Section 20(1) in The Rajasthan Private Universities Act, 2005
(1)The Governing Body of the university shall consist of the following, namely:-(a)the Chancellor:(b)the Vice-chancellor;(c)five persons nominated by the sponsoring body out of whom two shall be eminent educationists;(d)one expert of management or information technology from outside the university, nominated by the Chancellor; and(e)one expert of finance, nominated by the Chancellor.
