Section 30 in The Global Open University (Nagaland) Act, 2006
30. Governing Council.
(1)The following shall be the members of the Governing Council:(i)The Pro Chancellor shall be the ex officio Chairman;(ii)The Vice-Chancellor shall be the ex officio Vice-Chairman;(iii)The Director in-charge of the operations in Nagaland shall be an ex officio member;(iv)The Finance Officer shall be an ex officio member;(v)Two eminent educationist/academicians nominated by the Chancellor;(vi)Two persons nominated by the Government of Nagaland;(vii)two persons nominated by the Trust;(viii)Two persons nominated by the Pro Chancellor;(ix)Two members of the teaching community of the University to be nominated by the Academic Council; and(x)The Registrar shall be the ex officio Secretary.(2)The Governing Council shall be reconstituted every five years.(3)A nominated member may resign from the membership of the Governing Council at any time by addressing his resignation to the Pro Chancellor.(4)An ex officio member shall cease to be a member of the Governing Council when he ceases to be ion office by virtue of which he became an ex officio member.(5)A nominated member shall cease to be a member of the Governing Council if he ceases to be in office on account of which he was nominated to the Governing Council.(6)A member shall cease to be a members of the Governing Council on declaration to be of unsound mind or insolvent by a competent Court or if he is convicted for a criminal offence involving moral turpitude or if he fails to attend three consecutive meetings of the Council.(7)The nominating authorities shall have a right to replace their nominees to the Council at any point of time.(8)Casual vacancies arising in the Council before its reconstitution shall be filled for the unexpired term.
