Section 23 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
23. Powers, functions and meetings of the Board of Management-(l) The Board shall have the following
powers and functions, namely:-(a)to consider and pass resolutions on the annual report and the annual accounts of the University and the reportof its auditors on such accounts;ii) to exercise all financial powers and manage and regulate the finances, accounts, investment, properties,business and all other administrative affairs of the University and for the purpose, constitute committees and delegatethe powers to such committees or such officers of the University as it may deem fit;(iii)to invest any money belonging to the University, including any unapplied income in securities as it may,from time to time, think fit, on the advice of Finance Committee, except land acquired or buildings constructed withthe assistance of the Government, in which cases, the prior approval of the Government shall be required;(iv)to enter into, vary, carryout and cancel contracts on behalf of the University and for that purpose to appointsuch officers as it may think fit;(v)to provide the buildings, premises, furniture, computers and apparatus and other means needed for carryingon the work of the University;(vi)to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers, the teachers, thestudents and the employees of the University;(vii)to create posts of all Groups on the recommendation of Senate and appoint persons to academic as wellas other posts in the University;(viii)to select a common seal for the University;(ix)to lay down policy guidelines for admitting "Foreign students, Persons of Indian Origin (PIOs), the Non-Resident Indians (NRIs) and sponsored students" as supernumerary against higher fee prescribed by it from time totime;(x)to exercise such other powers and to perform such other duties as may be considered necessary or imposedon it by or under this Act;(2)(a)The Board shall meet at least, three times in a year and not less than fifteen days notice shall be given forsuch meetings;(b)The meetings of the Board shall be called by the Registrar under instructions of the Vice-Chancellor or at therequest of not less than eight members of the Board;(c)One half of the members of the Board shall form the quorum at any meeting;(d)In case of difference of opinion among the members, the opinion of the majority shall prevail;(e)Each member of the Board shall have one vote and if there be equality of votes on any question to bedetermined by the Board, the Chairperson of the Board or, as the case may be, the member presiding over that meetingshall, in addition, have a casting vote;(f)Every meeting of the Board shall be presided over by the Chairperson, Board of Management, who shall bethe Vice-Chancellor of the University. In the absence of the Vice-Chancellor, a senior-most Pro-Vice-Chancellorshall preside over the meeting of Board of Management, and if there is no Pro-Vice-Chancellor in the University,senior-most Dean shall preside over the meeting;(g)In emergent cases, the Chairperson may exercise the powers of the Board of Management and inform theBoard of the action taken by him in good faith for its ratification in the next meeting of the Board and the Board mayeither ratify the decision of the Chairperson or accept it with modifications or reject it and in the event ofmodification or rejection of the decision of the Chairperson by the Board, such decision shall stand modified orrejected, as the case may be, retrospectively i.e., from the date of implementation of such decision of the Chairperson;(h)If urgent action by the Board becomes necessary, the Chairperson, Board of Management, may permit thebusiness to be transacted by circulation of papers to the members of the Board, and the action so proposed to be takenshall not be taken unless agreed to by a majority of members of the Board and the action so taken shall be forthwithintimated to all the members of the Board and in case the authority concerned fails to take a decision, the matter shallbe referred to the Chancellor, whose decision shall be final;
