(3)In addition to the powers and functions conferred under section 8 of this Act, the Governing Board shall also have the following powers, namely:-(a)to provide general superintendence and directions and to control the functioning of the University;(b)to frame Statutes, Regulations, Ordinances and to place them before the State Government for approval;(c)to borrow or invest the funds of the University and to take decisions in this regard on recommendation of the Finance Committee;(d)to create or to abolish posts of teachers and other employees of the University;(e)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the rules or the Statutes or the Regulations or the Ordinances of the University;(f)to prepare the budget and annual report of the University;(g)to lay down the academic, administrative and other policies to be followed by the University;(h)to recommend to the Sponsoring trust, in consultation with the Visitor, about the voluntary winding up of the University if a situation arises where the smooth functioning of the University is not possible, in spite of all efforts;(i)such other powers as may be provided for by the Statutes or by the Regulations or by the Ordinances of the University.
