Section 20 in Martin Luther Christian University Act, 2005
20. The Board of Governors and its powers.
(1)The Board of Governors shall consist of the following :(a)The Chancellor;(b)The Vice-Chancellor;(c)Three persons nominated by the Sponsor;(d)One representative of the State Government;(e)An educationist of repute to be nominated by the State Government; (j) One person of repute from the state to be nominated by the sponsor;(2)The Chancellor shall be the Chairman of the board of Governors.(3)The Registrar shall be an ex-officio Secretary of the Board of Governors.(4)The Board of Governors shall be the supreme authority and principal governing body of the University and shall have the following powers, namely :(a)To appoint the Statutory Auditors of the University;(b)To lay down policies to be pursued by 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 Statutes or the Rules;(d)To approve the budget and annual report of the University;(e)To make new or additional Statutes and Rules or amend or repeal the earlier Statutes and Rules;(f)To take, decision about voluntary winding up of the University;(g)To approve proposals for submission to the State Government; and(h)To take such decisions and steps as are found desirable for effectively carrying out the objects of the University;(5)The Board of Governors shall, meet at least twice in a calendar year at such time and place as the Chancellor thinks fit.
