Section 12(1) in Sri Venkatesware Institute of Medical Science University Act, 1995
(1)The Executive Board shall have the following powers, namely : -(a)to constitute committees for specific or general purposes ;(b)to appoint from time to time such number of officers and other employees and on such terms and conditions as it may deem fit for carrying out the management and affairs of the Institute ;(c)to appoint such number of persons and on such terms and conditions as it may deem fit as for the conduct of the studies, Investigations, research, teaching or other work undertaken by the Institute ;(d)to exercise control and discipline over the employees of the Institute ;(e)to accept on behalf of the Institute endowments, bequests, donations, grants and transfer of any immovable property made to it;(f)to receive money, securities, instruments or any other movable property for and on behalf of the Institute ;(g)to grant receipts, sign and execute instruments and endorse or discount cheques or other negotiable instruments, through its accredited agents ;(h)to make, sign and execute all such documents and instruments, as may be necessary or proper for carrying on the management of the property or affairs of the Institute ;(i)to invest moneys and funds of the Institute and vary the investments as and when it may be necessary or proper ;(j)to introduce courses of study at the Institute and take decisions on the recommendations of the Academic Senate ;(k)to co-operate and co-ordinate with other educational and medical institutions and authorities in India and abroad ;(l)to grant fellowships and scholarship or other monetary assistance on such terms and conditions as it may prescribed such persons as it may select to carry on any research, investigation or study ;(m)to propose regulations for consideration and adoption by the Governing Council ;(n)to publish or finance the publication of studies, treatises, books, periodicals, reports and other literature and sell or arrange for the sale of them, as it may deem fit, from time to time ;(o)to cause to maintain proper books of accounts supported by necessary vouchers ;(p)to arrange for the audit of the accounts of the Institute annually ;(q)to create or abolish post of teachers of the Institute ;(r)to delegate any of its powers to a committee or the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] or to any officer of the Institute ; and(s)to exercise all the powers of the Institute not otherwise provided for and all the powers requisite to give effect to the provisions of this Act or the rules made thereunder.
