Section 28 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
28. Powers and functions of the Executive Council.
- Without prejudice to Section 5, the Executive Council shall have the following powers and functions, namely:-(1)To appoint, from time to time, the Directors, the Librarian, Professors, Associate Professors, Assistant Professors and other members of the teaching staff, as may be necessary, on the recommendations of the selection committee constituted by the regulations made for the purpose and in accordance with prevailing UGC rules and reservation policy of the Government:Provided that, no action shall be taken by the Executive Council, except in cases covered by the second proviso, in regard to the number, qualifications and emoluments of teachers, otherwise than after consideration of the recommendations of the Academic Council.Provided further that, it shall not be necessary to constitute any selection committee for making appointments,-(a)to any supernumerary post; or(b)to the post of professor of a person of high academic distinction, eminence and professional attainment invited by the Executive Council to accept the post.(2)To create administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify minimum qualification for appointment to such posts and to appoint persons to such posts on such terms and conditions of service as may be prescribed by the regulations made in this behalf, and in accordance with prevailing reservation policy of the Government , except power to revise scales of pay or to delegate the powers of appointments to such authority or authorities or officer or officers as the Executive Council may, from time to time, by resolution, either generally or specifically, direct.(3)To grant in accordance with the regulations leave of absence other than casual leave to any officer of the University and to make necessary arrangements for the discharge of the functions of such officer during his absence.(4)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.(5)To invest any money belonging to the University, including any unapplied income, in such Government securities or any Nationalized Banks, 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.(6)To transfer or accept transfers of any movable or immovable property on behalf of the University:Provided that, no immovable property shall be transferred without prior approval of the State Government.(7)To enter into, vary, carry out and cancel contracts on behalf of the University and for that purpose to appoint such officers as it may think fit.(8)To provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University.(9)To entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers of the University, the teachers, the students and the University employees, who may, for any reason, feel aggrieved, otherwise than by an act of a court.(10)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.(11)To select a common seal for the University and to provide for the custody of the seal.(12)to cause to be maintained proper accounts of the properties and funds of the University;(13)to charge and collect fees for,-(i)tuition and research;(ii)admission to examinations and convocations;(iii)such other services as the University may undertake;(iv)such other purposes as may be prescribed by the Regulations;(14)to prepare the financial estimate of the University and to submit the same to the Academic Council.(15)to arrange for the conduct of litigation by or against the University.(16)to Institute fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes on the recommendation of the Academic Council.(17)To confer honorary degrees, titles or other academic distinctions; on the recommendations of the Academic Council.(18)To make, amend or repeal Regulations, Ordinances.(19)To confer the title of Professor Emeritus on the recommendation of the Academic Council.(20)To make Regulations for creation of Teaching and non-teaching posts.(21)To exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act, Regulations or Ordinances.
