Section 12 in Jawaharlal Nehru Technological Universities Act, 2008
12. Powers and duties of the Executive Council.
(1)The Council shall exercise and perform the following powers and functions, namely:-(i)To approve the budget estimates of the University presented by the Vice-Chancellor;(ii)to create posts and appoint teachers and other employees of the University in the manner prescribed;(iii)to acquire, hold or dispose off properties or accept gifts and donations, for and on behalf of the University;(iv)to arrange for the investment and withdrawal of the moneys belonging to the University;(v)to direct the form and use of the common seal of the University;(vi)to determine and regulate the policies relating to all the affairs of the University in accordance with the provisions of this Act and the statutes, Ordinances and regulations made thereunder;(vii)to appoint such committees, either standing or temporary, as may be considered necessary for any specific or general purpose for fulfilment of the objects of the University and for ensuring the proper administration of the affairs or academic activities of the University;(viii)to promote the academic autonomy of the Colleges;(ix)to make statutes;(x)to establish, equip and maintain the University libraries, laboratories, workshops, museums and the like;(xi)to provide for research and advancement and dissemination of knowledge;(xii)to provide for allowances and travelling allowances, to institute scholarships, bursaries, medals, and prizes, and to organize exhibitions;(xiii)to control and manage all colleges and hostels in the University area in the manner prescribed by the statutes;(xiv)the Executive Council shall exercise all the powers of the University not otherwise provided for and all powers requisite to give effect to the provision of this Act.(2)Except as expressly provided by this Act, it shall be competent for the Council in the case of posts, in connection with the affairs of the University, to make regulations regarding the recruitment and the conditions of service of the persons appointed to such posts.
