Section 19 in Tamil Nadu Agricultural University Act, 1971
19. Powers and duties of Board.
- The powers and duties of the Board shall be-(a)to consider and review the financial requirements and approve the annual financial estimates of the University;(b)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;(c)to arrange for the investment and withdrawal of funds of the University;(d)to borrow money for capital improvements and to make suitable arrangements for its repayment;(e)to acquire, hold and dispose of property on behalf of the University;(f)to determine the form, provide for the custody, and regulate the use, of the common seal of the University;(g)to appoint such committees, either standing or temporary, as it may consider necessary and specify the terms of reference thereof subject to the provisions of this Act and the statutes;(h)to determine and regulate all questions of policy relating to the University in accordance with the provisions of this Act and the statutes;(i)to make financial provision for the instruction, teaching, research, advancement and dissemination of knowledge in such branches of learning and courses of study as may be determined by the Academic Council;(j)to provide for the establishment and maintenance of colleges, hostels, laboratories, experimental farms and other facilities necessary for carrying out the purposes of this Act;(k)to provide for the institution and conferment of degrees, diplomas and other academic distinctions;(l)to provide for the institution, maintenance and award of scholarships, fellowships, studentships, medals, prizes and the like;(m)to accept trust, bequest donation and transfer of any movable or immovable property on behalf of the University;(n)to enter into contract on behalf of University; and(o)to exercise such other powers and perform such other duties not inconsistent with the provisions of this Act or the statutes as may be necessary for carrying out the purposes of this Act.
