Section 13 in Maharana Partap Horticultural University, Karnal Act, 2015
13. Powers and duties of Board.
- The Board shall have the following powers and duties, namely:-(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 the funds placed at the disposal of the University for specific purposes;(e)to invest money belonging to the University;(f)to appoint the officers, teachers and other employees of the University in such manner, as may be prescribed;(g)to specify the form of common seal of the University;(h)to constitute 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 regulate and determine all matters concerning the University in accordance with this Act, Statutes and Regulations and to exercise such powers and to discharge such duties, as may be conferred on or imposed upon the Board by this Act, Statutes and Regulations.
