(2)Without prejudice to the provisions of sub-section (1), the Board shall have the following powers and functions, namely.-(i)to take decisions on question of policy relating to the administration and working of the University;(ii)to institute courses of study at the University;(iii)to make Regulations;(iv)to consider and approve the annual report and the annual accounts of the University for every financial year;(v)to invest moneys and funds of the University and take decisions on the recommendations of the Finance Committee;(vi)to publish or finance the publication of studies, books, periodicals, reports and other literature and to sell or arrange for the sale as it may deem fit from time to time;(vii)to create or abolish posts of teachers and other employees of the University;(viii)to appoint such committees as it considers necessary for the exercise of its powers and the performance of its duties under this Act;(xi)to delegate by written order, any of its powers to the Director, Dean, Registrar, or any other officer, employee or authority of the University or to a committee appointed by it;(x)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by this Act or Regulation;(xi)to review the acts of the Academic Council and the Finance Committee.
