Section 22(2) in Ramchandra Chandravansi University Act, 2018
(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.
