Section 12(2) in International Institute of Information Technology (IIIT) University Act, 2013
(2)Without prejudice to the provision of sub-section (1), the Board shall have the following powers to, namely :-(a)take decisions on questions of policy relating to the administration and working of the Institute;(b)Institute Courses of Study on the recommendation of the Senate;(c)make Statutes, other than the first Statutes;(d)create posts and appoint persons to academic as well as other posts in the Institute and determine salary structure and the terms and conditions of different cadres of employees subject to availability of financial resources;(e)make, modify or cancel Ordinances or Regulations;(f)consider and approve the annual reports and development plan' of the Institute on the recommendation of Senate or the Building and Works Committee, as the case may be;(g)consider and approve annual accounts and the budget estimate of the Institute for the financial year next, as recommended by the Finance Committee;(h)accord administrative approval to all infrastructure related works, all minor original works and works related to the maintenance of estate as recommended by the Building and Works Committee;(i)exercise such other powers and perform such other functions as may be conferred or imposed upon it by this Act or the Statutes.
