Section 23(6) in Adichunchanagiri University Act, 2012
(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(ix)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.
