Section 32 in Dr. Babasaheb Ambedkar Technological University Act, 2014
32. Planning and Evaluation (Monitoring) Board.
(1)The Planning and Evaluation (Monitoring) Board shall be the principal planning body of the University and also be responsible for the monitoring of the developments of the University in accordance with the objectives of the University. It shall be responsible to plan development of the University, both physical and academic development and monitoring of teaching and non-teaching resources, providing a broad vision and policy framework, and it shall conduct academic audit of the University departments, affiliated colleges and recognized institutions. It shall also plan, monitor, guide and co-ordinate undergraduate and post-graduate academic programme and development of affiliated colleges.(2)The Planning and Evaluation (Monitoring) Board shall consist of the following members, namely :-(a)the Vice-Chancellor, ex officio Chairman;(b)the Director of Technical Education or his representative, not below the rank of Joint Director;(c)the Chancellor's nominee on the Executive Council;(d)four representatives of the Regional centres, one from each Regional centres, to be nominated by the Vice-Chancellor;(e)five representatives of the Sub-centres, one from each Sub-centres, to be nominated by the Vice-Chancellor by rotation;(f)one member from amongst the Dean of Research and Development and the Deans of Faculties, on rotation as per seniority;(g)two members nominated by the Executive Council;(h)two members, nominated by the Academic Council;(i)the Registrar shall act as Secretary of the Board :Provided that, the members to be nominated under clauses (g) and (h) shall be from amongst persons, who, in the opinion of the Executive Council or the Academic Council, are expert in planning and evaluation.(3)The tenure of the nominated members shall be three years.(4)The Planning and Evaluation (Monitoring) Board shall meet at such intervals as it may deem expedient, but it shall meet at least thrice a year.
