Section 13(2) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
(2)The Governing Body shall -(i)have general control of the affairs of the Institution and will have authority to exercise and perform all powers, acts and deeds of the Institution consistent with its aims and objectives;(ii)govern the Institution by establishing broad policies and objectives;(iii)monitor the financial position of the Institution;(iv)monitor and evaluate teaching programs, suggest remedial measures, monitor faculty deployment and development;(v)make, amend or repeal any bye-laws relating to administration and management of the affairs of the Institution subject to observance of the provisions contained in the Act, rules and the provisions of these regulations;(vi)delegate its powers to chairperson in emergent cases; and(vii)perform such other duties and exercise such other powers as may be entrusted by the Institute.
