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State of Punjab - Section

Section 27 in The Baba Farid University of Health Sciences Act, 1998

27. The Board of Management.

(1)The Board of Management shall be constituted by the Chancellor on the advice of the Government and it shall consist of the following members, namely :-
(i) The Vice-Chancellor Ex-officio
(ii) The Chief Secretary to Government of Punjab Ex-officio
(iii) The Secretary to Government of Punjab, Department ofMedical Education and Research Ex-officio
(iv) The Secretary to Government of Punjab, Department ofFinance Ex-officio
(v) The Director, Research and Medical Education Ex-officio
(vi) The Director, Post Graduate Institute of MedicalSciences, Chandigarh Ex-officio
(vii) Three eminent public figures to be nominated by theGovernment; and  
(viii) Five eminent persons with recognised national and international contributions towards education and research in the field of Health Sciences, of whom a minimum of three persons shall be from Punjab, to be nominated by the Government for the constitution of the first Board of Management, and subsequently as provided for under the rules.  
(2)The Chancellor on the advice of the Government shall nominate the Chairman of the Board of Management from amongst its members.
(3)The Vice-Chancellor shall be the Convenor, and the Pro-Vice- Chancellor shall be the Secretary, of the Board of Management.
(4)The term of office of the Members of Board of Management, including the Chairman, shall be five years, except in case of Ex-officio Members whose tenure shall be co-terminus with the term of the offices held by them.
(5)Five members of Board of Management shall form a quorum for a meeting.
(6)The Chairman shall preside over the meetings of the Board of Management. In the absence of the Chairman, Vice-Chancellor shall preside over such meetings.
(7)First Board of Management shall be constituted by the Government within one month of the commencement of this Act.