Section 20 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
20. Constitution, Tenure, Quorum, Powers etc., of the Governing Body.
(1)The Governing Body of the University shall consist of at least six members including the following members, namely:-(a)the Chancellor;(b)the Vice-Chancellor;(c)members to be nominated by the Sponsoring Body who shall be eminent people of standing in the fields as may be specified:Provided that it shall be the duty of the Sponsoring Body to maintain the gender parity, in nominating women members not less than one half of the total members in the composition of the Governing Body;(d)officer not below the rank of Secretary to the Government of Telangana, to be nominated by the Government:(2)(a)Save as otherwise provided in this section the term of nominated members of the Governing Body shall be minimum of three and maximum of five years from the date of nomination:Provided that each nominated member is eligible to hold the position for additional term of not more than ten years;(b)An ex-officio member shall continue so long as he/ she holds the office by virtue of which he/ she is such a member;(c)Nearly one third of the nominated members, except the ex-officio member shall retire by rotation each year. In the first two instances, the Board of Management may decide the procedure to identify the members who will retire;(d)A member may resign from his office by writing under his hand, addressed to the Chairperson, but he shall continue in office until his resignation has been accepted by the Chairperson.(3)The Governing Body shall be the overarching supervisory and statutory authority of the University. All the movable and immovable property of the University shall vest in the Governing Body.(4)The Governing Body shall have the following powers namely:-(a)to provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by this Act or the Statutes, Ordinances, Regulations or rules made thereunder;(b)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances, Regulations or rules made thereunder;(c)to approve the budget and annual report of the University;(d)to lay down the extensive policies to be followed by the University;(e)to recommend to the Sponsoring Body about the voluntary liquidation of the University;(f)such other powers as may be prescribed by the Statutes;(g)to vest to the Board of Management or any other entity or official of the University such of its powers as it deems appropriate, along with appropriate governance mechanism.(5)The Governing Body shall meet at least four times in a financial year with one meeting in each quarter.(6)A minimum of one-half of the members shall form the quorum for a meeting of the Governing Body.
