Section 17(3) in The Centre for Environmental Planning and Technology University Act, 2005
(3)Without prejudice to the provisions of Sub-sections (1) and (2), the Board shall have the following powers, namely:-(i)to take decisions on question of policy relating to the administration and working of the University;(ii)to institute courses of study at the University;(iii)to make regulations;(iv)to constitute Executive Council and Academic and Research Council;(v)to constitute Finance and Development Committee;(vi)to consider and approve the annual report and the annual accounts of the University;(vii)to invest moneys and funds of the University and take decisions on the recommendations of the Finance and Development Committee.(viii)to create or abolish posts of teachers, officers and other employees of the University;(ix)to appoint such Committees as it considers necessary for the exercise of its powers and the performance of its duties under this Act;(x)to appoint members of the Committees subject to the regulations made under this Act;(xi)to delegate any of its powers to the Executive Council, President, Director, Deans, Registrar, or any other officer of authority of the University or to a committee appointed by it; and(xii)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or under the regulations for achieving the objects of the University.
