Section 6 in Himachal Pradesh University Act, 1970
6. Powers.
- The University shall have the following powers, namely:-(1)to provide for instruction including the method of correspondence courses in such branches of learning as the University may, from time to time, determine, and to make provision for research and for the advancement and dissemination of knowledge and for extension education;(2)to organize and to undertake extra-mural teaching and extension services;(3)to admit to the privileges of the University colleges situated within the area Comprising Himachal Pradesh and to withdraw any such privilege and to prescribe conditions therefore;(4)to hold examinations and grant diplomas and certificates to and confer degrees and other academic distinctions on, persons and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(5)to confer honorary degrees or other academic distinctions;(6)to create such teaching, administrative and other posts as the University may deem necessary, from time to time, and to make appointments thereto;(7)to institute and award Fellowships, Scholarships, Studentships, Exhibitions and Prizes;(8)to establish and maintain Colleges, Halls and Hostels to recognize, guide, supervise and control Halls and Hostels not maintained by the University and other accommodation for the residence of the students, and to withdraw any such recognition;(9)to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures as may be deemed necessary;(10)to make arrangements for promoting health and general welfare of the students and the employees of the University and of the colleges;(11)to determine and provide for examinations for admission into the University;(12)to recognize for any purpose, either in whole or in part, any institution or members or students thereof on such terms and conditions as may, from time to time, be prescribed and to withdraw such recognition;(13)to co-operate with any other University, authority or association or any public or private body having in view the promotion of purposes and objects similar to those of the University for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be prescribed;(14)to enter into any agreement for the incorporation in the University of any institution and for taking over its rights, properties and liabilities and for any other purpose not repugnant to this act;(15)to demand and receive payment of such fees and other charges as may be prescribed form time to time;(16)to receive donations and grants and to acquire, hold, manage and dispose of any property, movable or immovable, including trust or endowed property within or outside Himachal Pradesh for the purposes and objects of the University, and to invest funds in such manner as the University thinks fit;(17)to make provisions for research and advisory services and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary:(18)to provide for the printing, reproduction and publication of research and other work, including text books, which may be issued by the University;(19)to borrow, with the approval of the State Government, on the security of the University property, money for the purposes of the University;(20)to accord recognition to institutions and examinations for admission into the University;(21)to do all such things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.
