Section 8(1) in Arunachal Pradesh University of Studies Act, 2012
(1)The University shall have the following powers, namely:-(a)To establish, maintain and recognize such Regional Centers, Campuses, Off-Campuses, Off-Shore Campuses, Internship Campuses, Examination Centers and Study Centers as may be determined by the University from time to time in the manner laid down by the Statutes;(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, diplomas, charters, certificates, pre-university certifications or other academic distinctions etc in accordance with the Statutes;(d)To institute and award fellowship, scholarship and prizes etc. in accordance with the Statutes;(e)To launch any academic and research programmes & courses, discipline of education which deemed suitable for meeting the objects provided in section 7.(f)To determine, demand and receive fees, bills, invoices and collect charges to fulfill the objects of University, as the case may be;(g)To make provision for extracurricular activities and trainings for students for students and employees;(h)To appoint the faculties, teachers, officers and employees of the University or a Constituent college, Affiliated college, Regional Centers, Study Centers, Campuses, Off-Campuses, Off-shore Campuses and Internship Campuses located in India and abroad;(i)To receive donations and gifts of any kind to acquire, hold, manage, maintain, lease, mortgage and dispose of any movable and immovable property, including trust and endowment properties for the purpose of University or a Constituent College, or a Regional Centers or a Off-Campus Centre or a Study Centers;(j)To establish and maintain halls and to recognize places of residence for students, officers, teachers and employees of the University or a constituent for students of the University or a constituent college or any other at the main campus and other campuses in India and abroad;(k)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, include their Code of Conduct;(l)To create, academic, administrative and support staff and other necessary posts;(m)To co-operate and collaborate with other Universities and institutions in such a manner and for such purposes as the University may determine from time to time;(n)To offer regular, distance learning, continuing education, industry integrated, collaborative industry based education programmes and the manner in which such Programmes are offered by the University;(o)To organize and conduct refresher courses, orientation courses, workshops, seminars and other Programmes for students, industry executives, teachers, developers of course-ware, evaluators and other academic staff;(p)To determine standards of admission to the University, Constituent Colleges, Affiliated Colleges, Regional Centers, Study Centers, Campuses, Off-Shore Campuses, Off- Campuses and Internship Campuses with the approval of Academic Council;(q)To make special provisions for students belonging to the State of Arunachal Pradesh for admission in course of the University or in a constituent college, affiliated college, regional centre, campus or study centre;(r)To come all such other acts or thing whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;(s)To prescribe such courses of Bachelor, Masters, Doctorate and Research Degrees and such other Degrees, Diplomas, Charters, Certificates, Pre-University Certificates etc;(t)To provide for the preparation of instructional materials including films, cassettes, tapes, video cassettes, CD, VCD and other software,(u)To recognize examinations or period of study (whether in full or part) of other Universities, institutions or other places of learning as equivalent to examinations or period of study in the University and to withdraw such recognition at any time;(v)To create industry academia partnership by inviting Industry in the University Campus and other University centers for mutual benefit;(w)To raise, collect, subscribe and borrow with the approval of the Board of Management whether on the security or the property of the University, money for the purpose of the University;(x)To enter into, carry out, vary or cancel contracts;(y)To create, amend and cancel the rules and regulations to fulfill the objects of the University;(z)To do all such acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the object of the University,(aa)To carry out all such other activities as may be necessary or feasible in furtherance of the object of the University;(bb)To do all things necessary or expedient to exercise the above powers;
