Section 24 in Birsa Munda Tribal University Act, 2017
24. Powers and duties of Board.
- Subject to the other provisions of this Act, the Board shall exercise the following powers and perform the following duties, namely:-(i)to take policy decisions regarding planning, development, management and other related matters for good governance of the University and to issue directions for proper implementation of the same;(ii)to institute Professorships, Associate Professorships, Assistant Professorships, subject experts, co-ordinators, field experts and by any other posts of teachers required by the University;(iii)to make, amend or repeal the Statutes;(iv)to consider any proposal or issue raised by the Chairperson;(v)to approve, cancel or refer back the Ordinances to the Executive Council but shall not amend the same;(vi)to consider and pass resolutions on the annual reports, annual accounts and financial estimates;(vii)to consider the audited accounts;(viii)to review and to approve annual reports of the Executive Council, Academic Council, Finance Committee, Buildings and Estate Committee, Board of University Teaching and Research, Faculties, the Board of Studies and other Committees;(ix)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act, Statutes. Ordinances, rules, or regulations made there under and all such other powers for achieving the objectives of the University.
