Section 17 in Damodaram Sanjivayya National Law University Act, 2008
17. Powers and functions of the Executive Council.
- The Executive Council shall have the following powers and functions:-(1)To constitute a Selection Committee headed by the Vice-Chancellor to recommend the names of three persons to the Chancellor for appointment of Registrar of the University.(2)to create teaching, administrative and ministerial posts, to determine the number and emoluments of such posts, to specify qualifications for such posts, and to appoint persons to such posts on such terms and conditions of a service as may be prescribed by regulations in this behalf, or to delegate the powers of appointment to such authority or officer as the Executive Council may, by resolution, specify either generally or specifically:Provided that the Executive Council shall not appoint teachers without considering the recommendations of the Academic Council with regard to numbers, qualifications and emoluments.Provided further that it shall not be necessary for the Executive Council to obtain the recommendation of the Academic Council to appoint a person on the following posts, namely:-(a)any supernumerary post; or(b)Professor of eminence.(3)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 person or agency as it may think fit;(4)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities, as it may think fit, or to invest in the purchase of immovable property;(5)to transfer or acquire any movable or immovable property on behalf of the University;(6)to enter into, vary, carry out or cancel contracts on behalf of the University and to appoint such officers as it may think fit for that purpose;(7)to provide buildings, premises, furniture, apparatus and other means required for carrying out the functions of the University;(8)to appoint examiners and moderators, to fix their fees, emoluments and allowances, in consultation with the Academic Council;(9)to select a common seal for the University and to provide for the custody of the seal; and(10)to exercise such other powers and to perform such other duties as may be conferred or imposed on it by or under this Act.
