Section 23 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
23. Powers, duties of Executive Council.
(1)Subject to the provisions of this Act, and the Statute, Ordinance and Regulation made thereunder, the Executive Council shall be the supreme authority and shall have the following powers and perform the following duties namely : -(I)to hold, control and administer the property and funds of the University;(II)to administer the funds placed at the disposal of the University for specific purposes;(III)to adopt the annual accounts together with the audit report;(IV)to prepare the annual financial estimates and pass it;(V)to fix limit for the total recurring expenditure and total non-recurring expenditure for the year based on the resources of the University which in the case of productive woks, may include the proceeds of Loans;(VI)Subject to clause (V) at any time during the financial year;(a)to reduce the amount of the budget grant;(b)to sanction the transfer of any amount within a budgeted grant from one head to another or from a subordinate head under one minor head to a subordinate head under another minor head; or(c)to sanction the transfer of any amount exceeding rupees fifty thousand within a minor head from one subordinate head to another or from one primary unit to another primary unit;(VII)to borrow and lend funds on behalf of the University:Provided that funds shall not be borrowed on the security of University property without the prior approval of the State Government;(VIII)to transfer any movable or immovable property on behalf of the University:Provided that no immovable property of the University shall, except with the prior sanction of the State Government be transferred by way of mortgage, sale, exchange, gift or otherwise;(IX)to enter into, vary, carry out and cancel contracts on behalf of the University in the exercise of powers and performance of the duties assigned to it by this Act, and the Statute;(X)to determine the form of, provide for the custody and regulate the use of the common seal of the University;(XI)to lay before the State Government annually a full statement of the financial requirements of University and Colleges, Polytechnics and Hostels;(XII)[ To admit Colleges and Polytechnics to privileges of the University, to withdraw any of these privileges, and to takeover the management of any College or Polytechnic, on the recommendations of the Academic Council and subject to the provisions of this Act and Statutes : [Substituted by C.G. Act No. 17 of 2014, dated 21.8.2014.]Provided that no such admission to the privileges or withdrawal thereof or taking over shall be considered for establishment of a new College or Polytechnic or addition in any programme or course at the diploma or undergraduate or postgraduate level or increase in the intake thereof, unless the State Government in its discretion has permitted such admission to the privileges, withdrawal thereof, takeover, addition, intake etc.](XIII)to declare Teaching Departments of the University, schools of Studies or Colleges or Polytechnics as autonomous College or polytechnic:Provided that the extent of autonomy which each such Teaching Department of the University, school of Studies or Colleges or Polytechnics may have and the matters in relation to which it may exercise such autonomy, shall be such as may be prescribed by the Statute.(XIV)to make provision for building, premises, furniture, apparatus, books and other means needed for carrying on the works of the University;(XV)to accept on behalf of the University, trusts, bequests, donations and transfers of any movable or immovable property to the University;(XVI)to manage and regulate the finances, accounts and investments of the University;(XVII)To institute and manage;(a)a Printing and Publication Bureau;(b)an Information and Employment Bureau;(c)an Allumini Bureau;(d)an Entrepreneurship Bureau;(XVIII)to make provision for;(i)External teaching and research;(ii)University Extension Activities;(iii)Correspondence Courses;(iv)Student's Welfare;(v)Sports and athletic Activities;(vi)Social Service Scheme; and(vii)National Cadet Corps;(XIX)to scrutinise all proposals of the Academic Council with a view to their execution within the framework of the budget;(XX)to create posts of Professor, Reader, Lecturer or other teaching posts as may be proposed by the Academic Planning and Evaluation Board:Provided that no teaching post shall be created without the prior approval of the State Government;(XXI)to create administrative, ministerial and other posts with the prior sanction of the State Government;(XXII)to abolish or suspend, any post of Professor, Reader, Lecturer or other Teaching posts in the University on the recommendations of the Academic Planning and Evaluation board;(XXIII)to establish, maintain and manage Colleges, Polytechnics, teaching Departments, institutions of research of specialised studies, laboratories, libraries, museums and hostels;(XXIV)to recognise hostels and to provide housing accommodation for teachers of the University;(XXV)to arrange for and direct the inspection of affiliated college, recognised institutions, Polytechnics and hostels and to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff, and payment of salaries and in case of disregard of such instructions, to modify on the recommendations of the Academic Council, the conditions of affiliation or recognition or taking such other steps as it deems necessary and proper in that behalf;(XXVI)to prepare a College code laying down therein the terms and conditions of affiliation of colleges and Polytechnics;(XXVII)to call for reports, returns and other information from affiliated colleges, recognised institutions or polytechnics or hostels;(XXVIII)to supervise, and control the admission in institution and hostel, conduct and discipline of the students and to make arrangements for promoting their health and general welfare;(XXIX)to recommend to the Kuladhipati the conferment of honorary degree and academic distinctions in the manner prescribed by the Statute;(XXX)to confer or withdraw degrees, diplomas, certificates and other academic distinctions in the manner prescribed by the Statute;(XXXI)to institute fellowships, scholarships, studentships, exhibitions, medals and prizes;(XXXII)save as otherwise provided by this Act, or the Statute, to appoint the officers other than Kulpati, teachers and other employees of the University, to define their duties and the conditions of their service and to provide for the filling up of temporary vacancies;(XXXIII)to regulate and enforce discipline among members of the teaching administrative and ministerial staff of the University in accordance with the Statute and Ordinance;(XXXIV)to recognise a member of the staff of an affiliated or recognised institution as a teacher of, the University and withdraw such recognition;(XXXV)to fix remuneration of examiners and to arrange for the conduct of and for publishing the results of the University examinations and tests;(XXXVI)to cancel examinations in the event of malpractices, partially or wholly, and to take action against any persons or group of persons or institutions found guilty of such malpractices, including rustication of students;(XXXVII)to take disciplinary action against students enrolled in the University including candidates for any examination;(XXXVIII)to take disciplinary action against staff, persons appointed as invigilators, examiners etc.; who are indisciplined;(XXXIX)to fix demand and receive such fees and other charges as may be prescribed by the Ordinance;(XXXX)to make, amend and cancel Ordinance;(XXXXI)to accept, reject or return to the Academic Council for consideration, but not to amend, Regulation framed by the Academic Council;(XXXXII)to entertain, adjudicate upon and, if deemed fit, to redress grievances of the employees and the students;(XXXXIII)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;(XXXXIV)to exercise all powders of the University not otherwise provided for in this Act or the Statute and all other powers which are requisite to give effect to the provisions of this Act or the Statute;(XXXXV)to delegate by Regulation any of its powers to Kulpati, Registrar or such other officer of the University or a Committee appointed by it as it may deem fit.
