24. The Board of Governors and its powers.- (1) The Board of Governors shall
consist of the following, namely:-(i)The Chancellor - Chairperson;(ii)The Pro-Chancellor - Member;(iii)The Vice-Chancellor - Member;(iv)The Principal Secretary or Secretary to the State Government in theHigher Education or by his nominee not below the rank of DeputySecretary - Ex-officio member;(v)One expert from the field of management, finance or any otherspecialized, including administration to be nominated by the StateGovernment – Member;(vi)Three persons nominated by the Sponsoring Body of whom one shall bewoman –Members;(vii)The Pro Vice-Chancellor who shall be a non-voting member; and(viii)One eminent educationist nominee of the University Grant Commission– Member.(2)The Registrar shall be non-voting member Secretary of Board of Governors.(3)The tenure of office of the members of the Board of Governors, appointmentof members, other than Government nominees, renewal and removal, etc.., shall besuch as may be laid down by the Statutes.(4)All meetings of the Board of Governors shall always be chaired by theChancellor and in his absence by any one of the nominees of the Chancellor. IfChancellor has not nominated any person to Chair such a meeting, members presentin the meeting shall elect the Chairperson for that meeting only from amongthemselves by a simple majority.(5)Quorum for all meetings of the Board of Governors shall be three membersattending and voting at such meeting:Provided that, the presence of either the Chancellor or one nominee of theSponsoring Body and in the absence of the Chancellor or one nominee of SponsoringBody, the Vice Chancellor, shall always be necessary to form the quorum for anymeeting of the Board of Governors.(6)The Board of Governors shall be the Principal Governing Body of theUniversity and shall have the following powers, namely:-(i)to appoint the Statutory Auditors of the University;(ii)to lay down policies to be pursued by the University;(iii)to review decisions of the other authorities of the University ifthey are not in conformity with the provisions of this Act, or the Statutesor the Rules;(iv)to approve the Budget and Annual Report of the University;(v)to make new or additional Statutes or amend or repeal the earlierStatutes and Rules;(vi)to take decision about voluntary winding up of the University;(vii)to approve proposals for submission to the Government;(viii)to nominate three members to the Fee Regulation committee; and(ix)to take such decisions and steps as are found desirable for effectivelycarrying out the objects of the University.(7)The Board of Governor shall, meet at least three times a year.(8)The Board of Governors shall meet at such time and place as may be specifiedby Statutes.
