Section 19 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
19. Appointment of University Review committee.
(1)The Chancellor shall at least once in every five years, constitute a committee to review the working pattern of the University and to make recommendation.(2)The Committee shall consist of not less than three eminent educationists, one of whom shall be the Chairperson of the Committee appointed by the Chancellor in consultation with the State Government.(3)The terms and conditions of the appointment of the members shall be such as the Chancellor may determine.(4)The Committee shall, after holding such enquiry as it deems fit, make its recommendations to the Chancellor.(5)The Chancellor may take such actions on the recommendations as he deems fit.
