Section 10 in First Statutes of the University of Udaipur
10. Executive Committee of the Board
(1)Executive Committee of the Board to be an authority of the University.In addition to the authorities mentioned in Sub-sections (i) to (iv) of clause (b) of Section 9 of the Act, an Executive Committee of the Board is hereby declared to be an authority of the University under sub-clause (v) thereof.(2)Constitution and composition of the Executive Committee:-(a)Under Section 19(10) of the Udaipur University Act, 1962, there shall be an Executive Committee of the Board, referred to hereafter as Executive Committee, which shall be the Executive and Academic body of the University and shall consist of the following members of the Board:-(i)the Vice-Chancellor,(ii)the Dean, College of Agriculture,(iii)the Dean, College of Veterinary and Animal Science,(iv)[ the Finance Secretary to the Government of Rajasthan, or his representative of the next lower rank,] [Substituted by Resolution No. 5. dated 9-5-1970 and approved vide No. 388 dated 26-5-1970 by the Chancellor.](v)the Director of College Education, Rajasthan,(vi)the Director of Agriculture, Rajasthan,(vii)the Director of Animal Husbandry, Rajasthan,(viii)two other Deans or Directors, nominated by the Vice-Chancellor from amongst them [by rotation,] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.](ix)the Scientist nominated to the Board of Control under Section 19(1) IV (i) of the Act.(x)[ Five Heads of the University Departments elected by Board by single transferable vote,] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.](xi)two members of the Board, being non-teachers elected by the Board-One of them shall be a Registered Graduate,(xii)two persons nominated by the Chancellor to the Board under Section 19 (1) IV (vii) of the Act,(xiii)the Principal/Head of the College, elected as a member of the Board under Section 19(1) III (iv) of the Act,(xiv)[ The nominee of Indian Council of Agricultural Research on the Board of Control under Section 19 (1) IV (ii) of the Act.] [Added and Substituted as passed by the Board of Control on 16-3-1966 and 31-7-1966 and assented by the Chancellor.](b)Any six members present at a meeting of the Executive Committee of the Board shall constitute the quorum necessary for the transaction of its business thereat;(c)The Registrar shall act as the Secretary of the Executive Committee of the Board;(d)The term of office of the elected and nominated members of the Executive Committee shall be three years:Provided that if a member ceases to be a member of the Board due to expiry in his term or by other reasons, shall ipso facto cease to be the member of the Executive Committee;(3)Powers and Duties of the Executive Committee;(a)Under Section 38, read with sub-section (10) of Section 19 of the Udaipur University Act, 1962, the Executive Committee shall have all the powers and perform the duties of the Board as mentioned in the Act, and the Statutes and regulations made thereunder unless and otherwise so provided in the Statutes,(b)The Executive Committee shall manage and administer the property of the University and the conduct of all administrative and academic affairs of the University unless otherwise provided for,(c)Subject to the provisions of the Act, the Statutes, and the regulations, the Executive Committee shall, in addition to all powers vested in it, have the following powers and duties:-(i)on the recommendations of the Academic Council, to affiliate, reorganise or approve Colleges, hostels, or institutions for admission to the privileges of the University, and to withdraw the same from and to make regulations therefor,(ii)to appoint examiners and arrange for the holding of the examinations and publishing results thereof,(iii)to maintain proper standards of teaching in consultation with the Academic Council,(iv)to lay down minimum scales of salaries, qualifications etc. of University officers, teachers and other staff in Colleges, Schools etc. and of teachers in Associated Colleges on the recommendation of the Academic Council,(v)to frame service conditions of employees of the University on the recommendation of the Council of Deans,(vi)to make out administrative and legislative proposals for the betterment and promotion of agriculture based on the results of research conducted in the University for consideration of the University,(vii)to recommend the Statutes proposed by the Academic Council to the Board,(viii)to consider and recommend the budget of the University on recommendation of the Finance Committee to the Board for approval.(d)Concurrence of the majority of all the members of the Executive Committee shall be necessary to remove an officer, or a teacher whose appointment vests with the Executive Committee.(4)[ Under the foregoing Statute 10(6), there shall be a Committee for the selection of examiners in each subject or branch of study to advise the Executive Committee in the matter of appointment of examiners and each such Committee shall consist of.-
