Section 12(2) in Gujarat Organic Agricultural University Act, 2017
(2)Without prejudice to the generality of the foregoing powers, the Board shall exercise the following powers and perform the following functions, namely:-(i)to consider and approve the financial requirements, estimates and the budget of the University;(ii)to hold and control the property and the funds of the University and issue any general directive on behalf of the University;(iii)to accept or transfer any property on behalf of the University;(iv)to accept on behalf of the University, bequests, donations and endowments;(v)to administer funds placed at the disposal of the University for the purpose intended;(vi)to arrange for the investment and withdrawal of the funds of the University;(vii)to borrow money for capital investments with prior approval of the State Government and make suitable arrangements for its repayment;(viii)to consider, decide the matters of general policy relating to the progress and development of the University;(ix)to suggest the steps to be taken by the authorities of the University in pursuance of the policy decided by the Board;(x)to enter into, vary, carry out and cancel contracts on behalf of the University in exercise or performance of the powers and functions assigned to it by or under this Act or the Statutes;(xi)to make provision for buildings, premises, furniture, apparatus and other means needed for carrying on the work of the University;(xii)to consider and approve the recommendations of the Academic, Research and Extension Education Councils where required;(xiii)to direct the form and use of the common seal of the University;(xiv)to appoint such committees and bodies as it may deem necessary and set down the terms of reference thereof in accordance with the provisions of this Act and the Statutes;(xv)to consider and approve establishment, amalgamation and abolition of college, department, centre or research station or sub-station on the recommendation of Academic Council, Research Council or Extension Education Council;(xvi)to create teaching, research, extension education and other posts with the approval of the State Government;(xvii)to approve the recommendations of the Selection Committee in the prescribed manner for appointment of officers, teachers and employees of the rank of Assistant Professor and above;(xviii)to affiliate centres or colleges or recognize institutions of research in organic agriculture or extension education as may be provided by the Statutes;(xix)to arrange for and to direct, the inspection of affiliated centres or colleges, recognized institutions and hostels, to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment including pay-scales and allowances for the members of their teaching, other academic and non- teaching staff:(xx)to withdraw, either in whole or in part, or to modify the rights conferred on a college by affiliation or on an institution by recognition;(xxi)to recommend to the State Government for withdrawal or reduction of a grant of a college which makes default in earning out the conditions of affiliation;(xxii)to recognize a member of the staff of an affiliated centre or college or recognized institutions to undertake specialization of studies;(xxiii)to make such provision as to enable affiliated centre or colleges and recognized institutions to undertake specialization of studies;(xxiv)to lay down and regulate the pay-scales. allowances and other conditions of service of the members of the teaching, other academic and non-teaching staff of the University;(xxv)to lay down and regulate the pay-scales, allowances and other conditions of service of the members of the teaching, other academic and non-teaching staff in affiliated centres, colleges and recognized institutions of the University;(xxvi)to supervise and control the residence, conduct and discipline of the students of the University, and to make arrangement for promoting their health and welfare;(xxvii)to institute and award fellowship and scholarships, studentships, medals, prizes and other awards;(xxviii)to institute and confer or grant degrees, diplomas and other academic distinctions;(xxix)to call for reports, returns and other information from colleges and recognized institutions;(xxx)to exercise all powers to promote diploma, post-graduate and vocational courses, teaching, research and extension education;(xxxi)to fix, demand and receive such fees and other charges as may be prescribed;(xxxii)to make recommendations, not otherwise provided for in this Act or the Statutes and all other powers which are requisite to give effect to the provisions of this Act or the Statutes;(xxxiii)to formulate the committee for accreditation of laboratories, institutes and the Universities.
