Section 21 in Bhakta Kavi Narsinh Mehta University Act, 2015
21. Board of Governors.
(1)The Board of Governors shall consist of the following members, namely:-I. Ex-Officio Members(i)the Vice-Chancellor, ex-officio Chairperson;(ii)the Pro-Vice-Chancellor, ex-officio Vice-Chairperson;(iii)the Secretary to the Government of Gujarat, Education Department or his nominee not below the rank of Deputy Secretary;(iv)the Secretary to the Government of Gujarat, Finance Department or his nominee not below the rank of Deputy Secretary;(v)the Secretary to the Government of Gujarat, Health and Family Welfare Department or his nominee not below the rank of Deputy Secretary;(vi)the Secretary to the Government of Gujarat, Legislative and Parliamentary Affairs Department or his nominee not below the rank of Deputy Secretary;(vii)the Commissioner of Higher Education, Gujarat State, or his nominee not below the rank of Joint Director;(viii)the Commissioner of Technical Education, Gujarat State, or his nominee not below the rank of Joint Director;(ix)the Commissioner of Health and Medical Services, and Medical Education, Gujarat State, or his nominee not below the rank of Joint Director.II. Ordinary Members:(i)three Head of the Departments, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;(ii)two Principals of affiliated colleges of each District, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;(iii)one University teacher, to be nominated by the Vice-Chancellor from amongst themselves taking into consideration the overall seniority and by rotation;(iv)four teachers of the affiliated colleges, to be nominated by the Vice-Chancellor taking into consideration the overall seniority and by rotation;(v)live registered graduates from Faculties of Arts, Science, Commerce, Professional and all others, one from each faculty in the manner as prescribed by the Statutes, to be nominated by the Vice-Chancellor for the term of one year;(vi)one member of any municipal corporation, to be nominated by the State Government from the University area;(vii)one member of any municipality, to be nominated by the State Government from the University area;(viii)one member of any District Panchayat, to be nominated by the State Government from the University area;(ix)three members of the State Legislative Assembly, to be nominated by the State Government from the University area;(x)four distinguished persons, to be nominated by the State Government from amongst the educationists, social workers, representatives of backward communities, women and such other classes of persons;(xi)one donor, to be nominated by the State Government.(2)At least thirty-three per cent, of the members, to be nominated under the category of the ordinary members shall be women.(3)The term of members, other than ex-officio members shall be three years, except for the members under registered graduates category.
