Section 13(7) in Maharaja Ranjit Singh State Technical University Act, 2014
(7)The Board shall be the supreme authority of the University and shall have the following powers and functions, namely:-(a)to superintend and control the affairs of the University;(b)to recommend the emoluments and terms and conditions of service of the Vice-Chancellor;(c)to approve academic programmes;(d)to frame and approve regulations;(e)to create Departments/Centres/Schools/Boards of studies for running various academic programmes;(f)to create posts of faculty and staff positions in the University;(g)to approve the University budget;(h)to administer and control the funds of the University and to authorize the opening and operation of the Bank Accounts;(i)to accept, transfer and otherwise control the moveable, immoveable and intellectual property of the University; (j) to decide upon the form and use of common seal of the University;(k)to appoint such committees as may be required for the efficient functioning of the University;(l)to approve the emoluments and terms and conditions of service of the faculty and staff of the University; and (m) to approve the performance of works and services on contract.
