Section 15 in The Karnataka State Higher Education Council Act, 2010
15. Powers and functions of the Executive Committee.
- The Executive Committee shall have the following powers and perform the following functions, namely:-(i)It shall be competent to take decisions on behalf of the Council, subject to the concurrence of the Council in all matters with policy implications:Provided that in urgent circumstances the Executive Committee may take a decision subject to ratification by the Council;(ii)It shall incur such expenses as are necessary to fulfill the objectives set out in this Act and carry out all decisions taken by the Council;(iii)It shall present before the Council the annual academic and financial audit reports of the Council for its approval;(iv)It shall have such other powers, functions and duties as may be prescribed.
