Section 28 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
28. Powers and duties of Board.
- The Board shall be Executive Authority of the University and shall, subject to such conditions as may be prescribed by or under the provision of this Act and the Statutes, exercise the following powers and perform the following duties, namely :-(i)to approve and sanction the budget of the University;(ii)to consider the annual accounts and the annual financial estimates placed before it by the Vice-Chancellor and pass them without modification or with such modifications as it may deem fit;(iii)to lay before the State Government annually a full statement of the financial requirement of all branches of the University;(iv)to make provisions for instruction, teaching and training in such branches of learning and courses of study, as it may think fit, for research and for the advancement and dissemination of knowledge;(v)to provide for the establishment and maintenance of colleges, departments, hostels and institutions of research and specialised studies and to manage them;(vi)to organise and make provision, for laboratories, libraries, agricultural research stations, museums, agricultural farms including breeding farms, poultry farms, fish farms and the like agricultural engineering workshops and such other equipments as the University may consider it necessary to organise and provide for in the field of agricultural and allied sciences;(vii)to run Agricultural Rural Life Research and Extension Services;(viii)to make provisions for-(a)(i)extra mural teaching and research; and(ii)University extension activities;(b)Physical and military training;(c)Sports and athletic activities; and(d)any other activities as directed by the State Government.(ix)to make provision for the control of admission, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(x)to institute and confer degrees, diplomas and other academic distinctions;(xi)to recommend to the Chancellor the conferment of honorary degrees and other academic distinctions in the matter prescribed by Statutes;(xii)to provide for the institution, maintenance and award of fellowships, scholarships, studentships, exhibitions and medals;(xiii)to approve the schedule of fees and other charges as may be prescribed by the Statutes;(xiv)to make, amend or repeal Statutes;(xv)to approve, reject, modify or refer back any Regulation to the appropriate body;(xvi)to determine the form of, provide for the custody and regulate the use of the common seal of the University;(xvii)to hold, control and administer the property and funds of the University;(xviii)to transfer any movable or immovable property on behalf of the University subject to the provisions of this Act and the Statutes;(xix)to accept on behalf of the University trusts, bequests, donations and transfers of movable and immovable property to the University;(xx)to enter into, vary, carryout or cancel contracts on behalf of the University in the exercise of powers conferred on it by this Act and the Statutes;(xxi)to make provisions for buildings, premises, furniture, apparatus, books and other means needed for carrying on the work of the University;(xxii)save as otherwise provided by this Act or the Statute, to approve the appointments of officers, (other than the Vice-Chancellor) teachers and other servants of the University and to provide for the filling of temporary vacancies in their posts;(xxiii)to institute,-(a)a Printing and Publication Department;(b)an Information Bureau; and(c)Employment Bureau;(xxiv)to approve such teaching posts as may be proposed by the Academic Council;(xxv)to abolish or suspend suo motu or after report from the Academic Council thereon, any teaching post in the University;(xxvi)to lay down scales of salaries and conditions of service of the Vice-Chancellor, the Registrar or such other officer of the University or a Committee appointed by it as it may deem fit;(xxvii)to delegate by regulation any of its powers to the Vice-Chancellor, the Registrar or such other officer of the University or a committee appointed by it as it may deem fit.(xxviii)to exercise such other powers and perform such other duties not inconsistent with the provisions of this Act or Statutes as may be necessary for carrying out the purposes of this Act.(xxix)[ To affiliate any college or any education institution under the management of any authority other than the University as recognised institution for conducting degree/diploma/certificate courses in agriculture and allied sciences as per the provision of regulation made for this purpose.] [Inserted by C.G. Act No. 23 of 2002 (w.e.f. 3-5-2002).]
