Section 24 in Mother Teresa Women's University Act, 1984
24. Powers of the Executive Council:-
The Executive Council shall have the following powers, namely:-(1)to make statutes and amend or repeal the statutes except the first statutes ;(2)to co—operate with other Universities, other academic authorities and colleges in such manner and for such purpose as it may determine ;(3)to provide for research and advancement and dissemination of knowledge ;(4)to institute Senior Fellowship, Fellowships, Research Assistants and any other teaching posts required by the University ;(5)to institute degrees, titles, diploma and other academic distinctions ;(6)to confer degrees, titles, diploma and other academic distinctions on persons who shall have carried on research under conditions prescribed ;(7)to confer honorary degrees or other distinction on the recommendation of not less than two-thirds of the members of the Executive Council ;(8)to establish and maintain halls and hostels;(9)to institute fellowship, travelling fellowships, scholarships studentships, bursaries, exhibitions, medals and prizes and to award the same in accordance with the statutes ;(10)to consider and takes such action as it may deem fit on the annual report, the annual accounts and the financial estimates ;(11)to institute a publication bureau and to maintain it ;(12)to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purposes not repugnant to the provisions of this Act ;(13)to make statutes regulating the procedure at the meeting of the Academic Committee and Executive Council and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Academic Committee ;(14)to hold, control and administer the properties and funds of the University ;(15)to direct the form, custody and use of the common seal of the University ;(16)to regulate and determine all matters concerning the University in accordance with this Act and the statutes ;(17)to administer all properties and all funds placed at the disposal of the University for specific purposes ;(18)(a)to appoint the University Senior Fellows, University Fellows and Research Assistants and the teachers of the University, fix their emoluments, if any, define their duties and the conditions of their service and provide for filling up of temporary vacancies ;(b)to make statutes specifying the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies ;(19)to suspend and dismiss the University Senior Fellows, University Fellows and Research Assistants and the teachers and other employees of the University ;(20)to accept, on behalf, of the University, endowments, bequests, donations, grants and transfers of any movable and immovable properties made to it ;Provided that all such endowments, bequests donations, grants and transfers shall be reported to the Academic Committee and its new meeting.(21)(a)to raise, on behalf of the University, loans from the Central or any State Government or the University Grants Commission or the Public or any Corporationowned or controlled by the central or any State Government ;(b)to borrow money with the approval of the Government on the security of the property of the University for the purposes of the University ;(22)to recognize hostels not maintained by the University and to suspend or withdraw recognition of any hostel which is not conducted in accordance with the statutes and the conditions imposed there under ;(23)to arrange for, and direct, the inspection hostels;(24)to prescribe the qualifications to teachers ;(25)to charged and collect such fees as may be prescribed;(26)to make statutes regarding the admission of students to the University ;(27)to appoint members to the Department of Studies ;(28)(a)to appoint examiners, after consideration of recommendations of the Departments of Studies; and(b)to fix their remuneration ;(29)to supervise and control the residence and discipline of the students of the University and make arrangements for securing their health and well being;(30)to institute and manage Libraries, Documentation Centres, Museums, Institutes of research and other institutions established or maintained by the University ;(31)to manage hostels instituted by the University ;(32)to manage any publication bureau instituted by the University ;(33)to promote research within the University and to require reports, from time to time, of such research ;(34)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the Statutes ;(35)to delegate any of its powers to the Vice-Chancellor to a committee from among its own members or to a Committee appointed in accordance with the statutes.
