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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(6) in Jagat Guru Nanak Dev Punjab State Open University Act, 2019

(6)The Board shall be the supreme authority of the University and shall have the following powers and functions, namely:-
(a)to superintend and control the affairs of the University;
(b)to approve academic programmes;
(c)to frame and approve regulations;
(d)to create Departments or Centres or Schools or Boards of Studies for running various academic programmes;
(e)to create posts of faculty and staff positions in the University;
(f)to approve the University budget;
(g)to administer and control the funds of the University and to authorize the opening and operation of the Bank Accounts;
(h)to accept, transfer and otherwise control the move able, immovable and intellectual property of the University;
(i)to decide upon the form and use of common seal of the University;
(j)to appoint such committees as may be required for the efficient functioning of the University;
(k)to approve the emoluments and terms and conditions of service of the faculty and staff of the University; and
(l)to approve the performance of works and services on contract.