(1)The Board of Governors shall consist of-(a)The Chancellor shall be the Chairman of the Board of Governors;(b)Co-Chairman of the Board of Governors shall be nominated from amongst the members of the Promoting Trust;(c)The Vice-Chancellor - Member-Secretary;(d)One Academician nominated by the Visitor;(e)Principal Secretary/Secretary to the State Government in the Department of Higher Education.(f)Five members nominated by the Promoting Trust;(g)Two members nominated buy the Chairman, Promoting Trust from reputed higher education institutions;(2)The Board of Governors shall be 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;(h)to appoint the Statutory Auditors of the University;(i)to open, close, operate and manage accounts of the University.(3)The Board of Governors shall, meet at least twice in a year at such time and place as the Chairman, Board of the Governors thinks fit.
