Section 6 in The Techno India University, West Bengal, Act, 2012.
6. Powers and functions of University.
- Subject to the provisions of this Act, the University shall exercise the following powers and perform the following functions, namely:-(i)to administer and manage the University, its Departments, Schools, Centres and such Centres for research, education and instruction as are necessary for the furtherance of the objects of the University;(ii)to provide for instruction, education, training and research in such branches of knowledge or learning of its Programmes of study and allied areas;(iii)to conduct innovative experiments in new methods and technologies in the core and emerging fields of education to achieve international standards of such education, training and research;(iv)to prescribe courses and curricula and provide for flexibility in the education system and delivery methodologies including electronic and distance learning;(v)to hold examinations through physical or electronic mode also and confer degrees, diplomas or grant certificates, and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates, or other academic distinctions or titles in the manner prescribed by the regulations;(vi)to confer ordinary and honorary degrees or other distinctions in the manner prescribed by the regulations;(vii)to establish such special centres, specialized study centres or other units within the campus and the departments for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;(viii)to provide printing, reproduction and publication of research and other works and to organize exhibitions;(ix)to sponsor and undertake research in all aspects of information and communication technology and allied areas;(x)to collaborate or associate with, advise, administer, control, develop, maintain, or take over by way of merger or otherwise, any educational institution with like or similar objects;(xi)to develop and maintain linkages with educational or other institutions in any part of the world through exchange of teachers and scholars, and generally in such manner as may be conducive to their common objects;(xii)to develop and maintain relationships with teachers, researchers, and domain experts in information and communication technology and allied areas in any part of the world for achieving the objects of the University;(xiii)to regulate the expenditure and to manage the finance and to maintain accounts of the University;(xiv)to receive funds from industry, institutions, national and international organizations, national or international financial institutions including nationalized banks or any other source other than Government as gifts, loans, subsidies, grants, assistance, donations, benefactions, bequests and by transfer of movable and immovable properties, for the purposes and objects of the University as may be decided by the Board;(xv)to establish, maintain and manage halls and hostels for the residence of students;(xvi)to supervise and control the residence and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities;(xvii)to fix, demand and receive or recover fees and such other charges as may be prescribed by the regulations for the purpose of this Act;(xviii)to institute and award fellowships, scholarships, prizes, medals and other awards;(xix)to purchase or to take on lease or accept as gifts or otherwise any land, or building or works or any other movable or immovable property which may be necessary or convenient for the purpose of the University and for its expansion and on such terms and conditions as it may deem fit and proper and to construct or alter and maintain any such building or works;(xx)to lease, exchange, or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and consistent with the interest, activities and objects of the University;(xxi)to draw and accept, to make and endorse, to discount and negotiate, Government of India's promissory notes and other promissory notes, bills of exchange, cheques or other negotiable instruments;(xxii)to raise and borrow money on bond, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to payout of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(xxiii)to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of University;(xxiv)to execute conveyances regarding transfers, mortgages, leases, licenses, agreements and other conveyances in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University within the guidelines of the Central Government and the State Governments and the Reserve Bank of India;(xxv)to admit the students for the courses offered by the University in the manner prescribed by the regulations;(xxvi)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(xxvii)to regulate and enforce discipline among the employees of the University and to provide for such disciplinary measures as may be prescribed by the regulations;(xxviii)to institute Professorships, Associate Professorships, Assistant Professorships, Readerships, Lecturerships, and any other teaching, academic or research posts and to prescribe qualifications for them;(xxix)to appoint persons as professors, Associate Professors, Assistant Professors, readers, lecturers or otherwise as teachers and researchers of the University;(xxx)subject to the provisions of this Act and the regulations made thereunder, any officer or authority of the University may, by order, delegate his or its powers except the power to make regulations to any other officer or authority under his or its control and subject to the conditions that the ultimate responsibility for the exercise of the power so delegated shall continue to vest in the officer or authority delegating them;(xxxi)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.
