- The duties of the Governing Body are-(1)To examine and pass the college accounts.(2)To control the expenditure of all sums of money which may be allotted by the State Government for the maintenance of the college, subject to such condition as Government may impose.(3)To consider, examine and initiate projects for the improvement of the college (no building project should be submitted to the Director before it has been approved by the Governing Body nor should work be commenced in connection with any project) before the plans have been passed by that body.(4)To determine the general scheme of studies of the college, subject to the limitation imposed by the sanctioned numerical strength of the staff and to such condition as may be laid down by the State Government,(5)To advise the State Government through the Director with regard to the inclusion of additional subjects in the scheme of studies of the college.(6)To submit to the State Government, through the Director its views regarding any change in or new appointment to, the staff other than new appointments in the Bihar Educational Service which are made by the State Government on the recommendation of the Public Service Commission provided that the views of the Governing Body need not be obtained-(a)in the case of a purely temporary appointment, when reference to the Governing Body would cause delay; or(b)when in the opinion of the State Government the circumstances are exceptional.(G.O. no. 1168, dated the 2nd March 1932 and no. 80, dated the 25th April 1933.)(7)To decide appeals made by students against orders of punishment passed by the Principal, where the punishment inflicted is expulsion or rustication for a period exceeding one month.(G. O. no. 308-R. P., dated the 13th February 1918.)(8)To deal with any questions referred to it by the Director for opinion or disposal.(9)To determine in consultation with the Director the number of students to be allowed on the rolls of the college,(G.O. no. 477-79-E., dated the 20th January 1920.)(10)To exercise such additional functions as may from time to time be assigned to it by the State Government.
