Section 5 in Abhilashi University (Establishment And Regulation) Act, 2014
5. Powers and functions of the University.
(1)The University shall have the following powers and functions, namely:-(i)to provide for instructions in such branches of learning as the University may, from time to time, determine, and to make provision for research and for advancement and dissemination of knowledge and for extension of education;(ii)to conduct innovative experiments in modern methods and technologies in the field of technical education in order to maintain international standards of such education, training and research;(iii)to organize and to undertake extra-mural teaching and extension services;(iv)to hold examinations and grant diplomas and certificates to and confer degrees and other academic distinctions on persons, subject to recognition by any statutory body under any law, if required, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(v)to create such teaching, administrative and other posts as the University may deem necessary, from time to time, and make appointments thereto;(vi)the sponsoring body/University shall appoint full time regular employees for the University and the salary of the employees shall be deposited in the bank account of the employees every month;(vii)to institute and award fellowships, studentships and prizes;(viii)to establish and maintain hostel including halls, recognise guide, supervise and control hostels including halls not maintained by the University and other accommodation for the residence of the students, and to withdraw any such recognition ;(ix)to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures as may be deemed necessary;(x)to make arrangements for promoting health and general welfare of the students and the employees of the University and Colleges;(xi)to determine the criterion for admission in the University and its Colleges;(xii)to recognize for any purpose, either in whole or in part, any institution or members or students thereof on such terms and conditions as may, from time to time, be specified and to withdraw such recognition;(xiii)to develop and maintain twinning arrangement with centers of excellence in modern advanced technology in the developed countries for higher education training and research, including distance education subject to the University Grants Commission Act, 1956 (3 of 1956) and the regulations made thereunder;(xiv)to co-operate with any other University, authority or association or any public body having purposes and objects similar to those of the University for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be specified by the University;(xv)to co-operate with other National and International institutions in the conduct of research and higher education subject to the University Grants Commission Act, 1956 (3 of 1956) and the regulations made thereunder;(xvi)to deal with property belonging to or vested in the University in any manner which is considered necessary for promoting the objects of the University;(xvii)to enter into agreement for the incorporation in the University of any institution and for taking over its rights, properties and liabilities and for any other purpose not repugnant to this Act;(xviii)to demand and receive payment of such fees and other charges as may be specified from time to time;(xix)to receive donations and grants, except from parents and students, and to acquire, hold, manage and dispose of any property, movable or immovable, including trust or endowed property within or outside Himachal Pradesh for the purposes and objects of the University, and to invest funds in such manner as the University thinks fit;(xx)to make provisions for research and advisory services and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;(xxi)to provide for the printing, reproduction and publication of research and other work, including text books, which may be issued by the University;(xxii)to accord recognition to institutions and examinations for admission in the University;(xxiii)to do all such other things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University;(xxiv)to frame statutes, ordinances and regulations for carrying out the objects of the University in accordance with the provisions of this Act;(xxv)to provide for dual degrees, diplomas or certificates vis-a-vis other Universities on reciprocal basis within and outside the country;(xxvi)to make provisions for integrated courses in different disciplines in the educational programmes of the University;(xxvii)to set-up colleges, institutions, off-campus centres, off-shore campus, study centres or to start distance education, after fulfilling the norms and regulations of the Central Government Regulatory Bodies and Central Government, issued from time to time, and after obtaining the specific approval of the State Government; and(xxviii)to seek collaboration with other institutions on mutually acceptable terms and conditions.(2)In pursuit of its objects and in exercise of its powers and in performing of its functions, the University shall not discriminate between any person, whosoever, on the basis of caste, class, colour, creed, sex, religion or race.
