Section 7 in Gujarat Biotechnology University Act, 2018
7. Powers and functions of University.
- Subject to the provisions of this Act, the University shall exercise the following powers and perform the following functions, namely: -(i)to administer and manage the University and to establish such institutes, schools and centers for research, education and instruction as are necessary for the furtherance of the objects of the University;(ii)to provide for instruction, training and research in areas and subjects pertaining to biotechnology and allied sciences;(iii)to develop innovative methods in teaching, research and development, and training in order to achieve international standards of such education, training, research and development;(iv)to prescribe courses and curricula and provide for flexibility in the education systems and delivery methodologies including electronic and distance learning;(v)to hold examinations and confer degrees, diplomas or grant certificates and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates, or other academic distinctions or titles in the manner as may be prescribed;(vi)to confer honorary degrees or other distinctions in the manner as may be proscribed;(vii)to establish such special centres, schools, specialized study centres or other units for research and development as are, in the opinion of the University, necessary for the furtherance of its objects;(viii)to provide for printing, reproduction and publication of research and other work and to organize exhibitions, workshops, seminars, conferences, etc.;(ix)to sponsor, obtain sponsorship and undertake research in all aspects of biotechnology and allied sciences;(x)to collaborate or associate with any educational or other institution with like or similar functions or activities;(xi)to develop and maintain linkages with educational or other institutions in any part of the world having functions or activities wholly or partially similar to those of the University, through exchange of teachers, students and scholars and generally in such manner as may be conducive to their common objects;(xii)to regulate the expenditure, manage the finances and to maintain accounts of the University;(xiii)to receive grants, subventions, subscriptions, donations and gifts for the purposes of the University and consistent with the objects for which the University is established and to enter into any agreement with the Central Government, the State Government, the University Grants Commission or other authorities or bodies for receiving any grants;(xiv)to receive funds from the industries or from any other sources as gifts, donations, benefactions or bequests and by transfers of movable and immovable properties for the purposes and objects of the University;(xv)to establish, maintain and manage halls and hostels for the residence of students and accommodation for faculties, officers and employees of the University and the guest houses;(xvi)to supervise and control the residences and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities;(xvii)to fix, demand and receive or recover fees and such other charges as may be prescribed;(xviii)to institute and award fellowships, scholarships, prizes, medals and other awards;(xix)to purchase or to take on lease any land or building or works which may be necessary or convenient for the purpose of the University on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such buildings or works;(xx)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit, consistent with the interest, activities and objects of the University after taking prior permission of the State Government;(xxi)to draw and accept, to make and endorse, to discount and negotiate Government promissory notes and other promissory notes, bills of exchange, cheques or other negotiable instruments;(xxii)to raise and borrow moneys on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of moneys, to repay and redeem any money borrowed after taking prior permission of the State Government;(xxiii)to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of University;(xxiv)to execute conveyances regarding transfers, mortgages, leases, licenses, agreements and other conveyance in respect of the property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University after taking prior permission of the State Government;(xxv)to admit the students for the courses offered by the University in the prescribed manner;(xxvi)to create academic; technical, administrative, ministerial and other posts and to make appointments thereto;(xxvii)to regulate and enforce discipline among the employees of the University and to provide for such disciplinary measures as may be prescribed;(xxviii)to institute professorships, associate professorships, assistant professorships, readerships, lectureships, endowed professorship, honorary professorships, adjunct professorships, emeritus professors and any other teaching, academic or research posts and to prescribe qualifications for them;(xxix)to appoint persons as Directors, Deans, Professors, Associate Professors, Assistant Professors. Readers, Lecturers, Adjunct Professors, Registrar, or otherwise as teachers, researchers and other categories of employees as decided by the competent authority;(xxx)to develop and maintain relationships with teachers, researchers and experts in the domains of development of technologies related to Biological Sciences or involving Biological Sciences for achieving the objects of the University;(xxxi)to enter into partnerships, agreements, arrangements, service delivery agreements with other national or international Universities or 'Institutes of repute for faculty exchange or for collaborative research or, for service agreement for academic instructions as service for knowledge, skill development, research and innovation subject to prior approval of the Government of Gujarat;(xxxii)to enter in to partnerships, agreements, arrangements, service delivery agreements with industry or corporations for sponsored or contract research, and for commercialization and further development of technologies subject to such intellectual property sharing arrangements as may be prescribed by general or special regulations by the Board;(xxxiii)to set up and operate, or acquire on rental basis or through lease infrastructure and research and development related facilities for the needs of the students and the faculties for the furtherance of the objectives of the University;(xxxiv)to set up and operate incubation centers for startups, technology development cell, research park providing collocation research and development facilities for industry and corporations and other institutes;(xxxv)to setup and operate animal houses, green houses, plant herbaria, veterinary and medical facilities, bio-banking, gene banking, bio-safety facilities, and other incidental facilities to support high tech biotechnology translational and product focused education and research;(xxxvi)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.
