Section 7 in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
7. Powers and functions of the University.
- The University shall have the following powers and functions, namely: -(a)to administer and manage the University and to establish such institutes and centres for research, education and instruction as are necessary for the furtherance of the objects of the University;(b)to provide for instruction, training and research in such branches of knowledge or learning pertaining to the thrust areas of the University;(c)to prescribe courses and curricula and provide for flexibility in the education systems and delivery methodologies;(d)to institute and confer degrees, diplomas and other academic distinctions in the manner prescribed by the Statutes;(e)to institute and award fellowships, scholarships, prizes, medals and other awards;(f)to collaborate or associate with other Universities, institutions and authorities with like or similar objects, as the University may determine;(g)to admit the students for the courses offered by the University in the prescribed manner;(h)to fix, demand and receive or recover fees and such other charges as may be prescribed;(i)to institute teaching, research and other posts required by the University and to make appointments thereto;(j)to create administrative, ministerial and other necessary posts and make appointments thereto;(k)to lay down conditions of service of all categories of employees, including their code of conduct;(l)to regulate and enforce discipline among the students and all categories of the employees and to take such disciplinary measures in this regard as may be prescribed or deemed by the University to be necessary;(m)to establish, maintain and manage halls and hostels for the residence of students and accommodation for faculties, officers and employees of the University and the guest houses;(n)to make arrangements for promoting the health and general welfare of the students and employees;(o)to regulate the expenditure, and to manage the finances and to maintain accounts of the University;(p)to receive grants, subventions, subscriptions, donations and gifts for the purpose of the University and consistent with the objects for which the University is established and to enter into any agreement with the Central Government, the State Government, the University Grants Commission or other authorities or bodies for receiving any grants;(q)to purchase, acquire, take on lease or dispose, with the prior approval of the State Government, any land or building or works which may be necessary for the purpose of the University on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such buildings or works;(r)to execute conveyances regarding transfers, mortgages, leases, licences, agreements and other conveyance in respect of the assets of the University or to be acquired for the purpose of the University, after taking prior permission of the State Government;(s)to borrow, with the prior approval of the State Government, on the security of the property of the University, money for the purposes of the University; and(t)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.
