Section 10 in First Statutes of Team Lease Skills University
10. Constitution, Powers and Functions of the Governing Body.
(a)Constitution:(i)The Governing Body of the University shall consist of the following members, namely:-(1)The President;(2)The Provost;(3)Four Persons to be nominated by the Sponsoring Body out of whom two shall be eminent educationists;(4)Two Deans or Directors of the Constituent Schools or Centres of the University, by rotation, to be nominated by the Provost;(5)One expert of Management or Information Technology from outside the . University to be nominated by the Governing Body;(6)Three experts representing other disciplines such as Finance, Legal and Social Sector to be nominated by the Governing Body;(7)One eminent industrialist to be nominated by the Governing Body; and(8)Secretary to the Government of Gujarat, Higher and Technical Education or his/her representative not below the rank of Deputy Secretary to Government or the Deputy Commissioner- ex-officio(ii)The President shall be the Chairperson of the Governing Body. In his/her absence, a member of the Governing Body nominated by it shall chair its meeting;(iii)Save as otherwise provided in this section, the term of nominated members of the Governing Body shall be three years from the date of nomination;(iv)An ex-officio member shall continue so long as he/she holds the office by virtue of which he/she is such a member;(v)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 Governing Body may decide the procedure to identify the members who will retire;(vi)A member may be re-nominated for the next term;(vii)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but he/she shall continue in office until his/her resignation has been accepted by the Chairperson;(viii)The casual vacancies among the members (other than ex officio members) shall be filled applying the provisions suggested by the Act and Statutes for the constitution of the Governing Body:Provided that a person nominated to a casual vacancy shall be a member for the residual term;(ix)The Registrar is the Member-Secretary of the Governing Body without voting rights;(x)The Governing Body shall meet at least three times in a calendar year;(xi)Minimum four members shall form a quorum for a meeting of the Governing Body; the members may participate in person or through teleconferencing or video conferencing or any other form of distance participation;(b)Powers and Functions(i)The Governing Body shall be the supreme authority of the University. All movable and immovable property of the University shall vest in the Governing Body.(ii)The Governing Body shall exercise following powers and functions, namely:-(1)To provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by the Act or the Statutes, Ordinances, Regulations or Rules made thereunder;(2)To review the decisions of other authorities of the University in case they are not in conformity with the provisions of the Act or the Statutes, Ordinances, Regulations or Rules made thereunder;(3)To approve the budget and annual report of the University;(4)To lay down the extensive policies to be followed by the University;(5)To create or abolish posts as deemed necessary for the functioning of the University;(6)To appoint statutory auditors of the University;(7)To delegate such powers as it may deem fit to the Board of Management and other authorities or officers of the University subject to the provisions of the Act and Statutes;(8)To submit to the state government proposals for subsequent Statutes and/or amendment or repeal of the existing Statutes;(9)To take all such actions that are deemed necessary to fulfill the objects of the University as mentioned in the Act;(10)To exercise and execute all such powers and functions of the University as mentioned in the Act;(11)To recommend to the Sponsoring Body about the voluntary liquidation of the University;(iii)W urgent action by the Governing Body becomes necessary, the Chairperson may permit the business to be transacted by the circulation of papers to the members of the Governing Body. The action proposed to be taken shall not be taken unless agreed to by a majority of the members of the Governing Body. The resolution so circulated and approved shall be as effective and binding as if such resolution has been passed at the meeting of Governing Body;(iv)The Governing Body shall exercise such other powers and functions as may be prescribed by the Statutes from time to time.
