Section 21A in The Maharashtra State Board of Technical Education Act, 1997
21A. [ Powers and duties of Governing Council. - Subject to the provision of this Act, the powers and duties of the Governing Council shall be as follows, namely:-
(a)to act on the matters referred by the Board and to approve the recommendations and decisions of the Board for implementation;(b)to prepare perspective development plan in consultation with industry;(c)to approve matters related to staff regulations and approval thereof;(d)to recommend the Government to carry test audit of accounts of the Boards regularly and at such intervals as the Governing Council may deem fit;(e)to decide accreditation policy of the institutes;(f)to exercise the powers related to financial matters which are referred by the Board;(g)to approve the budget recommended by the Board;(h)to give directions to the Board in respect of the implementation of various policy decisions taken by the Government, from time to time;(i)to approve the rules and procedures for appointment of officers and other employees of the Board, their qualifications, terms and conditions of services including conduct, discipline and duties, mode of recruitment, pay scales;(j)to recommend the Government to conduct an enquiry in respect of any matter concerning the proper conduct, working and finances of the institutes under the Board.']
