Section 21(4) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
(4)The Governing Body shall have the following powers, namely,-(a)to provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by this Act;(b)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act;(c)to approve the budget and annual report of the University;(d)to lay down the extensive polices to be followed by the University;(e)to recommend to the Sponsoring body about the voluntary liquidation of the University; and(f)such other powers as may be prescribed by the Statutes.(g)to vest to the Board of Management or any other entity or official of the University such of its powers as it deems appropriate, along with the appropriate governance mechanism;
