Section 26 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
26. Powers and duties of Executive Council.
(1)Subject to the provisions of this Act, and the Statutes, Ordinances and Regulations made thereunder, the Executive Council shall be the Supreme authority and shall have the following powers and perform the following duties namely :-(i)to hold, control and administer the property and funds of the Vishwavidyalaya;(ii)to administer the funds placed at the disposal of the Vishwavidyalaya for specific purposes;(iii)to adopt the annual accounts together with the audit report;(iv)to prepare the annual financial estimates of the Vishwavidyalaya and to place them before the Court for its consideration;(v)(a)to adopt the annual financial estimates after considering suggestions of the Court, if any;(b)to fix the limit for the total recurring expenditure and total non-recurring expenditure for the year based on the resources of the Vishwavidyalaya which in the case of Productive works, may include the proceeds of loans;(vi)Subject to clause (v), at any time during the financial year;(a)to reduce the amount of the budged grant;(b)to sanction the transfer of any amount within a budget grant from one head to another or from a subordinate head under one minor head to a subordinate head under another minor head; or(c)to sanction the transfer of any amount exceeding rupees five thousand within a minor head from one subordinate head to another or from one primary unit to another;(vii)to borrow and lend funds on behalf of the Vishwavidyalaya :Provided that funds shall not be borrowed on the security of Vishwavidyalaya property without the prior approval of the Manpower Planning Department, Government of Madhya Pradesh;(viii)to transfer any movable or immovable property on behalf of the Vishwavidyalaya :Provided that no immovable property of the Vishwavidyalaya shall, except with the prior sanction of the State Government be transferred by way of mortgages, sale, exchange, gift or otherwise;(ix)to enter into, vary, carry out and cancel contracts on behalf of the Vishwavidyalaya in the exercise or performance of the powers and duties assigned to it by this Act, and the Statutes;(x)to determine the form of, provide for the custody and regulate the use of the common seal of the Vishwavidyalaya;(xi)to lay before the Manpower Planning Department of Government of Madhya Pradesh annually a full statement of the financial requirements of all Colleges and hostels;(xii)to admit Colleges or Polytechnics to the privileges of the Vishwavidyalaya on the recommendation of the Academic Council and subject to the provisions of this Act and Statutes and to withdraw any of the privileges and to take over the management of the College or Polytechnic in the manner and under conditions prescribed by the Statutes and Ordinances;(xiii)to declare Teaching Department of the Vishwavidyalaya, Schools of Studies or Colleges or Polytechnic as autonomous College or Polytechnic :Provided that the extent of autonomy which each such Teaching Department of the Vishwavidyalaya, School of Studies or Colleges or Polytechnics may have and the matters in relation to which it may exercise such autonomy, shall be such as may be prescribed by the Statutes;(xiv)to make provision for building, premises, furniture, apparatus, books and others means needed for carrying on the works of the Vishwavidyalaya;(xv)to accept on behalf of the Vishwavidyalaya, trusts, bequests, donations and transfers of any movable or immovable property to the Vishwavidyalaya;(xvi)to manage and regulate the finances, accounts and investments of the Vishwavidyalaya;(xvii)to institute and manage :(a)a Printing and Publication Bureau;(b)an Information Bureau;(c)an Employment Bureau;(xviii)to make provisions for;(a)(i)Extra-mural teaching and research;(ii)Vishwavidyalaya Extension Activities;(iii)Correspondence courses;(b)Students' Union;(c)Students' Welfare;(d)Sports and athletic activities;(e)Social Service Scheme; and(f)National Cadet Corps;(xix)to scrutinise all proposals of the Academic Council with a view to their execution within the framework of the budget;(xx)to institute such Professorships, Readerships, Lecturerships or other teaching posts as may be proposed by the Academic Planning and Evaluation Board;Provided that no teaching post shall be instituted without the prior approval of the Manpower Planning Department of Government of Madhya Pradesh;(xxi)to create administrative, ministerial and other posts with the prior sanction of the State Government;(xxii)to abolish or suspend, after report from the Academic Planning and Evaluation Board thereon, any Professorships, Readerships, Lecturerships, or other teaching posts in the Vishwavidyalaya;(xxiii)to establish, maintain and manage Colleges or Polytechnics teaching Departments institutions of research of specialised studies, laboratories, libraries, museums and hostels;(xxiv)to recognize hostels and to provide housing accommodation for teachers of the Vishwavidyalaya;(xxv)to arrange for and direct the inspections of affiliated colleges, recognised institutions, Polytechnics and hostels 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 the recommendations of the Academic Council, the conditions of affiliation or recognition or taking such other steps as it deems necessary and proper in that behalf;(xxvi)to prepare a College code laying down therein the terms and conditions of affiliation of Colleges and Polytechnics;(xxvii)to call for reports, returns and other information from affiliated colleges, recognised institutions or polytechnics or hostels;(xxviii)to supervise and control the admission, residence, conduct and discipline of the students of the Vishwavidyalaya and to make arrangements for promoting their health and general welfare;(xxix)to recommend to the Kuladhipati the conferment of Honorary degree and academic distinctions in the manner prescribed by the Statutes;(xxx)to confer or withdraw degrees, diplomas, certificates and other academic distinctions in the manner prescribed by the Statutes;(xxxi)to institute fellowships, scholarships, studentships, exhibitions, medals and prizes;(xxxii)save as otherwise provided by this Act, or the Statutes, to appoint the officers other than the Kulpati, teachers and other employees of the Vishwavidyalaya, to define their duties and the conditions of their service and to provide for the filling up of temporary vacancies;(xxxiii)to regulate and enforce discipline among members of the teaching, administrative and ministerial staff of the Vishwavidyalaya in accordance with the Statutes and Ordinances;(xxxiv)to recognise a member of the staff of an affiliated or recognised institution as a teacher of the Vishwavidyalaya and withdraw such recognition;(xxxv)to fix remuneration of examiners and to arrange for the conduct of and for publishing the results of the Vishwavidyalaya examinations and other tests;(xxxvi)to 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;(xxxvii)to take disciplinary action against students enrolled in the Vishwavidyalaya, including candidates for any examination;(xxxviii)to take disciplinary action against staff, persons appointed as invigilators, examiners etc.;(xxxix)to fix, demand and receive such fees and other charges as may be prescribed by the Ordinances;(xl)to make, amend and cancel Ordinances;(xli)to accept, reject or return to the Academic Council for consideration, but not to amend, regulations framed by the Academic Council;(xlii)to entertain, adjudicate upon and, if deemed fit, to redress grievances of the employees and the students;(xliii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;(xliv)to exercise all powers of the Vishwavidyalaya not otherwise provided for in this Act or the Statutes and all other powers which are requisite to give effect to the provisions of this Act or the Statutes;(xlv)to delegate by Regulations any of its powers to the Kulpati, the Registrar or such other officer of the Vishwavidyalaya or a Committee appointed by it as it may deem fit.
