Section 17 in Kerala State Higher Education Council Act, 2007
17. Powers and ditties of the Executive Council.
- The Executive Council shall have the following powers and duties, namely:-(a)it shall be competent to take decisions on behalf of the Council, subject to the concurrence of the Governing Council in all matters with policy implications:Provided that in urgent circumstances instead of concurrence, subsequent ratification of the Governing Council shall be sufficient;(b)it shall incur such expenses as are necessary to fulfill the objectives set out in this Act and carry out all decisions taken by the Governing Council;(c)[ it shall nominate one of its members to Council of each universities;] [Substituted by Kerala Act No. 19 of 2018, dated 3.7.2018.](d)it shall present before the Advisory Council the annual academic and financial audit reports of the Council for its perusal;(e)it shall present before the Governing Council the annual academic and financial audit reports of the Council for its approval;(f)it shall have such other powers, functions and duties as may be prescribed.
