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State of Chattisgarh - Section

Section 19 in Ayush and Health Sciences University of Chhattisgarh Act, 2008

19. Board of Management.

(1)There shall be a Board of Management of the university which shall be the principal executive body of the university. The Chancellor shall, as soon as the Vice-chancellor is appointed, take action to constitute such Board in accordance with the provisions of this Act.
(2)The Board shall be consisting of the following members, namely :-
(a) The Vice-chancellor : Chair Person
(b) Secretary, In charge of Health and FamilyWelfare Department of the State Government or his nominee notbelow the rank of Joint Secretary : Member
(c) Secretary, In charge of Finance Department ofthe State Government or his nominee not below the rank of JointSecretary : Member
(d) One member nominated by the Ministry of Healthand Family Welfare Government of India : Member
(e) One member nominated by the Ayush DepartmentMinistry of Health and Family Welfare, Government of India : Member
(f) The Director Medical Education Chhattisgarh : Member
(g) The Director Health Services Chhattisgarh : Member
(h) The Director Ayurved, Yoga and NaturopathyUnani Siddha and Homoeopathy (Ayush) Chhattisgarh : Member
(i) One Dean of Medical Colleges, by Rotation : Member
(j) One Principal of Ayurved Colleges, by Rotation : Member
(k) One Principal of Dental Colleges, by Rotation : Member
(l) One Principal of Nursing Colleges, by Rotation : Member
(m) Three distinguished educationists from thefield of Health sciences nominated by the Chancellor : Member
(n) One Head of the Department, nominated by theVice-Chancellor from amongst the heads of University departments : Member
(o) Three members nominated by the State Government : Member
(P) The Registrar of the university : Member-Secretary
(3)The quorum at the meeting of the Board of Management shall be of ten voting members. Member-Secretary shall not have the right to vote.
(4)In the absence of Vice-Chancellor one of the Members designated by the Vice-Chancellor shall preside over the meeting.
(5)There shall be not less than two meetings of the Board of Management in a year.
(6)The nominated members of the Board of Management shall hold office for a period of three years from the date of their nomination.