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State of Uttarakhand - Section

Section 8 in Himgiri Zee University Act, 2003

8. Power of the University.

(1)The University shall have the following powers, viz: -
(a)to establish, maintain and recognize such Regional 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 hold examinations for, and to institute grant and confer degrees or other academic distinctions to, and on, persons, who -
(i)have pursued a course of study in the University or in a constituent college or under a distant education system at Regional Centers/ Study Centers or Zed Career Academy Centre, or
(ii)have carried on research in the University or in a constituent college or under a distant education system;
(d)to confer honorary degree or other academic distinctions in the manner and under conditions laid down in the statutes/provisions.;
(e)to institute and award fellowships, scholarships and prizes etc. in accordance with the statutes;
(f)to demand and receive such fees, bills, invoices and collect charges as may be fixed by the statutes or rules, as the case may be;
(g)to make provision for the advancement of education in distance and alternate learning systems and other areas mentioned in section 6;
(h)to make provision for extra curricular activities for students and employees;
(i)to make appointments of the faculty, officers and employees of the University or a constituent college, Regional Centers, study centers and Zed Career Academy centers;
(j)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 and Zed Career Academy centre with the prior permission to Taleem Research Ahmadabad;
(k)to institute and maintain halls and to recognize places of residence for students of the University or a constituent college;
(l)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;
(m)to create Academic, Administrative and support staff and other necessary posts;
(n)to co-operative and collaborate with other Universities in such a manner and for such purposes as the University may determine from time to time;
(o)to provide distant education system and the manner in which distance education in relation to the academic programmes of the University may be organized;
(p)to organize and conduct refresher courses, orientation courses workshops, seminars and other programmes for teachers, lesson writers, evaluators and other academic staff;
(q)to determine standards of admission to the University or a constituent college, regional centers, study centers and Zed Career Academy Centre through specialized committees with the approval of Academic Council;
(r)to make special provision for students belonging to the State of [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 03 of 2011.] for admission in any course of the University or in a constituent college, Regional Centre or study centre and Zed Career Academy Centre;
(s)to do all such other acts or things weather incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;
(t)to prescribe such courses for bachelor Degree, post graduate, Doctor of Philosophy, Doctor of Science Degrees and Research which would be covered by UGC and AICTE but University shall have right to start diplomas, certificates etc. in its own subjects;
(u)to clearly set apart the academic activities of the University from the activities of the Trust;
(v)to provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD,VCD and other software;
(w)to recognize examinations of, or periods of study (whether in full or in part) at 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;
(x)to raise, collect, subscribe and borrow with the approval with the Governing Body whether on the security of the property of the University, money for the purposes of the University;
(y)to enter into, carry out, vary or cancel contracts.
(2)Notwithstanding anything contained in any other law for the time being in force, but without prejudice to the provisions of sub-section (1), it shall be the duty of the University to take all such steps as it may deem fit for the promotion of the open University and distance education systems and for the determination of standards of teaching, evaluation and research in such systems, and for the purpose of performing this function, the University shall have such powers, including the power to allocate and disburse grants to colleges, Regional Centers, Study Centers and Zed Career Academy Centers whether admitted to its privileges or not, or to any other university or institution of higher learning, as may me specified by the statutes.