Section 20(1) in Professor Jayashankar Telangana State Agricultural University Act, 1963
(1)The Board shall exercise and perform the following powers and functions, namely:-(a)to approve the budget of the University presented by the Vice-Chancellor;(b)[ to appoint the teachers of the University and such other employees of the University as may be prescribed on the recommendation of the selection committee constituted under section 32: [Substituted by Act No.50 of 1976.]Provided that the Board may invite any person of high academic distinction and professional attainments to accept a post of professor in the University and appoint him to that post;](c)to acquire any property for the University and to hold or dispose of its properties;(d)to accept any property on behalf of the University;(e)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;(f)to arrange for the investment and withdrawal of moneys of the University;(g)to direct the form and use of the common seal of the University;(h)to appoint such committees, either standing or temporary, as the Board may consider necessary;(i)to determine and regulate all policies relating to the affairs of the University in accordance with this Act and the statutes.
