Section 14 in Gujarat University (Amendment) Act, 1972
14. Substitution of section of Bom. of 1949.- For section 20 of the principal Act, the following section shall be substituted, namely:-
"20. Power duties Executive Council.- (1) Subject to such conditions as may be prescribed by or under the provisions of this Act, the Executive Council shall exercise the following powers and perform the following duties, namely:-(i)to hold, control and administer the property and funds of the University;(ii)to enter into, vary, carry out and 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 or Statutes;(iii)to determine the form, and provide for the custody and regulate the use, of the common seal of the University;(iv)to administer the funds placed at the disposal of the University for specific purposes;(v)to frame the annual financial estimates of the University and to place them before the Court for suggestions;(vi)(a)to adopt the annual financial estimates after considering the suggestions, if any, of the Court,(b)to reduce the amount of any budget grant,(c)to sanction the transfer of any amount within a budget grant from one minor head to another, or from a subordinate head under one minor head to a subordinate head under another minor head, and(d)to sanction the transfer of any amount within a minor head from one subordinate head to another, or from one primary unit to another;(vii)to make provision for buildings, premises, furniture, apparatus and other means needed for carrying on the work of the University;(viii)to accept, on behalf of the University, bequests, donations and transfers of any movable or immovable property to the University;(ix)to transfer any movable or immovable property on behalf of the University;(x)to recommend to the Court the raising of public loans on the security of the assets of the University, with the previous approval of the State Government;(xi)to manage and regulate the finances, accounts and investments of the University;(xii)to institute and manage-(a)Printing and Publication Department,(b)University Extension Boards,(c)Information Bureaux,(d)Employment Bureaux;(xiii)to make provision-(a)for extra-mural teaching and extension courses and research and other recognized educational activities,(b)for Continuing Education and Adult Education,(c)for physical education, National Cadet Corps, National Service Scheme, National Sports Organisation, military training and such other recognised activities;(xiv)to manage and maintain colleges, departments, institutes of research or specialized studies, laboratories, libraries, museums and hostels of the University;(xv)to establish within the University area or outside that are such field stations and specialized laboratories and such other units for research and instructions as are necessary for the furtherance of the objects of the University;(xvi)to recognize hostels, to inspect such hostels and to withdraw recognition therefrom;(xvii)to provide housing accommodation for University teachers and other employees, to the extent the finances of the University permit;(xviii)to register high schools situate outside the State of Gujarat as may be provided by Statutes;(xix)to affiliate colleges and to approve institutions as may be provided by Statutes;(xx)to arrange for, and to direct, the inspection of affiliated colleges, recognised and approved institutions and hostels and to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment, including salary scales and allowances for the members of their teaching, other academic and non-teaching staff;(xxi)(a)to recognize institutions of research or specialized studies;(b)to withdraw, either in whole or in part, or to modify the rights conferred on a college by affiliation or on an institution by recognition or approval;(c)to recommend to the State Government withdrawal or reduction of a grant to a college which makes default in carrying out the conditions of affiliation;(xxii)to recommend to the Court on the advice of Academic Council the conferment of autonomy on any affiliated college, a University College, a University Department or a recognized institution entitling it to privileges in the matters of admission of students, prescribing the courses of study, imparting instruction, teaching and training in the courses of study, the holding and conduct of examinations and the powers to make necessary rules for these purposes;(xxiii)(a)to control and co-ordinate the activities of, and to give financial aid to, affiliated colleges and recognized or approved institutions, and,(b)to regulate the fees to be paid by the students in affiliated colleges and recognized or approved institutions;(xxiv)to call for reports, returns and other information from college, recognized or approved institutions, or hostels;(xxv)to supervise and control the residence, conduct and discipline of the students of the affiliated colleges, University colleges and University departments, and recognised and approved institution and to make arrangements for promoting their health and general welfare, and to take disciplinary action against the students;(xxvi)to recommend to the Court the institution and conferment or grant of degrees, diplomas and certificates, in the manner prescribed by Statutes;(xxvii)to recommend to the Court the conferment of honorary degree and other academic distinctions in the manner prescribed by Statutes;(xxviii)to institute and award fellowships, travelling fellowships, scholarships, studentships, medals, prizes and other awards;(xxix)to appoint academic, administrative and other staff of the University, fix their emoluments, and define their duties and conditions of service and to take disciplinary action against them;(xxx)to recognize a member of the staff of an affiliated college or recognized or approved institution as a professor, reader, lecturer or teacher of the University and to withdraw such recognition;(xxxi)to appoint examiners, to fix their remuneration and to arrange for the conduct and publication of results of University examinations and other tests;(xxxii)to fix, demand and receive such fees and other charges as may be prescribed by Ordinances;(xxxiii)to make, amend and cancel Ordinances;(xxxiv)to make provision for instruction, teaching and training in such branches of learning and courses of study as it may think fit, for research and for the advancement and dissemination of knowledge;(xxxv)to make such provision as will enable affiliated colleges and recognized or approved institutions to undertake specialization of studies;(xxxvi)to organise and make provision for common laboratories, libraries, museums and other equipment for teaching and research;(xxxvii)to institute professorships, readerships, lecturerships and posts of teachers required by the University;(xxxviii)to lay down and regulate salary scales, allowances and conditions of service of officers, members of the teaching, other academic and non-teaching staff of the University;(xxxix)to lay down and regulate the salary scales, allowances and conditions of service of the members of the teaching, other academic non-teaching staff of affiliated colleges and recognised or approved institutions;(xl)to recommend to the Court the institution of new Departments and Faculties in the University;(xli)to enter into any agreement for the incorporation in the University of any other institution and for taking over its rights, properties and liabilities and for any other purpose not repugnant to this Act;(xlii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act, Statutes, Ordinances and Regulations;(xliii)to exercise all powers of the University not otherwise provided for in this Act or the Statutes and all other powers which are requisite to give effect to the provisions of this Act or the Statutes.(2)The Executive Council shall not transfer any immovable property in exercise of its power under clause (ix) of sub-section (1) except with the previous sanction of the Court; and no transfer of immovable property which is not made with such previous sanction shall be binding on the University.(3)The powers and duties under clauses (xix) to (xxi), (xxvi) to (xxx), (xxxiii) to (xxxvii), and (xl) of sub-section (1) shall not be exercised by the Executive Council except upon the recommendations made by the Academic Council.(4)The Executive Council may by Ordinances appoint committees to carry out its administrative work and define their constitution, function and tenures.(5)The Executive Council shall make a report of every case of acceptance of property under clause (viii) of sub-section (1) to the Court,".
