Section 22 in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
22. Constitution and composition of the Board of Management.
(1)The Board shall be the highest executive body of the University and shall consist of the following members, namely: -(I)the Vice-Chancellor of the University - Chairman;(II)ex-officio Members -(i)the Additional Chief Secretary to the Government of Rajasthan, Home Department;(ii)the Principal Secretary to the Government of Rajasthan, Finance Department;(iii)the Principal Secretary to the Government of Rajasthan, Higher Education Department;(iv)the Director General of Police, Rajasthan;(v)the Vice-Chancellor, National Law University, Jodhpur;(vi)the Director, Indian Institute of Technology, Jodhpur;(vii)the Pro-Vice-Chancellor;(viii)the Director, Rajasthan Police Academy, Jaipur; and(ix)the Registrar of the University, Member-Secretary.Explanation. - ex-officio members mentioned at (i) to (iii) shall include their respective nominees who shall not be below the rank of a Deputy Secretary to the Government of Rajasthan, and member mentioned at (iv) shall include his nominee who shall not be below the rank of Additional Director General of Police.(III)Nominated Members -(i)two persons nominated by the Vice-Chancellor from amongst the Deans for one year;(ii)two University Professors nominated by the Vice- Chancellor for one year;(iii)two eminent educationists to be nominated by the Chancellor for three years;(iv)two members of State Legislature to be nominated by the State Government for three years; and(v)two eminent educationists to be nominated by the State Government for three years.(2)One-third members present at a meeting of the Board shall constitute the quorum for meeting.(3)The Chairman of the Board shall perform such functions and exercise such powers as are provided in this Act or as may be prescribed.(4)The members shall serve without any additional pay but shall be entitled to daily allowance and travelling expenses as may be prescribed.(5)The minutes of meeting of the Board shall be recorded and maintained by the Member-Secretary of the Board.
