Section 5 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
5. Powers and duties of University.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers and shall perform the following duties, namely:-(1)to provide for instructions, teaching, training and research in such branches of Indian System of Medicines as it may think fit, to make provisions for research, advancement and dissemination of the knowledge of the said system and to promote and encourage the knowledge of Indian System of Medicine in its original concept;(2)to make such provisions as would enable affiliated colleges, recognized institutions and approved institutions to undertake specialization of studies;(3)to establish and organize common pharmaceutical laboratories, drug testing laboratories, libraries, museums, pharmacies and other equipments for teaching and research;(4)to establish, takeover, maintain, manage and supervise colleges, affiliated colleges , departments, centres and institutes of research or specialized studies;(5)to institute professorship, readership, lecturer ship and any other posts of teachers required by the University;(6)to appoint or recognize persons as professors, readers or lecturers or otherwise as teachers of the University;(7)to lay down the courses or instructions for the various examinations;(8)to guide teaching in colleges. University departments, University centres or recognised and approved institutions;(9)to institute degrees, diplomas and other academic distinctions;(10)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who-(a)have pursued approved courses of study in the University or in an affiliated college unless exempted therefrom in the manner prescribed by the Statutes, Ordinances and Rules and have passed the examinations prescribed by the University, or(b)have carried on research under conditions prescribed by the Ordinances or Rules;(11)to confer honorary degrees or other academic distinctions in the manner laid down by the Statutes;(12)to grant such diplomas to, and to provide such lectures, instructions and training, for persons who are not enrolled students of the University as may be determined by the Statutes, Ordinance and Rules;(13)to admit educational institutions to the privileges of the University and to withdraw such privileges;(14)to inspect colleges, recognized institutions and approved institutions and to take measures to ensure that proper standards of instructions, teaching or training are maintained in them and that adequate library and laboratory provisions are made therein;(15)to control and co-ordinate the activities of, or to give financial aid to, affiliated colleges, approved institutions and recognized institutions;(16)to hold and manage trusts and endowments and to institute and award fellowships, travelling fellowships, scholarships, studentships, medals and prizes;(17)to fix, to demand and to receive or recover such fees and other charges as may be prescribed by the Ordinances;(18)to establish, maintain and manage hostels;(19)to recognize hostels not maintained by the University, to inspect such hostels and to withdraw recognition therefrom;(20)to co-ordinate, supervise, regulate and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(21)to co-ordinate, supervise, regulate and control the conduct of teaching and research work of University centres, affiliated colleges and the institutions recognized or approved by the University;(22)to institute and manage-(a)Publication Department,(b)Pharmaceutical Department,(c)Botanical Garden,(d)Research Centre, and(e)Information, Education and Communication Bureau;(23)to make provisions-(a)for extra-mural teaching and other recognized activities;(b)for physical education, National Cadet Corps and National Social Services;(c)for student unions; and(d)for sports and athletic activities;(24)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(25)to invite research-scholars, students, professors, Vaidyas, medical practitioners and other interested persons in the study of Indian System of Medicine to give lectures, instructions or otherwise help in the study of the Indian System of Medicine and to fix their pay, honoraria and other expenses payable to them;(26)to collect, edit or publish manuscripts, books, periodicals, pamphlets and papers in the subject of Indian System of Medicine and for that purpose to establish works and open printing press;(27)to carry out or help surveys and research work in the field of Medicine, Pharmacopoeia, Panchkarma, Unani, Naturopathy, Homoeopathy, Siddha, Yoga, Toxicology and History of Indian System of Medicine;(28)to appoint or recognize persons working in any other University or other organizations as adjunct professors, adjunct readers, adjunct lecturers, visiting professors of the University for specified periods;(29)to receive funds for collaboration programmes from foreign agencies, Universities, Institutions etc. subject to rules and regulations of the Central Government and State Government in that behalf;(30)to provide for periodical assessment of the performance of teachers and non-teaching employees of the colleges or institutions and University;(31)to receive grants, subscriptions, donations and gifts for the purpose of University consistent with the object for which the University is established;(32)to do all such acts and things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University and generally to cultivate and promote Indian System of Medicine as well as its other branches of learning.
