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State of Karnataka - Section

Section 24 in The Alliance University Act, 2010

24. The Board of Management.

(1)The Board of Management shall consist of the following, namely:-
(i)The Vice-Chancellor
(ii)The Pro-Vice-Chancellor
(iii)The Registrar
(iv)Two nominees of the sponsoring body
(v)Two Deans of the faculties as nominated by the Vice-Chancellor
(2)The Vice-Chancellor shall be the Chairperson of the Board of Management and the Registrar shall be the Secretary of the Board of Management.
(3)The powers and functions of the Board of Management shall be such as may be specified by the Statute.
(4)All meetings of the Board of Management shall always be chaired by the Vice-Chancellor and in the absence of the Vice-Chancellor, by the nominee of the Sponsoring Body, and where the Sponsoring Body has not nominated any nominees, then by any other member.
(5)In the event of a conflict of opinion at a meeting of the Board of Management, then the issue shall be referred to the Chancellor, and the decision of the Chancellor in respect of such issue shall be final and binding on the University.