Section 27 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
27. [ Powers and duties of the Board. [Substituted by M.P. Act No. 19 of 1985.]
- The Board shall be Executive Authority of the Vishwa Vidyalaya and shall, subject to such conditions as may be prescribed by or under the provisions of this Act and the statutes, exercise, the following powers and perform the following duties, namely :-(i)to approve and sanction the budget of the Vishwa Vidyalaya;(ii)to consider the annual accounts and the annual financial estimates placed before it by the Kulpati and pass them with such modification as it may deem fit;(iii)to lay before the State Government annually a full statement of the financial requirement of all branches of the Vishwa Vidyalaya;(iv)to make provision for instruction, teaching and training in such branches of learning and courses of study, as it may think fit, tor research and for the advancement and dissemination of knowledge;(v)to provide for the establishment and maintenance of colleges, departments, hostels and institutions of research, and specialised studies and to manage them;(vi)to organise and make provision, for laboratories, libraries, agricultural research stations, museums, agricultural farms including breeding farms, poultry farms, fish farms and the like, agricultural workshops and such other equipments as the Vishwa Vidyalaya may consider it necessary to organise and provide for in the field of agriculture and allied science;(vii)to institute Agricultural Rural Life Research and Extension Service;(viii)to make provision for-(a)(i)extra-mural teaching and research; and(ii)Vishwa Vidyalaya extension activities;(b)physical and military training;(c)sports and athletic activities; and(d)students union and their welfare;(ix)to make provision for the control of admission, conduct and discipline of the students of the Vishwa Vidyalaya and to make arrangements for promoting their health and general welfare;(x)to institute and confer degrees, diplomas and other academic distinctions;(xi)to recommend to the Court the conferment of honorary degrees and other academic distinction in the manner prescribed by statutes;(xii)to provide for the institution, maintenance and award of fellowships, scholarships, student-ships, exhibitions and medals;(xiii)to approve the schedule of fees and other charges as may be prescribed by the statutes upon recommendation of the Kulpati;(xiv)to make, amend or repeal statutes;(xv)to consider and cancel, modify or refer back, Regulations;(xvi)to determine the form of provide for the custody and regulate the use of the common seal of the Vishwa Vidyalaya;(xvii)to hold, control and administer the property and fends of the Vishwa Vidyalaya;(xviii)to transfer any movable or immovable property on behalf of the Vishwa Vidyalaya subject to the provisions of the Act and the Statutes;(xix)to accept on behalf of the Vishwa Vidyalaya trusts, bequests, donations and transfers of movable and immovable property to the Vishwa Vidyalaya;(xx)to enter into, vary, carry out and cancel contracts on behalf of the Vishwa Vidyalaya in the exercise to it by this Act and the Statutes;(xxi)to make provisions for buildings, premises, furniture, apparatus, books and other means needed for carrying on the work of the Vishwa Vidyalaya;(xxii)save as otherwise provided by this Act, or the Statutes, to approve the appointments of officers, (other than the Kuladhipati and the Kulpati) teachers and other servants of the Vishwa Vidyalaya, to define their duties and conditions of their service and to provide for the filling of temporary vacancies in their posts;(xxiii)to institute-(a)a Printing and Publication Department;(b)an Information Bureau; and(c)an Employment Bureau;(xxiv)to approve such teaching posts as may be proposed by the Academic Council;(xxv)to abolish or suspend, after report from the Academic Council thereon, any teaching post in the Vishwa Vidyalaya;(xxvi)to lay down scales of salaries and conditions of the employment of member of the stall in the various branches of the Vishwa Vidyalaya and to ensure the observance of the same;(xxvii)to delegate by Regulation any of its powers to the Kulpati, the Registrar or such other officer of Vishwa Vidyalaya or a Committee appointed by it as it may deem lit;(xxviii)to exercise such other powers and perform such other duties not inconsistent with the provisions of this Act or statutes as may be necessary for carrying out the purposes of this Act.]
