Section 21 in Shri Guru Ram Rai University Act, 2016
21. The Board of Governors and its powers.
(1)The Board of Governors shall consist of:-(a)The Chancellor - Chairman;(b)The Vice-Chancellor - Member-Secretary;(c)Three academicians nominated by the Visitor;(d)The principal Secretary/Secretary, Government of Uttarakhand, Department of Higher Education;(e)Five persons nominated by the Promoting Society;(f)A nominee of the UGC;(g)Three persons nominated by the Chancellor.(2)The Board of Governors shall be the Principal Governing Body of the University and shall have the following power; namely:-(a)to lay down policies to be pursued by the University;(b)to appoint the Statutory Auditors of 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 Statues or the Rules;(d)to approve budget , annual report and annual account of the University;(e)to make new and additional Statues & Rules or amend or repeal the earlier Statues & Rules;(f)to take decision about voluntary winding up of the University;(g)to open, close, operate and manage accounts of the University;(h)to approve proposals for submission to the State Government ; and(i)to take such decisions and steps as are found desirable for effectively carrying out the objectives of the University.(3)The Board Of Governors shall, meet atleast thrice a year at such time and place as the Chancellor thinks fit.
