Section 16 in Kerala Agricultural University Act, 1971
16. Powers of Executive Committee.
- Subject to the provisions of this Act and the Statutes the executive powers of the University including the general superintendence and control over the institutions of the University shall be vested in the Executive Committee and subject likewise the Committee shall have the following powers namely:-(a)To make Ordinances and to amend or repeal the same;(b)To propose Statutes for the consideration of the General Council;(c)To hold control and administer the properties and funds of the University;(d)To direct the form, custody and use of the common seal of the University;(e)To arrange for an direct the inspection of colleges, hostels and other institutions;(f)To establish, maintain and manage colleges and institutes of research and other institutions of higher learning as it may, from time to time deem necessary;(g)To appoint teachers and other employees of the University and prescribe their duties;(h)To create administrative, ministerial and other necessary posts;(i)To suspend, discharge, dismiss or otherwise take any disciplinary action against the teachers and other employees of the University after giving them reasonable opportunity to defend their position.(j)To award fellowships, scholarships, studentships;(k)To exercise supervision and control over the residence and discipline of students;(l)To consider the financial estimates of the University and submit them to the General Council in accession with the provisions of the Statutes made in this behalf.(m)To conduct university examinations and approve and publish the results thereof;(n)To appoint members of the Boards of studies;(o)To approve panel of examiners and fix their remuneration;(p)To delegate any of its powers to the Vice-Chancellor or to a committee appointed from among its members;(q)To withhold or cancel the results of any candidate at any University examination;(r)To accept endowments, bequests, donations and transfers of any movable or immovable properties to the University on its behalf, provided all such endowments, bequests, donations and transfers shall be reported to the General Council at its next meeting;(s)To exercise such other powers and perform such other duties as may be prescribed by this Act, the Statutes and the Ordinances.
