Section 17 in Rajasthan Sanskrit University Act, 1998
17. Duties of the Executive Council.
- The Executive Council shall subject to the conditions prescribed in this Act or in its provisions, exercise and discharge following powers and functions:-(i)to make, to amend and repeal the statutes and ordinances, subject to approval by the Chancellor:(ii)to hold, control and administer the property and funds of the University:(iii)to accept, on behalf of the University, contributions, bequest or transfer of movable or immovable property:(iv)to administer the funds placed at the disposal of the University for certain specific purposes:(v)to invest sums of money relating to the University;(vi)to enter into, vary, carry out, confirm and cancel contract on behalf of the University;(vii)to borrow sums of money or raise public loans for the fulfilment of the objects of the University, on the security of the property of the University or on any other security, with the previous approval of the State Government;(viii)to appoint officers (other than the Vice-Chancellor and Deans) and teachers, and to determine their duties, emoluments and conditions of service, subject to the ordinances, and the statutes of the University;(ix)to determine the form, regulate the use and provide the custody of the common seal of the University;(x)to inspect, affiliate, recognise or approve Colleges, hostels or institutions and to withdraw the affiliation, recognition or approval subject to the statutes;(xi)to conduct examinations and to declare the results thereof; and(xii)to ensure proper standards of teaching and examinations in consultation with the Academic Council.
