Section 46 in The Bihar Intermediate Education Council Act, 1992
46. Powers and functions of the Governing Body.
(1)Subject to the provision of the Rules made under this Act and directive issued by the State Government or the Council from time to time, the Governing Body shall have all such power and perform all such functions as may be necessary for proper management and administration of the Institution.(2)Notwithstanding anything contrary to the generality of the foregoing powers, the following shall be the powers and duties of the Governing Body: -(a)To acquire by donation, purchase, deed or otherwise such movable or immovable property as may be necessary for the purpose of the Institution and to construct any building or to make any alteration in it or to maintain it for the purposes of the Institution, and(b)to receive grants, subscriptions and donations for the institution.(3)To maintain a fund in which the following amounts shall be deposited :-(a)All amounts received from the Government of India, the State Government or the Council and from any other Body or authority.(b)All such amounts as are received from grants, subscriptions, donations, endowments, Will or transfer;(c)All such amounts as are received from fees of the Institution or students fund or any amount received from any other course or manner.(4)To get the amount of the said fund duly approved and appropriate and deposited in the prescribed manner, which shall include Payment of salaries of teachers and non-teaching College.(5)To control expenditure within the available funds.(6)To prepare an estimate of budget for each year.(7)To maintain proper accounts and other allied records; to prepare annual statement of accounts and to get accounts of the Institution audited.(8)To create and to grant stipends, rewards and medals.(9)To establish, maintain and manage hostels and to give possible facilities to the students for residence, to supervise the residence of the students of the Institution and to keep control over them, to determine their discipline and to arrange generally for the welfare and development of their cultural and community life.(10)To arrange for the teaching in different subjects in accordance with the syllabus approved by the Council, to send proposals for creation of teaching, administrative, secretariat and others posts for the Council and to make appointment against created and sanctioned posts of teaching and non-teaching staff in the prescribed manner.(11)To keep control over the academic curriculum of the Institution.(12)To constitute such sub-committees as are deemed necessary.(13)To delegates its power to any member or sub-committee constituted by it.(14)To make agreement for the institution and on its behalf.(15)To take all legal steps on behalf of the institution.(16)To do all such other works which are essential in the interest of the institution and for which it may be authorised by the Council.
