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State of Uttarakhand - Section

Section 10 in Himalayiya University Act, 2019

10. Powers of the University.

- The University shall have the following Powers, :-
(a)To provide for instruction in all disciplines pertaining to Ayush Education, Health, Technical, Management, Law, Medical Science, Humanities, Himalayiya Study, Journalism Education and allied fields and to make provision for research and for the advancement and dissemination of knowledge;
(b)To carry out all such activities as may be necessary or feasible in furtherance of the objectives 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 under its distance education system; or
(ii)Have carried on research in the University or under its distance education system.
(d)To confer honorary degree or other academic distinctions in the manner and under condition laid down in the Statutes/provisions;
(e)To award fellowships, scholarships, and prizes etc. in accordance with the Statutes;
(f)To demand and receive such fee, bills and invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;
(g)To make provisions for the advancement of education in Ayush Education, Health, Technical, Management, Law, Medical, Science, Humanities, Himalayiya Studies, Journalism Education and other areas mentioned in Section 9;
(h)To provide other extracurricular activities for students and employees apart from education;
(i)To make appointment of faculty, officers and employees in the University;
(j)To receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable and immovable property, including trust and endowment properties for the purpose of the University with the prior permission of Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan.
(k)To establish and maintain halls and to recognize places of residence for students of the University;
(l)To supervise and control the residence, and 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 the necessary posts of the employees in the administrative, management and other sectors;
(n)To co-operate or collaborate with other University in such a manner and for such purposes as the university may determine from time to time.
(o)To provide distance education system and the manner in which distance education in relation to the academic programms of the University may be organized as per procedure and norms prescribed by University Grants Commission and other concerned Statutory/Regulatory body ;
(p)To organize and conduct refresher courses, orientation courses, workshops, seminars, and other programs for teachers, writers, evaluators and other academic staff;
(q)To determine standards of admissions to the University through specialized committees with the approval of Academic Council;
(r)To make special provision for students belonging to the state of Uttarakhand for admission in any course of the University;
(s)To do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to pursue the objectives of the University;
(t)To prescribe courses for Bachelor Degree, Post Graduate and Research and to start the courses for diploma, Certificates etc;
(u)To clearly set apart Academic Activities of the University from the activities the sponsor Society;
(v)To provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD, VCD and other softwares;
(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 examination or periods of study in the University and to withdraw such recognition at any time;
(x)To raise, collect, subscribe and borrow money with the approval of the Board of Governors, with or without the security of property of the University for the purpose of the University;
(y)To enter into, carry out, vary or cease contracts;