Section 13 in Institute of Infrastructure, Technology, Research and Management Act, 2012
13. Powers and functions of Board.
(1)Subject to the provisions of this Act, the Board shall be responsible for the general superintendence, directions and the control of the affairs of the University and shall exercise all the powers of the University, and shall have the power to review the acts of the Academic Council, Finance Committee and other committees or authorities constituted by the University.(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 questions of policy relating to the administration and working of the University;(ii)to institute courses of study at the University;(iii)to lay down policies to be pursued by the University;(iv)to make regulations;(v)to consider and approve the annual report and the annual budget of the University for every financial year;(vi)to invest moneys and funds of the University and take decision on the recommendation of the Finance Committee;(vii)to create or abolish posts of teachers, officers 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;(ix)to appoint Director General:(x)to delegate any of its powers (except power to make regulations) to the Director General, Directors, Deans, Registrar or any other officer, employee or authority of the University or to a committee appointed by it; and(xi)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by or under this Act or the regulations, and all such other powers for achieving the objects of the University.
