Section 20(4) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(4)The Governing Body shall have the following powers namely:-(a)to provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by this Act or the Statutes, Ordinances, Regulations or rules made thereunder;(b)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances, Regulations or rules made thereunder;(c)to approve the budget and annual report of the University;(d)to lay down the extensive policies to be followed by the University;(e)to recommend to the Sponsoring Body about the voluntary liquidation of the University;(f)such other powers as may be prescribed by the Statutes;(g)to vest to the Board of Management or any other entity or official of the University such of its powers as it deems appropriate, along with appropriate governance mechanism.
