Section 10(9) in The Punjab Agricultural University Act, 1961
(9)The powers and duties of the Board shall be as follows :-(a)to approve the budget submitted by the Vice-Chancellor;(b)to hold and control the property and funds of the University and issue any general directive on behalf of the University;(c)to accept and transfer any property on behalf of the University;(d)to administer funds placed at the disposal of the University for specific purposes;(e)to invest moneys belonging to the University;(f)to appoint the officers, teachers and other employees of the University in the manner prescribed;(g)to direct the form and use of the common seal of the University;(h)to appoint such committees as it may deem necessary for its proper functioning;(i)to borrow money for capital improvements and make suitable arrangements for its repayment;(j)to appoint the Vice-Chancellor subjects to the provisions of section 11;(k)to meet at such times and so often as the Board may deem necessary, provided that regular meetings of the Board shall be held at least once in every two months and at least two thirds of these regular meetings shall be held every year at the headquarters of the University;(l)to regulate and determine all matters concerning the University in accordance with this Act and the Statutes, and to exercise such powers and to discharge such duties as may be conferred or imposed on the Board by this Act and the Statutes.
