Section 25 in Tamil Nadu National Law School Act, 2012
25. Power of Executive Council.
- The Executive Council shall have the power, -(a)to make regulations and amend or repeal the same;(b)to hold, control and administer the properties and funds of the School;(c)to provide for instruction and training in such branches of learning in various fields of law as it may deem fit;(d)to establish departments of study in the School in such disciplines of learning in various fields of law as it may deem fit;(e)to provide for research and advancement and dissemination of knowledge in various fields of law;(f)to institute professorships and any other teaching posts required by the School;(g)to institute degrees or other academic distinctions;(h)to confer degrees or other academic distinctions on persons who -(i)shall have pursued an approved course of study or training in a college or in an approved institution, unless exempted therefrom in the manner prescribed by the regulations and shall have passed the examinations prescribed by the School; or(ii)shall have carried on research under conditions prescribed by the regulations;(i)to confer honorary degrees or other honorary distinctions on the recommendation of not less than two-thirds of the members of the General Council;(j)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(k)to prescribe the qualifications of teachers in the Departments of the School;(l)to appoint on the recommendation of the selection committee of experts appointed for the purpose, teachers of the School, fix their emoluments, define their duties and the conditions of their service and provide for filling up of temporary vacancies;(m)to make regulations specifying the mode of appointment of persons to administrative and other posts, provide for filling up of temporary vacancies and define their duties and their terms and conditions of service;(n)to take disciplinary proceedings against the teachers and other employees of the School in the manner prescribed by the regulations and to impose such penalties as may be specified in the regulations and to place them under suspension pending enquiry;(o)to cause an inspection of all Departments of the School, and to take such action as may be deemed necessary;(p)to raise on behalf of the School, loans from the Central or any State Government or any Corporation owned or controlled by the Central or any State Government or from the public;(q)to borrow money for the purposes of the School with the approval of the Government on the security of the property of the School;(r)to appoint examiners on the recommendation of the Boards of Studies and to fix their remuneration;(s)to charge and collect such fees as may be prescribed by the regulations;(t)to conduct the School examination and approve and publish the results thereon;(u)to appoint members to the Boards of Studies;(v)to make regulations, regarding the admission of students to the School for prescribing examinations to be recognized as equivalent to School examinations;(w)to establish and maintain hostels;(x)to supervise the residence of the students of the School and to make arrangements for securing their health and well-being;(y)to award fellowships, travelling fellowships, studentships, medals and prizes in accordance with the regulations;(z)to manage any publication bureau, employment bureau and School sports or athletic clubs instituted by the School;(aa)to review the instruction and teaching of the School;(bb)to promote research within the School and to require reports, from time to time, of such research;(cc)to administer all properties and funds placed at the disposal of the School for specific purposes;(dd)to accept, on behalf of the School, endowments, bequests, donations, grants and transfer of any movable or immovable property of the School made to it; and (ee) to delegate any of its powers to the Vice-Chancellor or to a Committee from among its own members or to a Committee appointed in accordance with the regulations.
