Section 25 in Shri Govind Guru University Act, 2015
25. 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:-(i)to hold, control and administer the property and funds of the University;(ii)to enter into, vary, carry out and cancel contract on behalf of the University in the exercise or performance of the powers and duties assigned to it by this Act and the Statutes, in consultation with the Finance Committee, Buildings and Estate Committee or if there is a Legal Committee, with it;(iii)to determine the Form and provide for the custody and regulate the use of the common seal of the University;(iv)to administer funds placed at the disposal of the University for specific purposes;(v)to prepare the annual financial estimates of the University and to submit them to the Board;(vi)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;(vii)to sanction the transfer of any amount within a minor head from one subordinate head to another or from one primary unit to another;(viii)to make provisions for buildings, premises, furniture, apparatus and other means needed for carrying on the work of the University;(ix)to accept on behalf of the University, bequests, donations and transfer of any movable or immovable property to the University;(x)to transfer any movable or immovable property on behalf of the University;(xi)to raise loans on the security of the assets of the University;(xii)to manage and regulate finances, accounts and investments of the University;(xiii)to institute and manage -(a)Printing and publication Department,(b)University Extension Boards,(c)Information Bureau, and(d)Employment Bureau;(xiv)to make provisions for Physical Education, National Social Service, National Cadet Corps, Chief Minister Shramdan Yojana;(XV)to manage colleges, University Departments, institution of research or specialised studies, laboratories, libraries and hostel maintained by the University;(xvi)to arrange for, and direct, the inspection of affiliated colleges, recognised institution, and hostels and to issue instructions for maintaining their efficiency and/or ensuring proper conditions of employment for members of their staff, and in case of disregard of such instructions, to modify the conditions of their affiliation or recognition or take such other steps as it deems proper;(xvii)to call for reports, returns and other information from colleges, recognised institution or hostels;(xviii)to supervise and control the residence, conduct and discipline of the students of the affiliated colleges, University Departments, recognised institutions and to make arrangements for promoting their health and general welfare;(xix)to recommend to the Board, for conferment of honorary degrees and academic distinction in the manner prescribed by the Statutes;(XX)to award fellowships, travelling fellowships, studentships, exhibitions, medals and prizes;(xxi)to make recommendations for appointments of teachers and employees of the University, to fix their emoluments and define their duties and terms and conditions of their services including disciplinary matters, to the State Government, after consultation with the Board;(xxii)to recognise a member of the staff of an affiliated college or recognised institution or institution as a Professor, Associate Professor and Assistant Professor or teacher of the University and withdrawal of such recognition;(xxiii)to fix remuneration of examiners and to arrange for conduct and for publishing the result of the University examinations and other tests;(xxiv)to fix, demand and receive such fees and other charges as may be prescribed by-the Ordinances;(xxv)to make, amend and cancel the Ordinances ;(xxvi)to exercise such other powers and perform such other duties as may be conferred by the Board or imposed upon by or under this Act;(xxvii)to exercise all the powers of the University not 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 make a report to the Board about all acceptances of property and matters referred to in clauses (ix), (x) and (xi) 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 under clause (xxi) of sub-section (1), in so far as they relate to the laying down and regulating salary scales and allowances of officers (other than the Vice-Chancellor and the Pro-Vice-Chancellor) and members of the teaching, other academic and non-teaching staff of the University, affiliated colleges and recognised institutions shall be subject to the approval of the State Government.(5)The Executive Council may by Ordinances appoint committee or committees to carry out its administrative work and define its constitution, functions and tenure.
