Section 5 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
5. Powers and functions of University.
- Subject to the provisions of this Act the university shall have the following powers and shall perform the following functions, namely :-(1)to formulate and maintain uniform curriculum and system of examinations for all the colleges and other institutions in the respective systems of health sciences;(2)to conduct entrance examination for all the colleges in the respective systems of medicine, for the selection of students;(3)to provide for instruction and training in such branches of medicine and allied sciences as may be considered suitable and to make provision for research and for the advancement and dissemination of knowledge in health sciences;(4)to make such provisions as would enable affiliated colleges, recognized institutions and approved institutions to undertake specialisation of studies;(5)to establish and organize common pharmaceutical laboratories, drug testing laboratories, libraries, museums, pharmacies and other equipments for teaching and research;(6)to establish, takeover, maintain, manage and supervise colleges, affiliated colleges, departments, centres and institutes of research or specialised studies, recognized institutions and approved institutions;(7)to institute professorship, readership, lecturer ship and any other posts of teachers required by the university ;(8)to appoint or recognize person as professors, reader or lecturer or otherwise as teacher of the university;(9)to guide teaching in colleges, university departments recognized and approved institutions;(10)to institute degrees, titles, diplomas, certificates and other academic distinctions and to impart instruction for such courses of study as it may determine;(11)to develop, upgrade and start departments in the medical special-ties, as may be required and to impart instruction for such courses of study, as it may determine;(12)to confer degrees, titles, diplomas and other academic distinctions on persons who shall have carried out research in the, university or in any other centre or institution recognized by the university under the conditions prescribed; ,(13)to prescribe condition's under which the award of any degree, title, diploma and other academic distinction may be withheld;(14)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who,-(a)have pursued approved courses of study in the university or in an affiliated college unless exempted therefrom in the manner prescribed by the statutes, ordinances and regulations and have passed the examinations prescribed by the university; or(b)have carried on research under conditions prescribed by the ordinances or regulations;(15)to confer honorary degrees or other academic distinctions in the manner laid down by the statutes;(16)to grant certificates and diplomas and to impart instruction and training to persons not enrolled as students of the university as may be specified in the statutes, ordinances and regulations ;(17)to institute, maintain and administer university colleges, hospitals and laboratories and institutes of research, libraries or other institutions necessary to carry out the objects of the university;(18)to affiliate, approve or recognize colleges and institutions and to withdraw such affiliation, approval or recognition;(19)to admit educational institutions to the privileges of the university and to withdraw such privileges;(20)to inspect colleges, recognized/approved institution and to take measures to ensure that proper standards of instructions, teaching or training are maintained by them and that adequate library and laboratory facilities are provided therein ;(21)to control and co-ordinate the activities of or to give financial aid to affiliated colleges, approved institutions and recognized institutions :(22)to hold and manage trusts and endowments and to institute and award all kinds of fellowships scholarships, studentships, medals and prises;(23)to fix, demand and receive or recover such fees and other charges as may be prescribed by the ordinances;(24)to supervise and control hostels and to regulate and enforce discipline among the students of the university and to make arrangements for promotion of their health and general welfare;(25)to establish, maintain and manager hostels;(26)to recognize hostels not maintained by the university, to inspect such hostels and to withdraw such recognition;(27)to co-ordinate, supervise, regulate and control the residence, conduct and discipline of the students of the university and to make arrangements for promoting their health and general welfare;(28)to co-ordinate, supervise, regulate and control the conduct of teaching and research work of university centres, affiliated colleges and the institutions recognized or approved by the university;(29)to setup and manage any faculty or such departments in any faculty as may be provided in the statutes, ordinances or regulations;(30)to make provisions for :-(a)extra-mural teaching and the activities provided for in the statutes, ordinances or regulations;(b)physical education, National Cadet Corps and National Social Service;(31)to co-operate with other universities and authorities in such manner and for such purposes as the university may determine;(32)to invite research-scholars, students, professors, Vaidyas, medical practitioners and other interested persons in the study of health sciences to give lectures, instructions or otherwise help in the study of health sciences and to fix their pay, honorarium and other expenses payable to them;(33)to collect edit or publish manuscripts, books, periodicals, pamphlets and papers in the subject of health sciences and for that purpose to establish works and open printing press;(34)to carry out or help surveys and research work in the field of health sciences;(35)to appoint or recognize persons working in any other university or other organization as adjunct professors, adjunct readers, adjunct lecturers, visiting professors of the university for specified periods;(36)to receive funds for collaboration programmes from foreign agencies, universities, institutions etc. subject to the prevailing rules and regulations;(37)to receive grants, subscriptions, donations and gift for the purpose of the university consistent with the object for which the university is established;(38)to provide for periodical assessment of the performance of teachers and non-teaching employees of the colleges or institutions and the university;(39)to do all such acts and things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the university and generally to cultivate and promote health sciences as well as its allied themes of learning.
