Section 20 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
20. Functions of the Board.
(1)Save as otherwise provided in this Act, the Board shall be responsible for the genera] superintendence, direction and control of the affairs of the Institute.(2)Without prejudice to the provisions of sub-section (1), the Board,-(a)shall take steps for the implementation of the decisions of the Institute on matters of policy relating to the administration of the affairs and working of the Institute;(b)shall institute courses of study at the Institute and take decisions on the advice of the Academic Council on all academic matters including matters relating to the examinations conducted by the institute;(c)shall hold and control the property and funds of the Institute;(d)may acquire any movable or immovable property on behalf of the Institute;(e)shall administer any fund placed at the disposal of the Institute for specific purposes;(f)may create or abolish posts of teachers and other employees of the Institute;(g)may manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the Institute and for that purpose, appoint such agent as it may think fit;(h)may invest any money belonging to the Institute (including any income from endowed property) in such stocks, funds, shares or securities as it, from time to time, thinks fit;(i)may enter into, vary, carry out and cancel contracts on behalf of the Institute;(j)may make other decisions in the interest of the Institute on the matters not inconsistent with the provisions of this Act or the regulations made thereunder.
