Section 23 in Mahatma Gandhi University of Medical Sciences and Technology, Jaipur, 2012
23. Term of Office and Vacancy of members of the Board of Management.
(1)The term of the office of the members of the Board, other than the Officers of Government and ex-officio officials of the University, shall be two years. They may also be re-nominated.(2)The membership of the Board shall be declared vacant by death or resignation of a member:Provided that in case of those Members who are nominated to the Board by virtue of their holding any post, it shall be declared vacant in the event of such a member ceasing to hold that office:Provided further that if any member remains absent at the three consecutive meetings of the Board without proper leave of absence, his membership shall be automatically terminated and it shall be declared vacant. However, the overseas members may participate in the meeting of the Board through webcam/skype.(3)The quorum for meetings of the Board shall be five. If there is no quorum at the commencement of the meeting, the Chairman shall at the expiration of a half an hour take notice whether there are 5 members are present, and if they are not, the meeting shall forthwith be adjourned as the Chairman may appoint. Such adjournment shall be recorded by the Registrar under the signature of the Chairman:Provided that in case of adjourned meeting, no quorum will be required.(4)Such proposals and amendments only as are connected with the University, and are in accordance with the Act shall be entertained and debated in the Board.(5)The Registrar shall give notice of the meeting of the Board seven clear days before the date of the meeting indicating likely agenda to be taken up in the meeting:Provided that the Chairperson or in his absence the President may direct to convene a meeting of the Board by circulation to meet any exigency of situation.(6)Notwithstanding anything contained in the above Statutes, the Chairperson or in his absence the President shall have the right to bring any such motion and /or any such item of business before the Board and/or any such item of business which in the opinion of the Chairperson or the President, as the case may be, is expedient and emergent and is required to be brought before the Board in that meeting.(7)Any member may demand for voting on any motion in the meeting. Voting shall be by ballot. The Registrar or in his absence any officer of the University present in place of Registrar attending the meeting shall be called upon by the Chairman to act as Scrutiny Officer. Voting shall be on papers supplied at the meeting by the Scrutiny Officer and every voting paper shall be returned with or without the vote.(8)After every meeting or adjourned meeting of the Board, the Registrar shall within ten working days prepare the draft of the minutes and shall submit the same to the Chairman for approval. The Chairman may make such alterations as necessary and shall approve the same after corrections, if any.(9)The minutes so approved by the Chairman shall be sent to all the members of the Board, whether they were present at the meeting or not.
