Section 11 in First Statutes of Team Lease Skills University
11. Constitution, Powers and Functions of the Board of Management.
(a)Constitution:(i)The Board of Management shall consist of the following persons, namely :-(1)The President;(2)The Provost;(3)Two members of the Governing Body, to be nominated by the Sponsoring Body;(4)Two persons, who are not the members of the Governing Body, to be nominated by the Sponsoring Body;(5)Three persons from amongst the faculty members of the University, to be nominated by the Sponsoring Body; and(6)One faculty member, to be nominated by the President;(ii)The President shall be the Chairperson of the Board of Management:Provided that President may at his/her discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management during his/her absence;(iii)The term of nominated members of the Board shall be three years from the date of nomination;(iv)A member may be re-nominated for the subsequent terms;(v)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but he/she shall continue in office until his/her resignation has been accepted by the Chairperson;(vi)The casual vacancies among the members (other than ex officio members) shall be filled applying the provisions suggested by the Act and Statutes for the constitution of the Board of Management.Provided that a person nominated to a casual vacancy shall be a member for the residual term;(vii)The Registrar is the Member-Secretary of the Board of Management without voting rights;(viii)The Board of Management shall meet once in every two months;(ix)Minimum four members shall form a quorum for a meeting of the Board of Management; the members may participate in person or through teleconferencing or video conferencing or any other form of distance participation.(b)Powers and Functions:(i)Subject to the Provisions of the Act, Statutes and Ordinances, and the control and supervision of the Governing Body, the Board of Management will administer and execute the following powers and functions:(1)To make recommendations to the Governing Body on policy matters;(2)To take measures for offering programs focusing on all segments of the population and for fulfilling the objects of the university;(3)To address professional, technical and vocational skill and competence needs of organised and unorganised sectors of employment;(4)To conduct all administrative affairs of the University;(5)To take measures to collaborate with Industry, Universities, and Institutions in India and abroad for offering/facilitating academic programs, consultancy, training, research and development;(6)To discuss and submit the budget and other financial proposals to the Governing Body for approval;(7)To manage and regulate the finance, accounts, investments, property and all other administrative affairs of the University-and for that purpose to appoint such agents as it may deem fit;(8)To open account or accounts of the University with any one or more scheduled banks / unscheduled banks/post offices or in any other financially sound institutions and to lay down the procedure for operating the same;(9)To draw, accept, make, endorse, discount and negotiate securities of the Government, promissory notes, bills of exchange, cheques or other negotiable instruments;(10)To issue appeals for funds for carrying out the objects of the University;(11)To receive grants, donations, contributions, gifts, prizes, scholarships, student fees, fee for consultancy schemes, sponsored and research projects, infrastructural support and other similar kinds;(12)To institute and award prizes, medals, scholarships, fellowships and studentships, etc.;(13)To purchase, take on lease or accept as gift or otherwise or sell any land or buildings or works which may be necessary or convenient for the purposes of the University and on such terms and conditions as it may deem fit and proper and to construct or alter and maintain buildings or works;(14)To examine and accord approval of building plans and award building contracts and/or authorise constructions;(15)To approve provision of buildings, premises, furniture, fittings, equipment appliances and other facilities required for carrying out the work of the University;(16)To administer the revenues and properties.of the University;(17)To acquire intellectual property rights, copyrights, trademarks and the like from any institution or organization on such terms and conditions as the Board of Management may determine and pay such compensation for the acquisition as may be just and equitable;(18)To execute conveyance, transfer, re-conveyances, mortgages, leases, bonds, licenses and agreements in respect of property movable or immovable belonging to the University or to be acquired for the purpose of the University;(19)To appoint, in order to execute an instrument or transact any business of the University, any person or agency as attorney, of the University with such powers as it may deem fit;(20)To invest the funds of the University or money entrusted to the University, in such stocks, funds, shares or securities and in such manner as it may deem fit or in the purchase of immovable property within the State or in India with like power of varying such investment from time to time to transpose any investment;(21)To invest the surplus funds of the University, in such securities and in such manner as it may deem fit and from time to time in the modes or forms as prescribed under Section 11(5) or as per the provisions of Section 10(23C) of the Income Tax Act, 1961.