Section 25 in Sri Sathya Sai University for Human Excellence Act, 2018
25. The Board of Management.
- The Board of Management shall consist of the following, namely:-(i)The Vice Chancellor;(ii)The Registrar (Administration);(iii)The Registrar (Evaluation);(iv)The Finance Officer;(v)Two nominees of the Sponsoring Body;(vi)Two Deans of the faculties as nominated by the Vice Chancellor.(2)The Vice Chancellor shall be the Chairperson of the Board of Management and the Registrar (Administration) shall be the Secretary of the Board of Management.(3)The Board of management shall be the executive body of the University. The powers and functions of the Board of Management shall be such as may be specified by the statutes.(4)All meetings of the Boards of Management shall always be chaired by the Vice Chancellor and in the absence of the Vice Chancellor, by the nominee of the Sponsoring Body and where the Sponsoring Body has not nominated any nominees, then by any other member as elected by the members present in the meeting.(5)In the event of a conflict of opinion at a meeting of the Board of Management, the issue shall be referred to the Chancellor and the decision of the Chancellor in respect of such issue shall be final and binding on the University.
