- The Executive Council-(a)shall hold, control and administer the property and funds of the University and shall appoint a Finance Committee to advise it on matters of finance consisting of six members of whom the Vice-Chancellor shall be the Chairman, the Treasurer shall be the Secretary and the other four members shall be appointed as follows :(i)two members to be elected by the Executive Council from amongst its members, and(ii)two members to be nominated by he Government one from the Finance Department and the other from the Education Department of this Government ;(b)shall do all such acts appertaining or incidental to the construction of buildings, roads, tanks, pipelines and other structures of the University and for that purpose shall appoint a Construction Committee consisting of seven members of whom the Vice-Chancellor shall be the Chairman, the Registrar shall be the Secretary, the Treasurer a member and the remaining four members shall all be appointed from among the members of the Executive Council with power to co-opt experts as members who shall have no power to vote :Provided that at least one member of the Committee shall be appointed from amongst the members elected to the Executive Council by the Court.(c)shall determine the form and regulate the use of the common seal of the University,(d)shall lay before Government annually a full statement of the financial requirements of the University and the Colleges maintained by it,(e)shall administer any funds placed at the disposal of the University for any specific purpose including those given for the purpose of buildings, roads, tanks, pipelines and other strutures of the University;(f)shall appoint officers (other than the Chancellor, the Vice-Chancellor and the Rector), Teachers, Librarian, the Proctor, the clerical staff and other employees of the University and shall define their duties and conditions of service and shall provide for the filling up of temporary vacancies ;(g)shall have power to accept on behalf of the University, bequests, endowments, donations or transfer any movable or immovable property;(h)shall have power, subject to the Statutes, to recognise or withdraw recognition from a College or Hall not maintained by the University ;(i)shall arrange for the holding of, conducting and publishing the results of the University Examinations ;(j)shall, subject to the powers conferred by this Act on the Vice-Chancellor, regulate and determine all matters under this Act concerning the University in accordance with this Act, the Statutes and the Ordinances :Provided that no action shall be taken by the Executive Council in respect of the members, qualifications or emoluments of Teachers, otherwise than in consultation with the Academic Council; and(k)shall exercise all the powers of the University not otherwise provided for.
