(1)Subject to the provisions of this Act, the Board shall be the chief executive body of the University and shall manage and supervise the properties and activities of the University and shall be responsible for the conduct of all administrative affairs of the University not otherwise provided for in this Act.(2)Without prejudice to the generality of the foregoing powers, the Board shall exercise and perform the powers and functions as follows, namely:-(i)to accept, acquire, hold, control and administer and dispose of property on behalf of the University;(ii)to make provisions for buildings, premises, furniture, apparatus and other means needed for carrying on the work of the University;(iii)to consider and review the financial requirements and estimates for the University and approve its budget;(iv)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;(v)to arrange for the investment and withdrawal of funds of the University;(vi)to manage and regulate the finances, accounts and investments of the University;(vii)to borrow money subject to prior permission of the State Government and to make suitable arrangements for its repayment;(viii)to approve the annual accounts and the annual financial estimates of the University;(ix)to determine the form of, to provide for custody of, and to regulate the use of. the common seal of the University ;(x)to appoint such committees, either standing or temporary, as the Board may consider necessary, and specify the terms of reference thereof subject to the provisions of the Act and the Statutes ;(xi)to determine and regulate all policies related to the University in accordance with this Act and the Statutes ;(xii)to approve the recommendations for appointment of officers, teachers and other employees of the University;(xiii)to make provisions for instruction, teaching and training in such branches of learning and courses of study as may be determined by the Academic Council in Veterinary and allied sciences and for research and for the advancement and dissemination of knowledge;(xiv)to promote post-graduate teaching, research and extension education;(xv)to establish, manage and maintain colleges, departments, institutes of research, hostels, libraries, laboratories, experimental farms, and provide for such other facilities necessary for carrying out the purposes of this Act;(xvi)to affiliate colleges or recognise institutions of research in Veterinary and allied sciences or extension education as may be provided by Statutes;(xvii)to arrange for, and to direct, the inspection of affiliated colleges, recognised institutions and hostels, to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment;(xviii)(a)to withdraw, either in whole or in part, or to modify the rights conferred on a college by affiliation or on an institution by recognition ; and(b)to recommend to the State Government withdrawal or reduction of a grant of a college which makes default in carrying out the conditions of affiliation;(xix)(a)to control and co-ordinate the activities of affiliated colleges and recognised institutions; and(b)to regulate the fees to he paid by the students in affiliated colleges and recognised institutions;(xx)to call for reports, returns and other information from affiliated colleges, recognised institutions or hostels;(xxi)to recognise a member of the staff of an affiliated college or recognised institution as a professor, associate professor, assistant professor or teacher of the University and to withdraw such recognition;(xxii)to lay down and regulate the pay scales, allowances and conditions of service of officers, members of the teaching, other academic and non-teaching staff of the University;(xxiii)to lay down and regulate the pay scales, allowances and conditions of service of the members of teaching, other academic and non-teaching Staff of affiliated colleges, constituent colleges and recognised institutions;(xxiv)to supervise and control the residence, conduct and discipline of the students of affiliated colleges, constituent colleges and recognised institutions and to make arrangements for promoting their health and general welfare and to take disciplinary action against the students;(xxv)to make provision for instituting and conferring degrees, diplomas, and other academic distinctions ;(xxvi)to provide for the institution, maintenance, and award of fellowship and scholarships, studentships, medals and prizes and other awards ;(xxvii)to accept on behalf of the University trusts, bequests, donations and transfers of any moveable or immovable property to the University;(xxviii)to enter into. vary, carry out and cancel contract on behalf of the University in the exercise of performance of the powers and discharge duties assigned to it by or under this Act or Statutes;(xxix)to make provisions relating to the use of Gujarati. Hindi. English as the medium of instruction and examination ;(xxx)to consider and approve the recommendations of the Academic Council. Research Council and Extension Education Council;(xxxi)to make, amend or repeal the statutes; and(xxxii)to exercise such other powers and perform such other functions as may he conferred or imposed on it by or under this Act.(3)The powers and functions under clauses (xiii), (xvi). (xvii), (xviii), (xxi).(xxv) and (xxvi) of sub-section (2) shall not he exercised or performed by the Board except upon the recommendation made by the Academic Council.(4)The exercise of the powers by the Board under clauses (xxii) and (xxiii) of sub-section (2) in so far as they relate to the laying down and regulating pay scales and allowances of officers, members of the teaching, other academic and non-teaching staff of the University, constituent college, affiliated college and recognised institution shall be subject lo the approval of the State Government.
