Section 22 in Ramchandra Chandravansi University Act, 2018
22. The Governing Body.
(1)The Governing Body shall have the following members, namely:(a)the Chancellor;(b)the Vice-Chancellor;(c)the Secretary to the Government, Department of Higher and Technical Education, Jharkhand, or his nominee;(d)five persons nominated by the sponsoring body, out of which two shall be eminent educationists;(e)one expert of management or technology from outside the university, nominated by the Chancellor; and(f)one expert of finance, nominated by the Chancellor.(2)The Governing Body shall be the supreme authority and principal governing body of the University. It shall have the following powers, namely:(a)to provide general superintendence and directions and to control the functioning of the university by using all such powers as are provided by this Act, Statutes, Ordinances, Regulations or Rules;(b)to review the decisions of other authorities of the university in case they are not in conformity with the provisions of Act, Statutes, Ordinances, Regulations or Rules;(c)to approve the budget and annual report of the university;(d)to lay down the extensive policies to be followed by the university;(e)to recommend to the sponsoring body for the dissolution of the university if a situation arises when there is no smooth functioning of the university in spite of best efforts; and(f)such other powers as may be specified by the Statutes.(3)The Governing Body shall meet at least three times in a calendar year.(4)The quorum of the meeting shall be four;Provided that the Secretary to the Government, Department of Higher and Technical Education, Jharkhand, or in his absence, Director, Higher Education shall be present in each meeting in which decisions on issues involving Government policies/ instructions are to be taken.
