Section 12 in Indian Institute of Public Health Gandhinagar Act, 2015
12. Governing Council.
(1)The Governing Council of the University shall consist of the following members, namely:-(i)the President;(ii)the Director;(iii)(a)the Secretary to Government, Health and Family Welfare Department (MSME), or his representative not below the rank of Deputy Secretary to Government;(b)the Secretary to Government, Health and Family Welfare Department (P H & F W) or his representative not below the rank of Deputy Secretary to Government;(iv)the Director or the Additional Director of Public Health of Government of Gujarat- ex-officio;(v)five persons, to be nominated by the Sponsoring Body representing eminent experts in the field of education, public health and allied disciplines, public administration, industry and social work;(vi)one member representing Central Government not below the rank of Joint Secretary to Government, to be nominated by the Government of Gujarat in consultation with the Central Government-ex officio,(vii)two Patrons, to be nominated by the Governing Council.(2)The President shall be the Chairperson of the Governing Council.(3)(a)the term of nominated members of the Governing Council shall be three years from the date of their nomination;(b)an ex-officio member shall continue so long as he holds the office by virtue of which he is such a member;(c)a member may be re-nominated for one more term only;(d)a member may resign his office by writing under his hand, addressed to the Chairperson of the Governing Council, but he shall continue in office until his resignation has been accepted by the Chairperson.(4)The Governing Council shall be the supreme authority of the University, All movable and immovable property of the University shall vest in the Governing Council.(5)The Governing Council shall have the following powers, namely:-(i)to control functioning of the University by using all such powers as are provided by or under this Act, the regulations or the statutes made thereunder;(ii)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act, or the regulations made under this Act;(iii)to approve the budget and annual report of the University;(iv)to lay down the extensive policies to be followed by the University;(v)such other powers as may be prescribed by the regulations.(6)The Governing Council shall meet at least once in a calendar year.(7)Minimum four members shall form a quorum for a meeting of the Governing Council.(8)A member of the Governing Council shall cease to be a member, if he-(i)tenders his resignation and such resignation is accepted; or(ii)becomes of unsound mind and stands so declared by a competent court; or(iii)becomes insolvent; or(iv)has been convicted of an offence involving moral turpitude.
