Section 25 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
25. Powers and functions of the Board of Management.
- The Board of Management shall have the following powers, namely:-(a)to make Statutes under this Act, and to amend and repeal the same;(b)to make the Regulations;(c)to approve the financial estimates framed by the Finance Committee;(d)to approve plans of development and expansion of the Cluster University;(e)to consider and pass resolutions on the annual reports;(f)save as otherwise provided in this Act, to appoint officers and teachers not below the rank of the Joint Registrar, Deputy Librarian and Associate Professors and to define their duties :Provided that no officer or teacher shall be appointed by the Board of Management until provision has been made for his salary in the approved budget of the Cluster University:Provided further that all the appointments to the posts of officers or teachers referred to in this section, shall be, made by the Board of Management on such terms and conditions, as may be prescribed, by the Statutes:Provided further that the Vice-Chancellor may make appointments of teachers referred to in this section as a temporary measure for a period not exceeding six months to carry on the work and if the recommendations of the Selection Committee are not received within a period of six months, the Vice-Chancellor may extend appointment, if any, made by him, for the duration of the academic session with the approval of the Board of Management;(g)to exercise such other powers and to perform such other functions, as may be conferred or imposed upon it, by this Act or the Statutes;(h)to constitute committees for specific purposes and to assign such duties to them, as it deems fit;(i)to delegate such of its powers to any officer or authority of the Cluster University, as it may deem fit; provided that such delegation is made by a majority of not less than two third of the members of the Board of Management; and(j)to exercise such other powers of the Cluster University as are not otherwise provided for in this Act, and Statutes and Regulations made thereunder.
