Section 12 in Gujarat State Higher Education Council Act, 2016
12. Powers and functions of Executive Committee.
- The Executive Committee shall have the following powers and functions, namely: -(i)to take decisions on behalf of the Council, subject to the concurrence of the Council in all matters with policy implications:Provided that in urgent and unavoidable circumstances, the Executive Committee may take decisions subject to ratification by the Council;(ii)to incur such expenses as are necessary to fulfil the objectives set out in this Act and carry out all decisions taken by the Council;(iii)to present before the Council the annual academic and financial audit reports of the Council for its approval;(iv)to prepare the State Higher Education Plan (Perspective Plan, Annual Plan and Budget Plan);(v)to provide Stale Institutions inputs for creating their plans and implementing them;(vi)to co-ordinate between apex bodies, regulatory institutions and the State Government;(vii)to advise the State Government on strategic investments in higher education;(viii)to advise the universities on statutes and ordinances formulation;(ix)to determine the methodology for timely transfer of Slate's share of funds to institutions;(x)Jo disburse funds to State Universities and colleges on the basis of the State Higher Education Plan and transparent norms;(xi)to monitor the implementation of State Higher Education Plan;(xii)to create and maintain the Management Information Systems;(xiii)to compile and maintain periodic statistics at State and Institutional Level;(xiv)to evaluate State Institutions on the basis of norms and Key Performance Indicators (KPIs) developed under RUSA;(xv)to ensure timely submission of Utilization Certificates from Institutions;(xvi)to suggest means for faculty quality enhancement initiatives;(xvii)to suggest the ways for upgrading the quality of examinations and examination reforms;(xviii)to maintain the quality of curriculum;(xix)to promote innovations in research;(xx)to protect the autonomy of State Institutions;(xxi)to suggest accreditation reforms;(xxii)such oilier powers, functions and duties as may be prescribed.
