(1)An unitary management shall constitute in accordance with the provisions of the Statutes a Governing body consisting of the following members, namely:-(a)the principal of the private college;(b)the manager of the private college;(c)a person nominated by the University in accordance with the provisions in that behalf contained in the Statutes;(d)a person nominated by the Government;(e)a person elected in accordance with such procedure as may be prescribed by the Statutes, by the permanent teachers of the private college from among themselves;(f)the Chairman of the college union;(g)a person elected in accordance with such procedure as may be prescribed by the Statutes, by the permanent members of the non-teaching staff of the private college from among themselves; and(h)not more than six persons nominated by the unitary management.
