Section 5 in Rajiv Gandhi University of Knowledge Technologies Act, 2008
5. Governing Council.
(1)There shall be a Governing Council for the University, which shall be an apex body for the overall governance of the constituent Institutes established under Section 3, either as Public or Private - Public Partnership as specified in the statute 16. The Governing Council shall be responsible for the general superintendence, accreditation, direction and policies of all the constituent Institutes.(2)The Governing Council shall have following powers,-(i)to establish special centers or other units for research and teaching as are necessary for furtherance of its objectives;(ii)to create administrative, ministerial and other posts for the University and to make appointments there to;(iii)to institute and award fellowships, scholarships, studentships, bursaries;(iv)to make a provision for research and advisory services and for that purpose to enter into such arrangements with other institutions or bodies as it deem necessary;(v)to determine standards and procedures for admission into the constituent Institutes which may include examination, evaluation, or any other method of testing;(vi)to facilitate the activities of Institutes in respect of academic, financial and administrative matters;(vii)to fix fees and other charges;(viii)to receive donations and to acquire, hold, manage and dispose of any property for the purposes of the objects of the University and Institutes;(ix)to review, from time to time, the broad policies and programmes and to suggest measures for the improvement and development of the constituent Institutes;(x)to consider and pass resolutions on the annual report and the annual accounts and the audit report on such accounts;(xi)to perform such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University;(xii)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University;(xiii)The constitution of the Governing Council and the term of office of its members shall be prescribed
