Section 18(2) in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
(2)The Board of Governors shall be the principal governing body of the University and shall have the following powers, namely :(a)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Ordinances;(b)to approve the budget and annual report of the University;(c)to lay down policies to be pursued by the University;(d)to make new or additional Statutes or amend or repeal the first Statutes;(e)to take decision about voluntary winding-up of the University; and(f)to approve proposals for submission to the State Government.
