Section 20 in Majuli University of Culture Act, 2017
20. Powers and functions of the Board.
- Subject to the provisions of this Act and the Statutes, the Board shall exercise and perform the following powers and functions, namely :(i)to exercise the executive powers of the University including the general superintendence and control over its institutions;(ii)to admit an institution to the University as an affiliated institution in accordance with the terms and conditions prescribed by the Statutes;(iii)to make Statutes for considerations and approval of the Government;(iv)to hold, control and administer the properties and funds of the University including investment of money in such stocks, funds, shares or securities as deemed fit;(v)to provide buildings, premises, furniture, apparatus and other requisites for carrying on the work of the University and to that end enter into, vary, carry out and cancel contracts on behalf of the University;(vi)to direct the form and use of the common seal of the University;(vii)to establish, maintain and manage departments and institutions of research and other advanced centres of learning as it may from time to time, deem necessary;(viii)to appoint teachers and officers and to prescribe their duties;(ix)to create teaching, specialist, administrative, ministerial and other necessary posts with the approval of the Government;(x)to suspend, discharge, dismiss or otherwise take disciplinary action against teachers and officers;(xi)to fix and regulate the fees payable by the students;(xii)to create research fellowships, honorary or otherwise;(xiii)to create fellowships, scholarships, studentships, bursaries, medals and prizes;(xiv)to exercise supervision and control over the residence and discipline of students;(xv)to consider and pass the Financial Estimates, the Annual Accounts together with the Audit Report and the Annual Report of the University in accordance with the provisions of the Statutes;(xvi)to have overall supervision over conduct of examinations and approval and publication of the results thereof;(xvii)to appoint members to the Faculties and Board of Studies;(xviii)to delegate any of its powers to the Vice-Chancellors or any other authority or of ficer as it may deem fit;(xix)to prescribe procedure for the inspection of affiliated institution so as to ensure compliance with the conditions of affiliation and to decide on the continuance of affiliation;(xx)to accept grants, endowments, bequests, donations, and transfers of movable and immovable properties to the University on its behalf;(xxi)to negotiate with other Universities and institutions of the country for the recognition of the examinations of the University; and(xxii)to exercise such other powers and perform such other duties as may be prescribed by the Statutes.
