Section 14 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
14. Powers and functions of the Executive Council.
(1)The Executive Council shall be the Chief Executive Authority of the University, and as such, it shall have all powers, necessary to administer the University, subject to the provisions of this Act and the statutes made thereunder. The Executive Council may make regulations for that purpose and also with respect to matters mentioned in sub-section (2).(2)The Executive Council shall have the following powers and functions, namely:-(i)to recommend the names of three persons to the Chancellor for appointment as Registrar on the recommendations of the Selection Committee constituted for that purpose by it which is headed by the Vice-Chancellor;(ii)to prepare and present to the General Council at its annual meetings, a report on the working of the University, a statement of accounts and budget proposals for the ensuing academic year;(iii)to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that propose constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;(iv)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities, as it may think fit, from time to time;(v)to transfer or accept transfers of any movable or immovable property on behalf of the University;(vi)to enter into, vary, carryout and cancel contracts on behalf of the University and for that purpose to appoint such officers, as it may think fit;(vii)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;(viii)to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers, the teachers, the students and the employees of the University;(ix)to create teaching, administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify the minimum qualifications for appointment to such posts on such terms and conditions of service, as may be prescribed;(x)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council;(xi)to select a common seal for the University; and(xii)to exercise such other powers and to perform such other duties, as may be considered necessary or imposed on it by or under this Act.
