- The Board shall be executive authority of the University and shall, subject to such conditions as may be prescribed by or under the provisions of this Act and the Statutes, exercise the following powers and. perform the following duties, namely:-(i)to approve and sanction the budget of the University;(ii)to consider the annual accounts and the annual financial estimates placed before it by the Vice-Chancellor and pass them with such modification as it may deem fit;(iii)to lay before the State Government annually a full statement of the financial requirement of all branches of the University;(iv)to make provision for instruction, teaching and training in such branches of learning and courses of study, as it may think fit, for research and for the advancement and dissemination of knowledge;(v)to provide for the establishment and maintenance of colleges, departments, hostels and institutions of research and specialized studies and to manage them;(vi)to organize and make provision for laboratories, libraries, agricultural research stations, museums, agricultural farms including breeding farms, poultry farms, fish farms and the like agricultural workshops and such other equipments as the University may consider it necessary to organize and provide for in the field of agriculture and allied science;(vii)to institute Agricultural Rural Life Research and Extension service;(viii)to make provision for, -(a)(i)extra-mural teaching and research; and(ii)University extension activities;(b)physical and military training;(c)sports and athletic activities; and(d)students union and their welfare(ix)to make provision for the control of admission, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(x)to institute and confer degrees, diplomas and other academic distinctions;(xi)to recommend the conferment of honorary degrees and other academic distinction in the manner prescribed by Statutes;(xii)to provide for the institution, maintenance and award of fellowships, scholarships, studentships, exhibitions and medals;(xiii)to approve the schedule of fees and other charges as may be prescribed by the Statutes upon recommendation of the Vice-Chancellor;(xiv)to make, amend or repeal Statutes;(xv)to consider and cancel, modify or refer back, Regulations;(xvi)to determine the form: of provide for the custody and regulate the use of the common seal of the University;(xvii)to hold, control and administer the property and funds of the University;(xviii)to transfer any movable or immovable property on behalf of the University subject to the provisions of the Act and the Statutes;(xix)to accept on behalf of the" University trusts, bequests, donations and transfers of movable and immovable property to the University;(xx)to enter into, vary, carry out and cancel contracts on behalf of the. University in the exercise of powers conferred oh it by this Act and the Statutes;(xxi)to make provisions for building, premises, furniture, apparatus, books and other means needed for carrying on the work of the University;(xxii)save as otherwise provided by this Act, or the Statutes, to approve the appointments of officers (other than the Vice-Chancellor), teachers and other servants of the University, to define their duties and conditions of their service and to provide for the filling of temporary vacancies in their posts;(xxiii)to institute,-(a)a Printing and Publication Department;(b)an Information Bureau; and(c)an Employment Bureau;(xxiv)to approve such teaching posts as may be proposed by the Academic Council with the approval of the State Government;(xxv)to abolish or suspend, after report from the Academic Council thereon any teaching post in the University with the approval of-the State Government;(xxvi)to lay down scales of salaries and conditions of the employment of member of the staff in the various branches of the University and to ensure the observance of the same;(xxvii)to delegate by regulation any of its powers to the Vice-Chancellor, the Registrar or such other officer of University or a Committee appointed by it as it may deem fit;(xxviii)to exercise such other powers and perform such other duties not inconsistent with the provisions of this Act or Statutes as may be necessary for carrying out the purposes of this Act.
