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State of Punjab - Section

Section 6 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

6. Powers and functions of the University.

- The University shall perform the following functions, namely :-
(a)to provide for instruction, training and research in veterinary, animal and fishery sciences;
(b)to make provision for dissemination of the findings of research and technical information through extension education;
(c)to institute degree, diplomas and other academic distinctions in veterinary, animal and fishery sciences;
(d)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who have -
(i)pursued a particular course of study; or
(ii)carried out research in the University under the prescribed terms and conditions;
(e)to confer honorary degrees or other distinctions in the manner and under the conditions as may be prescribed;
(f)to provide for lectures and instructions for field workers, live-stock farmers and other persons, not enrolled as regular students of the University and to grant certificates to them, if necessary;
(g)to cooperate with other universities, institutions, organizations and other authorities in such manner and for such purposes, as may be determined;
(h)to establish and maintain colleges and institutions relating to veterinary animal and fishery sciences;
(i)to affiliate colleges or institutions to the University and to withdraw affiliation therefrom;
(j)to establish and maintain laboratories, libraries, research stations, processing plants and museums for teaching, research and extension education;
(k)to institute, suspend or abolish Professorships, Associate Professorships, Assistant Professorships, Teacherships and other teaching research and extension posts in the University and to make suitable appointments thereto;
(l)to create, suspend or abolish administrative and other posts and to appoint persons to such posts;
(m)to institute or abolish or suspend fellowships, scholarships, studentship, bursaries, exhibitions, medals and prizes in accordance with the statutes and to undertake publication of works of merit and research pertaining to research in veterinary, animal and fishery sciences;
(n)to establish and maintain hostels for students of the University;
(o)to establish and maintain residential accommodation for the employees of the University;
(p)to fix, demand and receive, such fees and other charges, as may be prescribed;
(q)to exercise control over the students of the University and affiliated colleges;
(r)to manage and control the movable and immovable properties of the University;
(s)to accept, hold and manage any endowments, donations or funds, which may be vested in the University by way of grant, testamentary disposition or otherwise, and to invest the same in such manner as the University may deem fit :
Provided that no donation from a foreign country, foreign foundation or any individual in such country or foundation shall be accepted by the University, save with the approval of the State Government;
(u)to borrow money with or without security for such purposes, as may be approved by the State Government, from the Central Government or any other State Government, Indian Council of Agricultural Research or any other incorporated bodies, subject to the provisions of this Act;
(v)to maintain an employment bureau; and
(w)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.