Section 6 in Atal Medical and Research University, Himachal Pradesh Act, 2017
6. Powers and functions of the University.
- The University shall have the following powers and functions, namely:-(a)to formulate and implement syllabi and curricula for various academic courses of the University;(b)to conduct or regulate the conduct of entrance examinations for all academic courses of studies, instituted by the University, in the manner, as may be prescribed;(c)to standardize methods of evaluation and assessment and to hold examinations for awarding various degrees, diplomas and certificates as per guidelines;(d)to institute and award degrees, diplomas, certificates and other academic distinctions;(e)to develop standards for up-gradation and starting new departments and study centres in medical and allied specialities;(f)to confer honorary degrees or other distinctions on such terms and conditions, as may be prescribed;(g)to prescribe conditions under which the award of any degree, title, diploma and other academic distinctions may be withheld;(h)to institute, maintain and administer University colleges, hospitals, laboratories, institutes of research libraries and other institutions necessary to carry out the objectives of the University;(i)to prescribe conditions for affiliation or recognition of colleges and institutions and to lay down conditions under which such affiliation or recognition may be withdrawn or suspended;(j)to prescribe conditions for creation and filling up of adequate posts of medical faculty;(k)to institute and award Emeritus professorship, Travelling or Visiting professorship, Travelling fellowships, scholarships, incentives, prizes, or other forms of encouragement to study and research in the prescribed manner;(l)to institute and implement such measures, as may be necessary to secure the health and well being of the students and to maintain disciplines in the affiliated colleges;(m)to manage and control all the immovable and movable properties owned by the University or transferred to it subject to the provisions of and for the purposes of this Act;(n)to accept, hold and manage any endowments, donations or funds, which may be vested in the University by way of grant, testamentary deposition or otherwise, and to invest such endowments, donations or funds in any manner as the University may deem fit:Provided that no donation from a foreign country, foreign foundation or any individual in such country or foundation shall be accepted by the University without the approval of the Government;(o)to borrow money with or without security for such purpose, as may be approved by the Government from the Central Government or any State Government, the University Grants Commission, Banks or other incorporated bodies subject to the provisions of this Act;(p)to fix fees, demand and collect such fees, as may be prescribed;(q)to promote and conduct research disciplines in health sciences and to undertake publication of works of merit;(r)to co-operate with any other university, authority, institution, professional academy or association or any other public or private body within India or outside India for the purposes and objects similar to those of the University on such terms and conditions, as may from time to time, be prescribed;(s)to establish and maintain the University libraries, research centres, museums, press and publication bureau; and(t)to do all such acts and things whether incidental to the powers and functions aforesaid or not, as may be necessary or desirable to the objects of the University.
