15. Powers and functions of Governing Body.-

(1) Subject to the provisions of this Act, the Governing Body of the University shall be responsible for the general policy making, superintendence, direction and control of the affairs of the University and shall exercise all the powers of the University not otherwise provided for by this Act, the Statutes and the Ordinances, and shall have the power to review the acts of the Academic Council.

(2) It shall be the general duty of the Governing Body to co-ordinate the activities of the University.

(3) Without prejudice to the provisions of sub-section (2), the Governing Body shall perform the following functions, namely:-

(a) to formulate and review the broad policies and programmes of the University and suggest measures for the development of the University;

(b) to advise on matters relating to the duration of the courses, degrees and other academic distinctions to be conferred by the University, admission standards and other academic matters;

(c) to lay down policy regarding cadres, methods of recruitment and conditions of service of employees, institution of scholarships and fellowships, levying of fees and other matters of common interest;

(d) to examine the development plans of the University and to approve such of them as are considered necessary and also to indicate broadly the financial implications of such approved plans;

(e) to examine the annual budget estimates of the University and to recommend to the Central Government the allocation of funds for that purpose;

(f) to lay down the policy and take decisions on questions of policy relating to the administration and working of the University;

(g) to institute courses of study;

(h) to make Statutes;

(i) to institute and appoint persons to academic as well as other posts;

(j) to make necessary recommendation in matters for the furtherance of the objective of the University;

(k) to consider and direct the Executive Council to amend or repeal Ordinances;

(l) to consider and pass resolutions on the annual report, annual accounts and the budget estimates of the University for the next financial year, together with a statement of its development plans, submitted by the Executive Council and Academic Council, as it thinks fit;

(m) to delegate any of its powers to the Executive Council, Vice-Chancellor, Pro ViceChancellors, Deans, Registrar or any authority of the University or to a committee or to any other officer or employee, of the University;

(n) to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes.

(4) The Governing Body shall have the power to appoint such committees as it considers necessary for the exercise of its powers and the performance of its duties under this Act.

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