Section 24 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990
24. Powers and functions of General Council.
- Without prejudice to Section 18, the General Council shall have the following powers and functions namely :-(i)to appoint, from time to time, the Director General, the Executive Director and Head of the Departments of the Sansthan;(ii)to appoint professors, assistant/associate professors and other members of the teaching staff, as well as senior administrative stall as may be necessary, on the recommendations of the selection committee constituted by regulations for the purpose :Provided that no action shall be taken by the General Council except in cases covered by the second proviso, in regard to the number qualifications and emoluments of teachers, otherwise than the after consideration of the recommendations of the Academic Council :Provided further that it shall not be necessary to constitute any selection committee for making appointments-(a)to any supernumerary posts; or(b)to the post of professor of a person of high academic distinction, eminence and professional attainment invited by the General Council to accept the post;(iii)to create administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify minimum qualification for appointment to such posts and to appoint person to officer cadre posts on such terms and conditions of service as may be prescribed by the regulations made in this behalf, or to delegate the powers of appointments to such authority or authorities or officer or officers as it may think fit;(iv)to manage and regulate the finances, accounts investments, property, business and all other administrative affairs of the Sansthan and for that purpose to appoint such agents, as it may think fit;(v)to invest any money, belonging to the Sansthan including any unapplied income, in such stock, funds, shares, or securities, as it may, from time to time, think fit or in the purchase of immovable property in India, with the like power of varying such investments from time to time;(vi)to transfer or accept transfer of any movable or immovable property with the permission of the State Government on behalf of the Sansthan;(vii)to enter into, vary, carry out and cancel contracts on behalf of the Sansthan and for that purpose to appoint such officers as it may think fit;(viii)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the Sansthan;(ix)to entertain, adjudicate upon and if it thinks fit, to redress any grievances of the officers and teachers of the Sansthan, who may for the reason, feel aggrieved otherwise than by an act of a Court;(x)to exercise such other powers and to perform such other duties as may be conferred or imposed on it by or under this Act.
