Section 9 in First Statutes of the University of Udaipur
9. Powers and Duties of the Board
(1)The Board shall be the supreme authority of the University and shall be incharge of the property of the University and the conduct of all administrative and academic affairs of the University, unless otherwise provided for.(2)Subject to the provisions of the Act, the Board shall further exercise the following powers and perform the following duties:-(a)of making statutes and of amending or repealing the same subject to the confirmation by the Chancellor who may sanction or disallow the same or may remit it for further consideration;(b)of considering and cancelling regulations;(c)of considering and passing resolutions on the Annual Report, the Annual Accounts and financial estimates;(d)of electing members on other authorities and committees as may be required under the Act and Statutes;(e)to recommend candidates for diplomas, degrees and certificates to be awarded by the University;(f)of considering and passing resolutions on any matter of general policy relating to University education;(g)to enter into, vary, carry out, confirm, and cancel contracts on behalf of the University;(h)to accept donations and bequests on behalf of the University, and(i)of performing such other duties and exercising such other powers as may be conferred or imposed on it by the Act or Statutes.(3)For day to day administration of the University, the Board shall have an Executive Committee as required under sub-section (10) of Section 19 of the Udaipur University Act, 1962. Under Section 38 read with sub-section (10) of Section 19 of the Udaipur University Act, 1962, all the powers and duties conferred upon the Board under the Act, and Statutes and regulations made thereunder shall be performed by this Executive Committee. The Board shall, however, have the power to review the acts of the Executive Committee and shall also exercise all the powers of the University for the exercise of which no specific provision has been made in the Act.
