Section 23 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
23. Powers of Executive Council.
- The Executive Council shall have the following powers, namely(i)to make, amend or repeal the statutes, ordinances and regulations;(ii)to consider and review the financial requirements and approve the annual financial estimates of the Vishwavidyalaya;(iii)to provide for the administration of any funds placed at the disposal of the Vishwavidyalaya for the purposes intended;(iv)to arrange for the investment and withdrawal of funds of the Vishwavidyalaya;(v)to borrow money for the purposes of the Vishwavidyalaya, with the approval of the Government on the security of the property of the Vishwavidyalaya and to make suitable arrangements for its repayment;(vi)to hold, control and administer the properties of the Vishwavidyalaya;(vii)to determine the form of, provide for the custody and regulate the use of the common seal of the Vishwavidyalaya;(viii)to appoint such committees, either standing or temporary, as it may consider necessary and specify the terms of reference thereof subject to the provisions of this Adhiniyam and the statutes;(ix)to determine and regulate all questions of policy relating to the Vishwavidyalaya in accordance with the provisions of this Adhiniyam and the statutes;(x)to make financial provision for the instruction, teachings, research advancement and dissemination of knowledge in such branches of learning and courses of study as may be determined by the Academic Council;(xi)to provide for the establishment and maintenance of colleges, hostels, laboratories experimental goushala farms and other facilities, necessary for carrying out the purposes of this Adhiniyam;(xii)to provide for the institution, maintenance and award of scholarships, fellowships, studentships, bursaries exhibitions, medals and prizes;(xiii)to accept on behalf of the Vishwavidyalaya trust, bequest, donation and transfer of any movable or immovable property made to it;(xiv)to enter into contract on behalf of the Vishwavidyalaya; and(xv)to exercise such other powers, not inconsistent with the provisions of this Adhiniyam or the statutes, as may be necessary for carrying out the purpose of this Adhiniyam.
