Section 20 in The Nalanda Open University Act, 1995
20. Powers and duties of the Executive Council.
- The Executive Council-(a)shall hold, control and manage the property and funds (together with endowments, bequests and donations) of the University and other transfers of property made to Study centres for their benefit;(b)shall regulate the form, provide for the custody and regulate the use of the common seal of the University;(c)shall, subject to the powers conferred by or under this Act on the Vice-Chancellor and Academic Council, determine and regulate all matters concerning the University in accordance with the Ordinance, the Statutes, and the Regulations;(d)shall manage funds placed at the disposal of the University for specific purposes;(e)shall have power to accept transfers on behalf of the University of any movable or immovable property to and for the benefit of the University or a Study centre;(f)shall make the Statutes and the Ordinances, and shall amend or repeal them;(g)shall consider the Regulations, and amend or repeal the same;(h)shall pass resolution after having considered the annual report, the annual account, the budget estimates and audit report on such accounts;(i)shall exercise the powers for the purpose of control in Study centres and of superintendence which includes recognition and de-recognition of Study centres;(j)shall institute and confer such degrees, titles, diplomas and other academic distinctions as may be prescribed by the Statutes; and(k)shall exercise such other powers and perform such other duties as are conferred or imposed on it by the Ordinance or the Statutes.
