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State of Karnataka - Section

Section 7 in University of Horticultural Sciences Act, 2009

7. Powers and Functions of the University.

- The University shall have the following powers and functions, namely:-
(1)to provide for undergraduate and postgraduate instructions in horticulture and other allied branches of learning as the University may deem fit;
(2)to provide for conducting of research in horticulture and allied branches of learning;
(3)to provide for dissemination of the findings of research and technical information through extension education programme;
(4)to institute course of study and hold examinations and confer degrees, diplomas and other academic distinctions on persons who have pursued a prescribed course of study or research or both in the University including part time courses and/or research carried out in any other University or recognized institutions for this purpose;
(5)to confer honorary degrees and other distinctions as may be prescribed;
(6)to provide training for farmers field workers, village leaders and other persons not enrolled as regular students of the University;
(7)to collaborate with other universities and institutions in such manner and for such purposes as the university may determine, subject to the limitations set forth in section 4;
(8)to establish and maintain colleges and other institutions relating to horticulture and allied Sciences;
(9)to establish and maintain laboratories, libraries, research stations and institutions and museums for teaching, research and extension education;
(10)to create teaching, research and extension education posts and to appoint persons to such posts;
(11)to create administrative and other posts and to appoint persons to such posts;
(12)to institute and award fellowships, scholarships, stipends and prizes in accordance with the Statutes;
(13)to institute and maintain residential accommodations for students and staff of the University;
(14)to fix, demand and receive such fees and other charges as may be prescribed;
(15)to supervise and control the residence, conduct and discipline of the students of the University, and to make arrangements for promoting their health and welfare;
(16)to accept donations from foreign countries and from within the country:-Provided that no donations from a foreign country, foreign foundation or from any person in such country shall be accepted by the University save with the prior approval of the Government.
(17)to allow the university to admit to its privileges the institutions functioning outside India;
(18)to grant affiliation to private horticultural institutions to conduct instruction in horticulture and allied sciences as decided under various statutes;
(19)to do all such acts and things whether incidental to the powers aforesaid or not as may be required in furtherance of the objects of the university.