(1)The Board of Governors shall consist of-(a)The Chancellor - Chairman;(b)The Vice-Chancellor - Member Secretary;(c)Principal Secretary/Secretary to the State Government in the Higher Education Department or a Secretary to the State Government nominated by the State Government.(d)Three persons nominated by the ICFAI, Hyderabad;(e)A nominee of the UGC.(f)Two eminent educationists and academicians, out of whom at least one will be a woman, nominated by the Visitor;(g)Two academicians out of whom at least one will be a woman nominated by the Chancellor. The Registrar shall be an ex-officio Secretary of the Board of Governors.(2)The Board of Governors shall be the principal governing body of the University and shall have the following powers, namely:-(a)to appoint the Statutory Auditors of the University;(b)to lay down policies to be pursued by the University;(c)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the statutes or the Rules;(d)to approve the budget and annual report of the University;(e)to make new or additional statutes or amend or repeal the earlier Statutes and Rules;(f)to take decision about voluntary winding up of the University;(g)to approve proposals for submission to the State Government; and(h)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.(3)The Board of Governors shall, meet atleast thrice a year at such time and place as the Chancellor thinks fit.
