Section 18(2) in The Delhi Pharmaceutical Sciences and Research University Act, 2008
(2)Without prejudice to the provisions of sub-section (1), the Board of Governors shall have the power to-(a)take decisions on questions of policy relating to the administration and working of the University;(b)take decisions on questions of policy relating to University courses and programmes of study;(c)make Statutes;(d)create positions and appoint persons to academic as well as other posts in the University and determine salary structure and the terms and conditions of different cadres of employees;(e)consider and modify or cancel Ordinances;(f)consider and pass resolutions on the annual report, the annual accounts and the budget estimates for the next financial year together with a statement of its development plans as it thinks fit; and(g)exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Academic Council.
