(6)The Board of Governors shall be the Principal Governing Body of the University and shall have the following powers, namely:-i. to appoint the Statutory Auditors of the University;ii. to lay down policies to be pursued by the University;iii. 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;iv. to approve the Budget and Annual Report of the University;v. to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;vi. to take decision about voluntary winding up of the University;vii. to approve proposals for submission to the Government;viii. to nominate three members to the Fee Regulation Committee; and ix. to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.
