Section 21 in Vijaybhoomi University, Raigad Act, 2018
21. Governing Body.
(1)The Governing Body of the University shall consist of the following members, namely :-(a)the President ;(b)the Vice-Chancellor ;(c)five persons, nominated by the sponsoring body out of whom two shall be eminent educationists ;(d)one expert of management or information technology from outside the University, nominated by the President ;(e)two persons, nominated by the State Government ;(f)two representatives of the industries to be nominated by the president ;(g)the Registrar of the University shall be the permanent invitee to the Governing Body but shall not have right to vote.(2)The Governing Body shall be the supreme authority of the University.(3)The Governing Body shall have the following powers, namely :-(a)to provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by this Act or the statutes, ordinances, regulations or rules made thereunder ;(b)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the statutes, ordinances, regulations or rules made thereunder ;(c)to approve the budget and annual report of the University ;(d)to lay down the policies to be followed by the University ;(e)to recommend to the sponsoring body about the voluntary liquidation of the University if a situation arises when smooth functioning of the University does not remain possible, in spite of all efforts ; and(f)such other powers, as may be prescribed by the statutes.(4)The Governing Body shall meet atleast thrice in a calendar year.(5)The quorum for meetings of the Governing Body shall be five.
