Section 15 in First Statutes of the Rai University
15. The Board of Management.
- The Board of Management shall be the principal academic and executive body of the University and will work under the overall directions of the Governing Body.15.1Constitution of the Board of Management. - The Board of Management shall consist of following members, namely:-a. The President;b. The Provost;c. Two members of the Governing Body, to be nominated by the Sponsoring Body;d. Two persons, who are not the members of the Governing Body, to be nominated by the sponsoring body;e. Three persons from amongst the faculty members of the university, to be nominated by the Sponsoring Body; andf. One faculty member to be nominated by the President.(i)The President shall be the Chairperson of the Board of Management:Provided that President may at his discretion, nominate any other member of the Governing Body to be the Chairperson of the Board of Management.(ii)The tenure of the members of Board of Management shall be three years, except in the case of Ex-officio members.15.2Meeting of the Board of Management. - (1) The Board of Management shall meet as often as necessary, and at least once in two months.(2)Minimum four members shall form a quorum for a meeting of Board of Management. The members may be present in person or through teleconferencing or video conferencing or any other form of distance participation.(3)The President may, under exigencies, obtain the consent of the Board of Management by circulating appropriate resolution among its members and any resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Board of Management.15.3Powers and Functions of Board of Management. - The Board of Management shall have the powers to take all the necessary decisions for smooth and efficient functioning of the University. The powers shall, inter-alia, include, but not limited to, the following: -(1)To consider and approve the budget of the University.(2)To manage and administer the revenues and properties of the University and carrying out all administrative affairs of the University not otherwise specifically provided for.(3)To manage and regulate the finance, accounts, investments, property and all other administrative affairs of the University and for that purpose to appoint such agent or agents as it may deem fit.(4)To open /close account or accounts in the name of the University or institution run / conducted by the university with anyone or more scheduled unscheduled banks, post office or in any other financially sound - institutions and to operate such accounts and to give instructions to the bank/institution for opening and operation of such accounts by one or more of members of board of management or by authorized persons by the board of management.(5)To draw, accept, make, endorse, discount and negotiate securities of the Government, promissory notes, bills and exchange, cheques or other negotiable instruments.(6)To issue appeals for funds for carrying out the objects of the University.(7)To receive grants, donations, contributions, gifts, prizes, scholarships, fees and other moneys and give grants and donations to award prizes, scholarships etc.(8)To purchase, take on lease or accept, as gift or otherwise, any land or buildings or equipments, material and things to erect alter and maintain buildings / works and other constructions and to sell, mortgage, dispose off or otherwise deal with all or any of the same which may be necessary or convenient for the purposes of the University and on such terms and conditions as it may deem fit.(9)To acquire intellectual property rights, copyrights, trademarks and the like from any institution or organization on such terms and conditions as the Board of Management may determine and pay such compensation for the acquisition as may be just and equitable.(10)To transfer or accept transfers of any moveable property on behalf of the University.(11)To execute in consultation with the Sponsoring Body, conveyance, transfer, re-conveyances, mortgages, leases, bonds, licenses and agreements in respect of property, moveable or immovable belonging to the University or to be acquired for the purposes of the University.(12)To appoint, in order to execute an instrument or transact any business of the University, any person as attorney of the University with such powers as it may deem fit.(13)To invest the Surplus funds of the University, in such securities and in such manner as it may deem fit and from time to time in the modes or forms as prescribed under Section 11(5) or as per the provisions of Section 10(230 of the Income Tax Act, 1961.(14)In consultation with the Sponsoring Body, to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities by providing properties and assets of the University as security, or borrow money without any securities, and upon such terms and conditions as it may think fit, and to payout of the funds of the University, all expenses, incidental to the raising of money and to repay and redeem any money borrowed.(15)To maintain and operate the General Fund.(16)To maintain proper accounts get it audited and other relevant records and prepare Annual Statement of Accounts including the Balance Sheet for every previous financial year, in such form as may be prescribed by the Rules and submit the same to the Governing Body for their approval.(17)To give scholarship or grants and/or aid to poor and deserving students and scholars.(18)To establish or give grants and/or aids to schools, colleges, hostels, libraries, research centers, museums, workshops, laboratories, cultural centers and other educational institutions for the development of education, various arts and literature and diffusion of knowledge, and to provide for amenities, awards, scholarships etc.(19)The Board shall, from and out of the income realized from the properties, assets and finds of the University, and from any other sources which may get, expand such sum or sums of money as they may deem proper towards the maintenance of the properties of the university, pay all rates and taxes, pay such sums towards repayment of any borrowings and meet all expenses which the members may in their discretion think necessary for the proper and efficient management of the university, and in particular pay the salaries and allowances of all staff and servants, purchase books, equipments and furniture, pay management contributions for the provident fund of the staff, gratuity, pension etc., awards, prizes or scholarship to students and incur any other items of expenditure, relating to the university/institutions, if any, under the management of the university not hereinbefore specifically mentioned.