Section 18 in The Delhi Pharmaceutical Sciences and Research University Act, 2008
18. Functions of the Board of Governors.
(1)Subject to the provisions of this Act, the Board of Governors shall be responsible for the general superintendence, direction and control of the affairs of the University and shall exercise all the powers of the University not otherwise provided for by this Act, the Statutes and the Ordinances, and shall have the power to review the work of the Academic Council.(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 University;(b)take decisions on questions of policy relating to University courses and programmes of study;(c)make Statutes;(d)create positions and appoint persons to academic as well as other posts in the University 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 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 Academic Council.(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 atleast four times in a year and the presence of atleast five members will form the quorum for a meeting of the Board.
