Section 13 in University of Horticultural Sciences Act, 2009
13. Powers and functions of the Board.
(1)Subject to the provisions of this Act and the Statutes, the Board shall be the Chief Executive Body of the University and shall manage and supervise the properties and activities of the University and shall be responsible for the conduct of all administrative affairs of the University, not otherwise provided for in this Act.(2)Without prejudice to the generality of the provisions of sub-section (1) the Board shall exercise and discharge the following powers and functions, namely:-(i)to consider and approve the financial estimates and the budget of the University;(ii)to hold and control the property and the funds of the University and issue any general directive on behalf of the University;(iii)with the prior approval of the Government, to accept or transfer any movable or immovable property on behalf of the University;(iv)to administer funds-placed at the disposal of the University for the purpose intended;(v)to arrange for the investment and withdrawal of the funds of the University;(vi)to borrow money for capital investments with prior approval of the Government and make suitable arrangements for its repayment;(vii)to accept on behalf of the University trust, bequests and donations;(viii)to consider and approve the recommendations of the Academic Council, Research Council and Extension Education Council where required;(ix)to direct the form and use of the common seal of the University;(x)to appoint such committees and bodies as it may deem necessary and set down the terms of reference thereof in accordance with the provisions of this Act and the Statutes;(xi)to consider and approve the establishment of a new Department, Centre, Research Station or sub-station or abolition of anyone thereof or reconstitution of Department, Research Station, sub-station or center on the recommendation of the Academic Council;(xii)to consider and approve establishment of a new college or faculty or amalgamation of two or more colleges or faculties into a single college or faculty or closing down of college or faculty or reconstitution of any of the existing faculties on the recommendation of the Academic Council;(xiii)to create teaching and non-teaching posts with approval of the State Government;(xiv)to approve the recommendations for appointment of officers, teachers and other employees of the University of the rank of Assistant Professor and above, in the prescribed manner;(xv)To consider and approve of any of the board item by circulation under emergency situation.
