Section 18(1) in Indira Gandhi Technological and The Medical Sciences University Act, 2012
(1)Subject to the provisions of this Act, the Executive Committee shall have, in addition to ail other powers vested in it, the power to frame regulations to provide for the administration and management of the affairs of the University;Provided that the Executive Committee shall not make any regulation affecting the status, power or the constitution of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Committee.(a)The constitution, powers and duties of the Academic Senate and or the Chancellor;(b)The authorities responsible for organizing the teaching in connection with the courses of the University and related academic programmes.(c)The withdrawal of degrees, diplomas and certificates and other academic distinctions.(d)The establishment and abolition of faculties, department halls and institutions.(e)The institution of fellowship, scholarships, exhibitions, medals and prizes.(f)Conditions and modes of appointment of examiners or conduct of standard of examination or any other course of study.(g)Mode of enrollment of admission of students
