Section 7 in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006
7. Powers of the University.
(1)The University shall have the following powers, viz. :(a)to establish, maintain and recognize such Campuses, Regional Centres and Study Centres 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 or other academic distinctions and professional designations including the CFA Charter and Designation, the CPA Certificate and Designation in the manner and under conditions laid down in the Statutes;(d)to institute and award fellowships, scholarships and prizes etc. in accordance with the Statutes;(e)to demand and receive such fees, invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;(f)to make provisions for extra curricular activities for students and employees;(g)to make appointments of the faculty, officers and employees, of the University or a constituent college, affiliated colleges, Regional Centres, Study Centres etc., located in India and abroad;(h)to receive donations and gifts of any kind 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 Regional Centre, Study Centre etc.;(i)"to institute and maintain hails and to recognize places of residence for students of the University or a constituent college at the main campus and other campuses in India arid abroad;(j)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 their Code of Conduct;(k)to create posts for academic, administrative and support staff and other necessary posts;(l)to co-operate and collaborate with other Universities and Institutions in such a manner and for such proposes as the University may determine from time to time;(m)to offer educational programs on distance learning, continuing and regular basis and to determine the manner in which such programs are offered by the University;(n)to organize and conduct refresher courses, orientation courses, workshops, seminars and other programs for teachers, developers of courseware, evaluators and other academic staff;(o)to determine standards of admission to the University, constituent colleges, affiliated colleges, regional centres, study centres with the approval of the Academic Council;(p)to make special provision for students belonging to the State of Nagaland for admission in any course of the University or in a constituent college, affiliated college, regional centre or study centre;(q)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;(r)to prescribe such courses for Bachelor Degree, Master Degree, Doctor of Philosophy, Doctor of Science Degrees and Research and such other Degrees, Diplomas, Charters, Certificates etc.;(s)to provide for the preparation of instructional materials including films cassettes, tapes, video cassettes, CD, VCD and other software;(t)to recognize examinations or periods of study (whether in full or in part) of other Universities, institutions or other places of Higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;(u)to raise, collect, subscribe and borrow with the approval of the Board of Governors whether on the security of the property or money of the University for the purposes of the University;(v)to enter into, carry out, vary or cancel contracts;(w)to do all things necessary or expedient to exercise the above powers.
