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Government approves the process of constitution of new Boards of Governors for the IIMs as per the IIM Act 2017- (Press Information Bureau) (12 Nov 2018)

MANU/PIBU/1514/2018

Education

The Government has today approved the process of constitution of new Boards of Governors for the IIMs as per the IIM Act 2017. "The process of constitution of Boards for the IIMs, which have been given full powers of running the institutions, is a major development which signals complete autonomy of quality institutions in higher education and will ensure quality expansion of higher education", said Prakash Javadekar, Minister for Human Resources Development after approving the process of constitution of Boards for the (20) IIMs in accordance with the IIM Act 2017.

This process is in accordance with the provisions of the Section 10 of the IIM Act 2017, and has been approved in consultation with the Ministry of Law and Justice.

The IIM Act is a historical step of the Govt. which for the first time, provided comprehensive autonomy to the higher educational institutions. In accordance with the spirit of the Act, Govt. has decided to immediately withdraw the Govt. nominees who are in excess of the provisions of the Act. This will pave way for complete control of the institutions by reputed academicians and alumni.

The process of constitution of the first Boards as laid down in Section 10 of the Act would be kicked off with the (3) Ex-officio members. who will select Chairperson, who shall normally be the current Chairperson and would be given the full term under the new Act (except where there are issues of ineligibility). Then on, the Chairperson would lead the further process of constitution of the Boards as laid down under the Act.

Thereafter, the Board consisting of Chairperson and ex-officio members will co-opt (5) alumni from each of the IIMs, who will normally be the current serving members, except in cases of ineligibility.

In the first meeting of the Board, the regulations for selection of (4) eminent persons and two faculty members would be framed; and based on this, normally the current serving persons would be selected for a full term. This process is expected to be completed before 15th Dec 2018.

On completion of the constitution of the Boards in the above manner, the Rules under the IIM Act would be issued, which would bring out the operational details more clearly.

Tags : CONSTITUTION   NEW BOARDS   APPROVAL  

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