Section 19(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the Executive Council shall exercise the following powers and perform the following duties, namely:-(i)to hold, control and administer the property and funds of the University;(ii)to enter into, vary, carry out or cancel contracts on behalf of the University in the exercise or performance of the powers and duties assigned to it by or under this Act or the Statutes;(iii)to determine the form and provide for the custody and regulate the use of the common seal of the University;(iv)to administer funds placed at the disposal of the University for specific purposes;(v)to frame the annual financial estimates of the University and to place them before the Court for suggestions;(a)to adopt annual financial estimates after considering the suggestions, if any, of the Court;(b)to reduce the amount of any budget grant;(c)to sanction the transfer of any amount within a budget grant from one minor head to another, or from a subordinate head under one minor head to a subordinate head under another minor head; and to sanction the transfer of any amount within a minor head from one subordinate head to another, or from one primary unit to another;(d)to make provision for buildings, premises, furniture, apparatus and other means needed for carrying on the work of the University;(vii)to accept, on behalf of the University, bequests, donations and transfers of any movable or immovable property to the University;(viii)to transfer any movable or immovable property on behalf of the University;(ix)to recommend to the Court, the raising of public loans on the security of the assets of the University with the previous approval of the State Government;(x)to manage and regulate the funds, finances, accounts and investments of the University;(xii)to institute and manage-(a)Printing and Publication Department;(b)University Extension Boards;(c)Information Bureaux;(d)Employment Bureaux; and(e)Such other institutions or organisations as may be necessary for the functioning of the University;(xiii)to make provision for the following activities and activities allied thereto-(a)for continuing Education and Adult Education;(b)for extramural teaching and extension courses and research and other recognised educational activities;(c)physical education, National Cadet Corps. National Service Scheme, National Sports Organisation, military training and such other recognised activities;(xiv)to manage and maintain colleges, departments, institutes of research or specialized studies, laboratories, libraries, museums and hostels of the University;(xv)to establish within the University area or outside that area such field stations and specialized laboratories and such other units for research and instruction as are necessary for the furtherance of object of the University;(xvi)to recognise hostels, to inspect such hostels and to withdraw recognition therefrom;(xvii)to provide housing accommodation for University teachers and other employees, to the extent the finances of the University permit;(xviii)to register secondary schools situate outside the State of Gujarat as may be provided by Statutes;(xix)to recommend to the State Government to affiliate colleges;(xx)to arrange for and to direct the inspection of affiliated colleges, recognised or approved institutions and hostels, to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment, including salary scales and allowances for members of their teaching, other academic and non-teaching staff, and in case of disregard of such instructions, to recommend modification of the conditions of their affiliation or recognition or to take such other steps as it may deem proper;(xxi)to recommend to the State Government-(a)the withdrawal, either in whole or in part, or to modify, the rights conferred on a college by affiliation;(b)the withdrawal or reduction of a grant to a college which makes default in carrying out the conditions of affiliation;(xxii)to withdraw recognition or approval of institutions or to modify the right conferred on an institution by recognition or approval;(xxiii)(a)to control and co-ordinate the activities of, and to give financial aid to, affiliated colleges and recognized or approved institutions, and(b)to regulate the fees to be paid by the students in affiliated colleges, recognised and approved institutions;(xxiv)to call for reports, returns and other information from colleges, recognised or approved institutions, or hostels; <(xxv)to supervise and control the residence, conduct and discipline of the students of the affiliated colleges, University colleges, University Departments and recognised and approved institutions and to make arrangements for promoting their health and general welfare, and to take disciplinary action against the students;(xxvi)to recommend to the Court, the institution and conferment or grant of degrees, diplomas and certificates, in the manner prescribed by the Statutes;(xxvii)to recommend to the Court, the conferment of honorary degrees, and other academic distinctions in the manner prescribed by Statutes;(xxviii)to institute and award fellowships, travelling fellowships, scholarships, studentships, medals, prizes and other awards;(xxix)to appoint academic, administrative and other staff of the University, fix their emoluments, if any, and define their duties and the conditions of their service, and to take disciplinary action against them;(xxx)to recognize a member of the staff of an affiliated college or recognised or approved institution as a professor, reader, lecturer or teacher of the University, and to withdraw such recognition;(xxxi)[to fix remuneration of examiners] [These words were substituted for the words 'to appoint examiners, to fix their remuneration' by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 6 (7) (a) (w.r.e.f. 09-12-1981).] and to arrange for the conduct and publication of the results of University examinations and other tests;(xxxii)to fix, demand and receive such fees and other charges as may be prescribed by Ordinances;(xxxiii)to make, amend and cancel Ordinances;(xxxiv)to make provision for instruction, teaching and training in such branches of learning and courses of study as it may think fit for research and for the advancement and dissemination of knowledge;(xxxv)to make such provision as will enable affiliated colleges and recognised or approved institutions to undertake specialisation of studies;(xxxvi)to organize and make provision for common laboratories, libraries museums and other equipment for teaching and research;(xxxvii)to institute professorships, readerships, lecturerships and other posts of teachers required by the University ;(xxxviii)to lay down and regulate salary scales, allowances and conditions of service of officers, members of teaching, other academic and non-teaching staff of the University ;(xxxix)to lay down and regulate the salary scales, allowances and conditions of service of the members of the teaching, other academic and non-teaching staff of affiliated colleges and recognised or approved institutions;(xl)to recommend to the Court, the institution of new Departments and Faculties in the University;(xli)to enter into any agreement for the incorporation in the University of any other institution and for taking over its rights, properties and liabilities and for any other purpose not repugnant to this Act;(xlii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act, Statutes, Ordinances and Regulations;(xliii)to exercise all powers of the University not otherwise provided for in this Act or the Statutes and all other powers which are requisite to give effect to the provisions of this Act or the Statutes.
