Section 11(2) in Sri Konda Laxman Telangana State Horticultural University Act, 2007
(2)Without prejudice to the generality of the foregoing powers, the Board shall exercise and perform the following powers and functions:-(i)to consider and approve the financial requirements, estimates and budget of the University;(ii)to acquire any property for the University and hold or dispose of its properties;(iii)to accept or transfer any property on behalf of the University;(iv)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;(v)to borrow money for capital investments, with prior approval of the State Government and make suitable arrangements for its repayment;(vi)to accept on behalf of the University trusts, bequests and donations;(vii)to consider and approve the recommendations of the Academic Council, Research and Extension Council wherever required;(viii)to direct the form and use of the common seal of the University;(ix)to consider and approve the establishment of new departments, divisions, centres or Research Stations/Sub- Stations or Extension centres or abolition of any one thereof or otherwise, reconstitution of departments, divisions Research Stations or Centres on the recommendation of the Academic Council or Research and Extension Council, as the case may be;(x)to consider and approve establishment of new Colleges, faculties, amalgamation of two or more Colleges or faculties into a single College or faculty or abolition of a college or faculty, reconstitution of any of the existing faculties on the recommendation of the Academic Council;(xi)to appoint teachers of the university and such other employees of the University as may be prescribed on the recommendation of the Selection Committee: Provided that the Board may invite any person of high academic distinction and professional attainments to accept a post of Professor in the University and appoint him to that post;(xii)to determine and regulate all policies relating to the affairs of the University in accordance with this Act;(xiii)to appoint such Committees either standing or temporary as the Board may consider necessary.
