Section 23 in North East Frontier Technical University (Neftu) Arunachal Pradesh Act, 2014
23. The Board of Governors and its powers.
(1)The Board of Governors shall consist of the following Members: -(a)The Chancellor;(b)The Vice-Chancellor;(c)Three persons nominated by the Sponsor;(d)One representative of the State Government ;(e)One educationist of repute to be nominated by the State Government ;(f)One educationist of repute to be nominated by the Sponsor;(2)The Chancellor shall be the Chairman of the Board of Governors ;(3)In the absence of Chancellor the Vice-Chancellor shall be the Chairman of the Board of Governors ;(4)The Registrar shall be an ex- officio Secretary of the Board of Governors ;(5)In the absence of Registrar, one existing member nominated by the Board of Governor, will work temporarily as Secretary of the Board of Governors ;(6)The Board of Governors shall be the supreme authority and principal governing body of the University and shall have the following powers, namely(a)To appoint the statutory Auditors of the University ;(b)To lay down policies to be pursued by the University ;(c)To review decisions of the other authorities of the University if they are not in conformity with the provision of this Act, or the Statutes or the rules ;(d)To approve the budget and annual report of the University :(e)To make new or additional Statutes and rules or amend or repeal the earlier Statutes and rules;;(f)To make decision about voluntary windings up of the University ;(g)To approve proposals for submission to the State Government,(h)To approve additional power and modify the existing power of Board of Management, Academic Council, Finance Committee, Other Authorities and Other Committees;(i)To take such decision and steps as are found desirable for effectively carrying out the objects of the University ;(7)The Board of Governors, shall, meet at least twice in a calendar year at such time and place as the Chancellor thinks fit;
