Section 7 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
7. Powers and functions of the University.
- The University shall, in the fields indicated against it in column (4) of the Schedule to this Act, have the following powers and functions, namely :-(1)to provide for instructions and for the conduct of research and dissemination of the findings of research and technical information through an extension education programme;(2)to institute degrees, diplomas, certificates and other academic distinctions;(3)to institute courses of study and hold examinations and confer degrees, diplomas, certificates and other academic distinctions on persons who have -(a)pursued a course of study as prescribed; or(b)carried out research in the University or an institution recognised in this behalf by the University under the conditions as may be prescribed;(4)to confer honorary degrees and other distinctions as may be prescribed;(5)to provide lectures and instructions for field workers, orchardists, farmers and other persons, not enrolled as regular students in the University and to grant certificates to them as may be prescribed;(6)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine, subject to the limitations set forth in section 4 of this Act;(7)to maintain colleges relating to the fields indicated against it in column (4) of the Schedule to this Act;(8)to maintain laboratories, libraries, research stations and institutions and museums for teaching, research and extension education in the field indicated against it in column (4) of the Schedule to this Act;(9)to institute teaching, research and extension education posts required by the University and to make appointments thereto;(10)to create administrative, ministerial and other posts required by the University and to make appointments thereto;(11)to institute and award fellowships, scholarships and prizes in accordance with the statutes;(12)to institute and maintain residential accommodation for students and staff of the University;(13)to fix, demand and receive such fees and other charges as may be prescribed;(14)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;(15)to determine qualifications for teachers and to recognise persons as are qualified to give instructions in a college or to carry out research and extension education in the fields indicated against it in column (4) of the Schedule to this Act;(16)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be required in order to further the objects of the University.
