(1)Subject to the provisions of this Act and with the approval of the Court, the Executive Council may make statutes for the purpose of carrying out the provisions of this Act, and in respect of all matters which are required to be or may be provided for by Statutes.(2)Without prejudice to the generality of the preceding sub-section, such Statutes may provide for all or any of the following matters, namely :(a)declaration of persons in the service of the University to be officers of the University;(b)appointment, powers, duties and terms and conditions of service of the officers other than the Chancellor and of the holders of the other posts of the University in so far as these have not been specifically provided for in this Act;(c)establishment and declaration of Authorities of the University ;(d)constitution, powers and duties of the Authorities and committees of the University and of the members thereof, in so far as these have not been specifically provided for in this Act ;(e)terms and conditions for the institution and award of fellowships, scholarships, prizes, degrees, honorary degrees, titles, diplomas, certificates, other academic distinctions and awards and for their withdrawals ;(f)the terms and conditions of affiliating colleges and recognizing institutions, not established, maintained or managed by the University, and the terms and conditions for recognizing libraries, laboratories, museums, halls and hostels, not established or maintained by the University and the conditions for the withdrawal of such affiliations and recognitions and matters relating to the privileges to be enjoyed by such colleges and institution and other bodies, whether affiliated or recognised :Provided that no statutes relating to the Management of the Degree Colleges and Halls and the conditions of the services of the employees shall apply to the Government Colleges and the Government Aided Colleges in respect of which the State Government shall make necessary rules in consultation with the University. No new Pre-Degree or Degree College shall be given permission or affiliation or no such colleges shall be given permission or affiliation to introduce new subject or faculty by the University without prior concurrence of the State Government;Provided further that the State Government may at any time vest the existing powers of the Executive Council of the University of conducting Pre-Degree Examination in the Board of Secondary Education with effect from such date as may be notified by the State Government.(g)the procedure to be followed in inspections or investigations or caused to be made by the Executive Council into the affairs or colleges, institutions and other bodies, whether constituent, recognised or affiliated and the manner in which the Executive Council is to exercise its general control and supervision over them.(3)Any member of the Court may propose to the Court the draft of any Statute and the Court may refer nay such draft to the Executive Council and the Executive Council shall consider the same and submit the draft with its recommendations.(4)Notwithstanding anything contained in this section, the Executive Council shall not submit the draft of any Statute effecting the powers, duties and constitution of any Authority of the University unless such Authority has been given an opportunity to express its opinion in respects of the matters and unless the Chancellor has given his approval to the Executive Council to submit the draft to the Court.(5)Every new Statute or addition to the Statute or any amendment or repeal of the Statute shall require the previous approval of the Chancellor who may sanction, disallow or remit it for further consideration.
