Section 7 in The Gujarat Technological University Act, 2007
7. Powers and functions of the University.
- Subject to the provisions of this Act, the University shall exercise the following powers and perform the following functions, namely:-(i)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.(ii)to provide for instruction, training and research in such branches of knowledge or learning pertaining to science, engineering, technology and management and allied areas;(iii)to conduct innovative experiments in new methods and technologies in the field of science, engineering, technology and management in order to achieve international standards of such education, training and research;(iv)to prescribe course of study and curricula and provide for flexibility in the education systems and delivery methodologies including electronic and distance learning;(v)to hold examinations and confer degrees, diplomas or grant certificates and other academic distinctions or titles on persons subject to such condition as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates or other academic distinctions or titles in the prescribed manner;(vi)to confer honorary degrees or other distinctions in the prescribed manner;(vii)to establish such special centres, specialised study centres or other units for research and instruction as in the opinion of the University are necessary for the furtherance of its objects;(viii)to provide for printing, reproduction and publication of research and other works and to organize exhibitions, workshops, seminars, conference, etc;(ix)to sponsor and undertake research in all aspects of science, technology and management;(x)to offer executive developmental programmes;(xi)to collaborate or associate with, advise, administer, control, develop, maintain, any educational institution with like or similar objects;(xii)to develop and maintain linkages with educational or other institutes in any part of the world having objects wholly or partly similar to those of the University, through exchange of teachers, students and scholars and generally in such manner as may be conducive to their common objects;(xiii)to develop and maintain relationships with teachers, researchers and experts in any part of the world for achieving the objects of the University;(xiv)to regulate the expenditure, manage the finances and to maintain accounts of the University;(xv)to receive grants, subventions, subscriptions, donations and gifts for the purpose of University and consistent with the object of the University and to enter into any agreement with Central Government, State Government, the University Grants Commission or other authorities or bodies for receiving any grants;(xvi)to receive funds from Industry, national and international organizations or any other sources as gifts, donations, benefactions, bequests by transfers of movable or immovable properties for the purposes and objects of the University;(xvii)to establish, maintain and manage halls and hostels for the residence of students and accommodation for faculty, officers and employees of the University and the guest house;(xviii)to supervise and control the residence and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities;(xix)to fix, demand and receive or recover fees and such other charges as may be prescribed;(xx)to institute and award fellowships, scholarships, prizes, medals and other awards;(xxi)to purchase or to take on lease or accept as gifts or otherwise 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 to construct, alter and maintain any such buildings or works;(xxii)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit, consistent with the interest, activities and objects of the University with the previous sanction of the State Government;(xxiii)to draw and accept, to make and endorse, discount and negotiate promissory notes, bills of exchange, cheques or other negotiable instruments;(xxiv)to raise and borrow money on bond, 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 on 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 money, to repay and redeem any money borrowed with the previous sanction of the State Government;(xxv)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 the University;(xxvi)to execute conveyance regarding transfer, mortgages, leases, licenses, agreements and other conveyance in respect of the property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University with the previous sanction of the State Government.(xxvii)to admit the students for the courses offered by the University in the prescribed manner;(xxviii)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(xxix)to regulate and enforce discipline among the officers and employees of the University and to provide for such disciplinary measures as may be prescribed;(xxx)to institute professorship, associate professorship, assistant professorship, honorary professorship, adjunct professorship, readership, lectureships, endowed professorship, honorary professorship, adjunct professorship and any other teaching, academic or research posts and to prescribe qualifications for the persons to be appointed on such posts;(xxxi)to appoint persons as Professors; Associate Professors, Adjunct professors, Assistant Professors, Readers, Lecturers, Registrar or otherwise as teachers or researchers of the University;(xxxii)to delegate all or any of its powers (except the power to make regulations) to any other officer or authority of the University; and(xxxiii)to do 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.
