Section 34 in The Global Open University (Nagaland) Act, 2006
34. Powers and functions of Executive Council.
(1)The Executive Council shall,-(i)create posts and appoint from time to time, the members of the teaching and non-teaching staff for carrying out the purposes of this Act on such terms and condition prescribed by regulations;(ii)exercise control and impose discipline over the employees of the University;(iii)accept on behalf of the University, endowment bequests, donations, grants and transfers of any immovable property;(iv)receive money, securities, instruments or any other movable properties for and on behalf of the University;(v)grant receipts, sign and execute instruments and endorsement discount cheques or other negotiable instruments, through its accredited agencies;(vi)make sign and account for such documents and instruments as may be necessary for proper carrying out of the management of the property or affairs of the University;(vii)introduce courses of study at the University and take decisions in this regard on the recommendations of the Academic Council;(viii)cooperate with and coopt other educational medical and other institutions and authorities in India and abroad;(ix)create followships and scholarships or other assistance on such terms and conditions, as it may prescribe by regulations, for carrying out research investigation and study;(x)grant leave except casual leave to officers and other employees of the University and provide for alternative arrangements in the absence of offices and employees;(xi)manage and regulate finances, accounts, investments property, business and all other administrative affairs of the University and appoint for that purpose, agents;(xii)invest money belonging to the University, including any unapplied income, in such stocks, funds, shares or securities or movable and immovable property in India and abroad, as it may from time to time, deem fit, and vary such investments;(xiii)transfer or accept transfers of movable or immovable property on behalf of the University;(xiv)enter into, vary, carry out and cancel contracts on behalf of the University and for that purpose appoint agents;(xv)provide buildings, premises, furniture, apparatus and other infrastructual facilities for the carrying out the work of the University;(xvi)entertain adjudicate upon, and if it thinks fit, redress grievances of officers, and employees of the University;(xvii)appoint examiners, moderators and others and if necessary to remove them for good and sufficient cause, in consultation with the Academic Council;(xviii)select a common seal for the University and provide for the custody of the seal;(xix)delegate any of its powers to the Vice-Chancellor or Registrar or any Council or any other authority of the University for a temporary duration; and(xx)exercise such other powers and perform such other duties as may be entrusted to it by the General Council or by regulations.
