Section 23(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(2)The Karyakarini Samiti-(a)shall direct the form, custody and use of the common seal of the Vishwavidyalaya;(b)shall hold, control and administer the property and funds and shall make contracts on behalf of the Vishwavidyalaya;(c)shall have power, subject to the Statutes, to transfer and accept transfer of any movable or immovable property on behalf of the Vishwavidyalaya :Provided that no transfer of immovable property shall be accepted or made without the previous sanction of the Kulapati;(d)shall, subject to the provisions of this Act, manage and regulate the finances, accounts and investments of the Vishwavidyalaya;(e)may invest any moneys belonging to the Vishwavidyalaya including any un-applied income, in any of the securities described in Section 20 of the Indian Trusts Act, 1882, or in the purchase of immovable property in India, with the like power of varying such investment; or may place on fixed deposit in any scheduled bank approved in this "behalf by the State Government any portion of such moneys not required for immediate expenditure;(f)shall administer any funds placed at the disposal of the Vishwavidyalaya for specific purpose;(g)shall frame the budget of the Vishwavidyalaya subject to the limits as may be laid down under item (c) of sub-section (1) of Section 25 by the Vitta Samiti;(h)shall lay before the State Government annually a full statement of the financial requirements of all colleges and hostels;(i)shall with the previous sanction of the State Government admit colleges to the privileges of the Vishwavidyalaya subject to the provisions of this Act;(j)shall arrange for and direct the inspection of colleges and hostels;(k)may institute, at its discretion, teaching posts as may be proposed by the Shiksha Samiti;(l)may abolish or suspend, after report from the Shiksha Samiti thereon, any teaching post in the Vishwavidyalaya;(m)shall, save as otherwise provided for by this Act or the Statutes, appoint the officers, teachers and other servants of the Vishwavidyalaya and shall define their duties and the conditions of their service, and shall provide for the filling of temporary vacancies in their posts;(n)shall publish the results of the Vishwavidyalaya examination;(o)may delegate by Regulations its power to make contracts and to appoint officers, teachers and other servants of the Vishwavidyalaya to such person or authority as it may determine;(p)shall, subject to the powers conferred by this Act on other authorities of the Vishwavidyalaya, regulate, determine and administer all matters concerning the Vishwavidyalaya and, to this end, shall exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the Statutes, and shall, without prejudice to the power conferred on the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] under Section 21, exercise all other powers of the Vishwavidyalaya not otherwise provided for by this Act or the Statutes.
