Section 18 in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
18. The Board of Governors and its powers.
(1)The Board of Governors shall consist of-(a)the Chancellor, who shall be the Chairperson thereof;(b)the Vice-Chancellor who shall be the Member-Secretary;(c)three persons nominated by the Jagadguru Rambhadracharya Sansthan;(d)Secretary to the State Government in the Viklang Kalyan Department or his nominee not below the rank of Special Secretary to the State Government; and(e)one academician nominated by the University Grants Commission.(2)The Board of Governors shall be the principal governing body of the University and shall have the following powers, namely :(a)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Ordinances;(b)to approve the budget and annual report of the University;(c)to lay down policies to be pursued by the University;(d)to make new or additional Statutes or amend or repeal the first Statutes;(e)to take decision about voluntary winding-up of the University; and(f)to approve proposals for submission to the State Government.(3)The Board of Governors shall, from time to time, meet at the intervals not exceeding six months at such time and place as the Chancellor thinks fit.
