Section 15 in The Regional Centre for Biotechnology Act, 2016
15. Powers and functions of Board.
- Subject to the provisions of this Act, the Board shall have the following powers and functions, namely:-(a)to approve the annual plan and budget of the Regional Centre;(b)to review, from time to time, the broad policies and programmes of the Regional Centre, and to suggest measures for the improvement and development of the Regional Centre;(c)to consider the annual report and the annual accounts of the Regional Centre and the audit report on such accounts;(d)to study and approve the internal procedures, including financial procedure and staff regulations of the Regional Centre;(e)to approve the organisational structure and number of academic staff and other employees at the Regional Centre;(f)to convene special consultative sessions of its members, to which it may invite representatives of other interested countries and international organisations in order to obtain proposals for strengthening the scope of services of the Regional Centre;(g)to carry out projects and activities relevant to the Regional Centre, and to expand the fund-raising strategy and capabilities; and(h)to frame the Statutes.
