Section 11(3) in The Bodoland University Act, 2009
(3)The Vice-Chancellor shall have the powers of convening the meeting of the Court, the Executive Council, the Post-graduate Board, the Under Graduate Board, the Finance Committee and the Selection Committee, whenever he finds it necessary and for that purpose direct the Registrar to convene such meeting at the time and place to be determined by the Vice-Chancellor and the Registrar shall be bound to comply with that direction.
