(6)The Board of Governors shall be the Principal Governing Body of theUniversity and shall have the following powers, namely:-(i)to appoint the Statutory Auditors of the University;(ii)to lay down policies to be pursued by the University;(iii)to review decisions of the other authorities of the University ifthey are not in conformity with the provisions of this Act, or the Statutesor the Rules;(iv)to approve the Budget and Annual Report of the University;(v)to make new or additional Statutes or amend or repeal the earlierStatutes and Rules;(vi)to take decision about voluntary winding up of the University;(vii)to approve proposals for submission to the Government;(viii)to nominate three members to the Fee Regulation committee; and(ix)to take such decisions and steps as are found desirable for effectivelycarrying out the objects of the University.
