Section 21 in Uttar Pradesh State Universities Act, 1973
21. Powers and duties of Executive Council
. - (1) The Executive Council shall be the principal executive body of the University and subject to the provisions of this Act, have the following powers, namely -(i)to hold and control the property and funds of the University;(ii)to acquire or transfer any movable or immovable property on behalf of the University;(iii)to make, amend or repeal Statutes and Ordinances;(iv)to administer any funds placed at the disposal of the University for specific purposes;(v)to prepare the budget of the University;(vi)to award scholarship, fellowships, bursaries, medals and other rewards in accordance with the Statutes and Ordinances;(vii)to appoint officers, teachers and other employees of the University and to define their duties and the conditions of their service, and to provide for the filling of temporary casual vacancies in their posts;(viii)[* * *] [Omitted by Uttar Pradesh Act No. 5 of 1977.] to fix the fees, emoluments and travelling and other allowances of the examiners;(ix)[Subject to the provisions of Section 37] [Inserted by Uttar Pradesh Act No. 5 of 1977.] to admit any college to the privileges of affiliation or recognition or enlarge the privileges of any college already affiliated, recognised or withdraw or curtain any such privilege;(x)to arrange for and direct the inspection oi Institute, affiliated, associated or constituent colleges, halls, hostels and other places of residence of students;(xi)to direct the form and use of the common seal of the University;(xii)to regulate and enforce discipline among members of the teaching, administrative and other staff of the University in accordance with the Statutes and the Ordinances;(xiii)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;(xiv)to invest any money belonging to the University (including any income from trust and endowed property) in such stocks, funds, shares or securities as it shall from time to time think fit or in the purchase of immovable property in India, with the like power of varying such investment from time to time;(xv)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;(xvi)to enter into, vary, carry out, and cancel contracts on behalf of the University;(xvii)to regulate and determine all other matters concerning the University as well as Institutes, constituent, affiliated and associated colleges in accordance with this Act, the Statutes and the Ordinances.(2)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 the State Government, from any other person.(3)No expenditure in respect of which approval of the State Government is required by this Act or the Statutes or Ordinances shall be incurred except with such approval previously obtained, and no post shall be created either in the University or in any Institute or constituent college maintained by the University except with the prior approval of the State Government [or except in accordance with any general or special order of the State Government.] [Inserted by Uttar Pradesh Act No. 21 of 1975.](3A)[ The Executive Council may, with the prior approval of the University Grants Commission and the State Government create supernumerary post of teacher of the University with a view to enabling a teacher v ho is for the time being holding a responsible position of national importance in India or abroad in educational administration or other similar assignments, to retain his lien and seniority as such teacher and also to continue to earn increments in his pay scale during the period of his assignment and to contribute towards provident fund and earn retirement benefits, if any, in accordance with the Statutes :Provided that no salary shall be payable to such teacher by the University for the period of such assignment.] [Inserted by Uttar Pradesh Act No. 5 of 1977.](4)The pay and other allowances to various categories of the employees of the University or of any Institute or constituent college or affiliated or associated college shall be such as may be approved by the State Government.(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 shall not take any action in regard to the number, qualifications and emoluments of teachers, and the fees payable to examiners, except after considering the advice of the Academic Council and the Boards of Faculties concerned.(7)The Executive Council shall give due consideration to every resolution of the Court, and take such action thereon as it shall deem fit and report to the Court, the action taken or, as the case may be, the reasons for non-acceptance of the resolution.(8)The Executive Council may, subject to any conditions laid down in the Statutes, delegate such of its powers as it deems fit to an officer or any other authority of the University, or to a Committee appointed by it.
