Section 19(1) in Arni University (Establishment and Regulation) Act, 2009
(1)The Board of Management shall consist of the following members, namely: -(a)the Vice-Chancellor;(b)[ Deans of Faculties not exceeding two (by rotation based on seniority); [Clauses (b) to (d) substituted vide Act No. 17 of 2012.](c)two persons, nominated by the sponsoring body from amongst eminent educationists or from management field;(d)two eminent academicians to be nominated by the Government in consultation with the Regulatory Commission;](e)[ two persons from amongst the teachers (from Professors, Associate Professors),by rotation based on seniority; and [Clauses (e) and (f) inserted vide Act No. 17 of 2012.](f)the Registrar shall be the Member Secretary.]
