Section 21 in Bhagwant Global University Act, 2016
21. The Board of Governors and its powers.
(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;(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; W to approve proposals for submission to the State Government; and(g)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University;(h)to appoint the Statutory Auditors of the University;(i)to appoint and authorise any person/persons to open, close, operate and manage accounts of the University;(3)The Board of Governors shall, meet at least twice in a year at such time and place as the Chairman, Board of the Governors thinks fit.(4)Five members will form the quorum for conducting business.
