Section 23(2) in The Delhi Technological University Act, 2009
(2)The Board of Management shall have the following powers and functions, namely :-(i)to appoint the Registrar of the University on the recommendations of the Selection Committee constituted for that purpose;(ii)to present to the Court at its annual meeting-(a)annual report of the University; and(b)annual accounts;(iii)to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that purpose, constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;(iv)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities as it may, from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time except land acquired or buildings constructed with the assistance of the Government, in which cases the prior approval of the Government shall be required;(v)to enter into, vary, carryout and cancel contracts on behalf of the University and for that purpose to appoint such officers as it may think fit;(vi)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;(vii)to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers, the teachers, the students and the employees of the University;(viii)to create, institute and appoint persons to academic as well as other posts in the institute and determine salary structure and terms and conditions of different cadres of employees;(ix)to appoint persons in teaching, administrative and ministerial posts;(x)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council;(xi)to select a common seal for the University;(xii)to exercise such other powers and to perform such other duties as may be considered necessary or imposed on it by or under this Act.
