Section 17 in The Maharashtra National Law University Act, 2014
17. Powers and functions of Executive Council.
(1)Without prejudice to section 15, the Executive Council shall have the following powers and functions, namely :-(i)to appoint, from time to time, the Vice-Chancellor, Registrar, [Finance and Accounts Officer] [Inserted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.] Librarian, Professors, Associate Professors, Assistant Professors and other members of the teaching staff, as may be necessary, on the recommendations of the Selection Committee constituted by the regulations for the purpose :Provided that, no action shall be taken by the Executive Council, except in cases covered by the second proviso, in regard to the number, qualifications and emoluments of teachers, otherwise than after consideration of the recommendations of the Academic Council :Provided further that, it shall not be necessary to constitute any Selection Committee for making appointments,-(a)to any supernumerary post ; or(b)to the post of the Professor of a person of high academic distinction, eminence and professional attainment invited by the Executive Council to accept the post ;(ii)to create administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify minimum qualification for appointment to such posts and to appoint persons to such posts on such terms and conditions of service as may be prescribed by the regulations made in this behalf, or to delegate the powers of appointments to such authority or authorities or officer or officers as the Executive Council may, from time to time, by resolution, either generally or specifically, direct ;(iii)to grant, in accordance with the regulations, leave of absence other than casual leave to any officer of the university and to make necessary arrangements for the discharge of the functions of such officer during his absence ;(iv)to manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the university and for that purpose, to appoint such agents, as it may think fit ;(v)to invest any money belonging to the university, including any unapplied income, in such stock, funds, shares or securities, as it may from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time;(vi)to transfer or accept transfers of any movable or immovable property on behalf of the university ;(vii)to enter into, vary, carry out and cancel contracts on behalf of the university and for that purpose to appoint such officers, as it may think fit ;(viii)to provide the buildings, premises, furniture and apparatus and other means needed for carrying out the work of the university ;(ix)to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers of the university, the teachers, the students and the employees of the university, who may, for any reason, feel aggrieved, otherwise than by an order of a court ;(x)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, in consultation with the Academic Council ;(xi)to select a common seal for the university and to provide for the custody of the seal ; and(xii)to exercise such other powers and to perform such other functions, as may be conferred or imposed on it by or under this Act.
