(1)There shall be constituted a Planning Board of the University which shall advise generally on the planning and development of the University.(2)The Planning Board shall consist of the following members, namely:-(i)the Vice-Chancellor, ex-officio Chairman;(ii)officers of University as specified in clauses (iii) to (vi) of section 10 ; and(iii)not more than five persons who possess high academic qualifications and experience in the respective field of planning nominated by the Planning Board.(3)The term of office of the nominated members of the Planning Board shall be of two years.(4)The Planning Board, in addition to all other powers vested in it by this Act. shall advise the Board of Management on policy matters and the Academic Council on any academic matters.
