Section 11(1) in The Assam Agricultural University Act, 1968
(1)The Board shall exercise and perform the following powers and functions, namely :(a)to review and consider the financial requirements and estimates for the University and approve its budget ;(b)to approve the recommendations for appointment of officers, teachers and other staff of the University in the manner prescribed ;(c)to provide for the administration of any fund placed at the disposal of the University for the purpose intended ;(d)to arrange for investment and withdrawal of funds of the University;(e)to borrow money for capital improvements and make suitable arrangements for its repayment;(f)to provide for accepting, acquiring, holding and disposal of property on behalf of the University ;(g)to direct the form and use of the common seal of the University ;(h)to appoint such committees, either standing or temporary as the Board may consider necessary and determining the terms of reference thereof within the limitations of the Act or the Statutes ;(i)to determine and regulate all policies relating to the University in accordance with this Act or the Statutes ;(j)to make financial provisions for instruction, reaching and training in such branches of learning and courses of study as determined by the Academic Council within the purposes of this Act ; and for the research and the advancement and dissemination of knowledge ;(k)to provide for the establishment and for the maintenance of the Colleges, hostels, laboratories, experimental farms, and other facilities necessary for carrying out the purposes of this Act;(l)to make provisions of instituting and conferring degrees, diplomas, certificates and other academic distinctions ;(m)to provide for institution, maintenance and awards of scholarships, fellowships, studentships, medals, prizes, etc. ;(n)to accept on behalf of the University, trust, bequests and donations ;(o)to meet at such times and at such places as it considers necessary ; provided that it shall hold regular meetings at every two months and at least half of such meetings shall be held at same branch of the University; and(p)to exercise such other powers and perform such other duties not inconsistent with this Act, or Statutes as may be necessary for carrying out the purposes of this Act.
