Section 21(1) in Bhagwant Global University Act, 2016
(1)The Board of Governors shall consist of(a)The Chancellor shall be the Chairman of the Board of Governors;(b)Two regional Member of Legislative Assembly;(c)Co-Chairman (if any) of the Board of Governors shall be nominated from amongst the members of the Promoting Society;(d)The Vice-Chancellor - - Member Secretary;(e)Three Academician nominated by the Visitor;(f)Two members from Industry/Corporate/Professionals nominated by the Promoting Society;(g)One member nominated by the Chairman, Promoting Society from reputed higher education institutions;
