Section 11 in The Assam Agricultural University Act, 1968
11. Powers and duties of the Board.
(1)The Board shall exercise and perform the following powers and functions, namely :(a)to review and consider the financial requirements and estimates for the University and approve its budget ;(b)to approve the recommendations for appointment of officers, teachers and other staff of the University in the manner prescribed ;(c)to provide for the administration of any fund placed at the disposal of the University for the purpose intended ;(d)to arrange for investment and withdrawal of funds of the University;(e)to borrow money for capital improvements and make suitable arrangements for its repayment;(f)to provide for accepting, acquiring, holding and disposal of property on behalf of the University ;(g)to direct the form and use of the common seal of the University ;(h)to appoint such committees, either standing or temporary as the Board may consider necessary and determining the terms of reference thereof within the limitations of the Act or the Statutes ;(i)to determine and regulate all policies relating to the University in accordance with this Act or the Statutes ;(j)to make financial provisions for instruction, reaching and training in such branches of learning and courses of study as determined by the Academic Council within the purposes of this Act ; and for the research and the advancement and dissemination of knowledge ;(k)to provide for the establishment and for the maintenance of the Colleges, hostels, laboratories, experimental farms, and other facilities necessary for carrying out the purposes of this Act;(l)to make provisions of instituting and conferring degrees, diplomas, certificates and other academic distinctions ;(m)to provide for institution, maintenance and awards of scholarships, fellowships, studentships, medals, prizes, etc. ;(n)to accept on behalf of the University, trust, bequests and donations ;(o)to meet at such times and at such places as it considers necessary ; provided that it shall hold regular meetings at every two months and at least half of such meetings shall be held at same branch of the University; and(p)to exercise such other powers and perform such other duties not inconsistent with this Act, or Statutes as may be necessary for carrying out the purposes of this Act.(2)The Board may, for the purpose of consultation, invite any person having experience of special knowledge on any subject under-consideration to attend its meetings. Such person may speak in and otherwise take part in the proceedings of such meetings but shall not be entitled to vote at any such meeting. Any person so invited shall be entitled to such allowances for attending the meeting as may be prescribed.
