(1)There shall be a Planning Board which shall be the Principal planning body of the University to advise the Senate, the Syndicate and the Academic Council on any matter which the Board considers necessary for the fulfillment of the objectives of the University.(2)The Planning Board shall consist of the following members, namely:-(a)the Vice-Chancellor, who shall be the Chairman;(b)the Pro-Vice-chancellor;(c)three teachers one representing University teachers one representing government college teachers and one representing private college teachers, nominated by Syndicate;(d)two experts in planning nominated by the Chancellor;(e)one member nominated by the University Grants commission;(f)the Secretary to Government, Higher Education Department;(g)the member, state Planning Board in charge of Education;(h)the Registrar of the University; and;(i)the Finance Officer of the University who shall be the Secretary of the Board.(3)The members referred to in clauses (c) and (d) of sub-section (2) shall hold office for a period of four years from the date of their nomination(4)The powers and functions of the Planning Board shall be prescribed by the Statutes.
