Section 20(6) in Arunachal Pradesh University of Studies Act, 2012
(6)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 provision 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 make decision about voluntary windings up of the University;(g)To approve proposals for submission to the State Government;(h)To approve additional power and modify the existing power of Board of Management, Academic Council, Finance Committee, Other Authorities and Other Committees;(i)To take such decision and steps as are found desirable for effectively carrying out the objects of the University;
