Section 23 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
23. Powers and duties of the Executive Council.
- Subject to the provisions of this Act, Statute, Ordinance or Regulation, made thereunder, the Executive Council shall have the following powers and perform the following duties, namely :-(i)control and administer the property and funds of the University;(ii)administer funds placed at the disposal of the University for specific purposes;(iii adopt annual accounts together with audit report;(iv)prepare the annual financial estimates of the University and [to pass the same] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).];(v)[(a) x x x] [Omitted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).];(b)fix the limit tor recurring and non-recurring expenditure for the year;(vi)subject to clause (five), at any time during the financial year,-(a)reduce the amount of the budget grant;(b)sanction the transfer of any amount within a budgeted grant from one head to another, or from a subordinate head under one minor head to a subordinate head under another minor head;(c)sanction the transfer of any amount not exceeding rupees twenty five thousand within a minor head from one subordinate head to another or from one primary unit to another;(vii)borrow and lend funds on behalf of the University, provided that funds shall not be borrowed on the security of University property without the prior approval of the State Government;(viii)transfer any movable or immovable property on behalf of the University:Provided that no immovable property of the University shall except with the prior sanction of the State Government, be transferred by way of mortgage, sale, exchange, gift or otherwise;(ix)enter into, vary, carry out and cancel contracts on behalf of the University exercising the powers and duties assigned to it by Act, or Statute;(x)determine the form of common seal of the University, provide custody for, and regulate it;(xi)admit colleges to privileges of the University on the recommendation of Academic Council and to withdraw any of these privileges and to take over the management of the colleges in the manner and under the heads prescribed in the Act and Statute;(xii)declare Teaching Department of the University, School of Studies or colleges as autonomous colleges, provided that the extent of autonomy which each such teaching department of the University, School of Studies or college may have and the matters in relation to which it may exercise such autonomy, shall be such as may be prescribed by Statute;(xiii)make provision for building, premises, furniture, apparatus, books and other means needed for carrying on the work of the University;(xiv)accept on behalf of the University, trust, bequest, donation of any movable or immovable property;(xv)manage and regulate the finance, accounts and investments of the University;(xvi)institute and manage,-(a)a printing, publication and translation bureau;(b)an information bureau; and(c)an employment bureau;(xvii)[ Extra mural teaching and research, [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).](a)(1) :(2)University extension activities,(3)Distance teaching.(b)(1) Physical training,(2)Students Welfare,(3)Sports and Athletic activities,(4)Social Service Schemes,(5)National Cadet Corps.](6)[ Students Union.] [Added by C.G. Act No. 12 of 2014, dated 13.8.2014.](xviii)scrutinise all proposals of Academic Council with a view to their execution within the framework of the budget;(xix)create post of Professor, Reader, Lecturer or other teaching posts as may be proposed by with the prior sanction of the State Government;(xx)create administrative, ministerial and other posts with the prior sanction of the State Government;(xxi)abolish or, suspend, any post of Professor, Reader, Lecturer or other teaching posts in the University;(xxii)establish, maintain and manage colleges, teaching departments, institutions of research or specialized studies, laboratories, libraries, museums and halls;(xxiii)provide housing accommodation for teachers of the University;(xxiv)arrange for and direct the inspection of affiliated colleges, recognized institutions and to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff, and payment of adequate salaries, and, in case of disregard of such instructions, to modify on recommendation of Academic Council, the conditions of affiliation or recognition or taking of such other steps as it deems necessary and proper on that behalf;(xxv)prepare a college code laying down therein the terms and conditions of affiliation of colleges;(xxvi)call for reports, returns and other information from affiliated colleges, recognized institutions;(xxvii)supervise and control the admission, residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(xxviii)recommended to the Kuladhipati the conferment of honorary degrees and academic distinctions in the manner prescribed by Statute;(xxix)confer or withdraw degrees, diplomas, certificates and other academic distinctions in the manner prescribed by Statute;(xxx)institute fellowships, scholarships, studentships exhibitions, medals and prizes;(xxxi)save as otherwise provided by this Act, or the Statute, to appoint the officers other than Kulpati, teachers and other employees of the University, to define their duties and the conditions of their service and to provide for the filling of temporary vacancies in their posts;(xxxii)regulate and enforce discipline among members of the teaching, administrative and ministerial staff of the University in accordance with Statute and Ordinance;(xxxiii)recognize a member of the staff of an affiliated college or recognized institution as a teacher of the University and withdraw such recognition;(xxxiv)fix remuneration of examiners to arrange for the conduct of and for publishing the results of the University examinations and other tests;(xxxv)cancel examinations in the event of malpractices partially or wholly and to take action against any person or group of persons or institutions found guilty of such malpractices, including rustication of students;(xxxvi)take disciplinary action against students enrolled in the University, including candidates for any examinations;(xxxvii)take disciplinary action against staff, persons appointed as invigilators, examiners, etc.;(xxxviii)demand and receive fees and other charges as may be prescribed by the Ordinance;(xxxix)make, amend and cancel Ordinance;(xl)accept, reject or return regulations framed by Academic Council to it for consideration;(xli)entertain, adjudicate upon and, if deemed fit to, redress grievances of the employees;(xlii)exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;(xliii)exercise all powers of the University not otherwise provided for in this Act or Statute and all other powers which are requisite to give affect to the provisions of this Act or Statute;(xliv)delegate by Regulation any of its powers to Kulpati, Registrar or such other officer of the University or a committee appointed by it as it may deem fit.
