54. Governing body for private college under unitary management.
(1)A unitary management shall constitute in accordance with the provisions of the Statutes a governing body consisting of the following members, namely:-(a). the manager of the private college;(b). the principal 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;(dd)two persons nominated from permanent teachers by the University by rotation, of whom, one shall be from those having ten years of service or more and the other shall be from those having less than ten years of service;[xxxxxxxxx](h)not more than six persons nominated by the unitary management.(2). The manager of the private college shall be the Chairman and the Principal shall be the Secretary of the governing body.(3). It shall be the duty of the governing body to advise the university 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.
