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State of Punjab - Section

Section 15 in The Adesh University Act, 2012

15. The Governing Body.

(1)The Governing Body of the University shall consist of the following persons, namely :-
(a) the Chancellor ; .. Chairman
(b) the Vice-Chancellor ; .. Member
(c) three persons nominated by the Foundation, outof whom two shall be eminent educationists ; .. Members
(d) one expert of management or informationtechnology ; .. Member
(e) one expert of finance nominated by theChancellor ; .. Member
(f) the Secretary to Government of Punjab,Department of Higher Education or his representative not belowthe rank of Joint Secretary ; and .. Member
(g) one eminent educationist, nominated by theSecretary to Government of Punjab Department of Higher Educationin consultation with the Chancellor. .. Member
(2)The Governing Body shall be the supreme body of the University. It shall perform the following functions, namely :
(a)to provide general superintendence and to give directions for controlling the functioning of the University in accordance with the statutes, ordinances and regulations ;
(b)to review the decisions of other authorities of the University in case these are not in conformity with the provisions of the statutes, ordinances and regulations ;
(c)to approve the budget and annual report of the University ;
(d)to lay down the extensive policies to be followed by the University ; and
(e)to exercise such other powers, as may be prescribed by the statutes.
(3)The Governing Body shall meet at least twice in a calendar year.
(4)The quorum for meeting of the Governing Body shall be five.