Section 14 in Uka Tarsadia University First Statutes, 2012
14. The Board of Management: Constitution and Powers.
- (14.1) The Board of Management shall consist of the following persons namely:-(a)The President;(b)The Provost;(c)Two members of the Governing Body, to be nominated by the Sponsoring Body;(d)Two persons, who are not the members of the Governing Body, to be nominated by the Sponsoring Body;(e)Three, persons from amongst the faculty members of the University, to be nominated by the Sponsoring Body; and(f)One faculty member, to be nominated by the President.(14.2) The President shall be the Chairperson of the Board of Management:Provided that the President at his/her discretion nominate any other member of the Governing Body to be the Chairperson of the Board of Management.(14.3) The Board of Management shall have the power of management and administration of the revenues and properties of the University and the conduct of all administrative affairs of the University not otherwise provided for.(14.4) Subject to the provisions of the Act, the Statutes and the Ordinances, the Board of Management shall, in addition to the other powers vested in it by and under the Statutes, have the following powers, namely:-(i)To create teaching and other academic posts and to define the functions and conditions of service of the professors, associate professors/readers, assistant professors/ lecturers, instructors, demonstrators other teachers and the academic staff employed by the University after taking into consideration the recommendations of the Academic Council;(ii)To prescribe qualifications and other conditions of eligibility for teachers and other academic staff after taking into account the recommendations of the Academic Council;(iii)To make appointments of such professors, associate professors/readers, assistant professors/ lecturers, instructors, demonstrators other teachers and such academic staff as may be necessary, on the recommendations of the selection committees constituted for the purpose;(iv)To make appointments to temporary vacancies of any academic staff;(v)To specify the manner of appointment to temporary vacancies of the academic staff;(vi)To provide for the appointment of visiting professors, scholars, scientists, technocrats, experts, artistes and writers and determine the terms and conditions of such appointment;(vii)To make provision for instituting and conferring degree^, honorary degrees, diplomas, certificates and other academic distinctions;(viii)To consider, review and make provision for instruction, teaching and training in such branches of learning and course of study as may be recommended by the Academic Council, on suggestion of Schools, Centers, Academic Advisory Boards, Academic Advisor/ Committees of programmes within the purpose of this Act and for the advancement of research and dissemination of knowledge;(ix)To consider, review and approve proposals for promoting undergraduate, post graduate, teaching, research and extension of education, distance education, setting of new campuses, constituent colleges etc. on the recommendations of Academic Council, Schools, Centers, Academic Advisory Boards, Boards of studies, Academic Advisory Committees of Programmes etc.;(x)To manage and regulate the finances, accounts, investments and properties of the University and all other affairs of the University and to appoint such agents as may be considered fit by it;(xi)To borrow money and make suitable arrangement for its repayment;(xii)To invest any money belonging to the University, including any unapplied income, in such stocks, funds, shares or securities as it thinks fit or in the purchase of immovable property in India with the like power of varying such investment from time to time:Provided that no action under this clause shall be taken without consulting the Governing Body;(xiii)To generate income and resources, create endowment funds through various sources including fees and other charges as per Ordinances formulated from time to time;(xiv)To accept on behalf of the University gifts, bequeaths, donations etc.;(xv)To transfer or accept transfers of any immovable or movable property on behalf of the University;(xvi)To provide for accepting, clearing, holding and disposal of the properties on behalf of the University;(xvii)To provide, establish, manage and maintain buildings, centers, hostels, libraries, laboratories, research institutions, equipment and other facilities necessary for furtherance of the objects of the University;(xviii)To prepare and submit the annual accounts, budgets, and annual reports of the University to the Governing Body for its approval;(xix)To consider, review, and approve the creation of administrative, ministerial and other necessary posts after taking approval of the Governing Body;(xx)To regulate and enforce discipline amongst the employees and students in accordance with the Statutes and the Ordinances;(xxi)To entertain, adjudicate upon or redress the grievances of the employees and the students of the University who may, for any reason, feel aggrieved;(xxii)To fix the remuneration payable to examiners and invigilators and traveling and other allowances payable after consulting the Finance Committee;(xxiii)To select a common seal for the University and to provide for the use of such seal;(xxiv)To delegate any of its powers to the Provost, and on the recommendations of the Provost to any other Officer, employee or authority of the University or to a Committee appointed by it;(xxv)To appoint Committees to carry out its administrative work and define their constitution, functions and tenures;(xxvi)To institute fellowships, scholarships, medals, awards, prizes, free studentships;(xxvii)To frame Statutes of the University other than the First Statutes and submit the same for the approval of the Governing Body;(xxviii)To consider, review and recommend and approve Ordinances or Regulations submitted by different Committees, Bodies, and Councils of the University subject to the provision of Act, Statutes, Ordinances, Regulations and other provisions;(xxix)To draft and formulate appropriate Manuals to govern the various service conditions of officers and other employees of the University and for day to day running and administering of the affairs of the University, if necessary by appointing committees for the drafting and updating of the Manuals from time to time; and(xxx)To exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Act or the Statutes, as may be necessary for carrying out for the purpose of the Act and as delegated by the Governing Body.(14.5) The Board of Management shall exercise all the powers of the University not otherwise provided for by the Statutes, the Ordinances and the Regulations, subject to the relevant provisions of the Act, for the fulfillment of the objects of the University.(14.6) The Board of Management shall meet once in every four months.(14.7) Minimum four members shall form a quorum for a meeting of the Board of Management..
