Section 27 in The Maharashtra Animal and Fishery Sciences University Act, 1998
27. Powers and duties of Executive Council.
- Subject to such conditions as may be laid down by or under this Act Executive Council shall exercise the following powers and perform the following duties, namely: -(i)to outline broadly what programmes the University should have;(ii)to discuss and review the annual report of the University and make suggestions thereon;(iii)to consider and frame the annual financial estimates of the University and make suggestions thereon;(iv)with the approval of the State Government, to borrow, on the security of University property, moneys for the purposes of the University;(v)to accept, subject to the Statutes, on behalf of the University, bequests, donations and transfers of any movable and immovable property to the University;(vi)to transfer any movable or immovable property on behalf of the University;(vii)to establish and maintain constituent colleges, departments, hostels, research stations, farms, schools, libraries, laboratories and demonstration centres and other facilities for students and employees;(viii)to manage and regulate the finances, accounts and investments of the University;(ix)to fix, demand and receive payment of such fees and other charges as may be prescribed, from time to time.(x)to make provision for instruction, teaching and training in such branches of learning and courses of study as it may think fit, for conduct of research and for the advancement and dissemination of knowledge.(xi)to grant recognition to colleges and post-graduate institutions;(xii)to approve the academic standards in constituent colleges and recognised institutions and ensure the observance thereof;(xiii)to recognise institutions of higher learning and research and withdraw recognition thereof;(xiv)to make provisions for-(a)extension education of rural people,(b)in-service training of the staff of the University, the concerned Department of Government, Zilla Parishads, and other field staff,(c)physical and military training,(d)sports and athletic clubs,(e)students welfare;(xv)to arrange for and direct the inspection of recognised institutions and issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff and in case of disregard of such instructions, to recommend modifications of the conditions of their recognition, or to take such other steps as it may deem proper;(xvi)to lay down scales of pay and conditions of employment of members of the staff in constituent colleges and recognized institutions and to ensure the observance thereof;(xvii)to make, amend or repeal the Statutes and Regulations;(xviii)to accept, reject or refer back the Regulations to the Academic Council or any other authority;(xix)to appoint examiners, fix their remunerations, if any, and to arrange for the conduct of and for publishing the results of the University examinations and other tests;(xx)to appoint such Boards and Committees, whether standing or temporary as it may deem necessary, for the proper functioning of the University and define their constitution, functions and tenure;(xxi)to delegate by Regulations any of its powers to the Vice-Chancellor or such officer of the University or Board or Committee appointed by it, as it may deem fit;(xxii)to determine the form to provide for the custody and to regulate the use of the common seal of the University;(xxiii)to sanction fellowships (including travelling fellowships), scholarships, studentships, medals and prizes;(xxiv)to recommend the conferment of degrees, diplomas, certificates and other academic distinctions to the Chancellor;(xxv)to sanction honorary degrees or other academic distinction;(xxvi)to make provision for consumers' co-operative societies to serve the needs of the students and staff of the University and of the colleges and institutions under its control;(xxvii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;(xxviii)to exercise all powers of the University not otherwise provided for in the Act or the Statutes and all other powers which are requisite to give effect to the provisions of this Act or the Statutes.
