Section 15(2) in The School of Planning and Architecture Act, 2014
(2)Without prejudice to the provisions of sub-section (1), the Board of every School shall have the following powers, namely:-(a)take decisions on questions of policy relating to the administration and working of the School;(b)establish departments, faculties or schools of studies and initiate programmes or courses of study at the School;(c)make Statutes governing the administration, management and operations of such School;(d)appoint persons to academic and non-academic section of the School;(e)consider and modify or cancel Ordinances;(f)consider and pass resolutions on the annual report, the audited accounts and the budget estimates of the School for the next financial year as it thinks fit and submit them to the Council together with a statement of its development plans;(g)provide, by Statutes, the qualifications, criteria and processes for appointment to teaching and other posts in such School;(h)exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes.
