Section 5 in Apex Professional University Act, 2012
5. Powers and Functions of the University.
- Subject to the provisions of this Act and such conditions as may be prescribed by Statutes and Regulations, the University shall have the following powers, namely -(1)To provide instruction and training in all such branches of knowledge or learning as the University may deem fit and to make provision for research, advancement and dissemination of such knowledge.(2)To administer and manage the university's functions and such centers for research, training or for advancement of knowledge in the field of professional and vocational education.(3)To confer Pre University Certificate, Associate, Bachelor, Master and Doctorate Degrees or other academic distinctions in the manner and under conditions laid down in the Statutes;(4)To ensure that the academic standards of the Degrees, Diplomas, Certificates and other Academic distinctions are not lower than those laid down by the AICTE, NCTE, UGC, MCI, PCI and such other regulatory bodies;(5)To set-up Community Colleges, e-Learning Centers and support centers in and outside the country for providing vocational education and skill development training facilities;(6)To make special provisions for reservation for admission and employment for the eligible candidate domiciled in the State of Arunachal Pradesh;(7)To institute and award fellowship, scholarship, assistant-ships, stipends, tuition waivers, medals and prizes etc.;(8)To hold examinations in and outside the country to grant diplomas or certificates and to confer degrees or other academic distinctions and on, person who:(a)have pursued a course of study in the University or in the approved Institutions or in associated Industry or as an external student or under online education system; or(b)have carried on research in the University or in the approved Institutions or as an external student or under work integrated learning system;(9)To withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(10)To confer honorary degrees or other academic distinctions in the manner laid down in the Act;(11)To fix, collect, demand and revise fees and other charges as may be prescribed;(12)To provide tuition fee Free Education to the students belonging to Below Poverty Line (BPL) of the State in admissions for different programmes in the Community Colleges;(13)To create industry - academia partnership to conceptualize, innovative, design, develop, deliver, offer work integrated learning programs, training programs and research programs in subjects the University may deem fit for such purposes as may be agreed upon on such terms and conditions as the University may, from time to time, determine;(14)To recognize examinations or period of study (whether in full or in part) of other universities, institutions or other place of higher learning as equivalent to examinations or period of study in foe university and to withdraw such recognitions at any time;(15)To make provisions for extra-curricular activities for students and employees;(16)To provide campus recruitment and establishment of Placement Bureau;(17)To establish, maintain or recognize Regional Centers, Training Centers, Skill Knowledge Provider, National Coordinator, Learning Resource Provider and Information Centers as may be determined by the University, necessary for furtherance of its objects;(18)To make appointments of officers and employees of University;(19)To recognize any organization situated in and outside the country, which conduct research or specified studies or specialized studies for such purpose and in such manner and subject to such conditions as may be prescribed in the statutes;(20)To receive grants, subventions, subscriptions, donations and gifts for the purposes of the University and consistent with the object for which the University is established;(21)To institute and maintain hostels and to recognize places of residence for students of the University or Constituent Colleges or Community Colleges;(22)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 the code of conduct for the students and employees;(23)To create posts for academic, administrative and support staff and other necessary posts and to make appointments thereto with prior approval of the sponsoring body.(24)To establish and maintain within the University or elsewhere, such class rooms, laboratories and libraries, as the University may consider necessary.(25)To strategies alliance or co-operation with other universities or institutions of higher learning in any part of the world for specified educational and research programs, dual degree programs, joint degree programs and exchange programmes for students, faculty members and others;(26)To purchase, take on lease or accept as gifts or otherwise any land or building or works which may be necessary or convenient for the purpose of the University, on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;(27)To regulate expenditures and manage the accounts of the University;(28)To sell, exchange, lease or otherwise dispose of any portion or whole of the immovable properties of the University, on such terms as it may think fit and proper without prejudice to the interest and activities of the University upon the prior approval of the sponsoring body or State Government.(29)To draw and accept, to make and endorse, to discount and negotiate, Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments;(30)To provide online education in such subject and in such manners as may be specified by Academic Senate of the University, provided that the university may for this purpose establish resource center and collaborate with service provider in various part of the country and abroad.(31)To borrow money with the approval of the sponsoring body, on the security of the property of the University for the purposes of the University and to pay out from the funds of the University, all expenses incidental to raising money, and to repay, redeem any money borrowed;(32)To enter into agreement with the Central Government, State Governments, University Grants Commission or other agencies for receiving grants and for other purposes;(33)To organize and conduct refresher courses, orientation courses, workshops, seminars, executive education and other programs for the working adults and others through Executive Education Centers;(34)To prepare instructional materials including Book, e-Books, Films, DVD, Websites and other software,(35)To admit Institutes of Higher Learning to the privilege of the University as approved institution according to the Statutes and regulations made under this Act;(36)To register external students in different courses as per the norms and such other conditions as may be laid down in the regulations of the university;(37)To introduce e-governance with an effective management information system.(38)To delegate all or any of its powers and functions to any authority of the University or any committee or any sub-committee or to any one or more members of its body or its offices; and(39)To do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects, powers and functions or anyone of them.
