Section 11 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
11. The Board of Governors.
- The Board of Governors shall be constituted as per the provisions of section 16 of the Act. The Chairman, Board of Governors shall be nominated by the Chancellor, who shall be an eminent educationist, scientist/researcher or an eminent industrialist in the field of pharmaceutical sciences or allied health sciences:-(1)The Board of Governors shall have the overall power of management and administration of the University, including revenues and properties of the University and the conduct of all the administration affairs of the University not otherwise provided for, in the Act, the Statutes and the Ordinances.(2)The Board of Governors will lay down policies for the functioning of the University and for the manner of implementation of these policies.(3)Subject to the provisions of the Act, the Statutes and the Ordinances, the Board of Governors shall perform following functions:-(a)To create teaching and other academic posts in the University and colleges and to define the functions and conditions of service of the Professors, Assistant Professors and other teachers and the academic staff employed by the University after taking into consideration on the recommendations of the Academic Council.(b)To prescribe qualification and other conditions of eligibility for teachers and other academic staff after taking into account the recommendations of the Academic Council.(c)To make appointments or to enter into Contract with Professors, Additional Professors, Associate Professor, Assistant Professors, Lecturers and such academic staff, as may be necessary, on the recommendations of the selection Committees constituted for the purpose.(d)To prescribe qualification and other conditions of eligibility for non-teaching staff.(e)To provide for the appointment of National Research Professors, Distinguished Scientists, Distinguished Honorary Professors, Visiting professors, Adjunct Professors or any such other positions prescribed by the Government from time to time and determine the terms and conditions of such appointment.(f)To create administrative, ministerial and other necessary posts after taking into account the recommendations of the Finance Committee and to specify the manner of appointment.(g)To make appointments of non-teaching staff as may be necessary, on the recommendations of the selection committee constituted for the purpose.(h)To regulate and enforce discipline amongst the employees in accordance with the Statutes and Ordinances.(i)To transfer or accept transfers of any immovable or movable property on behalf of the University.(j)To entertain, educate upon or redress the grievances of the employees and the students of the University who may, for any reason feel aggrieved.(k)To fix the remuneration payable to the members of committee, guest lectures and travelling allowances payable.(l)To select a common seal for the University and to provide guidelines for the use of such seal.(m)To institute fellowships, scholarships, studentships.(n)To exercise such powers and perform such other functions as may be conferred or imposed by the Act or statutes.(o)To delegate any of its powers to the Vice-Chancellor, and on the recommendations of the Vice-Chancellor to the Registrar, the Controller of Finance or any other Officer, employee or authority of the University or to a Committee appointed by it.(4)The Board of Governors shall exercise all the powers of the University not otherwise provided for by the Act, the Statutes, the Ordinances and the Regulations for the fulfilment of the objects of the university.(5)Meetings of the Board of Governors-The Vice-Chancellor shall convene or cause to be convened meetings of the Board of Governors in consultation with the Chairman, Board of Governors(a)Board of Governors shall ordinarily meet once every three months provided that the Chairman Board of Governors or Vice- Chancellor, with the permission of the Chairman, may he/she thinks fit, or, on a written requisition of not less than one-third of the existing members of the Board of Governors (fraction being rounded off to next higher number) call for a meeting. Not less than seven days notice shall be given for every meeting of the Board of Governors. In case of urgency, the Chairman, may call for a meeting at a shorter notice.(b)One-third of the existing strength of the Board of Governors or five members, whichever is higher shall constitute a quorum for any meeting of the Board of Governors, any fraction being rounded off to the higher number.(c)The decisions of the Board of Governors shall be by a simple majority of the members present and voting.(d)Each member of the Board of Governors including the Chairman shall have one vote and if there shall be and equality of votes on any question to be determined by - the Board of Governors, the Chairperson of the meeting shall in addition to his own vote have and exercise casting vote to decide the issue.(e)In the absence of the Chairman, the Vice-Chancellor shall chair the meeting. However, in the absence of both of them, the meeting shall be chaired by one of the members chosen from amongst the Board of Governors present in the meeting.(f)Any resolution may be adopted by circulation among all its members and any resolution so circulated and adopted by a majority of the members who have signed their approval or disapproval on such resolutions shall be as effective and binding as if such resolution had been passed at a meeting of the Board of Governors.
