Section 18(2) in The Himachal Pradesh National Law University Act, 2016
(2)The Executive Council shall have the following powers and functions, namely :-(a)to recommend the names of three persons to the Chancellor for appointment as Registrar of the University on the recommendations of the selection committee constituted for that purpose by it and headed by the Vice-Chancellor;(b)to prepare and present to the Governing Council at its annual meeting-(i)a report on the working of the University;(ii)a statement of accounts;(iii)budget proposals for the ensuing academic year after its due approval from the Finance Committee;(c)to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that purpose, constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;(d)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities, as it may, from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time;(e)to transfer or accept transfer of any movable or immovable property on behalf of the University :Provided that the concurrence of the Government shall be taken before such transfer or acceptance of any immovable property on behalf of University;(f)to enter into, vary, carry out and cancel contracts on behalf of the University and for that purpose to appoint such officers as it may think fit;(g)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;(h)to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers, teachers, students and employees of the University;(i)to create teaching, administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify the minimum qualifications for appointment to such posts on such terms and conditions of service as may be prescribed by the regulations made in this behalf;(j)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council :Provided that the Government shall be apprised of the fee structure fixed by the University;(k)to select a common seal for the University; and(l)to exercise such other powers and to perform such other duties as may be considered necessary, or imposed on it by or under this Act.
