Section 21 in Gujarat University of Transplantation Sciences Act, 2015
21. Powers and functions of Board of Governors.
(1)Subject to the provisions of this Act, the Board of Governors shall be responsible for the general superintendence, direction and control of affairs of the University, and shall exercise all the powers of the University.(2)The Board of Governors shall have the following powers, namely:-(i)to hold and to control the property and funds of the University and issue any general or special instructions;(ii)to accept the transfer and to dispose of any movable or immovable property on behalf of the University;(iii)to lay down policies to be pursued by the University;(iv)to review decisions of other authorities of the University, if they are not in conformity with the provisions of this Act or the regulations;(v)to approve the budget and annual report of the University with or without modification;(vi)to create and maintain University regional centres, research centres, animal stations and institutions;(vii)to approve contract of employment or amend or repeal the earlier contract of employment with or without modification;(viii)to delegate any power to the Vice-Chancellor, the Registrar or any committee or sub-committee or to any one or more officers of the University;(ix)if urgent action by the Board of Governors becomes necessary, the Pro-Chancellor may permit the business to be transacted by circulation of papers to the members of the Board of Governors; The action proposed to be taken shall not be so taken unless agreed to, by the majority of the members of the Board of Governors. The action so taken shall be forthwith intimated to all members of the Board of Governors and the papers shall be placed before the next meeting of the Board of Governors for confirmation;(x)to determine the form of a common seal for the University and provide for its custody and use;(xi)to receive and consider report of the working of the University from the Vice-Chancellor periodically as provided by the Regulations;(xii)to exercise such other powers and perform such other functions as may be conferred or imposed on it by or under this Act.
