Section 10 in The Jharkhand State Agricultural University Act, 2000
10. Powers and duties of the Board of Management.
- The Board of Management shall exercise the following powers and shall perform the following duties, namely:-(a)Frame, amend and repeal the statute/Regulations in the manner prescribed under this Act;(b)Review and consider the financial requirements and estimates for a University and approve its budget;(c)Approve the recommendation for appointment of officers, teachers and other staff of a University in the manner prescribed;(d)Provide for the administration of any fund placed at the disposal of a University for the purpose intended;(e)Arrange for the investment and withdrawal of funds of a University;(f)Borrow money for capital improvements with the approval of the State Government and make suitable arrangement for its repayment;(g)Provide for accepting, acquiring, holding and disposal of property on behalf of the University;(h)Issue direction for the form and use of the common seal of the University;(i)Appoint such committees, either standing or temporary as the Board of Management may consider necessary and specify the terms of reference thereof within the limitations of the Act or Statutes;(j)Determine and regulate all policies relating to a University in accordance with the Act or the Statutes;(k)Make financial provisions for instruction, teaching and training in such branches of learning and courses of studies as determined by the Academic Council within the provisions of this Act and for research and advancement and dissemination of knowledge;(l)Provide for the establishment and maintenance of Colleges, hostels, laboratories, experimental farms and other facilities necessary for carrying out the purposes of this Act;(m)Provide for institution, maintenance and award of scholarships, fellowships, studentships, medals, prizes etc.,(n)Accept on behalf of a University trusts, bequests and donations;(o)Make provision for instituting and conferring degrees, diplomas and other academic distinctions;(p)Meet at such time and at such place which it considers necessary;(q)Exercise such other powers and perform such other duties not inconsistent with the provisions of the Act or Statute as may be necessary for carrying out the purposes of the Act;(r)Frame, amend, repeal the rules consistent with the provisions of this Act, Statutes and the regulations.
