Section 18 in Abhilashi University (Establishment And Regulation) Act, 2014
18. The Governing Body.
(1)The Governing Body of the University shall consist of the following, namely:-(a)the Chancellor;(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 Chancellor;(e)two persons, nominated by the Government; and(f)two members of the State Legislative Assembly, to be elected by the State Legislature.(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 at least thrice in a calendar year.(5)The quorum for meetings of the Governing Body shall be five.
