(1)Subject to such conditions as are prescribed by or under this Act, the Executive Council shall exercise the following powers and perform the following duties, namely(i)make provision for instruction, teaching, guidance and training in such branches of learning and courses of studies; and for research and the advancement and dissemination of knowledge, as it thinks fit;(ii)make such provision as may enable colleges and institutions to undertake specialisation in studies, and organise and make provision, where necessary or desirable, for common laboratories, libraries, museums and equipment for teaching and research;(iii)establish and maintain colleges, departments, halls, hostels, gymnasium and institutions of research and specialised studies;(iv)institute degrees, diplomas, certificates and other academic distinctions;(v)confer autonomous status on University Departments, Colleges and Recognized Institutions, on the recommendation of the Academic Council and the Senate;(vi)make, amend or repeal Ordinances, and prepare drafts of Statutes, and make such recommendations thereon to the Senate as it thinks fit;(vii)accept, reject or refer back any Regulations framed by the Academic Council;(viii)hold, control and administer the property and funds of the University;(ix)enter into, vary, carry out and cancel contracts on behalf of the University, in the exercise or performance of the powers and duties assigned to it by or under this Act and the Statutes;(x)determine the form of a common seal for the University, and provide for its custody and use;(xi)administer funds placed at the disposal of the University for specific purposes;(xii)frame the annual financial estimate of the University;(xiii)provide buildings, premises, furniture, apparatus and other means needed for the conduct of the work of the University;(xiv)accept, on behalf of the University, trusts, bequests, donations and transfers of any movable or immovable property to the University;[(xiv-a) transfer any department, institution, centre or other unit of research or specialised studies, as referred to in clause (4A) of section 4;] [Clause (xiv-a) was inserted by Maharashtra 19 of 1987, section 3.](xv)transfer by sale, lease or otherwise, any movable or immovable property on behalf of the University;(xvi)manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs or the University, and decide to join a University and College Development Finance Corporation, as and when established;(xvii)borrow, lend or invest funds on behalf of the University;(xviii)provide for the services and activities specified in clauses 35 and 36 of section 4;(xix)provide for inter-Faculty and Area or Regional Studies;(xx)manage Colleges, Departments, Institutions of Research or Specialised Studies, Laboratories, Libraries, Museums, Halls, Hostels and Gymnasiums maintained by the University;(xxi)provide, if and where it thinks necessary, housing accommodation for Teachers and other employees of the University;(xxii)arrange for inspection of University Departments and Post-graduate Departments in Colleges with a view to assessing their academic performance and needs;(xxiii)direct inspection of colleges and recognised institutions, halls, and hostels in order to assess the academic performance and needs, issue instructions, where necessary, for maintaining efficiency and ensuring adequate student amenities and proper terms and conditions of employment of their teachers and other employees, in the event of disregard of such instructions, recommend modification of the conditions of their affiliation or recognition, or such other measures as it thinks fit;(xxiv)cause an inquiry to be made in respect of any matter concerning the proper conduct, working and finances of colleges and recognised institutions;(xxv)call for reports, returns and other information from colleges recognised institutions, halls and hostels;(xxvi)recommend to the Senate the conferment of honorary degrees and academic distinctions as prescribed by the Statutes;(xxvii)supervise and control the admission, residence conduct and discipline of the students of the University and make provision for promoting their health and general welfare;(xxviii)award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(xxix)[ appoint Officers and other employees of the University, prescribe their qualifications, fix their emoluments, define the terms and conditions of their service and discipline, and where necessary, their duties; [Clauses (xxix), (xxx) and (xxx-a) were substituted for clauses (xxix) and (xxx) by Maharashtra 58 of 1974, section 4.](xxx)appoint Teachers of the University in accordance with the qualifications prescribed by the Academic Council for different classes of Teachers including the additional qualifications if any if so prescribed for a particular post of Teacher, fix their emoluments, define the terms and conditions of their service and discipline and where necessary, their duties;(xxx-a) ensure that appointments of Teachers, Officers and other employees in all Colleges and recognised institutions are made in accordance with the qualifications and subject to the terms and conditions of service and discipline and duties prescribed by or under the Statutes and Ordinances;](xxxi)recognise any member of the staff of a college or recognised institution as a Teacher of the University, and withdraw such recognition;(xxxii)appoint examiners and moderators and, where necessary, remove them, fix their emoluments and fees, travelling and other allowances, and arrange for the proper conduct and timely publication of the results of the University examinations and other tests;(xxxiii)cancel examinations, in part or in whole, in the event of malpractices, and take disciplinary action against any person or group of persons or institutions found guilty of such malpractices;(xxxiv)take disciplinary action, where necessary, against students enrolled in the University, including candidates for any examinations;(xxxv)take disciplinary action, where necessary, against persons appointed as invigilators, examiners and other staff for any examination;(xxxvi)recommend affiliation of colleges to the Senate;(xxxvii)fix, demand and receive such fees and other charges as are regulated by the Ordinances;(xxxviii)requisition the facilities of colleges and recognised institutions, where or when necessary for promoting the facilities of the University, after giving due notice to the college or recognised Institution;(xxxix)exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, the Statutes, Ordinances and Regulations;(xl)exercise all the powers of the University, not otherwise provided for in this Act or the Statutes and all other powers which are required, to give effect to this Act, or the Statutes, Ordinances and Regulations, and(xli)delegate, subject to the approval of the Chancellor, any of its powers (except the power to make Ordinances, to the Vice-Chancellor, the Registrar or the Finance Officer, or such other officer or authority of the University, or a committee appointed by it, as it thinks fit.
