Section 12 in The Techno India University, West Bengal, Act, 2012.
12. Powers and functions of Board.
(1)Subject to the provisions of this Act, the Board shall be responsible for the general superintendence, direction and control of the affairs of the University and shall exercise all the powers of the University and shall have the power to review of the acts of the Academic Council and the Finance Committee.(2)Without prejudice to the provisions of sub-section (1), the Board shall have the following powers and functions, namely:-(i)to take decisions on question of policy relating to the administration and working of the University;(ii)to institute Courses of study at the University;(iii)to make Statutes, rules and regulations of the University;(iv)to consider and approve the annual report and annual accounts of the University for every financial year;(v)to borrow on, invest moneys and funds of the University and take decisions on the recommendations of the Finance Committee;(vi)to publish or finance the publication of studies, treaties, books, periodicals, reports and other literature and to sell or arrange for the sale of publication of studies, treaties, books, periodicals, reports and other literature as it may deem fit from time to time;(vii)to create or abolish posts of teachers and other employees of the University;(viii)to appoint such committees, bodies, as it considers necessary for the exercise of its powers and performance of its duties under this Act;(ix)to delegate any of its powers to the Vice-Chancellor, Deans, Registrar, or any other officer, employee or authority of the University or to a committee appointed by it; and(x)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by this Act or the regulations made thereunder, and all such other powers for achieving the objects of the University.
