Section 12 in International Institute of Information Technology (IIIT) University Act, 2013
12. Powers and functions of the Board.
(1)Subject to the provisions of this Act, the Board shall be responsible for the general superintendence, direction and control of the affairs of the Institute and shall exercise all the powers of the Institute not otherwise provided in this Act, the Statutes, the Ordinances or Regulations and shall have the power to review the work of the Finance Committee and the Building and Works Committee.(2)Without prejudice to the provision of sub-section (1), the Board shall have the following powers to, namely :-(a)take decisions on questions of policy relating to the administration and working of the Institute;(b)Institute Courses of Study on the recommendation of the Senate;(c)make Statutes, other than the first Statutes;(d)create posts and appoint persons to academic as well as other posts in the Institute and determine salary structure and the terms and conditions of different cadres of employees subject to availability of financial resources;(e)make, modify or cancel Ordinances or Regulations;(f)consider and approve the annual reports and development plan' of the Institute on the recommendation of Senate or the Building and Works Committee, as the case may be;(g)consider and approve annual accounts and the budget estimate of the Institute for the financial year next, as recommended by the Finance Committee;(h)accord administrative approval to all infrastructure related works, all minor original works and works related to the maintenance of estate as recommended by the Building and Works Committee;(i)exercise such other powers and perform such other functions as may be conferred or imposed upon it by this Act or the Statutes.(3)The Board shall have the power to appoint such other committees as it consider necessary for the exercise of its powers and performance of its functions under this Act:Provided that any such committee appointed under this sub-section shall not be given powers and functions prejudicial to the Senate, the Finance Committee and the Buildings and Works Committee.(4)[ In the event of any vacancy, including a temporary vacancy in the Office of Director, by reason of death, resignation, leave, illness or otherwise, the Board may entrust to any of its members the functions of the Directors, till the date on which Director appointed under Section 20 enters upon his offices:Provided that the Board may decide the emoluments and allowances of such member:Provided further that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.] [Added by C.G. Act No. 5 of 2015, dated 21.1.2015.]
