(2)have carried on research in the University or in a constituent body or under its distance education center;(d)to confer honorary degrees 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, deposits, bills, invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;(g)to establish, maintain and recognize such Regional Centres and Study Centres as may be determined by the University from time to time in the manner laid down by the Statutes after the completion of five years of the University. In this regard the guidelines of the State Government and UGC as applicable from time to time shall be followed;(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 Campus College, Constituent College, Regional Centres, Study Centres, Research Centres, 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, for the purpose of the University or a Constituent College, or a Regional Centre, Study Centre and Career Academy Centre with prior permission of the Promoting Society;(k)to institute and maintain halls/hostels and to recognize places of residence for students of the University or a Constituent College;(l)to supervise and control the residence of students 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 Academic, Administrative, and Supporting staff and other necessary posts;(n)to co-operate and collaborate with other Universities, Institutions, Organizations, Individuals, Industries and Societies in India and abroad in such a manner and for such purposes as the University may determine from time to time;(o)to provide distant education system and the manner in which distance education in relation to the academic programmes of the University may be organized;(p)to organize and conduct refresher course, orientation courses, workshops, seminars and other programmes for teachers, lesson writers, evaluators and other academic staff;(q)to determine standards of admission to the University or a Constituent College, Regional Centres, Study Centres, with the approval of Academic Council;(r)to make special provision for permanent resident of Uttarakhand for admission in any course of the University or in a Constituent College, Regional Centre, Study Centre, Research Centre and Career Academic Centre as per merit;(s)to prescribe such courses for Bachelor Degree, Post Graduate Degree, Doctor of Pholosophy, Doctor of Science Degree and Research and to start Diploma, Certificates in Technical education, Higher education, Medical and Dental education, Legal education, Aviation education, Social Sciences, General Sciences and other areas of education which would be covered by UGC and other statutory bodies;(t)to clearly set apart the academic activities of the University from the activities of the Promoting Society;(u)to provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD, DVD and other softwares;(v)to recognise examinations of, or periods of study (whether in full or in part) of other Universities, Institutions or other places of higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;(w)to raise, collect, subscribe and borrow funds with the approval of the Board of Governors whether on the security of the property of the University, money for the purposes of the University;(x)to enter into, carry out, amend or cancel contracts;(y)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;(z)to sue or be sued in its own name as a Legal Entity in any Court of Law, Tribunal or Authority through its authorized officer.
