Section 25(1) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(1)Subject to the provisions of this Act and of the Statutes, the Ordinances or the regulations, the Executive Council shall exercise the following powers and perform the following duties, namely:-(i)to outline broadly programmes of the University;(ii)to note and approve annual financial estimates and annual accounts prepared by the Finance Committee;(iii)to discuss and review the annual report of the University and make suggestions thereon;(iv)to recognise institutions of higher learning and institutions imparting instructions in the courses prescribed by the University and institutions for extension education and extension services, transfer of technology;(v)to sanction and award fellowships, including travelling fellowships, scholarships, medals and prizes;(vi)to make provision for instruction, teaching, guidance and training in such branches of learning and courses of studies, and for research and the advancement and dissemination of knowledge, as it thinks fit;(vii)to make such provision as may enable colleges, and institutions to undertake specialisation in studies, and organise and make provision, where necessary or desirable, for common laboratories, libraries, museums and equipment for teaching and research;(viii)to establish and maintain colleges, departments, halls, hostels, gymnasiums and institutions of research and specialised studies;(ix)to institute degrees, diplomas, certificates and other academic distinctions;(x)to confer autonomous status on University departments, colleges and recognised institutions, on the recommendation of the Academic Council;(xi)to make, amend on repeal Ordinances and Statutes, and make such recommendations to the Chancellor as it thinks fit;(xii)to accept, reject or refer back any regulations framed by the Academic Council;(xiii)to hold, control and administer the property and funds of the University;(xiv)to enter into, vary, carry out and cancel contracts on behalf University, in the exercise or performance of the power and duties assigned to by or under this Act;(xv)to determine the form of a common seal for the University, and provide for its custody and use;(xvi)to administer funds placed at the disposal of the University for specific purposes;(xvii)to provide buildings, premises, furniture, apparatus and other means needed for the conduct of the work of the University;(xviii)to accept, on behalf of the University, trusts, bequests, donations and transfers of any movable or immovable property to the University;(xix)to transfer by sale, lease or otherwise, any movable or immovable property on behalf of the University;(xx)to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University, and decide to join a University and College Development Finance Corporation, as and when established;(xxi)to borrow, lend or invest funds on behalf of the University;(xxii)to provide for service and activities specified below:-(I)(a)A Printing and Publication Department;(b)University Extension Boards;(c)Information Bureaux;(d)Employment Guidance Bureaux;(e)Co-operative Societies; and(f)Health Services;(II)(a)the National Service Scheme;(b)the National Cadet Corps;(c)the National Sports Organisation;(d)Physical and military training;(e)extra mural teaching and research;(f)the Students' Council; and(g)any other activities directed towards cultural, economic and social betterment;(xxiii)to provide for inter-faculty and area or regional studies;(xxiv)to manage colleges, departments, institutions of research or specialised studies, laboratories, museums, halls, hostels and gymnasiums maintained by the University;(xxv)to provide, if and where it thinks necessary, housing accommodation for teachers and other employees of the University;(xxvi)to arrange for inspection of University departments and post-graduate departments in colleges with a view to assessing their academic performance and needs;(xxvii)to direct inspection of colleges and recognised institutions, halls and hostels, in order to assess their academic performance and needs, issue instructions where necessary, for maintaining efficiency and ensuring adequate student amenities and proper terms and conditions of employment of their teachers and other employees, and in the event of disregard of such instructions, make modification of the conditions of their recognition, or to take such other measures as it thinks fit;(xxviii)to cause an inquiry to be made in respect of any matter concerning the proper conduct, working and finances of colleges and recognised institutions;(xxix)to call for reports, returns and other information from colleges, recognised institutions, halls and hostels;(xxx)to confer honorary degrees and academic distinctions as prescribed by the Statutes;(xxxi)to supervise and control the admission, residence (in hostel), conduct and discipline of the students of the University, and to make provision for promoting their health and general welfare;(xxxii)to create posts and appoint officers and other employees of the University, prescribe their qualifications, fix their emoluments, determine the terms and conditions of their service and discipline and, where necessary, their duties;(xxxiii)to create posts and appoint teachers of the University in accordance with the qualifications prescribed by the Academic Council for different classes of teachers, including the additional qualifications, if any, if so prescribed for a particular post of teachers, fix their emoluments, define the terms and conditions of their service and discipline and their duties;(xxxiv)to ensure that appointment of teachers, officers and other employees in all colleges and recognised institutions are made in accordance with the qualifications and subject to the terms and conditions of service and discipline and duties prescribed by or under the Statutes and Ordinances;(xxxv)to recognise any member of the staff of a college or recognised institution as a teacher of the University and withdraw such recognition;(xxxvi)to appoint examiners and moderators and, where necessary, remove them, fix their emoluments and fees, travelling and other allowances and to arrange for the proper conduct and timely publication of the results of the University examinations and other tests;(xxxvii)to cancel examinations, in part or in whole, in the event of malpractices, and take disciplinary action against any person or group of persons or institutions found guilty of such malpractices;(xxxviii)to take disciplinary action, where necessary, against persons appointed as invigilators, examiners, and other staff for any examinations;(xxxix)to take disciplinary action, where necessary, against students enrolled in the University including candidates for any examinations;(xl)to fix, demand and receive such fees and other charges as are regulated by the Ordinances;(xli)to requisition the facilities of colleges and recognised institutions, where necessary, for promoting the facilities of the University, after giving due notice to the college or recognised institutions;(xlii)to exercise such other powers and perform such other duties be conferred or imposed on it by this Act, Statutes, Ordinances and regulations.(xliii)to exercise all the powers of the University not otherwise provided for in this Act or the Statutes, and all other powers which are required, to give effect to this Act, or the Statutes, Ordinances and regulations; and(xliv)to delegate, subject to the approval of the Chancellor, any of its powers, except the power to make Ordinances, to the Vice-Chancellor, the Registrar or the Finance Officer, or such other authority of the University, or a committee appointed by it, as it may think fit.
