Section 29(1) in The U.P. Harcourt Butler Technical University Act, 2016
(1)The Executive Council shall be the principal executive body of the University, and subject to the provisions of this Act, shall have the following powers and functions namely to -(a)to periodically review the functioning of various academic departments, schools and research centres to ensure that they are functioning as per the aims and objects of the University and to give directions, as deemed necessary, for improvements;(b)to take all necessary steps to ensure that the quality of academic instructions and research in the University meets the prescribed standards and the graduates of the University are able to obtain gainful employment or opportunities for higher education and to periodically review the progress in this regard;(c)to discuss and approve -(i)the annual accounts; and(ii)the annual report of the University.(d)to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that purpose, constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;(e)to invest any money belonging to the University, including any unapplied income, in or in the purchase of immovable properties in India, with the prior approval of the Chancellor;(f)to enter into, vary, carryout and cancel contracts on behalf of the University and, for the purpose to appoint such officers as it may think fit;(g)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;(h)to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers, the teachers, the students and employees of the University;(i)to create, with the approval of the Government, and appoint persons to academic as well as other posts in the University;(J)to appoint examiners and moderators, and if necessary to remove them and fix their fees, emoluments and travelling and other allowances after consulting the Academic Council;(k)to select a common seal for the University;(l)to exercise such other powers and to perform such other duties as may be considered necessary or imposed on it by or under the Act.
