Section 13 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
13. Powers and duties of the Board.
- The powers and duties of the Board shall be as follows :-(a)to approve the budget submitted by the Vice-Chancellor;(b)to hold and control the property and funds of the University and issue any general directive on behalf of the University;(c)to accept or transfer any property on behalf of the University;(d)to administer funds placed at the disposal of the University for specific purposes;(e)to invest moneys belonging to the University;(f)to appoint the officers, teachers and other employees of the University in the prescribed manner;(g)to specify the form of common seal of the University;(h)to appoint such committees, as it may deem necessary for its proper functioning;(i)to borrow money for capital improvements and make suitable arrangements for its repayment;(j)to appoint the Vice-Chancellor subject to the provisions of Section 14;(k)to meet at such times and as often, as the Board may deem necessary :Provided that regular meeting of the Board, shall be held at least once in every two months; and(l)to regulate and determine all matters concerning the University in accordance with this Act and the statutes, and to exercise such powers and to discharge such duties, as may be conferred on or imposed upon the Board by the Act or the statutes.
