Section 13(2) in Gujarat Biotechnology University Act, 2018
(2)Without prejudice to the provisions of sub-section (1), the Board shall have the following powers and functions, namely: -(i)to take decisions on questions of policy relating to the administration and working of the University;(ii)to institute courses of study at the University;(iii)to lay down policies to be pursued by the University;(iv)to make regulations;(v)to consider and approve the annual report and the annual budget of the University for every financial year;(vi)to invest moneys and funds of the University and take decision on the recommendation of the Finance Committee;(vii)to create or abolish posts of teachers, officers and other employees of the University(viii)to appoint such committees as it considers necessary for the exercise of its powers and the performance of its duties under this Act;(ix)to appoint Director General;(x)to decide and approve partnerships, commercial arrangements with other legal entities in furtherance of the objectives of the University(xi)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by or under this Act or the regulations, and all such other powers and functions for achieving the objectives of the University.
