Section 5 in Himachal Pradesh Technical University Act, 2014
5. Power of the University.
- Subject to the provisions of this Act and such conditions as may be prescribed by the Statutes, the Ordinances and the Regulations, the University shall exercise the following powers and discharge the functions namely: -(a)to establish and manage such Schools/Departments or Centres of Excellence for education and research as are necessary for the furtherance of the objects of the University;(b)to frame Statutes, Ordinances and Regulations for carrying out the objects of the University in accordance with the provisions of this Act;(c)to provide for education, research and training in such branches of Engineering and Technology, Sciences, Pharmacy, Management and Arts, as the University may deem fit, for the advancement and dissemination of knowledge in such branches;(d)to seek collaborations with other academic Institutions or Universities on mutually acceptable terms and conditions;(e)to seek collaborations with Industry for providing, upgrading and promoting technical education and training and research;(f)to promote continuous innovation in the instructional system to achieve international standards in content delivery;(g)to prescribe course of study and curricula to respond to short and long term needs of the users by building flexibility in the system and delivery methodologies;(h)to help devise schemes for effective and continuous evaluation of Students performance, to ensure uniformity and promote Students trust in the system;(i)to prescribe the qualifications and eligibility conditions for admitting Students to different courses offered by the University;(j)to hold examinations and confer degrees, diplomas, certificates and other distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel such degrees, diplomas, certificates and other distinctions or titles as may be prescribed;(k)to confer honorary degrees or other distinctions on persons as may be prescribed;(l)to institute and award Fellowships, Scholarships, Exhibitions and Prizes as may be prescribed;(m)to prescribe conditions under which a person may be deprived of any degree, diploma, certificate or other distinction awarded to him by the University;(n)to take special measures for spreading educational facilities among the educationally backward strata of the society;(o)to provide for dual degrees vis-a-vis other Universities on reciprocal basis within and outside the country as per instructions of the State Government, Government of India and University Grants Commission;(p)to create or abolish, administrative, academic and non-teaching posts as the University may deem necessary, from time to time, and to make appointments thereto;(q)to prescribe, subject to provisions of this Act, the terms and conditions of service, including the rules of conduct and discipline, and the emoluments for the posts of Teachers, Officers and employees of the University;(r)to determine salaries, remunerations, honoraria to the Faculty and employees of the University in accordance with the norms specified by the University Grants Commission and other Regulatory Bodies from time to time;(s)to regulate and enforce discipline among Students and employees of the University and to take such disciplinary measures as may be deemed necessary;(t)to create fund out of donations and contributions from private sources with attendant obligations and engagements not inconsistent with the objects or standing of the University;(u)to prescribe fees and other charges for admission to various courses, examinations and other services rendered by the University and to demand and receive the same so prescribed;(v)to receive donations, gifts and grants and to acquire hold, manage and dispose of any property, movable or immovable, including trust or endowed property within or outside Himachal Pradesh and to make grants and advances for furthering its objects and to invest funds in such manner as the University deems fit;(w)to raise or accept loans from Central or State Government or the University Grants Commission and also from other resources;(x)to implement Right to Information Act, 2005 and Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009 in the University and its Affiliating Institutes/Colleges;(y)to delegate any of its powers to any other Officer or Authority of the University; and(z)to do such other things as the University may consider necessary, conducive or incidental to the attainment of all or any of the objects of the University.
