48. Governing body for private college not under corporate management.
(1)The educational agency of a private college, other than a private college under a corporate management, shall constitute in accordance with the provisions of the Statutes a governing body consisting of the following members, namely:-(a)the principal of the private college;(b)the manager of the private college;(c)a person nominated by the University in accordance with the provisions in that behalf contained in the Statutes;(d)a person nominated by the Government;(e)a person elected in accordance with such procedure as may be prescribed by the statutes from among themselves by the permanent teachers of the private college; and(f)not more than six persons nominated by the educational agency.(2)The governing body shall be a body corporate having perpetual succession and a common seal.(3)The manager of the private college shall be the chairman of the governing body.(4)A member of the governing body shall hold office for a period of four years from the date of its constitution.(5)It shall be the duty of the governing body to administer the private college m accordance with the provisions of this Act and the Statutes, Ordinances, Regulations, Rules, Bye-laws and Orders made thereunder.(6)The powers and functions of the governing body, the removal of members thereof and the procedure to be followed by it, including the delegation of its powers, shall be prescribed by the Statutes.(7)Notwithstanding anything contained in sub-section (6), decisions of the governing body shall be taken at meetings on the basis of simple majority of the members present and voting.
