Section 28 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
28. Powers and Duties of the Board.
- The Board shall exercise and discharge the following powers and duties, namely:-(a)to approve the financial estimates of the University submitted by the Vice-Chancellor:(b)to hold and to control the property and funds of the University and issue any general or special instructions on behalf of the University;(c)to accept the transfer and to dispose of any movable or immovable property on behalf of the University;(d)to administer public and private funds placed at the disposal of, and accepted by, the University for specific purposes;(e)to appoint the officers, teachers and other employees of the University in the prescribed manner and to approve appointments made by the Vice-Chancellor;(f)to invest moneys belonging to the University;(g)to direct the form and use of the common seal of the University;(h)to appoint such committees whether standing or temporary, as it may deem necessary for proper functioning of the University;(i)with the approval of the State Government, to borrow, on the security of the property of the University or otherwise, money for purposes of the University;(j)to meet at such time and in such places as it deems necessary:Provided that one ordinary meeting shall be held every quarter, and at least one half of its ordinary meetings shall be held at the seat of the University; an(k)to regulate and determine all matters concerning the University in accordance with this Act and Statutes, and to exercise such powers and to discharge such duties as may be conferred or imposed on it by this Act and the Statutes.