(20)To recognize diplomas and degrees of other Universities and institutions located in India and abroad and to determine their equivalence in relation to the diplomas and degrees of the University on reciprocal basis.(21)To make regulations for awarding admission to Under Graduate and Post Graduate programmes of the University to such candidates who do not possess formal University / Technical Education Board/Secondary Board of Education qualification otherwise mandatory for admission to such courses but have quantifiable knowledge, skills and competencies in the related discipline.(22)To approve conferment of degrees, honours, diplomas, license, titles and marks of honour on the basis of the results declared.(23)To make guidelines for the award of fellowships, stipends, scholarship, medals and prizes, etc and empower the Provost or any other officer of the University to approve the eligible candidates for such awards.(24)To institute, conduct, defend, compound, withdraw, compromise, adjust, refer to arbitration or abandon any legal or other proceedings, claims or disputes, by or against the university or against its officers or employees concerning the affairs of the university and to sign and verify vakalats, plaints, written statement, execution petitions, affidavits and other documents.(25)To insure and keep insured, if deemed expedient, all or any of the building and other assets of the university and invest in securities approved by law relating of the university or in such manner as the board of members may think fit and proper in the best interest of the university.(26)The board may, subject to such conditions and limitations as it may deem fit, delegate any of its functions to the secretary or any other officer or employees of the university with the consent of sponsoring body.15.4.1. Appointments. - (1) To create additional teaching and academic posts as deemed necessary and to decide on the number, qualifications and cadres thereof and to determine the emoluments of such posts.(2)To create additional posts as deemed necessary and appoint such officers for the functioning of the University.(3)To approve the appointments of Directors, Principals, Deans, Professors, Associate Professors and other senior academic and operational staff, as may be necessary on the recommendations of the selection committees constituted for the purpose.(4)To lay down rules with respect to appointment, emoluments and duties for the various academic and non-academic staff recruited by the University.(5)To lay down rules for appointment of Visiting Fellows and Visiting Professors and their emoluments.(6)To appoint internal auditors to undertake audit of the various functions of the University.15.4.2. Academic Matters. - (1) To generally lay down, in consultation with the Academic Council, the academic policies, education and teaching standards and policies relating to student admission, examinations and award of degrees, diplomas and certificate and other academic awards or distinctions.(2)To establish, on the advice of the Academic Council, Divisions and Departments for the academic work and functions of the University and to allocate areas of Study, Teaching and Research to them.(3)To lay down policy in relation to fees and other charges payable by the students of the University on the advice of the Academic Council.(4)To institute Fellowships, Scholarships, Studentships, Medals and Prizes in accordance with the Rules.(5)To lay down rules regarding the emoluments and traveling and other allowances of examiners, moderators, tabulators and such other personnel appointed for examinations, in consultation with the Academic Council and the Finance Committee.(6)To formulate and modify or revise schemes for the organization of the faculties, and to assign to such faculties their respective subjects and also to report to the division of any faculty or the combination of one faculty with another.15.4.3. Student Matters and Discipline. - (1) To regulate and enforce discipline among the employees and the. Students of the University and to take appropriate disciplinary action, wherever necessary.(2)To entertain and adjudicate upon any grievance of the employees and students of the University and to set up Committees for attending to such grievances.To establish and regulate the maintenance of hostels for the students of the University and recognize hostels established by outside parties, on the basis of the recommendations of a committee established for the purpose.15.4.4. Administrative and Legal Matters. - (1) To approve contracts and works.(2)To create administrative, ministerial and other necessary posts and fix compensation for persons recruited to such posts.(3)To grant leave of absence to the Provost or any other officer of the University and to make necessary managements to carry out the functions of such officers proceeding on leave during their absence.(4)To conduct inspections and enquiries, in various departments, centers, institutions and affiliate colleges of the University and initiate corrective action wherever needed.15.4.5. Formation of Sub-committee. - The Board of Management may form Sub committees and/or Ad-hoc committees for discharging any of the functions of the Board by clearly specifying their scope, jurisdiction, authority, powers and functions.15.4.6. Delegation of Powers. - The Board of Management may, by a resolution, delegate to the President, Provost, Registrar, Standing Committee or the Ad-hoc Committee or any other senior officer of the university such of its powers as it may deem fit, subject to the condition that the action taken by the President, Provost, the Registrar or the Standing Committee or the Ad-hoc committee, or any of their Senior Officers to whom such powers are delegated, shall be reported at the next meeting of the Board of Management.
