Section 19(4) in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006
(4)The Board of Governors shall be the supreme authority and principal governing body of the University and shall have the following powers, namely :(a)To appoint the Statutory Auditors of the University;(b)To lay down policies to be pursued by the University;(c)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;(d)To approve the budget and annual report of the University;(e)To make new or additional Statutes and Rules or amend or repeal the earlier Statutes and Rules;(f)To take decision about voluntary winding up of the University;(g)To approve proposals for submission to the State Government; and(h)To take such decisions and steps as are found desirable for effectively carrying out the objects of the University;
