Section 8 in Graphic Era Hill University Act, 2011
8. Powers of the University.
(1)The University shall have the following powers; namely :-(a)for extension and promotion of knowledge and to provide provisions of research and to give instruction from all concerning subject in Technical, Medical, Management, Education, Higher Education and Incidental Matters related to Information Technology to provide education in all concerning subject for growth of Research and Knowledge and Extension;(b)to carry out all such other activities as may be necessary or feasible in furtherance of the object of the University;(c)to confer degrees or other academic distinction and establish grants, conduct examination for such persons; namely :--(1)to open study center of any courses through distance education system within the jurisdiction of State from University or constituent college or regional center/ study center/constituent education center; or(2)have carried for research work under university or constituent college or its distance education center;(d)to confer honorary degrees or other academic distinction in the manner and under conditions laid down in the Statutes/ Provisions;(e)to institute and award fellowships, scholarships and prizes etc. in accordance with the Statutes;(f)to demand and receive such fees, bills, invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;(g)to make provisions for promotion of education in the field of Medical, Higher Technical Education, Management Education, Higher Education and any other areas as mentioned in section 7;(h)to make provisions for extra curricular activities for students and employees;(i)to make appointments Professors, officers and employees of the University or campus colleges, regional center, study centers, Research Centers and Career Academy Center;(j)to receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, including trust and endowment properties for the purpose of the University or a constituents college, or a Regional Centre, Study Centre and Career Academy Center with the prior permission of the Graphic Era Educational Society, Dehradun;(k)to ensure establishment of Hall/Hostels for students of campus degree colleges or its campus and maintenance of residential places;(l)to supervise and control the residence of students and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their Code of Conduct;(m)to create Academic, Administrative and supporting staff and other necessary posts;(n)to co-operative and collaborate with other degree colleges in such a manner and for such purposes as the University may determine from time to time;(o)to provide distant education system and the manner in which distance education in relation to the academic programmes of the University may be organized;(p)to organize and conduct refresher course, orientation courses workshops, seminars and other programmes for teachers, lesion writers, evaluators and other academic staff;(q)to determine standards of admission to the University or a constituent college, regional centers, study centers with the approval of Career Academic Council;(r)to make special provision for students belonging to the State of Uttarakhand for admission in any course of the University or in a Constituent College, Regional Centre, Study Centre, Research Center and Career Academic Center;(s)to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to achieve the objects of the University;(t)to prescribe such courses for Medical, Higher Technical Education, Management Education, Higher Education and related subjects for Bachelor Degree, Post graduate and Research;(u)to clearly set apart the academic activities of the University from the activities of the Society;(v)to provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD, VCD and other software;(w)to recognize examinations of, or periods of study (whether in full or in part) of other Universities, Institutions or other places of Higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;(x)to raise, collect, subscribe and borrow with the approval with the Governing Body whether on the security of the property of the University, money for the purposes of the University;(y)to enter into, carry out, vary or cancel contracts.(2)Notwithstanding anything contained in any other law for the time being in force but without prejudice to the provisions of sub-section (1), it shall be the duty of the University to take all such steps as it may deem fit for the promotion of the open university and distance education systems and for the determination of standards of teaching, evaluation and research in such systems and for the purpose of performing this function, the University shall have such powers, including the power to allocate and disburse grants to Colleges, Regional Centers, Study Centers and Career Academy Centers, whether admitted to its privileges or not or to any other university or institution of higher learning, as may be specified by the Statutes.
