Section 13 in Uka Tarsadia University First Statutes, 2012
13. Governing Body : Constitution and Powers.
- (13.1) The Governing Body of the University shall consist of the following members, namely:-i. The President;ii. The Provost;iii. Four persons to be nominated by the sponsoring body out of which two shall be eminent educationists;iv. Two Deans or Heads of the constituent Faculties or Departments of the University, by rotation, to be nominated by the Provost;v. One expert of Management or Information Technology from outside the University to be nominated by the Governing Body;vi. Three experts representing- other disciplines such as finance, legal, social sector to be nominated by the Governing Body;vii. One eminent industrialist to be nominated by the Governing Body; andviii. Secretary to the Government of Gujarat, Higher and Technical Education or his representative not below the rank of Deputy Secretary to Government or the Deputy Commissioner ex-officio,(13.2) The President shall be the Chairman of the Governing Body.(13.3) (a) Save as otherwise provided in this section, the term of nominated members of the Board shall be three years from the date of nomination;(b)An ex-officio member shall continue so long as s/he holds the office by virtue of which s/he is such a member.(c)As nearly as one third of the nominated members, except the ex-officio member shall retire by rotation each year. In the first two instances, the Board may decide the procedure to identify the members who will retire.(d)A member may be re-nominated for the next term.(e)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but s/he shall continue in office until his/her resignation has been accepted by the Chairperson.(13.4) The Governing Body shall be the supreme authority of the University. All the movable and immovable property of the University shall vest in the Governing Body.(13.5) 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 there under;(b)To take decisions on question of policy relating to the administration and working of the university;(c)To establish such special study centers, campuses or other units for research and instruction as in the opinion of the Board necessary for the furtherance of its objects;(d)To institute new courses of study at the university;(e)To collaborate or associate with, advise, administer, control, develop and maintain any educational institution with like or similar objects;(f)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 there under;(g)To receive grants, subventions, subscriptions, donations, gifts, bequeaths for the purpose of the University and consistent with the object for which the University is established and to enter into any agreement with Central Government, State Government, the University Grants Commission or other authorities or bodies for receiving any grants;(h)To approve the budget, annual statement of accounts, and annual report of the University;(i)To recommend to the sponsoring body about the voluntary liquidation of the University; and(j)such other powers as may be prescribed by the Statutes.
