52. Governing body for private college under unitary management.
(1)An unitary management shall constitute in accordance with the provisions of the Statutes a Governing body consisting of the following members, namely:-(a)the principal of the private college;(b)the manager of the private college;(c)a person nominated by the University in accordance with the provisions in that behalf contained in the Statutes;(d)a person nominated by the Government;(e)a person elected in accordance with such procedure as may be prescribed by the Statutes, by the permanent teachers of the private college from among themselves;(f)the Chairman of the college union;(g)a person elected in accordance with such procedure as may be prescribed by the Statutes, by the permanent members of the non-teaching staff of the private college from among themselves; and(h)not more than six persons nominated by the unitary management.(2)The manager of the private college shall be the Chairman of the governing body.(3)It shall be the duty of the governing body to advise the unitary management in all matters relating to the administration of the private college, in accordance with the provisions of this Act and the Statutes, Ordinances, Regulations, rules, bye-laws and orders made thereunder.(4)The decisions of the governing body shall be taken at meetings on the basis of simple majority of the members present and voting.
