- Subject to the provisions of this Act, the Executive Council shall exercise the following powers and perform the following duties:-(i)to initiate proposals for the making of Statutes and Ordinances including proposals for amendment or repeal thereof, in the manner hereinafter provided;(ii)to recommend to the Court, after consulting the respective Faculty Councils for Post-graduate Studies, the establishment of University Colleges, University Departments, institutions, libraries, laboratories and museums for study and research;(iii)to maintain University Colleges, University Departments, University institutions, University libraries, University laboratories and University museums;(iv)to establish, maintain and manage halls and to recognize hostels:(v)to direct the inspection of University libraries. University laboratories, University museums and hostels:(vi)to recommend to the Court, after consulting the respective Faculty Councils for Post-graduate Studies, the institution of fellowships, travelling fellowships, scholarships, stipends, bursaries, exhibitions, medals and prizes, the expenses of which shall be met from the University Fund, and to award the same after institution thereof by the Court;(vii)to recommend to the Court, after consulting the respective Faculty Councils for Post-graduate Studies, the creation and institution of Professorships including Distinguished or Chair Professorship, Associate Professorships, Assistant Professorships and such posts as may be necessary for the establishment of the University Colleges, University Departments, institutions, libraries, laboratories and museums;(viii)to create posts of Officers, Teachers and employees of the University or to recommend to the Court for such creation, with the approval of the State Government;(ix)to appoint Officers and employees of the University and to define their duties in accordance with the Statutes and the Ordinances and to suspend, discharge or otherwise punish in accordance with the Statutes and the Ordinances such Officers and employees;(x)to pass appropriate orders on the basis of the recommendation of the respective Council for Undergraduate Studies regarding affiliation of a college or an institution in one or more subjects or withdrawal of affiliation or recognition of a college or an institution or temporary take over of the management of an affiliated or a recognised college or institution;(xi)to provide, on the recommendation of the respective Council for Undergraduate Studies for colleges, other than Government Colleges-(a)the constitution, powers and functions of their Governing Bodies;(b)the functions of the Teachers' Councils and rules regarding provident fund of the employees of the colleges; and(c)duties and responsibilities of the Principal, Teachers, and any other employee as deemed fit and disciplinary actions for negligence or violations thereof;(xii)to determine and collect fees or charges for the registration of students and their admission to courses of studies organized by the University, for holding examinations, for the grant of degrees, diplomas and certificates, and for other like purposes;(xiii)to recommend to the Court, afterconsulting the respective Faculty Councils for Post-graduate Studies, the institution of degrees, titles, diplomas, certificates and other academic distinctions;(xiv)to recommend to the Court, on the advice of the appropriate body, the conferment of degrees, titles, diplomas, certificates and other academic distinctions on persons who have pursued courses of studies or have been exempted therefrom in the manner provided, and have passed such examinations or have carried on research under such conditions. as may be prov ided:(xv)to recommend to the Court the conferment of honorary degrees and other academic distinctions;(xvi)to approve the constitution or reconstitution of the respective department of teaching on the recommendation of the respective Faculty Council for Post-graduate Studies;(xvii)to make regulations and syllabi regarding the courses of studies and the division of subjects including interdisciplinary or multidisciplinary approach for integrated courses in selected subjects after obtaining and considering the recommendation of the Faculty Councils for Post-graduate Studies and the Councils for Undergraduate Studies in this regard;(xviii)to make regulations regarding the examinations which shall be recognised as the equivalent examinations held by the University;(xix)to make regulations regarding the conduct of examinations held by the University and the conditions under which students may be admitted to the different courses of studies of and the examinations held by the University;(xx)to make regulations regarding all other matters which may be or are required to be provided for by the regulations;(xxi)to provide for co-operation and reciprocity among colleges, institutions and laboratories and the Universities so as to faster the development of academic life and to encourage Cluster Concept to ensure the fullest utilization of the teaching and infrastructural resources available, on the recommendation of the respective Faculty Council for Post-graduate Studies and to form College Development Council for this purpose if thought necessary;(xxii)to give directions regarding the form, custody and use of the common seal of the University;(xxiii)to acquire, hold and dispose of property, movable and immovable, and to administer all assets, properties and funds of the University, and to undertake all measures necessary or desirable for the conservation or augmentation of the resources of the University:Provided that for the purpose of disposing of any property valued more than one lakh of rupees previous approval of the Court shall be necessary;(xxiv)to accept and administer gifts, endowments and benefactions for the furtherance of the purposes of this Act;(xxv)to accept grants and to raise or accept loans on behalf of the University and to make grants or advances from the University fund or other special funds maintained by the University;(xxvi)to enter into an agreement with the Government or with any person, body or authority for the taking over by the University of the management of any college or institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act on the recommendation of the Faculty Council for Post-graduate Studies or the Council for Undergraduate Studies concerned:(xxvii)to manage the Press Establishment, the Publication Bureau and the Employment Bureau of the University and to exercise general supervision over Students' Council, University Extension Board, University Sports Board and other bodies instituted by the University;(xxviii)to approve the Annual Statements of Accounts and the Annual Financial Estimates of the University and to submit the same to the Senate for consideration;(xxix)to prepare the Annual Report and submit the same to the Court for consideration;(xxx)to make due provision for the health, welfare, residence and discipline of students and their relationship with the University and to provide for such other training of students as may be considered desirable;(xxxi)to co-operate with other Universities, Institutions, Associations, Societies or Bodies on such terms and for such purposes, not inconsistent with the purposes of this Act, as it may deterniine,(xxxii)to institute Collaborative Teaching and Research Programmes with other Universities and prescribe modalities for Credit Transfer and Award of Joint Degrees in a manner not inconsistent with the purposes of this Act;(xxxiii)to make regulations for the transaction of its own business;(xxxiv)to exercise all other powers and perform all other functions conferred and imposed on the Executive Council by or under this Act;(xxxv)to exercise general supervision over the Faculty Councils for Post-graduate Studies and the Councils for Undergraduate Studies and give such directions to these Councils for the due discharge of their respective duties as it may consider necessary.
