Section 14 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
14. Powers and functions of Executive Council.
- Without prejudice to the provisions of Section 5, the Executive Council shall have the following powers and functions :-(i)to create, abolish or classify teaching posts in the Institute and to determine the qualifications, methods of recruitment, emoluments and duties attached thereto after considering the recommendations of the Academic Council :Provided that creation of posts shall be made only with the prior approval of the State Government;(ii)to create administrative, ministerial and other necessary posts, and to determine the minimum qualifications, methods of recruitment and emoluments of such posts with the prior approval of State Government;(iii)to appoint from time to time teaching and ministerial staff as may be necessary on the recommendations of the selection committees constituted by regulations for this purpose;(iv)to manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the Institute and for that purpose to appoint such agents, as it may deem fit;(v)to transfer or accept transfer of any movable or immovable property on behalf of the Institute;(vi)to enter into, vary, carry out and cancel contracts on behalf of the Institute and for that purpose to appoint such agents;(vii)to provide the buildings, premises, furniture, apparatus, equipments and other assets needed for carrying on the work of the Institute;(viii)to decide appeals and representations of the teachers, students and employees of the Institute in accordance with the regulations;(ix)to fix the fees, emoluments and travelling and other allowances of examiners and moderators on the recommendations of the Academic Council;(x)to select a common seal for the Institute and to provide for the custody of the seal;(xi)to consider the budget proposals and the proposals for re-appropriation, accounts and audit reports and submit them to the General Council with such recommendations as it may deem fit;(xii)to admit schools to privileges of the Institute on the recommendation of the Academic Council subject to the provisions of the regulations and to withdraw any of the privileges;(xiii)to arrange for and direct the inspection of affiliated schools and to issue instructions for maintaining their efficiency and for ensuring proper conditions of education and in case of disregard of such instruction, to modify on the recommendations of the Academic Council the conditions of affiliation or taking of such other steps as deemed necessary and proper in that behalf;(xiv)to call for reports, returns and other information from affiliated schools;(xv)to recognize a member of the staff of an affiliated school as a teacher of the Institute and withdraw such recognition;(xvi)to constitute standing committees and sub-committees for discharging various duties and functions;(xvii)to consider the annual report prepared by the Director and submit it to the General Council with such modifications as it may deem fit;(xviii)to approve proposals of expenditure in accordance with regulations made in this behalf;(xix)to consider the recommendations made by the Finance Committee or the Academic Council and take appropriate decision thereon;(xx)to prepare regulations and submit them for the approval of the General Council; and(xxi)to exercise such other powers and to perform such other duties as may be conferred or imposed on it by or under this Act or are required to give effect to the provisions of this Act.
