Section 15(3) in THE RASHTRIYA RAKSHA UNIVERSITY ACT, 2020
(3)Without prejudice to the provisions of sub-section (2), the Governing Body shall perform the following functions, namely:—(a)to formulate and review the broad policies and programmes of the University and suggest measures for the development of the University;(b)to advise on matters relating to the duration of the courses, degrees and other academic distinctions to be conferred by the University, admission standards and other academic matters;(c)to lay down policy regarding cadres, methods of recruitment and conditions of service of employees, institution of scholarships and fellowships, levying of fees and other matters of common interest;(d)to examine the development plans of the University and to approve such of them as are considered necessary and also to indicate broadly the financial implications of such approved plans;(e)to examine the annual budget estimates of the University and to recommend to the Central Government the allocation of funds for that purpose;(f)to lay down the policy and take decisions on questions of policy relating to the administration and working of the University;(g)to institute courses of study;(h)to make Statutes;(i)to institute and appoint persons to academic as well as other posts;(j)to make necessary recommendation in matters for the furtherance of the objective of the University;(k)to consider and direct the Executive Council to amend or repeal Ordinances;(l)to consider and pass resolutions on the annual report, annual accounts and the budget estimates of the University for the next financial year, together with a statement of its development plans, submitted by the Executive Council and Academic Council, as it thinks fit;(m)to delegate any of its powers to the Executive Council, Vice-Chancellor, Pro Vice- Chancellors, Deans, Registrar or any authority of the University or to a committee or to any other officer or employee, of the University;(n)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes.
