Section 21 in University of Petroleum and Energy Studies Act, 2003
21. The Board of Governors and its powers.
(1)The Board of Governors shall consist of:(a)The Chancellor - Chairman;(b)The Vice Chancellor - Member-Secretary;(c)Principal Secretary/Secretary to the State Government in the Higher Education Department or a Secretary to the State Government nominated by the State Government;(d)Five persons nominated by the Hydrocarbons Education And Research Society, New Delhi;(e)[ A Nominee Officer from Institutions of National Importance (as maintained by MHRD, Government of India), nominated by the Chancellor; [Substituted by Uttarakhand Act No. 24 of 2018, dated 26.4.2018.](f)Three Eminent Persons from Industry/Research/Academics nominated by the Visitor;(g)Three nominee officers from the Professionals/Experts of the Industrial world, nominated by the Chancellor including at least one nominated officer from the Oil and Gas companies;](2)The Board of Governors shall be the principal governing body of the University and shall have the following powers , namely: -(a)to lay down policies to be pursued by the University;(b)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Rules;(c)to approve the budget and annual report of the University;(d)to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;(e)to take decision about voluntary winding up of the University;(f)to approve proposals for submission to the State Government; and(g)to take such decision and steps as are found desirable for effectively carrying out the objects of the University.(3)The Board of Governors shall, meet at least three times in a year at such time and place as the Chancellor thinks fit.
