Section 12(2) in National Academy of Legal Studies and Research University Act, 1998
(2)the Executive Council shall have the following powers and functions:(i)[ .......................] [Omitted by Act 7 of 2005.](ii)to recommend the names of the three persons to the Chancellor for appointment as Registrar of the University on the recommendations of the Selection Committee constituted for the purpose by it which is headed by the Vice [Chancellor] [Substituted by Act 7 of 2005.].(iii)to prepare and present to the General Council at its annual meetings:(a)a report on the working of the University;(b)a statement of accounts; and(c)budget proposals for the ensuing academic year.(iv)to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for tha purpose, constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;(v)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities, as it may, from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time;(vi)to transfer or accept transfers of any movable or immovable property on behalf of the University;(vii)to enter into, vary, carryout and cancel contracts on behalf of the University and for that purpose to appoint such officers as it may think fit;(viii)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;(ix)to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers, the teachers, the students and the employees of the University;(x)to create teaching, administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify the minimum qualifications for appointment to such posts on such terms and conditions of service as may be prescribed by the Regulations made in this behalf;(xi)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council;(xii)to select a common seal for the University; and(xiii)to exercise such other powers and to perform such other duties as may be considered necessary; or imposed on it by or under this Act.
