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State of Karnataka - Section

Section 7 in The PES University Act, 2012

7. Objects of the University.

- The University shall employ a broad range of strategies to achieve its vision and objectives,-
(i)to Provide instruction, teaching, training, Consultancy, research and development in various disciplines in areas such as Engineering, Medicine, Pharmacy, Science, Arts, Social Sciences, Computer Applications, Humanities and Management and make Provisions for research, advancement and dissemination of knowledge on these fields and such other objects as the Society may deem fit with prior approval of the state Government;
(ii)to design and deliver high quality training, capacity building and development systems for teachers, Professionals, and administrators in education and other systems in various locations in Karnataka;
(iii)to develop resource centers in various locations in Karnataka and to contribute to quality education;
(iv)to establish Campuses and have study centers at various locations in Karnataka and to contribute and develop an understanding of higher education as well as social and human development as per norms of the University Grants Commission with prior approval of the State Government;
(v)to institute degrees, diplomas, certificates and other academic distinctions like award of credits on the basis of successful completion of academic work evaluated through multiple modern methods of assessment;
(vi)to collaborate with any other universities, research institutions, non-profit organizations, industry associations, professional associations or other organizations offer specific education and research programs, training programs and exchange programs for students, faculty members and others;
(vii)to disseminate knowledge and develop a public debate on issues of education and allied development fields through seminars, conferences, executive education programs, community development programs, publications and training programs and events;
(viii)to undertake programs for development and training of faculty and researchers of the university in partnership with any other institutions of quality with prior permission of the State Government;
(ix)to undertake collaborative research and advocacy with any organizations with prior permission of the State Government;
(x)to undertake necessary or expedient action to pursue and promote the objectives of the University;
(xi)to undertake any objectives as may be approved by the Government for the enhancement of higher education and other development sectors in India; 8. Powers of the University.- The University shall have the following powers, namely:-
(i)to establish and maintain Campuses, Regional Centers and Study Centers in Karnataka as may be determined by the University from time to time in the manner laid down by the Statutes with prior approval of the Government and as per UGC norms.
(ii)to carry out all such other activities as may be necessary or feasible in furtherance of the object of the University;
(iii)to confer degrees or other academic distinctions in the manner and under conditions laid down in the Statutes;
(iv)to institute and award fellowships, scholarships and prizes, awards medals etc., in accordance with the Statutes;
(v)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;
(vi)to make provisions for extra curricular activities for students and employees;
(vii)to make appointments of the Faculty, officers and employees of the University or a Constituent College, Campuses, Regional Centers, Study Centers;
(viii)to receive voluntary donations and gifts of any kind not prohibited by any Law for the time being in force 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 Constituent College or a Campus, Regional Centre, Study Centre;
(ix)to institute and maintain hostels and to recognize, places of residence for students of the University or a Constituent College;
(x)to supervise and control the residence 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 the Code of. Conduct for the students and employees;
(xi)to create academic, administrative and support staff and other necessary posts;
(xii)to co-operate and collaborate with other Universities in such a manner and for such purposes as the University may determine from time to time;
(xiii)to organize and conduct refresher courses, orientation courses, workshops, seminars and other programs for teachers, lesson writers, evaluators and other academic staff;
(xiv)to determine standards of admission to the University or a Constituent College, Regional Centers, Study Centers with the approval of Academic Council and to make admission of students of Karnataka not less than the extent provided in this Act;
(xv)to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;
(xvi)to institute Degrees, Diplomas, Certificates and other academic distinctions on the basis of examination or any other method of evaluation approved by the Government;
(xvii)to provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD, VCD and other software and other relevant electronic and print media.
(xviii)to raise, collect, subscribe and borrow money with the approval of the Board of Governors whether on the security of the property of the University, for the purposes of the University;
(xix)to acquire, takeover and run the management of any other educational institutions with the prior approval of the Government;
(xx)to acquire properties with the prior approval of the Executive Council;
(xxi)to undertake any other activities connected with or incidental to above objectives of the University.