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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

(1)The [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981] shall exercise the following powers and perform the following functions, namely: -
(a)to review and consider the financial requirements and estimates for the University and approve its budget;
(b)to approve the recommendations for appointment of officers, teachers and other staff of the University in the manner prescribed ;
(c)to provide for the administration of any funds placed at the disposal of the University for the purposes intended;
(d)to arrange for the investment and withdrawal of funds of the University;
(e)to borrow money for capital improvements and make suitable arrangements for its repayment;
(f)to provide for accepting, acquiring, holding and disposing of property on behalf of the University;
(g)to direct the form and use of the common seal of the University;
(h)to appoint such committees, either standing or temporary, as the [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981.] may consider necessary, and determine the terms of reference thereof within the limitations of this Act or the Statutes;
(i)to determine and regulate all policies relating to the University in accordance with this Act or the Statutes;
(j)to make financial provision for instruction, teaching and training in such branches of learning and courses of study as may be determined by the [Faculty Council for post-graduate and undergraduate studies concerned] [Words substituted by W. B. Act 31 of 1981.] within the purposes of this Act and for research and advancement of dissemination of knowledge in such branches of learning;
(k)to provide for the establishment and maintenance of colleges, hostels; laboratories, experimental farms and other facilities necessary for carrying out the purposes of this Act;
(l)to make provision for instituting and conferring degrees, diplomas, and other academic distinctions;
(m)to provide for institution, maintenance, and award of scholarships, fellowships, studentships, [medals and prizes] [Words substituted by W. B. Act 31 of 1981.];
(n)to accept on behalf of the University trusts, bequests and donations;
(o)to meet at such times and in such places as it considers necessary, provided that it shall hold meetings at least once in every two months;
(o1)[ to make rules for the transaction of its own business] [Sub-item. (o1) inserted by W. B. Act 31 of 1981.];
(p)[ to exercise all other powers and perform all other functions conferred and imposed on the Executive Council by or under this Act] [Sub-item, (p) substituted by W. B. Act 31 of 1981.];
(q)[ to exercise general supervision over the Faculty Councils for postgraduate and undergraduate studies and give such directions to these Councils for the due discharge of their respective duties as it may consider necessary] [Sub-items, (q) to (t) inserted by W. B. Act 31 of 1981.];
(r)[ to create posts of teachers, officers and other non-teaching staff of the University after obtaining the approval of the State Government] [Sub-items, (q) to (t) inserted by W. B. Act 31 of 1981.];
(s)[ to sanction the increase of pay, allowances or any financial benefit to any employee of the University with the prior approval of the State Government] [Sub-item, (s) substituted by W. B. Act 9 of 1982.];
(t)[ to examine and take action on the Annual Report submitted by the Faculty Council for post-graduate and undergraduate studies regarding teaching, work of the teachers of each Faculty and work entrusted to the Director of Research and the Director of Extension] [Sub-items, (q) to (t) inserted by W. B. Act 31 of 1981.].