Section 17 in The Gujarat Ayurved University Act, 2021
17. Powers and functions of Board of Governors.
(1)Subject to the provisions of this Act, the Board of Governors shall be responsible for the general superintendence, direction and the control of the affairs of the University and shall exercise all the powers of the University, and shall have the power to review the acts of the Academic Council and the Finance Committee and other committees or authorities constituted by the University.(2)Without prejudice to the provisions of sub-section (1), the Board of Governors shall have the following powers and functions, namely:-(i)to take decision on question of policy relating to the administration and working of the University;(ii)to institute courses of study at the University;(iii)to make regulations;(iv)to consider and approve Annual Report and Annual Budget, annual accounts with balance sheet of the University for every financial year;(v)to invest money and funds of the University and to take decision on the recommendation of the Finance Committee;(vi)to finance and publish the publication of studies, treaties, books, periodicals, reports and other literature from time to time and to sale or arrange for the sale as it may deem fit;(vii)to create or abolish posts of teachers, officers and employees of the University;(viii)to appoint such committees as it considers necessary for the exercise of powers and the performance of its duties under this Act;(ix)to appoint Directors of the schools, department or Institute of studies of the University;(x)to delegate any of its powers to the Directors, Registrar or any other officers, employees or any authority of the University or to the committee appointed by it;(xi)to upgrade the skill and knowledge of teaching and non-teaching staffs of the university colleges by developing a mechanism for arranging induction training programme, orientation, refresher courses, etc. as prescribed; and(xii)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by or under this Act or the regulations, and such other powers for achieving the objects of the University.
