Section 20(1) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(1)The Governing Body of the University shall consist of at least six members including the following members, namely:-(a)the Chancellor;(b)the Vice-Chancellor;(c)members to be nominated by the Sponsoring Body who shall be eminent people of standing in the fields as may be specified:Provided that it shall be the duty of the Sponsoring Body to maintain the gender parity, in nominating women members not less than one half of the total members in the composition of the Governing Body;(d)officer not below the rank of Secretary to the Government of Telangana, to be nominated by the Government:
