Section 18(1) in U.P. Technical University Act, 2000
(1)The Executive Council shall be the Principal executive body of the University and shall have the following powers, namely:(a)to supervise and control the affairs of the University;(b)to hold and control the property and funds of the University;(c)to recomend emoluments and terms and conditions of service of the vice-Chancellor;(d)to approve academic programmes;(e)to make, amend or repeal Regulations;(f)to prepare the budget of the University;(g)to administer any funds placed at the disposal of the University;(h)to acquire or transfer any movable, immovable or intellectual property of the University;(i)to direct the form and use of the common seal of the University;(j)to appoint such committees as may be required for the efficient functioning of the University;(k)to determine the emoluments and terms and conditions of service of the staff of the University;(l)to authorise operation of bank accounts of the University;(m)to regulate and determine all other matter concerning the University in accordance with this Act or the Regulations.
