Section 25 in A.P.J. Abdul Kalam Technological University Act, 2015
25. Powers, functions and duties of the Board of Governors.
(1)The Board of Governors shall be the supreme authority of the University and shall have the power to review the actions of the Executive Committee and the Academic Committee save where the Executive Committee or the Academic Committee has acted in accordance with the powers conferred upon it under this Act, the Statutes, the Ordinances or the Regulations, and shall also exercise all the powers of the University not otherwise provided for by this Act or the Statutes:Provided that if any question arises as to whether the Executive Committee or the Academic Committee has acted in accordance with such powers as aforesaid or not, the question shall be examined and decided by the Chancellor and his decision thereon shall be final.(2)Save as otherwise expressly provided in this Act, the Board of Governors shall have the following powers, namely:(i)to provide for instruction and research in such branches of engineering sciences, management and technology, and interdisciplinary areas related to them as the University may think fit, and for the advancement of learning and dissemination of knowledge in such branches;(ii)to provide for instruction and research in basic sciences and humanities in so far as it relates to the furtherance of knowledge in interdisciplinary areas;(iii)to make, amend or repeal Statutes either of its own motion or on the motion of the Executive Committee;(iv)to cancel or amend any Ordinance passed by the Executive Committee or any Regulation passed by the Academic Committee;(v)to approve and lay down norms and standards for affiliating colleges as regular colleges or autonomous colleges or constituent colleges or colleges with academic autonomy of the University;(vi)to affiliate to itself institutions as constituent colleges or autonomous colleges or regular colleges or colleges with academic autonomy in accordance with the provisions of this Act and the Statutes, Ordinances and Regulations and to withdraw affiliation of colleges;(vii)to confer academic autonomy to a college, department of a college or department of University or Centres in accordance with the Statutes;(viii)to establish and maintain and manage such institutions, Departments, Centres, institutes of research as it may, from time to time, deem necessary, subject to the provisions of this Act;(ix)to grant degrees, postgraduate degrees, diplomas, certificates or other distinctions to persons who have pursued a prescribed course of study under the conditions prescribed in the Statutes;(x)to confer such honorary degrees and other distinctions in the manner as may be prescribed by Statutes;(xi)to withhold or withdraw or cancel any degree, postgraduate degrees, diploma, title or any other distinction granted to any person, in accordance with the provisions of the Statutes, after giving the persons affected a reasonable opportunity of being heard;(xii)to institute fellowships, scholarships, studentships, bursaries, medals and prizes and organise exhibitions in accordance with the provisions of this Act, the Statutes, the Ordinances and the Regulations;(xiii)to create posts in the University, constituent colleges and Centres maintained by the University, in accordance with clause (ix) of section 42, for teaching, research and administration, to fix qualifications for such posts and to appoint persons to such posts in accordance with the provisions of this Act and the Statutes;(xiv)to lay down qualification of teachers and non-teaching staff of private colleges and approve the appointment of teachers and non¬teaching staff in such colleges;(xv)to lay down the terms and conditions of service of the employees of the University subject to the provisions of the law in force made by the Central Government or State Government;(xvi)to lay down the service conditions, including code of conduct and the workload and norms of performance appraisal of the teachers of private colleges and constituent colleges;(xvii)to augment the resources of the University by exploring or innovating activities such as research, development, consultancy, training programmes by providing services to clients from industry, trade or any other non-government organisations;(xviii)to prescribe the powers and duties of the officers of the University other than the Vice-Chancellor in addition to powers conferred on such officers by the Act;(xix)to acquire and hold any property, movable or immovable, which may become vested in it for the purpose of the University by purchase, grant, testamentary disposition or otherwise and to demise, alienate or otherwise dispose of all or any of the properties belonging to the University and also to do all other acts incidental or appertaining to a body corporate:Provided that the prior permission of the Government shall be obtained to demise, alienate or otherwise dispose of the immovable properties;(xx)to recommend to the Government to take over, in the public interest, the management of colleges or institutions where irregularities or omissions of criminal nature by the management of such college or institution are prima-facie evident to the committee of enquiry appointed by the University;(xxi)to review and take such action as it may deem fit on the annual report and the annual accounts of the University placed before it by the Executive Committee and to consider and pass the budget according to the provisions of the Statutes;(xxii)to borrow money with or without security for such purpose as may be approved by the Government, from the Central Government, the AICTE or other incorporated bodies subject to the provisions of this Act;(xxiii)to co-operate or collaborate with any other University, institution, authority or organization for research and advisory services and to enter into appropriate arrangement with other Universities, institutions, authorities, or organizations to conduct courses and for such purposes as the situation may demand;(xxiv)to exercise such other powers and perform such other functions as may be assigned to it by this Act and the Statutes.
