- Subject to the provisions of the Act, and the Statutes, Executive Council shall have the following powers and duties, namely:-(a)to institute and confer degrees, titles, diplomas, certificates and other academic distinctions to be conferred on the basis of Examinations and to withdraw any such degree, title, diploma, certificate or other academic distinctions previously conferred, after considering the recommendations, of the Post-Graduate Board, and the under-graduate Board, as the case may be;(b)to institute and confer honorary degrees or other academic distinctions and to withdraw such degrees or academic distinctions previously conferred after considering the recommendations of the Post-Graduate Board and the Under-Graduate Board, as the case may be;(c)to institute fellowship, scholarships, prizes and other awards and to withdraw any such fellowship, scholarship, prize or other award previously awarded, after taking into consideration the recommendations of the Post-Graduate and the Under-Graduate Board, as the case may be;(d)to institute professorships, readerships, lecturerships and other posts of teachers required by the University and to recognize persons as teachers of the University, after taking into consideration the recommendations of the Post-Graduate Board and the Under-Graduate Board, as the case may be;(e)to create administrative, ministerial and other posts, as may be necessary;(f)to appoint from time to time, the officers and teachers of the University, the Principals and Teachers of constituent colleges; the Librarian of the University library and the holders of the administrative posts of the University, after considering the recommendations of the Selection Committee and other committees, as the case may be constituted for the purpose;(g)to make provision for the emoluments, duties, and terms and conditions of service of the teachers of the University and the employees of the constituent colleges after taking into consideration the recommendations of the Post-Graduate Board and he Under-Graduate Board in this regard as the case may be;(h)to establish, maintain and manage colleges, institutions, departments, laboratories, museums, halls and hostels;(i)to affiliate colleges and institutions not established, maintained or managed by the University and withdraw such affiliations;(i)to constitute an examination Committee and to arrange for holding of conduction and publishing the results of University Examinations. The constitution, powers and duties of the Examination Committee will be determined by an Ordinance;(k)to recognize libraries, laboratories, museums, halls and hostels not established, maintained or managed by the University and to withdraw such recognition;(l)to determine the form and to regulate the use of the common seal of the University;(m)to take, receive purchase or sold property movable or immovable, and to grant, demise, alienate, transfer or otherwise dispose of or administer or manage any such property for the purpose of the University under this Act;(n)to place before the Court, the Annual Report of the working of the University, the Annual Statement of Account, the Budget of the University for next financial year, the audit report on the annual statement of account together with the views of the Executive Council upon them for consideration and necessary action:Provided that the budget shall not be submitted to the Court unless the Finance Committee has previously examined the same, and the Executive Council has considered the advice and suggestions of the Finance Committee;(o)to make allocations of funds to different bodies after considering the recommendations of the Post-Graduate Board and the Under-Graduate Board in this regard, as the case may be; and(p)to exercise all other powers of the University for exercise of which no specific provision has been made in this Act or in the Statutes.
