Section 24(6) in Sri Sathya Sai University for Human Excellence Act, 2018
(6)The Board of Governors shall be the Principal Governing Body of the University and shall have the following powers, namely:-(i)to appoint the Statutory Auditors of the University;(ii)to lay down policies to be pursued by the University;(iii)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Rules;(iv)to approve the Budget and Annual Report of the University;(v)to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;(vi)to take decision about voluntary winding up of the University;(vii)to approve proposals for submission to the Government;(viii)to nominate three members to the Fee Regulation Committee;(ix)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University.
