Section 18 in Biju Patnaik University of Technology Act, 2002
18. Powers and functions of Board.
- Subject to the provision of this Act and the Statutes, the Board shall exercise and perform the following powers and functions, namely:-(i)to exercise the executive powers of the University inch ding the general superintendence and control over its institutions;(ii)to admit an institution to the University as an affiliated institution in accordance with the terms and conditions prescribed by the Statutes;(iii)to make Statutes for the consideration and approval of Government;(iv)to hold, control and administer he properties and funds of the University including investment of money in such stocks, funds, shares or securities as deemed fit.(v)to provide buildings, premises, furniture, apparatus and other requisites for carrying on the work of the University and to that end enter into, vary, carry out and cancel contracts on behalf of the University;(vi)to direct the form and use of the common seal of the University;(vii)to establish, maintain and manage departments and institutes of research and other advanced centres of learning as it may, from time to time, deem necessary;(viii)to appoint teachers and officers of and above the rank of the Assistant Registrar and to prescribe their duties;(ix)to create teaching, technical, administrative, ministerial and other necessary posts;(x)to suspend, discharge, dismiss or otherwise take disciplinary action against teachers, and officers of and above the rank of Assistant Registrar;(xi)to fix and regulate the fees payable by the students subject to such instructions as may be issued by the Central Government or the Council or the University Grants Commission;(xii)to create research followings, honorary or otherwise;(xiii)to create fellowships, scholarships, studentships, bursaries, medals and prizes on the recommendation of the Finance Committee;(xiv)to exercise supervision and control over the residence and discipline of students;(xv)to consider and pass the financial estimates, the annual accounts, together with the audit report and the annual report of the University in accordance with the provisions of the Statutes made in this behalf;(xvi)to have overall supervision over the conduct of examination and approval and publication of the results thereof;(xvii)to appoint members to the Faculties and Board of Studies;(xviii)to deligate any of its powers to the Vice-Chancellor or any other authority or officer as it may deem fit;(xix)to prescribe procedure for the inspection of affiliated institutions so as to ensure compliance with the conditions of affiliation and to decide on the continuance of affiliation;(xx)to accept grants, endowments, bequests, donations and transfers of movable and immovable properties to the University on its behalf;(xxi)to negotiate with other Universities for the recognition of the examination of the University; and(xxii)to exercise such other powers and perform such other duties as may be prescribed by Statutes.
