The Executive Council shall have the following powers, namely:-(1)to make statutes and amend or repeal the statutes except the first statutes;(2)to co-operate with other universities, other academic authorities and colleges in such manner and for such purposes as it may determine;(3)to provide for research and advancement and dissemination of knowledge in Kannada language and literature;(4)to institute lectureships, readerships, professorships and any other teaching or research posts required by the University;(5)to institute degrees, diploma and other academic distinctions;(6)to confer degrees, diploma and other academic distinctions on persons who shall have carried on research under conditions prescribed;(7)to confer honorary degrees or other distinctions on the recommendation of not less than two-thirds of the members of the Executive Council;(8)to establish and maintain halls and hostels;(9)to institute fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and to award the same in accordance with the statutes;(10)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(11)to institute a publication bureau and to maintain it;(12)to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purposes not repugnant to the provisions of this Act;(13)to make statutes for regulating the method of election to the authorities of the University and the procedure at the meeting of the Governing Council, Executive Council and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Governing Council;(14)to hold, control and administer the properties and funds of the University;(15)to direct the form, custody and use of the common seal of the University;(16)to regulate and determine all matters concerning the University in accordance with this Act and the statutes;(17)to administer all properties and all funds placed at the disposal of the University for specific purposes;(18)(a)to appoint the University Lecturers, University Readers, University Professors, University Researchers and the teachers of the University, fix their emoluments; if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(b)to make statute specifying the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(19)to suspend and dismiss the University Lecturers, University Readers, University Professors, University Researchers and the teachers and other employees of the University;(20)to accept, on behalf of the University endowments, bequests, donations, grants and transfers of any movable and immovable properties made to it:Provided that all such endowments, bequests, donations, grants and transfers shall be reported to the Governing Council at its next meeting;(21)(a)to raise, on behalf of the University, loans from the Central or any State Government or the University Grants Commission or the public or any corporation owned or controlled by the Central or any State Government;(b)to borrow money with the approval of the Government on the security of the property of the University for the purpose of the University;(22)to recognise hostels not maintained by the Government and to suspend or withdraw recognition of any of the hostels which is not conducted in accordance with the statutes and the conditions imposed thereunder;(23)to arrange for and direct the inspection of hostels;(24)to prescribe the qualification of the teachers;(25)to charge and collect such fees as may be prescribed;(26)to regulate the admission of the students to the University in accordance with statues;(27)to appoint members to the Boards of Studies;(28)(a)to appoint referees and examiners after consideration of the recommendations of the Boards as per procedures laid down in the statutes;(b)to fix their remuneration;(29)to supervise and control the residence and discipline of the University and make arrangements for ensuring their health and well-being;(30)to institute and manage libraries, museums, institutions of research and other institutions established or maintained by the University;(31)to manage hostels instituted by the University;(32)to manage any publication Bureau instituted by the University;(33)to promote research within the University and to obtain reports from time to time of such research;(34)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes;(35)to delegate any of its powers to the Vice-Chancellor or to a committee from among its own members in accordance with the statutes.
