Section 23 in Gujarat University of Transplantation Sciences Act, 2015
23. Powers and functions of Executive Council.
- The powers and functions of the Executive Council shall be as follows, namely:-(i)to remove any officer from office on grounds of wilful omission or incapacity, misconduct or refusal to carry out the provisions of this Act or violation of regulatory provisions or for abuse of the powers vested in him;(ii)to approve proposals for submission to the Government or national or inter-national agencies or regulatory bodies;(iii)to appoint such committees, whether standing or temporary, as it may deem necessary for proper functioning of the University;(iv)to enter into, vary, carry out and cancel contracts on behalf of the University;(v)to accept on behalf of the University, bequests, donations of any movable or immovable property;(vi)to borrow, lend or invest funds on behalf of the University on recommendation by the Finance Committee;(vii)to lay down policy for administering funds at the disposal of the University for specific purposes;(viii)to provide buildings, premises, furniture, apparatus and other means needed for the conduct of the affairs of the University;(ix)to create post of academic, administrative and supportive staff on the recommendation of the Academic Council as and when required;(x)to lay down by Regulations, on the basis of qualifications and terms and conditions of service and other guidelines approved by the State Government, from time to time, the procedure for appointment of teachers and non-vacation academic staff and fix their emoluments and norms of workload and conduct and discipline;(xi)to create post of officers and other employees of the University, subject to prior approval of the State Government;(xii)to prescribe fees and other charges;(xiii)to make regulations;(xiv)to prescribe honoraria, remunerations and fees and travelling and other allowances for paper setters, examiner and other staff involved for conduct of examination, visiting faculty and for such other services rendered to the University; and(xv)to exercise such other powers and perform such other functions as may be conferred or imposed on it by or under this Act.
