Section 26 in A.P.J. Abdul Kalam Technological University Act, 2015
26. Meetings of the Board of Governors.
(1)The Board of Governors shall meet at least once in four months on the dates to be fixed by the Vice-Chancellor in the manner decided by the Board of Governors and it may be through video conferencing.(2)One third of the total number of members shall be the quorum for a meeting of the Board of Governors:Provided that such quorum shall not be required for a convocation of the University or a meeting of the Board of Governors convened to confer degrees, titles or other distinctions.(3)The Vice-Chancellor may, whenever he thinks fit, convene a meeting of the Board of Governors and he shall, upon a requisition in writing signed, by not less than one-half of the total number of members of the Board of Governors, convene a special meeting of the Board of Governors.(4)When a special meeting is convened on requisition, no subject other than that shown in the requisition shall be considered in the meeting.(5)The meetings of the- Board of Governors shall be presided over by the Vice-Chancellor in the absence of the Chancellor and in his absence the Pro-Vice-Chancellor shall preside over the meeting, provided in the absence of the Vice-Chancellor, more than two consecutive meetings of the Board shall not be held.
