Section 21 in The Institute of Chartered Financial Analysts of India University Act, 2005
21. The Board of Management.
(1)The Board of Management shall consist of:(a)The Vice-Chancellor;(b)The Registrar;(c)Three persons, nominated by the Sponsor;(d)Two Deans of the faculties as nominated by the Chancellor-(e)One representative to be nominated by the State Government;(f)One person of repute from the State to be nominated by the sponsor;(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 prescribed.
