(1)There shall be a Planning Board which shall be the principal planning body of the University to advise the Syndicate and the academic council on any matter which the board considers necessary for the fulfillment of the objectives of the University.(2).The Planning Board shall consist of the following members, namely:(a). the Vice-Chancellor who shall be the Chairman;(b). three heads of University departments to be nominated by the Vice-Chancellor;(c). One expert to be nominated by the Chancellor;(d). two members to be nominated by the University Grants Commission;(e). the Secretary to Government, Higher Education Department or an Officer not below the rank of Joint Secretary to Government nominated by him;(f). the member, State Planning Board in charge of Education;(g). the Registrar of the University;(h). the Finance Officer of the University who shall be the Secretary of the Board.(2). The members of the Planning Board mentioned in clauses (b) and (c) of sub section (2), shall hold office for a period of four years from the date of their nomination.(3). The powers and functions of the Planning Board shall be prescribed by the Statutes.
