Section 23 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
23. The Governing Body.
(1)The Governing Body of the University shall consist of the following, namely:-(a)the Chancellor;(b)the Vice-Chancellor;(c)the Administrative Secretaries of Finance and Education Departments of the State Government;(d)the Director of the Higher Education, Himachal Pradesh;(e)the Principals of all the constituent colleges of the Cluster University;(f)two Deans of the faculties of the Cluster University concerned nominated by the Chancellor by rotation;(g)two Principals of the autonomous or affiliated colleges to be nominated by the Chancellor in consultation with the Vice-Chancellor;(h)two nominees of the Chancellor;(i)two persons, to be nominated by the Government;(j)two representatives of the Himachal Pradesh Legislative Assembly from amongst its members to be elected in the manner as the Speaker of the said Assembly may direct; and(k)the Registrar shall be ex-officio Member Secretary.(2)The Governing Body shall be the supreme authority of the Cluster University.(3)The Governing Body shall have the following powers, namely:-(a)to provide general superintendence and directions and to control functioning of the Cluster University by using all such powers as are provided by this Act, Statutes, Ordinances, Regulations or rules made thereunder;(b)to review the decisions of other authorities of the Cluster University, in case, they are not in conformity with the provisions of this Act, Statutes, Ordinances, Regulations or rules made thereunder;(c)to approve the budget and annual report of the Cluster University;(d)to lay down the policies to be followed by the Cluster University;(e)to recommend to the Government about the voluntary liquidation of the Cluster University, if a situation arises when smooth functioning of the Cluster University does not remain possible inspite of all efforts; and(f)such other powers as may be prescribed by the Statutes.(4)The Governing Body shall meet at least thrice in a calendar year.(5)The quorum for meetings of the Governing Body shall be eleven.
