Section 23(3) in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
(3)The Governing Body shall have the following powers, namely:-(a)to provide general superintendence and directions and to control functioning of the Cluster University by using all such powers as are provided by this Act, Statutes, Ordinances, Regulations or rules made thereunder;(b)to review the decisions of other authorities of the Cluster University, in case, they are not in conformity with the provisions of this Act, Statutes, Ordinances, Regulations or rules made thereunder;(c)to approve the budget and annual report of the Cluster University;(d)to lay down the policies to be followed by the Cluster University;(e)to recommend to the Government about the voluntary liquidation of the Cluster University, if a situation arises when smooth functioning of the Cluster University does not remain possible inspite of all efforts; and(f)such other powers as may be prescribed by the Statutes.
