Section 21 in Gujarat Private Universities Act, 2009
21. Board of Management.
- The Board of Management shall consist of the following person, Management namely:-(a)the President;(b)the Provost;(c)two members of the Governing Body, to be nominated by the Sponsoring Body;(d)two persons, who are not the members of the Governing Body, to be nominated by the Sponsoring Body;(e)three persons from amongst the faculty members of the University, to be nominated by the Sponsoring Body; and(f)one faculty members, to be nominated by the President.(2)The President shall be the Chairperson of the Board of Management:Provided that President may at his discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management.(3)The powers and functions of the Board of Management shall be such as may be prescribed by the Statutes.(4)The Board of Management shall meet once in every two months.(5)Minimum four member shall form a quorum for a meeting of the Board of Management.
