Section 21(2) in Bhagwant Global University Act, 2016
(2)The Board of Governors shall be the Principal Governing Body of the University and shall have the following powers, namely -(a)to lay down policies to be pursued by the University;(b)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;(c)to approve the budget and annual report of the University;(d)to make new or additional Statutes or amend or repeal the earlier Statutes and Rules;(e)to take decision about voluntary winding up of the University; W to approve proposals for submission to the State Government; and(g)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University;(h)to appoint the Statutory Auditors of the University;(i)to appoint and authorise any person/persons to open, close, operate and manage accounts of the University;
