Section 25 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
25. Powers and functions of the Board -
(1)The Board shall exercise and perform the following powers and functions,namely,-(a)to approve the budget of the University presented by the Vice-Chancellor;(b)to appoint the Teachers of the University and such other employees of the University as may be prescribed on the recommendation of the selection committee under section 41:Provided that the Board may invite any person of high academic distinction and professional attainments to accept the post of Professor in the University and appoint him/her to that post.(c)to acquire any property for the University and to hold or dispose off itsproperties;(d)to accept any property on behalf of theUniversity;(e)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;(f)to arrange for the investment and withdrawal of money of the University;(g)to direct to form and use the common seal of the University;(h)to appoint such Committees,either standing or temporary as it may consider necessary;(i)to determine and regulate all policies relating to the affairs of the University in accordance with this Act and the Statues made threreunder.(j)to affiliate or recognize Fisheries colleges/educational institutions including conditional affiliation or recognition of the colleges or educational institutions and to withdraw such affiliation or recognition on the recommendation of the Academic Council.(k)Any other function and power thereof as may be prescribed.(2)The Board shall meet at such time and place as it deems necessarybutitshallholdameetingatleastonceineveryfour (4) months, and not less than half the number of its meetings in a year shall be held at Headquarters of the University.(3)TheBoardmay,forpurposesofconsultation,inviteanyperson having practical experience or special knowledge of any subject under its consideration to attend its meeting. Such person shall have the right to speak in, and otherwise to take part in the proceedings of such meeting,but shall not,by virtue of this sub section, be entitled to vote at any such meeting. A person attending any such meeting shall be entitled to such allowances as may be prescribed.
