Section 14 in National Law University Delhi Act, 2007
14. Powers, Functions and Meetings of the Executive Council.
(1)The Executive Council shall be the chief executive authority of the University and, as such, shall have all powers necessary to administer the University subject to the provisions of this Act and the Statutes made there under; and may make Regulations for that purpose and also with respect to matters provided hereunder(2)The Executive Council shall have the following powers and functions, namely:-(a)to recommend the names of three persons to the Chancellor for appointment as Registrar of the University on the recommendations of the selection committee constituted for that purpose by it and headed by the Vice-Chancellor;(b)to prepare and present to the Governing Council at its annual meeting-(i)A report on the working of the University;(ii)A Statement of accounts; and(iii)Budget proposals for the ensuing academic year;(c)to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that purpose, constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;(d)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities, as it may, from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time;(e)to transfer or accept transfer of any moveable or immobile property on behalf of the University ;(f)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;(g)to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University ;(h)to entertain, adjudicate upon, and if it think fit, to redress any grievances of the officers, teachers, students and employees of the University;(i)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 by the Regulations made in this behalf;(j)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 ;(k)to select a common seal for the University; and(l)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.(3)The Executive Council shall meet, at least, once in three months and not less than fifteen days notice shall be given of such meetings.(4)The meeting of the Executive Council shall be called by the Registrar under instructions of the Vice-Chancellor or at the request of not less than five members of the Executive Council.(5)one-half of the members of the Executive Council shall form the quorum at any meeting.(6)In case of difference of opinion among the members the opinion of the majority shall prevail.(7)Each member of the Executive Council shall have one vote and if there be equality of votes on any question to be determined by the Executive Council, the Chairman of the Executive Council or as the case may be, the member presiding over that meeting shall, in addition, have a casting vote.(8)[ Every meeting of the Executive Council shall be presided over by the Vice- Chancellor and in his absence by a member chosen by the members present.] [Substituted by Delhi Act 7 of 2009, Section 8 published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009).](9)If urgent action by the Executive Council becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Executive Council. The action so proposed to be taken shall not be taken unless agreed to by a majority of members of the Executive Council. The action so taken shall be forthwith intimated to all the members of the Executive Council. In case the authority concerned fails to take decision, the matter shall be referred to the Chancellor whose decision shall be final.
