Section 22(2) in The Haryana Private Universities, 2006
(2)The Governing Body shall be the supreme authority of the university. All the movable and immovable property of the university shall vest in the Governing Body. It shall have the following powers, namely:-(a)to provide general superintendence and directions and to control the functioning of the university by using all such powers as are provided by this Act, Statutes, Ordinances, Regulations or Rules;(b)to review the decisions of other authorities of the university in case they are not in conformity with the provisions of this Act, Statutes, Ordinances, Regulations or Rules;(c)to approve the budget and annual report of the university;(d)to lay down the extensive policies to be followed by the university;(e)to recommend to the sponsoring body for the dissolution of the university if a situation arises when there is no smooth functioning of the university in spite of best efforts; and(f)such other powers as may be specified by the Statutes :Provided that the Secretary to Government, Haryana, Education Department or in his absence, Director, Higher Education shall be present in each meeting in which decisions on issues involving Government policies/ instructions are to be taken.
