Section 12 in The Maharishi Dayanand University Act, 1975
12. Power of Executive Council. - The Executive Council shall exercise of following powers, namely :-
(a)to hold, control and administer the revenue, property and funds of the University;(b)to create teaching and academic posts, to determine the number and emoluments of such posts and to define the duties and conditions of service of professors, readers, lecturers and other academic staff and principals of colleges and institutions maintained by the University :Provided that in respect of the number, qualification and the emolument of teachers and academic staff the Executive Council shall take action after consideration of the recommendation of the Academic Council;(c)to appoint professors, readers, lecturers, other academic staff and principals of colleges and institutions maintained by the University, on the recommendation of the Selection Committee constituted for the purpose and to fill up temporary vacancies therein;(d)to create administrative, ministerial and other posts and to make appointments thereto, in the manner prescribed by the statutes;(e)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;(f)to invest any money belonging to the University including any unapplied income 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 of like powers of varying such investments from time to time;(g)to transfer or accept transfer of any movable or immovable property on behalf of the University;(h)to provide building, premises, furniture and apparatus and other means needed, for carrying on the work of the University;(i)to select a common seal for the University;(j)to delegate any of its powers to the Vice-Chancellor, the Registrar or the Finance Officer or such other employee or authority of the University or to a committee appointed by it as it may deem fit;(k)to enter into, vary, carry out or cancel contracts on behalf of the University;(l)to make, amend or repeal the statutes;(m)to take decisions regarding maintenance of discipline among students;(n)to exercise such other powers and perform such other duties as may be conferred or imposed on the Executive Council by the Act or the statutes.
