Section 25(4) in Uttar Pradesh Private Universities Act, 2019
(4)The Executive Council, subject to the provisions of this Act, have the following powers and duties-(i)to hold and control the property and funds of the University;(ii)to acquire any movable or immovable property on behalf of the University;(ii)to make, amend or repeal Statutes and Ordinances;(iv)to administer any funds placed at the disposal of the University for specific purposes;(v)to approve the budget of the University;(vi)to institute scholarships, fellowships, bursaries, medals and other rewards in accordance with the Statutes and Ordinances;(vii)to appoint Registrar, officers, teachers and employees of the University and define the duties and conditions of their service;(viii)to fix the honorarium, emoluments, traveling and other allowances of the examiners;(ix)to direct the form and use of the common seal of the University;(x)to regulate and enforce discipline among members of the teaching, administrative and other staff of the University in accordance with the Statutes and Ordinances;(xi)to manage and regulate the finances, accounts, investments, property and all other administrative affairs of the University;(xii)to invest any money belonging to the University including endowed property;(xiii)to provide the buildings, premises, furniture, equipments, apparatus and other means needed for carrying on the work of the University;(xiv)to enter into, vary, carry out, and cancel contract on behalf of the University;(xv)to regulate and determine all other matters concerning the University in accordance with this Act, the Statutes, the Ordinances and the Regulations.
