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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(3) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

(3)Subject to the provisions of the Act, the Statutes and the Ordinances, the Board of Governors shall perform following functions:-
(a)To create teaching and other academic posts in the University and colleges and to define the functions and conditions of service of the Professors, Assistant Professors and other teachers and the academic staff employed by the University after taking into consideration on the recommendations of the Academic Council.
(b)To prescribe qualification and other conditions of eligibility for teachers and other academic staff after taking into account the recommendations of the Academic Council.
(c)To make appointments or to enter into Contract with Professors, Additional Professors, Associate Professor, Assistant Professors, Lecturers and such academic staff, as may be necessary, on the recommendations of the selection Committees constituted for the purpose.
(d)To prescribe qualification and other conditions of eligibility for non-teaching staff.
(e)To provide for the appointment of National Research Professors, Distinguished Scientists, Distinguished Honorary Professors, Visiting professors, Adjunct Professors or any such other positions prescribed by the Government from time to time and determine the terms and conditions of such appointment.
(f)To create administrative, ministerial and other necessary posts after taking into account the recommendations of the Finance Committee and to specify the manner of appointment.
(g)To make appointments of non-teaching staff as may be necessary, on the recommendations of the selection committee constituted for the purpose.
(h)To regulate and enforce discipline amongst the employees in accordance with the Statutes and Ordinances.
(i)To transfer or accept transfers of any immovable or movable property on behalf of the University.
(j)To entertain, educate upon or redress the grievances of the employees and the students of the University who may, for any reason feel aggrieved.
(k)To fix the remuneration payable to the members of committee, guest lectures and travelling allowances payable.
(l)To select a common seal for the University and to provide guidelines for the use of such seal.
(m)To institute fellowships, scholarships, studentships.
(n)To exercise such powers and perform such other functions as may be conferred or imposed by the Act or statutes.
(o)To delegate any of its powers to the Vice-Chancellor, and on the recommendations of the Vice-Chancellor to the Registrar, the Controller of Finance or any other Officer, employee or authority of the University or to a Committee appointed by it.