Section 16 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
16. Powers and functions of the Executive Council.
- Without prejudice to the provisions of Section 11, the Executive Council shall have the following powers and functions:(i)to create teaching posts in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to determine the qualifications, emoluments and duties attached thereto with the prior approval of the State Government after considering the recommendations of the Academic Council;(ii)to appoint from time to time, Professors, Readers, Lecturers, other members of the teaching staff, the Librarian and such other members of the teaching staff as may be necessary on the recommendations of the Selection Committee [constituted under Section 25 in such manner as may be prescribed] [Substituted for 'constituted by regulations for the purpose' by U.P. Act 35 of 2006, Section 5.];(iii)to create administrative, ministerial and other necessary posts to determine the minimum qualifications and emoluments of such posts with the prior approval of the State Government;(iv)to manage and regulate the finances, accounts investments, property, business and all other administrative affairs of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(v)to invest any money belonging to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] including any un-applied income, in such stock funds, shares or securities, as it may, from time to time, deem fit or in the purchase of immovable property in India, with the like power of varying such investments from time to time;(vi)to transfer or accept transfers of any movable or immovable property on behalf of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.]:Provided that no immovable property shall be transferred to the third party without the prior approval of the State Government.(vii)to enter into, vary, carry out and cancel contracts on behalf of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and for that purpose to appoint such officers as it may deem fit;(viii)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(ix)to entertain, adjudicate and to redress any grievances of the Officer of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], the teacher, the students and employees who may, for any reason, feel aggrieved;(x)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council;(xi)to select a common seal for the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to provide for the custody of the seal;(xii)to make such regulations as may, from time to time be considered necessary for regulating the affairs and the management of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to alter, modify and to rescind them;(xiii)to delegate any of its powers except the powers to make regulations to any Officer or Authority either temporarily or permanently; and(xiv)to exercise such other powers and to perform such other duties as may be conferred or imposed on it by or under this Act.