(22)To raise and borrow money on bonds, mortgages, promissory notes, or other obligations or securities by providing properties and assets of the University as security, or borrow money without any securities, and upon such terms and conditions as it may deem fit, and to pay out of the funds of the University, all expenses, incidental to the raising of money and to repay and redeem any money borrowed;(23)To maintain and operate the General Fund;(24)To maintain proper accounts and other relevant records and prepare annual statements of accounts including the Balance Sheet for every previous financial year and submit the same to the Governing Body for perusal;(25)To incur expenditure towards maintenance of the properties of the University, taxes, electricity, water and other charges, repayment of any borrowings, and expenses incurred by the members of the authorities of the University, employees and various units of the University towards the fulfillment of the objects of the University;(26)To insure and keep insured, if deemed necessary, all or any of the buildings, assets of the University;(27)To incur expenditure in relation to salaries and allowances of the employees, management contribution to provident fund, gratuity, etc., purchase of library books, equipment, laboratory and workshop articles and furniture, etc.;(28)To appoint Internal Auditor to conduct periodical and concurrent audit;(29)To consider creation or closure of academic or other units or programs or courses;(30)To submit the recommendations to the Governing Body regarding creation or abolition of posts for the categories of Teaching Staff, Administrative Staff and Technical Staff;(31)To define the functions, conditions of services, emoluments, selection criteria and process for the categories of Teaching Staff, Administrative Staff and Technical Staff.(32)To approve the list of selected candidates for appointments to the posts of Teaching Staff, Administrative Staff and Technical Staff;(33)To specify the manner of appointment to temporary vacancies and positions of all categories of staff;(34)To provide for the appointment of Visiting Professors, Adjunct Professors, Emeritus Professors, Fellows, Consultants, Advisors, Artists, Writers, and determine the terms and conditions of such appointments;(35)To regulate and enforce discipline amongst the employees and students in accordance with the Statutes and Ordinances;(36)To transfer or accept transfers of any immovable or movable property on behalf of the University;(37)To entertain, adjudicate upon, or redress the grievances of the employees and the students of the University who may, for any reasons, feel aggrieved;(38)To fix the remuneration payable to course writers, counselors, examiners, and invigilators and travelling and other allowances payable;(39)To select common seal for the University and to provide for the use of such seal;(40)To delegate any of its powers to the President, Provost, Registrar, Chief Finance and Accounts Officer, or to any other officer, or to employees of the University or to a Committee appointed by it as it may deem fit;(41)To authorise the Registrar or any other officer, authority, body, committee or board to institute, conduct, defend, compound, withdraw, compromise, adjust, refer to arbitration or abandon legal proceedings or claims or disputes by or against the University or its officers and to sign and verify vakalats, plaints, written statements, execution petitions, affidavits and other documents;(42)To decide the seniority for nomination to the various authorities or bodies of the University;(43)To establish and regulate the maintenance of hostels, resident halls for the students of the University and recognise hostels established by outside parties on the basis of the recommendations of a committee established for the purpose;(44)To consider and approve the acts of the Academic Council and the Finance Committee and other committees or authorities constituted by it;(45)To formulate Subsequent Statutes of the University and place them before the Governing Body for its approval;(46)To consider and submit to the Government of Gujarat for approval the First Ordinances made by the President;(47)To consider and submit to the Government of Gujarat far approval the Subsequent Ordinances made by the Academic Council;(48)To Prepare Annual Report containing:(a)A review of progress made in different spheres and steps taken towards the fulfillment of the objects of the University;(b)The amount of receipts and disbursements and the purpose for which they were made;(c)The number and positions of Teaching Staff,, Administrative Staff and Technical Staff;(d)The number of students program-wise and course-wise.(ii)If urgent action by the Board of Management becomes necessary, the Chairperson may permit the business to be transacted by the circulation of papers to the members of the Board of Management. The action proposed to be taken shall not be taken unless agreed to by a majority of the members of the Board of Management. The resolution so circulated and approved shall be as effective and binding as if such resolution has been passed at the meeting of Board of Management;(iii)The Board of Management shall exercise such other powers and functions as prescribed by the Statutes from time to time.
