Section 13(2) in University of Horticultural Sciences Act, 2009
(2)Without prejudice to the generality of the provisions of sub-section (1) the Board shall exercise and discharge the following powers and functions, namely:-(i)to consider and approve the financial estimates and the budget of the University;(ii)to hold and control the property and the funds of the University and issue any general directive on behalf of the University;(iii)with the prior approval of the Government, to accept or transfer any movable or immovable property on behalf of the University;(iv)to administer funds-placed at the disposal of the University for the purpose intended;(v)to arrange for the investment and withdrawal of the funds of the University;(vi)to borrow money for capital investments with prior approval of the Government and make suitable arrangements for its repayment;(vii)to accept on behalf of the University trust, bequests and donations;(viii)to consider and approve the recommendations of the Academic Council, Research Council and Extension Education Council where required;(ix)to direct the form and use of the common seal of the University;(x)to appoint such committees and bodies as it may deem necessary and set down the terms of reference thereof in accordance with the provisions of this Act and the Statutes;(xi)to consider and approve the establishment of a new Department, Centre, Research Station or sub-station or abolition of anyone thereof or reconstitution of Department, Research Station, sub-station or center on the recommendation of the Academic Council;(xii)to consider and approve establishment of a new college or faculty or amalgamation of two or more colleges or faculties into a single college or faculty or closing down of college or faculty or reconstitution of any of the existing faculties on the recommendation of the Academic Council;(xiii)to create teaching and non-teaching posts with approval of the State Government;(xiv)to approve the recommendations for appointment of officers, teachers and other employees of the University of the rank of Assistant Professor and above, in the prescribed manner;(xv)To consider and approve of any of the board item by circulation under emergency situation.
