Section 22 in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
22. Board of Management.
(1)The Board of Management shall consist of 12 members, including the following persons,-(a)the Vice Chancellor;(b)up to one-fourth members (Three) of the Board of Management to be nominated by the Sponsoring body;(c)Two eminent persons from the fields of fisheries or fishermen community and Ocean sciences who are not the members of the Governing Body, to be nominated by the Sponsoring body;(d)Four persons from Academic Council of the University, to be nominated by the Chancellor.(e)Two nominees (one from Finance Department and one from Animal Husbandry, Dairy Development and Fisheries Department) of the government not below the rank of Joint Secretary:Provided that it shall be the duty of the sponsoring body, to maintain the gender parity in nominating women members in any case not less than one fourth and not more than one half of total members in the composition of the Board.(2)The Vice Chancellor shall be the Chairperson of the Board of Management:Provided that in the absence of the Vice Chancellor, the Chancellor may, at his discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management.(3)The Powers and functions of the Board of Management shall be such as may be specified by the Statutes including fixation of fee, scholarships & freeships for courses run by the University.(4)The Board of Management shall meet at least once in every two months.(5)A minimum of one-half of the members shall form a quorum for a meeting of the Board of Management.
