Section 8(2) in University of Petroleum and Energy Studies Act, 2003
(2)Have carried on research in the University or in a constituent body.](d)to confer honorary degree or other academic distinctions in the manner and under conditions laid down in the Statutes/provisions;(e)to institute and award fellowships, scholarships and prizes etc. in accordance with the Statutes;(f)to demand and receive such fees, bills, invoices and collect charges as maybe fixed by the Statutes or rules, as the case may be;(g)to make provisions for the advancement of education in Hydrocarbons, Petroleum and other areas mentioned in Section 7;(h)to make provisions for extra curricular activities for students and employees;(i)to make appointments of faculty. officers and employees of the University or a Constituent College, Regional Centre, Study Centre and Career Academy Centre;(j)to receive donations and gifts of any kind and to acquire, hold, manage. maintain and dispose of any movable or immovable property, including trust and endowment properties for the purpose of the University or a Constituent College,Regional Centre, Study Centre and Career Academy Centre with the prior permission of Hydrocarbons Education And Research Society, New Delhi;(k)to institute and maintain halls and to recognize plates of residence for students of the University or in a Constituent College;(I)to supervise and control the residence, and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their Code of Conduct;(m)to create administrative, managerial, employees and other necessary posts;(n)to co-operate or collaborate with other Universities in such manner and for such purposes as the University may determine from time to time;(o)to provide distance education system and the manner in which distance education in relation to the academic programmes of the University may be organized;(p)[ To organise and conduct courses, orientation courses, workshops, seminars and other programs for industry professionals, teachers, lesson writers, evaluators, research staff, academic staff, technical officers, students;] [Substituted by Uttarakhand Act No. 24 of 2018, dated 26.4.2018.](q)to determine standards of admission to the University or a Constituent College, Regional Centre, Study Centre and Career Academy Centre through specialized committees with the approval of Academic Council;(r)to make special provision for students belonging to the state of Uttaranchal for admission in any course of the University or in a Constituent College, Regional Centre, Study Centre and Career Academy Centre;(s)to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;(t)[ To prescribe such course for Bachelor Degree, Post Graduate and Research and to start diplomas and certificates, etc. in Humanities, Social Science, Natural Science, Engineering, Technology, Medical, Dental & Health Science, Legal Studies and Formal Science and related subjects.] [Substituted by Uttarakhand Act No. 24 of 2018, dated 26.4.2018.](u)to clearly set apart Academic Activities of the University from the activities the society;(v)to provide for the preparation of instructional materials, including films, cassettes, tapes, CD, VCD and other softwares;(w)to recognize examinations of, or periods of study (whether in full of in part) at, other universities, instructions or other places of higher learning as equivalent to examinations or periods of study in the University and to withdraw such recongnition at any time;(x)to raise, collect, subscribe and borrow with the approval of the Governing Body whether on the security of the University, money for the purpose of the University;(y)to enter into, carry out, vary or cancel contracts.
