Section 13 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
13. Powers and functions of the Board.
(1)The Board shall exercise and perform the following powers and functions, namely :-(a)to review and consider the financial requirements and estimates for the University and approve its budget;(b)to make appointments to the posts in accordance with the provisions of the Act;(c)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;(d)to arrange for the investment and withdrawal of funds of the University;(e)to borrow money for capital improvements and make suitable arrangements for its repayment;(f)to provide for accepting, acquiring, holding and disposing of property on behalf of the University;(g)to direct the form and use of the common seal of the University;(h)to appoint such committees, either standing or temporary, as the Board may consider necessary, and establish the terms of reference thereof within the purview of the Act or the Statutes;(i)to determine and regulate policies relating to the University in accordance with this Act or the Statutes;(j)to make financial provision for instructions, teaching and training in such branches of learning and courses of study as determined by the Academic Council within the purposes of this Act and for research and advancement and dissemination of knowledge;(k)to provide for the establishment and maintenance of colleges, hostels, laboratories, experimental farms and other facilities necessary for carrying out the purposes of this Act;(l)to make provision for instituting and conferring degrees, diplomas, certificates and other academic distinctions;(m)to provide for institution, maintenance and award of scholarships, fellowships, studentships, medals, prizes, etc.;(n)to accept, on behalf of the University, trusts, bequests and donations;(o)to meet at such times and in such places, as often as it may deem necessary:Provided that a regular meeting of the Board shall be held at least once in every three months; and(p)to regulate and determine all matters concerning the University in accordance with the Act and the Statutes and to exercise such powers and to discharge such duties as may be conferred on or imposed upon the Board by this Act or Statutes.(2)The Board may, for purposes of consultation, invite any person having experience in or special knowledge of any subject under consideration to attend a meeting. Such a person may speak in and otherwise take part in the proceedings of such meeting but shall not be entitled to vote at any such meeting. Any person so invited shall be entitled to such allowances for attending the meeting, as may be prescribed.
