Section 15(2) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
(2)Subject to the provisions of thisAct and Statutes, Ordinances and Regulationsthe Executive Committee shall have the following powers, namely:-(a)to take decisions on any administrative and academic matter within theprovisions of this Act, Statutes, Ordinances and Regulations;(b)to hold, control and administer the properties and funds of the University;(c)to make Ordinance and to amend or repeal the same;(d)to direct the form, custody and use of the common seal of the University;(e)to arrange for and direct the inspection of any institution or programme orproject under the University;(f)to establish, maintain and manage schools and research projects and otherinstitutions and activities required for achieving the objects of the University;(g)to appoint teachers and other employees of the University and prescribe theirduties;(h)to create academic, administrative, specialised and managerial posts andengage people on a permanent basis or for a specified period;(i)to order inquiry into any irregularity brought to its notice and to suspend,discharge, dismiss or take disciplinary action against the teachers and staff of the Universityafter giving them reasonable opportunity to defend themselves;(j)to award fellowships, scholarships and other incentives and recognition tostudents and research scholars;(k)to supervise and ensure proper accommodation to students and teaching andnon-teaching staff of the University;(l)to prepare the annual budget of the University for the next financial year andpresent it before the General Council in the last quarter of the current financial year toexercise such measures as necessary to balance the income and expenditure as contemplatedin the budget;(m)to cause the audit of the annual accounts of the University and finalise theaudited accounts and financial statements and to present it before the General Council in thequarter of the succeeding financial year;(n)to conduct University examinations and approve and publish results;(o)to appoint members of the Boards of Studies;(p)to approve panel of examiners and decide on their remuneration and otherconditions;(q)to delegate any of its powers to the Vice-Chancellor;(r)to appoint committees from among its members for purposes to be specifiedand delegate any of its powers to such committees;(s)to withhold or cancel the results of any examination or the results of anycandidate if the situation warrants such action;(t)to accept endowments, donations and transfers of any movable or immovableproperties to the University on its behalf, for the furtherance of the objects of the Universityand to report the same to the General Council in its next meeting;(u)to exercise such other powers and perform such other duties as may beprescribed by Statutes, Ordinances and Regulations.
