Section 20(1) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the Executive Council shall exercise the following powers and perform the following duties, namely.-(i)to hold, control and administer the property and funds of the University;(ii)to enter into, vary, carry out and cancel contracts on behalf of the University in the exercise or performance of the powers and duties assigned to it by or under this Act and the Statues or the advice of the Finance Committee and the Legal Committee, if any appointed by the Executive Council;(iii)to determine the form, and provide for the custody and regulate the use, of the common seal of the University;(iv)to administer funds placed at the disposal of the University for specific purpose;(v)to pass the annual financial estimates of the University;(vi)after the financial estimates are voted-(a)to reduce the amount of the budget grant,(b)to sanction the transfer of any amount within a budget grant from one minor head to another or from a subordinate head under one minor head to a subordinate head under another minor head, of(c)to sanction the transfer of any amount not exceeding five thousand rupees within a minor head from one subordinate head to another or from one primary unit to another;(vii)to make provision for building, premises, furniture, apparatus and other means needed for carrying on the work of the University;(viii)to accept, on behalf of the University, bequests, donations and transfer of any movable or immovable property to the University;(ix)to transfer any movable or immovable property on behalf of the University;(x)to raise loans on the security of the assets of the University;(xi)to institute and manage-(a)Printing and Publication Department,(b)University Extension Boards,(c)Information Bureau,(d)Employment Bureau, and(e)such other institutions and organisations as may be necessary for the functioning of the University;(xiii)to make provisions-(a)for extra mural teaching and research,(b)for physical education, National Cadet Corps, National Service Scheme and Military training and such other recognised activities;(xiv)to manage colleges, departments, institutions of research or specified studies, laboratories, libraries, museums and hostels maintained by the University;(xv)to recognise hostels, to inspect such hostels and to withdraw recognition therefrom;(xvi)to provide housing accommodation for the University teachers and other employees, to the extent the finances of the University permit;(xvii)to register high schools situated outside the University areas as may be provided by the Statutes;(xviii)to arrange for, and to direct, the inspection of affiliated colleges, recognised institutions approved institutions and hostels, to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff, and in case of disregard of such instruction to modify the conditions of their affiliation or recognition or take such other steps as it deems proper;(xix)to call for reports, returns and other information from colleges, recognised institutions, approved institutions or hostels;(xx)to supervise and control the residence, conduct and discipline of the students of the affiliated colleges. University Departments and recognised and approved institutions and to make arrangements for promoting their health and general welfare and to take disciplinary action against the students;(xxi)to institute and confer honorary degrees and academic distinctions in the manner prescribed by the Statutes;(xxii)to recommend to the State Government for withdrawal or education of a grant to a college which makes default in carrying out the conditions of affiliation;(xxiii)to regulate the fees to be paid by the students in affiliated colleges and recognised or approved institutions;(xxiv)to institute and award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(xxv)to appoint academic, administrative and other staff of the University, to fix their emoluments and define their duties and the conditions of their services and to take disciplinary action against them;(xxvi)to recognise a member of the staff of an affiliated college or recognised institution or approved institution as professor, reader, lecturer or teacher of the University and withdraw such recognition;(xxvii)to fix, remuneration of examiners and to arrange for the conduct and for publishing the results of the University examinations and other tests;(xxviii)to fix demand and receive such fees and other charges as may be prescribed by the Ordinances;(xxix)to lay down and regulate salary scales, allowances and conditions of service of officers (other than the Chancellor, the Vice-Chancellor and the Pro-Vice-Chancellor) and members of the teaching, other academic and non-teaching staff of the University;(xxx)to lay down and regulate salary scales, allowances and conditions of service of the members of the teaching, other academic and non-teaching staff of the affiliated colleges recognised or approved institutions;(xxxi)to make provisions for instruction, teaching and training in such branches of learning and courses of studies as it may thing fit and for research and for the advancement and dissemination of knowledge;(xxxii)to make such provision as well enable affiliated colleges and recognised or approved institutions to undertake specialisation of studies;(xxxiii)to organise and make provisions for common laboratories, libraries, museums and other requirements for teaching and research;(xxxiv)to establish and maintain departments and institutes of research and specialised studies;(xxxv)to institute professorships, readership, lectureships and other posts of teachers required by the University;(xxxvi)to institute and confer degrees, titles, diplomas and other academic or professional distinctions;(xxxvii)to make, amend or repeal the Statues and Ordinances;(xxxviii)to elect office bearers and authorities as provided in the Ordinances and the Statues;(xxxix)to make provision relating to the use of Gujarati, Hindi (in Devangari script) and English or all the three languages as the media of instruction and examination;(xl)to submit to the State Government proposals for conferment of authority on any affiliated college or a recognised institution or a University Department or a University College entitling it to privileges in the matters of admission of students, prescribing the courses of study, imparting instruction, teaching and training in the courses of study, the holding and conduct of examinations and power to make necessary rules for the purpose;(xli)to recommend to the State Government withdrawal of autonomy conferred on any affiliated college, recognised institution or a University, college or Department;(xlii)to sanction the transfer of any immovable property;(xliii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, Statues, Ordinances and Regulations;(xliv)to exercise all powers of the University not otherwise provided for in this Act, or the Statues and all other powers which are requisite to give effect to the provisions of this Act or the Statues.
