Section 12(2) in THE NATIONAL INSTITUTES OF FOOD TECHNOLOGY, ENTREPRENEURSHIP AND MANAGEMENT ACT, 2021
(2)Without prejudice to the provisions of sub-section (1), the Board of each Institute shall exercise the following powers and perform the following functions, namely:—(a)to take decision on questions of policy relating to the administration and working of the Institute;(b)to examine and approve the annual budget estimates of the Institute;(c)to examine and approve the plan for development of the Institute and to identify sources of finance for implementation of the plan;(d)to establish departments, faculties or schools of studies and initiate programmes or courses of study at the Institute;(e)to set-up centres of food processing studies and allied areas within the country after approval of the Central Government;(f)to grant degrees, diplomas and other academic distinctions or titles, and to institute and award fellowships, scholarships, prizes and medals;(g)to confer honorary degrees in such manner as may be specified by the Statutes;(h)to grant honorary awards and other distinctions;(i)to create academic, administrative, technical and other posts and determine, by Statutes, the qualification, classification, terms and conditions of service and method of appointment of such posts;(j)to set-up centres of food processing studies and allied areas outside India in accordance with the guidelines laid down by the Central Government from time to time and in accordance with the provisions of the laws for the time being in force in such foreign country;(k)to pay, variable pay to the Director of the Institute on the basis of performance objectives as may be specified by the Statutes;(l)to make, amend and repeal the Statutes;(m)to consider and modify or cancel the Ordinances; and(n)to exercise such other powers and perform such other functions as may be conferred on or assigned to it by this Act or the Statutes.
