Section 10(2) in The Rajiv Gandhi Institute Of Petroleum Technology Act, 2007
(2)Without prejudice to the provisions of sub-section (1), the Board shall-(a)take decisions on questions of policy relating to the administration and working of the Institute;(b)lay down policy regarding the duration of the courses, nomenclature of the degrees and other distinctions to be conferred by the Institute;(c)institute courses of study and to lay down standards of proficiency and other academic distinctions in respect of the courses offered by the Institute;(d)lay down policy regarding the cadre structure, qualification, the method of recruitment and conditions of service of the teaching and research faculty as well as other employees of the Institute;(e)guide resource mobilisation of the Institute and to lay down policies for investment;(f)consider and approve proposals for taking loans for purposes of the Institute with or without security of the property of the Institute;(g)frame Statutes and to alter, modify or rescind the same;(h)consider and pass resolutions on the annual report, the annual accounts and the budget estimates of the Institute for the next financial year as it thinks fit together with a statement of its development plans; and(i)do all such things as may be necessary, incidental or conducive to the attainment of all or any of the aforesaid powers.
