Section 12 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
12. Powers of the Executive Board.
- The Executive Board shall have the following powers, namely: -(i)to constitute Committees for specific or general purposes;(ii)to appoint from time to time such number of teachers, officers and other employees and on such terms and conditions as it may deem fit for carrying out management and affairs of the Institute;(iii)to appoint such number of persons and on such terms and conditions as it may deem fit for the conduct of the studies, investigations, research, teaching or other work undertaken by the Institute;(iv)to exercise control and discipline over the employees of the Institute;(v)to accept on behalf of the Institute endowments, bequests, donations, grants and transfer of any immovable property made to it;(vi)to receive moneys, securities, instruments or any other movable property for and on behalf of the Institute;(vii)to grant receipts, sign and execute instruments and endorse or discount cheques or other negotiable instruments through its accredited agents;(viii)to make, sign and execute all such documents and instruments, as may be necessary or proper for carrying on the management of the property or affairs of the Institute;(ix)to invest moneys and funds of the institute and vary the investments as and when it may be necessary or proper;(x)to introduce courses of study at the Institute and take decisions on the recommendations of the Academic Council;(xi)to co-operate and co-ordinate with other educational and Medical/ Dental Institutions and authorities in India and abroad;(xii)to grant fellowships and scholarships or other monetary assistance on such terms and conditions as it may prescribe to such persons as it may select to carry on any research, investigation or study;(xiii)to propose regulation for consideration and adoption by the Governing Council;(xiv)to publish or finance publication of studies, treatises, books, periodicals, reports, and other literature and sell or arrange for the sale of them, as it may deem fit, from time to time to cause to maintain proper books of accounts supported by necessary vouchers;(xv)to arrange for the audit of the accounts of the Institute annually;(xvi)to create or abolish posts of teachers of the Institute;(xvii)to delegate any of its powers to a committee or the Director or to any officers of the Institute; and(xviii)to exercise all the powers of the Institute not otherwise provided for and all powers requisite to give effect to the provisions of this Act, or the rules made thereunder.
