Section 21(2) in Shri Guru Ram Rai University Act, 2016
(2)The Board of Governors shall be the Principal Governing Body of the University and shall have the following power; namely:-(a)to lay down policies to be pursued by the University;(b)to appoint the Statutory Auditors of the University;(c)to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statues or the Rules;(d)to approve budget , annual report and annual account of the University;(e)to make new and additional Statues & Rules or amend or repeal the earlier Statues & Rules;(f)to take decision about voluntary winding up of the University;(g)to open, close, operate and manage accounts of the University;(h)to approve proposals for submission to the State Government ; and(i)to take such decisions and steps as are found desirable for effectively carrying out the objectives of the University.
