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State of Uttarakhand - Section

Section 22 in Graphic Era Hill University Act, 2011

22. The Board of Governors and its powers.

(1)The Board of Governors shall consist of :-
(a) the Chancellor - Chairman;
(b) the Vice Chancellor - Member Secretary;
(c) nominated by the visitor - three educationist
(d) Principal Secretary/Secretary to the StateGovernment in the Higher Education Department;  
(e) nominated by the Graphic Era EducationalSociety, Dehradun - five members;
(f) nominated by the Chancellor amongst the officersfrom reputed higher education institutions - one officer;
(g) nominated by the Chancellor from main industrialorganizations - three members.
(2)The Board of Governors shall be the Principal Governing body of the University and shall have the following powers; namely :-
(a)to lay down policies to be pursued by the University;
(b)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;
(c)to approve the budget and annual report of the University;
(d)to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;
(e)to take decision about voluntary winding up of the University;
(f)to approve proposals for submission to the State Government ; and
(g)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.
(3)The Board of Governors shall, meet atleast three times in a year at such time and place as the Chancellor thinks fit.