Section 9(7) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
(7)The powers and duties of the Board shall be as below:(a)to approve the budget submitted by [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor];(b)to appoint the members of the academic and administrative staff of the University in the manner prescribed;(c)to hold and control the property and funds of the University and issue and general directive in that behalf;(d)to accept the transfer of any movable or immovable property on behalf of the University.(e)to administer any funds placed at the disposal of the University for sepcific purposes;(f)to invest moneys belonging to the University ;(g)to direct the form and use of the common seal of the University;(h)to appoint such committees, cither standing or temporary, as it deems necessary for its proper functioning;(i)[* * *] [ Omitted by U.P. Act VIII of 1966](j)to borrow money for capital improvements and make suitable arrangements for its repayment;(k)to meet at such time and in such places as it deems necessary, provided however, that it shall hold one regular meeting at least every two months, and provided further that at least one half of its regular meetings be held at the University; and(i)to regulate and determine all metiers concerning the University in accordance with this Act and the Statutes and to exercise such powers and to discharge such duties as may be conferred or imposed in it by this Act and the Statutes.
