Section 19(2) in Dev Sanskriti Vishwavidyalaya Act, 2002
(2)The Board of Governors shall be the principal governing body of the University and shall have the following powers, namely: -(a)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Rules;(b)to approve the budget and annual report of the University;(c)to lay down policies to be pursued by the University;(d)to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;(e)to take decision about voluntary winding up of the University;(f)to approve proposals for submission to the State Government; and(g)to nominate an observer or observers who will, time to time, under the advice and directions of the Chancellor, decide the policy and framework within which the board of management, academic council, finance committee and such other authorities as may be declared in the statutes, will function and pass resolutions for the proper administration of the University.
