Section 17(2) in Himachal Pradesh Technical University Act, 2014
(2)Without prejudice to the provisions of sub-section (1) the Board shall have the following powers and functions namely:(a)to create School of Studies or Departments or Centres or Specialized Laboratories or Colleges as may be specified in the Ordinances for running various academic programmes;(b)to institute courses of study in the University;(c)to make, modify or repeal the Statutes and approve all Rules and Regulations;(d)to consider, modify and approve or cancel the Ordinances;(e)to consider and approve the Annual Report, Annual Statement and Accounts, and the Annual Budget of the University;(f)to consider and take decisions on the recommendations of the Finance Committee;(g)to create and abolish the posts of Officers, Teachers and employees as may be necessary;(h)to make appointment of Officers, Teachers and employees, as may be necessary, on the recommendations of the Selection Committee constituted for the purpose;(i)to specify the procedure for appointment of Temporary Teaching and Non-Teaching Staff against the sanctioned posts;(j)to make appointments to temporary vacancies of any Teaching and Non- Teaching Staff;(k)to appoint Visiting Professors and Chaired Professors to the Schools or Departments or Centres of the University on the recommendations of the Academic Council;(l)to approve the emoluments, terms and conditions of appointment of Officers, Teachers and employees of the University;(m)to accept, transfer and otherwise control the moveable, immoveable and intellectual property of the University;(n)to institute and approve Contributory Provident Fund or General Provident Fund for the benefit of Officers, Teachers and employees of the University as the case may be;(o)to decide upon the form and use of common seal of the University;(p)to appoint such Committees as may be required for the efficient functioning of the University;(q)to delegate any of the powers to the Vice Chancellor, Registrar, Deans or any other Officer, employee or any Authority of the University or to a Committee appointed by it; and(r)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by or under this Act or the Regulations for achieving the objects of the University.
