Nanak Dev University, Amritsar.(iv)Administrative Secretary to Government of Punjab, Department of Higher Education;(v)Administrative Secretary to Government of Punjab, Department of Finance;(vi)Administrative Secretary to Government of Punjab, Department of Medical Education and Research;(vii)Administrative Secretary to Government of Punjab, Department of Technical Education;(viii)Vice-Chairman, University Grant Commission, New Delhi or his nominee;(ix)President of the Confederation of Indian Industry or his nominee; and(x)President of the PHD Chamber of Commerce and Industries or his nominee.(5)When a vacancy occurs in the Board due to resignation or death of a member or otherwise, the same shall be filled in the manner provided in subsection (4):Provided that the person who fills such vacancy shall hold office for the unexpired portion of the term for which the person in whose place he becomes a member would have otherwise continued in office.(6)The Board shall be the supreme authority of the University and shall have the following powers and functions, namely:-(a)to superintend and control the affairs of the University;(b)to approve academic programmes;(c)to frame and approve regulations;(d)to create Departments or Centres or Schools or Boards of Studies for running various academic programmes;(e)to create posts of faculty and staff positions in the University;(f)to approve the University budget;(g)to administer and control the funds of the University and to authorize the opening and operation of the Bank Accounts;(h)to accept, transfer and otherwise control the move able, immovable and intellectual property of the University;(i)to decide upon the form and use of common seal of the University;(j)to appoint such committees as may be required for the efficient functioning of the University;(k)to approve the emoluments and terms and conditions of service of the faculty and staff of the University; and(l)to approve the performance of works and services on contract.(7)An annual meeting of the Board shall be held on a date to be fixed by the Vice-Chancellor in consultation with the Chairman. In such annual meeting, report of working of University during the previous year together with the statement of the receipts and expenditure, the balance sheet and financial estimates shall be presented.(8)Special meeting of the Board may be convened by the Chairman as and when necessary.(9)The members of the Board shall be entitled to such allowances, if any, and the sitting fee from the University as may be provided in the regulations, but no member other than the persons referred to in sub-clause (iii) of clause (a) and sub-clause (i) of (b) of sub-section (4) of this section shall be entitled to any salary.(10)Six members, including the Chairman, shall constitute a quorum at any meeting of the Board.(11)In case of difference of opinion amongst the members, the opinion of the majority shall prevail.(12)Each member of the Board, including the Chairman, shall have one vote. If there shall be equality of votes on any question to be determined by the Board, the Chairman shall, in addition, has the power to exercise a casting vote.(13)Every meeting of the Board shall generally be presided over by the Chairman.(14)Any resolution, except such which is placed before the meeting of the Board, may be adopted by circulation among all its members. Any resolution so circulated and adopted by a majority of the members, who have given their approval or disapproval of such resolution shall be as effectual and binding as if such resolution had been adopted in a meeting of the Board:Provided that for any decision by such circulation at least four members of the Board must support the resolution in writing.
