Section 21 in Indian Institute of Teacher Education, Gujarat Act, 2010
21. Powers and functions of Executive Council.
- The Executive Council shall have the following powers and functions, namely(a)to enter into, vary, carry out and cancel contracts on behalf of the University;(b)to determine the form of a common seal for the University and provide for its custody and use;(c)to accept trusts, bequests, donations and transfer of any movable or immovable property on behalf of the University;(d)to transfer by sale, or otherwise, any movable property on behalf of the University;(e)to borrow, lend or invest funds on behalf of the University on the recommendation of the Finance Committee;(f)to lay down policy for administering funds at the disposal of the University for specific purposes;(g)to make provisions for buildings, premises, furniture, apparatus and other means needed for the conduct of the work of the University;(h)to hold, control and arrange for administration of assets and properties of the University;(i)to approve the annual accounts and the budget estimates received from the Finance Committee;(j)to lay down terms and conditions of service and other guidelines approved by the State Government from time to time; and lay down the procedure for appointment of University/college teachers and non-vacation academic staff and fix their emoluments and norms of workload, conduct and discipline;(k)to create posts of University teachers, officers, non- vacation academic staff and other employees of the University, subject to prior approval of the State Government;(l)to exercise such other powers and perform such other functions as may be necessary for the efficient functioning of the University.
