Section 26 in Birsa Munda Tribal University Act, 2017
26. Powers and duties of Executive Council.
(1)Subject to such conditions as may be prescribed by or under this Act, the Executive Council shall exercise the following powers and perform the following duties, namely(a)to hold, control and administer the property and funds of the University;(b)to enter into, vary, carry out or cancel contracts on behalf of the University in the exercise or performance of the powers and duties assigned to it by or under this Act. in consultation with the Finance Committee, Buildings and Estate Committee and the Legal Committee, if any, appointed by the Executive Council;(c)to determine the form, provide for the custody and regulate the use, of the common seal of the University;(d)to administer the funds placed at the disposal of the University for specific purposes;(e)to prepare the annual financial estimates of the University and to submit them to the Board for approval;(f)to reduce or to increase the amount of the budget grant;(g)to sanction the transfer of any amount within the budget grant from one minor head to another or from subordinate head under the minor head to a subordinate head under another minor head;(h)to make provisions for buildings, premises, instruments, furniture, apparatus and other means needed for carrying on the work of the University;(i)to accept on behalf of the University, bequests, donations and transfer of any movable or immovable property to the University and to operate separate bank accounts for the funds received for development work, medals, prizes, etc.(j)to transfer any movable or immovable property on behalf of the University;(k)to raise loans on the security of the assets of the University;(l)to manage and regulate finances, accounts and investments of the University;(m)to make provisions for Physical Education. National Social Service, National Cadet Corps, Chief Minister Shramdan Yojana;(n)to manage colleges, University departments, institution of research or specialized studies, laboratories, libraries, museums and hostels maintained by the University;(o)to arrange for and to direct the inspection of colleges, institutions and hostels and to issue instructions for maintaining their efficiency and/or ensuring proper conditions of employment for members of their stall, and in case of disregard of such instructions to take such steps as it deems proper;(p)to call for reports, returns and other information from colleges, institutions or hostels;(q)to supervise and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(r)to recommend to the Board the conferment of honorary degrees and academic distinctions in the manner prescribed by the Statutes;(s)to award fellowships, travelling fellowships, scholarships, studentships, medals and prizes;(t)to make recommendations for appointment of teachers and employees of the University, to fix their emoluments and define their duties and the terms and conditions of their services including disciplinary matters, to the State Government, after consultation with the Board;(u)to recognize a member of the staff of colleges or institutions as a Professor, Associate Professor. Assistant Professor or a teacher of die University;(v)to fix remuneration of examiners and to arrange for the conduct of and for publishing the results of University examinations and other tests;(w)to fix, demand and receive such fees and other charges as may be prescribed by the Ordinances;(x)to make amend or cancel the Ordinances;(y)to exercise such other powers and perform such other duties as may be conferred by the Board or imposed by or under this Act, and all such other powers for achieving the objectives of the University.(2)The Executive Council shall make a report to the Board about all transactions referred to in clause (i), (j), and 00 of sub-section (1).(3)The Executive Council shall not transfer any immovable property without the previous sanction of the Board and the State Government.(4)The exercise of the powers by the Executive Council, in so far as they relate to the laying down and regulating salary scales and allowances of teachers and employees of the University, shall be subject to the approval of the State Government.(5)The powers and duties under clauses (r), (s) and (x) shall not be exercised by the Executive Council except upon the recommendations made by the Academic Council.(6)The Executive Council may by Ordinances appoint one or more committees to carry' out its administrative work and define its constitution, functions and tenure.
