(1)The Executive Council shall hold, control and administer the property and funds of the University and shall appoint a Finance Committee advise it on matters of finance consisting of six members of whom the Vice-Chancellor shall be the Chairman, the Finance Officer shall be the Secretary and the other four members shall be appointed as follows :(i)Two members to be elected by the Executive Council from among it; members, and(ii)Two members to be nominated by the State Government one from the Finance Department and the other from the Education Department of the State Government.(2)It shall do all acts appertaining or incidental to the construction oi buildings, roads, tanks, pipelines and other structures of the University and for the purpose shall appoint a Construction Committee consisting of seven members of whom the Vice-Chancellor shall be the Chairman, the Registrar shall be the Secretary, the Finance Officer, a member and the remaining four members shall be appointed from among the members of the Executive Council with power to co-opt experts as members who shall have no power to vote :Provided that at least one member of the Committee shall be appointed from amongst the members elected to the Executive Council by the court.(3)It shall determine the form and regulate, the use of the Common Seal of the University.(4)It shall lay before the State Government annually a full statement of the financial requirements of the University.(5)It shall administer funds placed at the disposal of the University for any specific purpose including those given for the purpose of buildings, roads, tanks, pipelines and other structures of the University.(6)Subject to the provisions of this Act and the Statutes, it shall appoint the officers (other than the Chancellor and the Vice-Chancellor), teachers, office and technical staff and other employees of the University and define their duties and conditions of service and shall provide for the filling up of temporary vacancies.(7)It shall have power to accept, on behalf of the University, bequest, endowments, donations or transfer of any movable or immovable property.(8)It shall arrange for holding of conducting and publishing the results of the University examinations.(9)It shall, subject to the powers conferred by this Act on the Vice-Chancellor, regulate and determine all matters under this Act concerning the University in accordance with this Act, the Statutes and the Ordinances :Provided that no action shall be taken by the Executive Council in respect to the numbers, qualifications or emoluments of teachers otherwise than in consultation with the Academic Council; and(10)It shall exercise all other powers of the University of which no specific provisions have been made in this Act or in the Statutes.
