Section 21 in The Shree Somnath Sanskrit University Act, 2005
21. Powers and duties of Executive Council.
(1)The Executive Council shall exercise the following powers and perform the following duties namely:-(i)to hold, control and administer the property and funds of the University;(ii)to enter into; vary, carry out or cancel contracts on behalf of the University;(iii)to determine the form and provide for the custody and regulate the use of the common seal of the University;(iv)to pass the annual financial estimates of the University;(v)to sanction re-appropriation of grant or fund from one head to another head, limited to twenty-five per cent of the total allocation made under the concerned heads;(vi)to accept on behalf of the University trusts, endowments, bequests, donations and transfer of any movable or immovable property to the University;(vii)to manage and regulate the Finances, accounts and investments of the University;(viii)to fix, demand and receive such fees and other charges as may be prescribed by the regulations in accordance with the guidelines prescribed by the State Government;(ix)to create post of teachers, other employees and officers other than Chancellor, the Vice-Chancellor and to lay down and regulate pay-scales allowances and conditions of service of such teaching, non-teaching staff and other employees and officers;(x)to borrow with the approval of the State Government whether on the security of the property of the University or otherwise moneys for the purposes of the University;(xi)to acquire and hold property both movable and immovable and to sanction the transfer, lease and mortgage, sale or disposal of the same under the intimation to the State Government;(xii)to cause an inspection or an inquiry to be made in respect of any matter concerning the conduct, working and finance of colleges, institutions or departments of the University;(xiii)to regulate and provide for attendance of the teachers on the premises of the University or colleges or institutions during teaching hours and beyond teaching hours and to prohibit teachers from taking or conducting private tuition or private coaching classes;(xiv)to establish maintain and manage, whenever necessary-(a)Information Bureau,(b)Distance Education Department, Continuing Education Department and(c)such other activities as may be necessary and possible to fulfil the objects of the University;(xv)to co-operate or collaborate with any other University, institution authority or organisation for research and advisory services and for such purposes to enter into appropriate agreement with them to conduct certain courses as the situation may demand;(xvi)to evolve an operational scheme for ensuring accountability of teachers, non-vacation academic staff and non-teaching staff of the University institutions and colleges;(xvii)to build and recognise hostels and inspect such hostels and to withdraw recognition;(xviii)to institute and award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(xix)to fix remuneration of examiners and to arrange for the conduct and for publishing the results of the University examinations and other tests;(xx)to make provisions for instruction, teaching and training in such branches of learning and courses of study as it may think fit, for research and for the advancement and dissemination of knowledge;(xxi)to make such provisions which enable affiliated or recognised or approved institutions to undertake specialisation in studies;(xxii)to organise and make provisions for language laboratories, libraries, achievers, museums and other equipments for teaching and research;(xxiii)to establish, manage and maintain departments, colleges schools, institutions of higher learning and institutions of research and specialised studies, library and hostels;(xxiv)to institute and confer titles, diplomas and other academic distinctions and to recommend for and conferment of honorary degrees and academic distinctions in such manner as may be prescribed;(xxv)to make, amend or repeal the regulations;(xxvi)to make provisions relating to the use of Sanskrit, Gujarat and English languages as the media of instruction and examination;(xxvii)to assess the feasibility of and take decision on proposals for affiliation of a college or a recognition or approval of institution, a University department or a University college entitling it to privileges in the matters or admission of students prescribing the courses of study imparting instruction, teaching and training in the courses of study the holding and conduct of examination and power to make necessary rules for the purpose and withdrawal thereof;(xxviii)to assess the feasibility of proposals received from the Academic Council for new academic programmes and courses and approve diplomas, degrees, certificates and other academic distinctions;(xxix)to arrange for, and to direct, the inspection of affiliated colleges, recognised institutions, approved institutions and hostels, to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff, and in case of disregard of such instruction to modify the conditions of their affiliation or recognition or to take such other steps as deemed proper;(xxx)to supervise and control the residence, conduct and discipline of the students of the college, University departments and recognised and approved institutions and arrangements for promoting their health and the general welfare and disciplinary action against the students;(xxxi)to recommend to the State Government for the withdrawal or reduction of grant to a college which makes default in carrying out the conditions of affiliations;(xxxii)to recognise a member of the staff of an affiliated college or recognised institution or approved institution as a professor, a reader, a lecturer or a teacher of the University and withdraw such recognition;(xxxiii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or under the regulations;(xxxiv)to exercise all powers of the University not otherwise provided for in this Act or Regulations and all other powers which are required to give effect to the provisions of this Act or the Regulations.(2)The exercise of powers by the Executive Council under sub-section (1) in so far as they relate to the laying down and regulating the salary scales and allowances, borrowing, moneys, transferring, leasing, selling or disposing, mortgaging of any property of the University and creating posts, shall be subject to the prior approval of the State Government, if the expenditure is to be met with from Government fund.(3)The powers and duties by the Executive Council in all academic matters under sub-section (1) shall not be exercised except upon the recommendations made by the Academic Council.
