Section 24(4) in Apex Professional University Act, 2012
(4)The Board of Management shall have the following powers and functions namely:(a)To make Statutes and to amend or repeal the same and submit to Board of Governors for approval;(b)To approve regulation framed by Academic Senate with or without modification;(c)To provide instruction and training in such branches of learning or field of professional and vocational education as it may deem fit;(d)To establish Faculty in the University in such disciplines of learning in various field of professional and vocational education as it may deem fit with prior approval of the Board of Governors;(e)To create Teaching, Non-Teaching, ministerial and other necessary post required by the University with prior approval of the sponsoring body;(f)To appoint from time to time, the Librarian, the Professors, Readers, Associate Professor, Assistant Professor, other members of teaching staff, non-teaching staff and ministerial staff on the recommendation of the Board of Appointment, with prior approval of the Chancellor;(g)To appoint, from time to time, such number of officer and on such terms and conditions as it may deem fit for carrying out the management and affairs of the University with prior approval of the Chancellor;(h)To confer degrees, diploma, pre-university certificate and other academic distinctions on person who-(i)have successfully completed a course of study or training in the University or in approved institution or as an external student or under online education system; or(ii)have carried on research under conditions prescribed by the Regulations; or(iii)have successfully completed an internship course or practical training under the conditions prescribed by the Regulations(i)To ensure that the infrastructure and academic support meets in accordance with the guidelines of the UGC, AICTE and other regulatory bodies as the case may be;(j)To consider and take such action as it may deem fit on the annual report, and annual account and the financial estimates;(k)To prescribe the qualification of teaching and non-teaching staff in the University and the approved institutions in the Statutes(l)To take disciplinary action against the employees of the University in the manner prescribed and to impose such penalties as may be specified in the statutes and to place them under suspension pending enquiry;(m)To cause an inspection of all institutions, and other organizations associated or to be associated to the University and to take such action as may be deemed necessary;(n)To prescribe manner in which, conditions subject to which an institutions or organizations may be designated as National Coordinator or Service Provider and to cancel such designation;(o)To recognize, on the basis of inspection report, any institution situated within or outside the State other than constituent college, which conduct research or specified studies or specialized studies or online education;(p)To appoint examiners on the recommendations of the Board of studies and fix their remuneration;(q)To charge and collect fees as may be prescribed;(r)To conduct the examination and approve and publish the results thereon;(s)To appoint members of the Community College Development Council and Online Education Committee;(t)To establish and maintain hostels;(u)To recognize hostel not maintained by the University; and to suspend or withdraw recognition of any hostel.(v)To award fellowships, travelling fellowships, studentships, medals and prizes in accordance with the Statutes;(w)To manage any publication bureau, placement bureau and University sports and athletic clubs instituted by the University;(x)In case of difference of opinion among the members, the opinion of the majority of the member presents shall prevail(y)Each member of the Board of Management shall have one vote, if there shall be equality of votes on any question to be deter-mined by the Board of Management, the Chairperson of the Board of Management or person presiding over the meeting, shall, in addition have the casting vote.(z)If urgent action by the Board of Management becomes necessary, the Chancellor may permit the business to be transacted by circulation of papers to the members of the Board of Management.(aa)The action proposed to be taken shall not be so taken unless agreed to by the majority of the members of the Board of Management. The action so taken shall be forthwith intimated to all members of the Board of Management and the papers shall be placed before the next meeting of the Board of Management for confirmation,(bb)To delegate any of its power to the Pro Vice-Chancellor, the Registrar, the Director or any committee or sub-committee or to any one or more officer of the University.(cc)to exercise such powers and to discharge such duties as may be conferred or imposed on it by this Act, statutes and regulations;
