Section 19 in Assam Science & Technology University Act, 2009
19. Powers and duties of the Executive Council.
- Subject to the provisions of the Act, and the Statutes, the Executive Council shall have the following powers and duties, namely :-(a)to institute and confer degrees, titles, diplomas, certificates an other academic distinctions to be conferred on the basis o Examinations and to withdraw any such degree, title, diploma. certificate or other academic distinctions previously conferred, after considering the recommendations, of the Post-Graduate Board, and the under-graduate Board, as the case may be;(b)to institute and confer honorary degrees or other academic distinctions and to withdraw such degrees or academic distinctions previously conferred for good and sufficient cause, after considering the recommendations of the Post-Graduate Board and the Under-Graduate Board, as the case may be;(c)to institute fellowship, scholarships, prizes and other awards and to withdraw any such fellowship, scholarship, prize or other award previously awarded for good and sufficient cause, after taking into consideration the recommendations of the Post-Graduate and the Under-Graduate Board, as the case may be;(d)to institute posts of teachers required under the University and to recognize persons as teachers under the University, after taking into consideration the recommendations of the Post-Graduate Board and the Under-Graduate Board, as the case may be;(e)to create academic administrative, ministerial and other posts, as may be necessary, with the prior approval of the State Government;(f)to appoint from time to tune, the officers and staff of the University, and the holders of the administrative posts of the University, after considering the recommendations of the Selection Committee and other committees, as the case may be, constituted for the purpose;(g)to make provision for the emoluments, duties, and terms and conditions of service of the staff of the University;(h)to affiliate colleges and institutions not established, maintained or managed by the University and withdraw such affiliations previously granted for good and sufficient reasons;(i)to constitute an examination Committee and to arrange for holding of, conduction and publishing the results of University Examinations. The constitution, powers and duties of the Examination Committee will be determined by an Ordinance;(j)to recognize libraries, laboratories, museums, halls and hostels not established, maintained or managed by the University and to withdraw such recognition;(k)to determine the form and to regulate the use of the common seal of the University;(l)to take, receive purchase or sell property movable or immovable, and to grant, demise, alienate, transfer or otherwise dispose of or administer or manage any such property for the purpose of the University under this Act,(m)to place before the Court, the Annual Report of the working of the University, the Annual Statement of Account, the Budget of the University for next financial year, the audit report on the annual statement of account together with the views of the Executive Council upon them for consideration and necessary action ;Provided that the budget shall not be submitted to me Court unless the Finance Committee has previously examined the same, and the Executive Council has considered the advice and such action of the Finance Committee;(n)to make allocations of funds to different bodies after considering the recommendations of the Post-Graduate Board and the Under-Graduate Board in this regard as the case may be; and(o)to exercise all other powers of the University for exercise of which no specific provision has been made in this Act or in the Statutes.
