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State of Rajasthan - Section

Section 20 in Rajasthan Agricultural University Act, 1962

20. Duties and functions of the Board.

- The duties and functions of the Board shall be as follows :-
(a)to approve and sanction the Budget of the University.
(b)to acquire, to dispose of, to hold and to control the property and funds of the University and issue any general or special directions on behalf of the University,
(c)to accept the transfer of any movable or immovable property on behalf of the University,
(d)to administer any funds placed at the disposal of the University for specific purposes,
(e)to invest money belonging to the University,
(f)to appoint the members of the academic, administrative and other staff of the University in such manner as may be prescribed,
(g)to direct the form and use of the common seal of the University,
(h)to appoint such committees, either standing or temporary, as it deems necessary for its proper functioning,
(i)to borrow money for capital improvements and make suitable arrangements for its repayment;
(j)[ to meet at such times and as often as it deems necessary, provided, however, that the regular meetings of the Board shall be held at least once in every three months and that at least two-third of the regular meetings shall be held at the University head-quarters, and] [Substiuted, by Act No. 9 of 1984 dated 14-4-1984 w.e.f. 15-10-1984.]
(k)to regulate and determine all matters concerning the University in accordance with this Act and the Statutes and to exercise such powers and to discharge such duties as may be conferred or imposed on it by this Act and the statutes.