Section 31 in The Global Open University (Nagaland) Act, 2006
31. Powers and functions of Governing Council.
- The Governing Council shall,-(1)recommend the broad policies and programmes of the University and suggest measures for the improvement and development of the University;(2)consider and pass resolutions on the Annual Report the financial statements and audit reports;(3)take all necessary steps for the fulfilment of the objectives of the University;(4)acquire, hold, control and administer the property and other movable and immovable assets of the University;(5)administer funds placed at the disposal of the University;(6)manage and regulate finances, accounts, investments, property and business and all other administrative affairs of the University and for that purpose appoint agents as it may deem fit;(7)invest the money belonging to the University including any income from trust, endowment funds etc., in such stocks, funds, shares or securities as it may, from time to time, deem fit an appropriate;(8)enter into, vary, carry out and cancel contracts on behalf of the University;(9)regulate and determine all other matters concerning the University;(10)cooperate with other institutions Universities and other authorities in such manner and for such purposes as it may determine;(11)delegate any of its powers to the Vice-Chancellor or Registrar or any council or any other authority of the University for a temporary duration, and(12)perform such other functions a s it may deem fit for the proper functioning and administration of the University.
