Section 16 in National Law University of Uttarakhand Act, 2011
16. Powers and functions of the Executive Council.
- Without prejudice to the provisions of section 11, the Executive Council shall have the following powers and functions; namely-(i)to create academic posts in the University and to determine the qualifications, emoluments and duties attached thereto with the prior approval of the State Government after considering the recommendations of the Academic Council;(ii)to appoint from time to time, Professors, Readers, Lecturers, other members of the teaching staff, the Librarian and such other members of the teaching staff as may be necessary on the recommendations of the Selection Committee constituted under section 24 as may be prescribed for the purpose;(iii)to create administrative, ministerial and other posts, to determine the minimum qualifications and emoluments of such posts with the prior approval of the State Government;(iv)to manage and regulate the finances, accounts investments, property, business and all other administrative affairs of the University;(v)to invest any money belonging to the University including any un-applied income, in such stock funds, shares or securities, as it may, from time to time, deem fit;(vi)to transfer or accept transfers of any movable or immovable property on behalf of the University;Provided that no immovable property shall be transferred to the third party without the prior approval of the State Government;(vii)to enter into, vary, carryout and cancel contracts on behalf of the University and for that purpose to appoint such officers as it may deem fit;(viii)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;(ix)to entertain, adjudicate and to redress any grievances of the aggrieved officers, teachers, students and employees of the University;(x)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council;(xi)to select a common seal for the University and to provide for the custody of the seal;(xii)to make such regulations as may, from time to time be considered necessary for regulating the affairs and the management of the University and to alter, modify or rescind them;(xiii)to delegate all or any of its powers, except the powers to make regulations, to any Officer or Authority and ;(xiv)to exercise such other powers and to perform such other duties as may be prescribed by or under this Act.
