Section 18 in Indraprastha Institute of Information Technology Delhi Act, 2007
18. Functions of the Board of Governors.
(1)Subject to the provisions of this Ac, the Board of Governors shall be responsible for the general superintendence, direction and control of the affairs of the Institute and shall exercise all the powers of the Institute not otherwise provided for by this Act, the Statutes and the Ordinances, and shall have the power to review the work of the Senate.(2)Without prejudice to the provisions of sub-section (1), the Board of Governors shall have the power to-(a)Take decisions on questions of policy relating to the administration and working of the Institute;(b)Institute courses of study;(c)Make Statutes;(d)Create position and appoint persons to academic as well as other posts in the institute and determine salary structure and the terms and conditions of different cadres of employees;(e)Consider and modify or cancel Ordinances;(f)Consider and pass resolutions on the annual report, the annual accounts and the budget estimates of the Institute for the next financial year together with a statement of its development plans as it thinks fit; and(g)Exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes.(3)The Board of Governors shall have the power to appoint such committees as it considers necessary for the exercise of its powers and the performance of its duties under this Act.(4)The Board of Governors shall meet at least four times in a year and the presence of at least five members will forms the quorum for a meeting of the Board.
