16. Powers of Board of Governors.-

(1) Subject to the provisions of this Act, the Board of Governors shall be responsible for the general superintendence, direction and the control of affairs of the University and shall exercise all the powers of the University not otherwise provided by this Act, Statutes or Ordinances and shall have the power to review the acts of the Academic Council and the Finance Committee and other committees or authorities of the University.

(i) take decisions on question of policy relating to the administration and working of the University;

(ii) institute courses of study in the University;

(iii) make Statutes;

(iv) modify or cancel Statutes;

(v) create posts 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;

(vi) consider and pass resolutions on the annual report, annual accounts and the budget estimates of the University for every financial year;

(vii) invest money and funds of the University and to take decision on the recommendations of the Finance Committee;

(viii) publish or finance the publication of studies, treaties, books, periodicals, reports and other literature from time to time and to sell or arrange for the sale as it may deem fit;

(ix) appoint such committees as it considers necessary for the exercise of its powers and performance of its duties under this Act;

(x) appoint Campus Directors;

(xi) consider and approve the proposals recommended by the Board for Affiliation and Recognition;

(xii) delegate any of its power to the Directors, Deans, Executive Registrar or any other officer, employee or to any authority of the University or to a committee appointed by it; and

(xiii) exercise such other powers and perform such other functions as may be conferred or imposed upon it by or under this Act or the Statutes or Ordinances made thereunder for achieving the objects of the University.

(3) The Board of Governors shall meet at least two times in a year and the presence of at least six members shall form the quorum for a meeting of the Board of Governors.