Section 7(1)(z) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020

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Union of India - Subsection

Section 7(1)(z) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020

(z)to initiate measures to enlist the cooperation of the industry to provide complementary facilities;

(za)to establish off-shore campus at any place outside the country as and when it is considered necessary for advancing the aims and objectives of the University;

(zb)to provide for printing, reproduction and publication of research and other work;

(zc)to provide, control and maintain 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;

(zd)to conduct innovative experiments and develop new methods and technologies in the field of science, technology and management in relation to the domains of investigation, prevention and detection of crimes and furthering the cause of criminal justice systems in order to achieve international standards of such education, training research and consultancy;

(ze)to admit students for courses in Institute and its affiliated centres and institutes on an all India basis in such manner as may be laid down in the Statutes;

(zf)to admit foreign students, Overseas Citizen of India card holder, Person of Indian Origin, non-resident Indian, children of Indian workers in Gulf and South-East Asian Countries, in such manner and as may be laid down in the Statutes;

(zg)to purchase or to take on lease 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, alter and maintain any such buildings or works;

(zh)to raise and borrow moneys on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of moneys, to repay and redeem any money borrowed after taking prior permission of the Board of Governors;

(zi)to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of University; and

(zj)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.

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Union of India - Subsection

Section 7(1)(z) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020