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State of Uttarakhand - Section

Section 7 in Dev Sanskriti Vishwavidyalaya Act, 2002

7. Powers of the University.

- The University shall have the following powers, viz.: -
(a)to provide for instruction in all branches of Indian culture, humanity, information technology and allied fields and to make provision for research and for the advancement and dissemination of knowledge;
(b)to institute and confer degrees or other academic distinctions;
(c)to hold examinations for, and to 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 a constituent college or under a distant education system; or
(ii)have carried on research in the University or in a constituent college or under a distant education system;
(d)to confer honorary degree or other academic distinctions in the manner and under conditions laid down in the statutes;
(e)to institute and award fellowships, scholarships and prizes etc. in accordance with the statutes;
(f)to demand and receive such fees and 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 Indian culture and other areas mentioned in Clause 6;
(h)to make provisions for extra-curricular activities for students and employees;
(i)to make appointments of officers and employees of the University or a constituent college;
(j)to receive donations and gifts of any kind and to acquire, hold, manage and dispose of any movable or immovable property, including trust and endowment properties for the purpose of the University or a constituent college after the prior permission of Shri Vedmata Gayatri Trust, Shantikunj, Haridwar;
(k)to institute and maintain halls and to recognize places of residence for students of the University or a constituent college;
(l)to supervise and control the residence, and to regulate the discipline of the students of the University or a constituent college and to make arrangements for promoting their health;
(m)to create administrative, ministerial, Class IVth employees and other necessary posts;
(n)to co-operate or collaborate with other Universities in such manner and for such purposes as the University may determine from time to time;
(o)to provide distant education system;
(p)to organize and conduct refresher courses, orientation courses, workshops, seminars and other programmes for teachers, evaluators and other academic staff;
(q)to determine standards of admission to the University or a constituent college through specialised committees with the approval of academic council;
(r)to make special provision for students belonging to the Scheduled Castes, the Scheduled Tribes and other categories for admission in any course of such University or in a constituent college;
(s)to lay down conditions of service of all categories of officers/employees of the University or a constituent college;
(t)to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;
(u)University should prescribe such courses for Bachelor Degree, Post graduate and Research which would be covered by UGC and AICTE; but University shall have right to start diplomas, certificates etc. in its own subjects;
(v)The academic activities of the University should be set apart from the activities of the Trust.