Section 18(2) in Indraprastha Institute of Information Technology Delhi Act, 2007
(2)Without prejudice to the provisions of sub-section (1), the Board of Governors shall have the power to-(a)Take decisions on questions of policy relating to the administration and working of the Institute;(b)Institute courses of study;(c)Make Statutes;(d)Create position and appoint persons to academic as well as other posts in the institute and determine salary structure and the terms and conditions of different cadres of employees;(e)Consider and modify or cancel Ordinances;(f)Consider and pass resolutions on the annual report, the annual accounts and the budget estimates of the Institute for the next financial year together with a statement of its development plans as it thinks fit; and(g)Exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes.
