(2)The Board of Governors shall be the Principal governing body of the University & shall have the following powers; namely:--(a)to lay down policies to be pursued by the University;(b)to review decisions of the other authorities of the university if they are not in conformity with the provision of this Act, or the Statutes or the Rules;(c)to approve the budget and annual report of the University;(d)to make new or additional Statutes or Rules or amend or repeal, the earlier statutes and Rules;(e)to take decision about voluntary winding up of the university;(f)to approve proposals for submission to the State Government; and(g)to take such decisions and steps as are found desirable for effectively carrying out the objective of the University.
