(2)The Executive Council shall be the executive body of the University and subject to the provisions of this Act, shall have the following powers; namely:-(a)to lay down policies to be pursued by the University;(b)to hold and control the property and funds of the University;(c)to review decisions of the other authorities of the University, if they are not in conformity with the provisions of this Act, the statutes or the Rules;(d)to approve annual report and the budget every year of the University;(e)to grant affiliation or withdraw such affiliation as prescribed in the Statutes of the University;(f)to recommend new or additional Statutes, Ordinances and regulations or amend or repeal the earlier Statutes, Ordinances and regulations of the University;(g)to approve proposals for submission to the State Government;(h)to take such decisions and steps as are found desirable for effectively carrying out the objects of the University; and(i)to arrange for and direct the inspection of affiliated colleges or constituent Colleges, if any :Provided that the first members of the Executive Council shall be nominated by the Chancellor and shall hold office for a term of three years.
