Section 7(1) in Bhagwant Global University Act, 2016
(1)The University shall have the following powers, namely-(a)To provide instructions, teaching, training and research in various disciplines leading to certificate, diploma, degree, M.Phil, Ph.D, and Post Doctoral Research in Arts, Science and Commerce, Law and Governance, Languages, Engineering and Technology, Computer Science and Applications, Planning and Architecture, Medical (Medicine and Surgery, Ayurveda, Yunani, Homeopathy, Dental, Hygiene and Tropical Medicine, Nursing), Business & Management, Education, Agriculture, Horticulture, Forestry, Fisheries, Vocational Training, Pharmacy, Veterinary, Animal Husbandary, Dairy, Physiotherapy, Paramedical, Media, Journalism, Film and TV Technology, Mass Communication, Fire and Safety, Sanitary Sciences and Social Work, International Studies, Foreign Trade, Aviation, online e-Programs, and Distance Learning, Music, Religion, Theology, Programme/discipline duly approved by the Academic Council and Board of Management of the University,(i)for intellectual development of human resources, and(ii)any other areas of education as listed in Section 22 of the University Grant Commission Act of 1956 as amended from time to time; and to make provision for research and for the advancement and dissemination of knowledge;(b)to carry out all such other activities as may be necessary or feasible in furtherance of the objects of the University;(c)to hold examinations for, and to institute grant and confer degrees or other academic distinction to, and on, persons, who;(i)have pursued a course of study in the University or through its distance education system at Regional Centre/Study Centre/Career Academy Centre; or(ii)have carried on research in the University or in an approval constituent body or under its distance education center program;(d)to confer honorary degrees or other academic distinctions in the manner and under conditions laid down in the Statutes/Provisions/Ordinances;(e)to institute and award fellowships, scholarships and prizes etc. in accordance with the Statutes;(f)to demand and receive such fees, deposits, bills, invoices and collect charges as may be fixed by the Statutes or rules as the case may be;(g)to establish, maintain and recognize such Regional Centres and Study Centres as may be determined by the University from time to time in the manner laid down by the Statutes after the completion of five years of the University. In this regard the guidelines of the State Government and U.G.C. as applicable from time to time shall be followed;(h)to make provisions for extra curricular activities for students and employees;(i)to make appointments of faculty, officers and employees of the University or a Campus College, Constituent College, Regional Centres, Study Centres, Research Centres, and Career Academy Centre;(j)to receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, for the purpose of the University or a Constituent College, or a Regional Centre, Study Centre and Career Academy Centre with prior permission of the promoting Society;(k)to institute and maintain halls/hostels and to recognize places of residence for students of the University or a Constituent College;(l)to supervise and control the residence of students and to 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 Academic, Administrative and Supporting staff and other necessary posts;(n)to cooperate and collaborate with other Universities, Institutions, Organizations, Individuals, Industries and Societies in India and abroad in such a manner and for such purpose as the University may determine from time to time;(o)to provide distance education system with the permission of the State Government and University Grant Commission and the manner in which distance education in relation to the academic programmes of the University may be organized;(p)to organize and conduct refresher course, orientation courses, workshops, seminars and other programmes for teacher, lesson writers, evaluators and other academic staff;(q)to determine standards of admission to the University or Regional Centres, Study Centres, with the approval of Academic Council;(r)to make special provision for permanent residents of Uttarakhand for admission in any course of the University or Regional Centre, Study Centre, Research Centre and Career Academic Centre as per merit;(s)to prescribe such courses for Under Graduate Degree, Post Graduate Degree, Doctor of Philosophy, Doctor of Science Degree and Research and to conduct Diploma, Degree and Certificate Programs in all areas covered under education;(t)to clearly set apart the academic activities of the University from the activities of the promoting Society;(u)to provide for the preparation of instructional materials, including audio, video films, cassettes, tapes, video cassettes, CD, DVD and other softwares;(v)to recognise examinations of, or periods of study (whether in full or in part) of other Universities, Institutions or other places of Higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognise at any time;(w)to raise, collect, subscribe and borrow funds with the approval of the Board of Governors whether on the security of the property of the University, money for the purposes of the University;(x)to enter into, carry out, amend or cancel contracts in the interest of the University;(y)to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the object of the University;(z)to sue or be used in its own name as a Legal Entity in any Court of Law, Tribunal or Authority through its authorised officer.
