Section 10(3) in First Statutes of the University of Udaipur
(3)Powers and Duties of the Executive Committee;(a)Under Section 38, read with sub-section (10) of Section 19 of the Udaipur University Act, 1962, the Executive Committee shall have all the powers and perform the duties of the Board as mentioned in the Act, and the Statutes and regulations made thereunder unless and otherwise so provided in the Statutes,(b)The Executive Committee shall manage and administer the property of the University and the conduct of all administrative and academic affairs of the University unless otherwise provided for,(c)Subject to the provisions of the Act, the Statutes, and the regulations, the Executive Committee shall, in addition to all powers vested in it, have the following powers and duties:-(i)on the recommendations of the Academic Council, to affiliate, reorganise or approve Colleges, hostels, or institutions for admission to the privileges of the University, and to withdraw the same from and to make regulations therefor,(ii)to appoint examiners and arrange for the holding of the examinations and publishing results thereof,(iii)to maintain proper standards of teaching in consultation with the Academic Council,(iv)to lay down minimum scales of salaries, qualifications etc. of University officers, teachers and other staff in Colleges, Schools etc. and of teachers in Associated Colleges on the recommendation of the Academic Council,(v)to frame service conditions of employees of the University on the recommendation of the Council of Deans,(vi)to make out administrative and legislative proposals for the betterment and promotion of agriculture based on the results of research conducted in the University for consideration of the University,(vii)to recommend the Statutes proposed by the Academic Council to the Board,(viii)to consider and recommend the budget of the University on recommendation of the Finance Committee to the Board for approval.(d)Concurrence of the majority of all the members of the Executive Committee shall be necessary to remove an officer, or a teacher whose appointment vests with the Executive Committee.
