Section 19 in The Centre for Environmental Planning and Technology University Act, 2005
19. Constitution of the Executive Council, its powers and duties.
(1)The Executive Council shall consist of the following members, namely:-,(i)the President of the University who shall be the Chairman of the Executive Council;(ii)the Director;(iii)the Deans.(2)The Registrar shall be a non-member Secretary of the Executive Council.(3)Subject to the provisions of this Act and the regulations, the Executive Council shall have the following powers and perform the following duties, namely:-(i)to administer and manage the University including various Centre campus and cell of the University;(ii)to finalise and implement academic calendar to include examination schedules, holidays, vacations and such other matters;(iii)to regulate expenditure, management of finance including grants and such other matters;(iv)to create and maintain infrastructure facilities and amenities of the University;(v)to award fellowship, scholarships, prizes, medals and such other awards;(vi)to ensure discipline and make provisions for welfare of students, officers and employees, overall security measures, student activities, campus development, campus maintenance and allied matters;(vii)to plan, encourage and monitor execution of research projects, consultancy activities, conduct of seminars, training programmes and workshops;(viii)any other powers delegated by the Board.(4)The term of the office of the member of the Executive Council shall be for a period of three years.
