Section 12(1) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
(1)The Board shall exercise the following powers and perform the following duties, namely :-(a)To review and consider the financial requirements and estimates for the University and approve its budget.(b)To approve the recommendations for appointment of teachers and employees of the University in the manner prescribed.(c)To provide for the administration of any funds placed at the disposal of the University for the purposes intended.(d)To arrange for the investment and withdrawal of funds of the University.(e)To borrow money for capital improvements and make suitable arrangements for its repayment.(f)To provide for accepting, acquiring, holding and disposal of property on behalf of the University.(g)To determine the form and use of the common seal of the University.(h)To appoint such committees, either standing or temporary, as the Board may consider necessary and establish the terms of reference thereof within the limitations of this Act or Statutes.(i)To determine and regulate all policies relating to the University in accordance with this Act or the Statutes.(j)To make financial provision for instruction, teaching and training in such branches of learning and courses of study as determined by the Academic Council within the purposes of this Act and for the research and for the advancement and dissemination of knowledge.(k)To provide for the establishment and maintenance of colleges, institutions, hostels, laboratories, experimental farms and other facilities necessary for carrying out the purposes of this Act.(l)To make provision for instituting and conferring degrees, diplomas, and other academic distinctions.(m)To provide for institution, maintenance and award of scholarships, fellowships, studentships, medals, prizes etc.(n)To accept on behalf of the University trusts, bequests and donations.(o)To meet at such times and in such places as it considers necessary; provided that it shall hold regular meetings at least every three months.(p)To exercise such other powers and perform such other duties not inconsistent with this Act or Statutes as may be necessary for carrying out the purposes of the Act.
