Section 18 in Uttarakhand Technical University Act, 2005
18. Powers and Duties of the Executive Council.
(1)The Executive Council shall be the principal executive body of the University and shall have the following powers, namely:-(a)to supervise and control the affairs of the University;(b)to hold and control the property and funds of the University;(c)to recommend emoluments and terms and conditions of service of the Vice-Chancellor;(d)to approve academic programmes;(e)to make, amend or repeal Regulations;(f)to prepare the budget of the University;(g)to administer any funds placed at the disposal of the University;(h)to acquire or transfer any movable, immovable or intellectual property of the University;(i)to direct the form and use of the common seal of the University;(j)to appoint such committees as may be required for the efficient functioning of the University;(k)to determine the emoluments and terms and conditions of service of the staff of the University;(l)to authorize operation of bank accounts of the University;(m)to regulate and determine all other matters concerning the University in accordance with this Act or the Regulations.(2)Every meeting of the Executive Council shall be held on such date, time and place as may be fixed by the Vice-Chancellor.(3)The Members of the Executive Council shall be entitled to such allowance as may be prescribed.(4)No immovable property of the University shall, except with the prior sanction of the State Government, be transferred (except by way of letting from month to month in the ordinary course of management) by the Executive Council by way of mortgage, sale, exchange, gift or otherwise nor shall any money be borrowed, or advance taken on the security thereof except as a condition of receipt of any grant-in-aid of the University from the state Government or, with the previous sanction of State Government, from any other person.(5)The Executive council shall not exceed the limits of recurring and nonrecurring expenditure to be incurred in each financial year fixed by the Finance Committee.(6)The Executive Council may, subject to any conditions laid down in the Regulations, delegate such of its powers as, it deems fit, to an officer or any other Authority of the University or Committee appointed by it.
