Section 5 in Dr. Abdul Haq Urdu University Act, 2016
5. Powers of the University.
- The University shall have the following objectives, powers and functions, namely,-(a)to provide for instruction and training in such branches of learning as the University may, from time to time, determine and to make provision for research and for advancement and dissemination of knowledge;(b)to develop innovative patterns of teaching, training, curriculum design, and methods of testing at various levels to attain global standards;(c)to establish close linkage with industry to make teaching and research relevant to the needs of the economy at the national and global level;(d)to provide for distance learning programmes as per the norms and criteria defined by Distance Education Council and University Grants Commission;(e)to confer Honorary Degrees or other academic distinctions in the manner prescribed by the Statutes;(f)to institute Professorships, Associate Professorships, Assistant Professorships, and other teaching or academic positions, required by the University and to appoint persons to such Professorships, Associate Professorships, Assistant Professorships, or other teaching or academic positions;(g)to create administrative, supportive, and other posts required by the University and to make appointment thereto;(h)to grant, subject to such conditions as the University may determine, and within the scope of the approved nomenclature for the degrees as determined by the University Grants Commission and such other National level regulatory bodies diplomas or certificates to, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing, on person and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(i)to lay down conditions of service for all categories of employees, including their code of conduct;(j)to co-operate or collaborate or associate with any other university or authority or institution of higher learning within and outside the country, in such manner and for such purposes as the University may determined, and subject to such approval as may be called for by the regulatory bodies;(k)to establish, with the prior approval of the State Government, such centres and specialized laboratories, within or outside the State of Andhra Pradesh, as are, in the opinion of the University necessary for the furtherance of its objects;(l)to make provision for research and advisory services, and enter into such arrangements with other institutions, industrial or other organizations, as the University may deem necessary for that purpose and subject to such approval as may be called for by the regulatory bodies;(m)to acquire and hold property, both movable and immovable; mortgage any immovable property with the prior approval of the Government; and do all other things necessary for and incidental to for the purposes of the University;(n)to institute and outsource hostel services;(o)to establish, maintain, manage and / or Affiliate Colleges, Autonomous Colleges or Post-Graduate Centres or to recognize any institution in any part of the University area or outside; and to withdraw such affiliation or recognition in accordance with the Statutes and for good and sufficient cause;(p)to confer autonomy on University Colleges or Constituent Colleges or Post-Graduate Centres or Affiliated Colleges in any part of the University area as per the University Grants Commission guidelines;(q)to determine the standards of admission to the University, which may include examination, evaluation or any other method of testing including testing by the electronic mode;(r)to inspect Affiliated Colleges and the recognized institutions under its jurisdiction, and to take measures to ensure proper standards of instruction in them;(s)to establish, maintain and manage research departments / institutions in any part of the University area, and to collaborate with reputed research institutions anywhere outside the University area;(t)to provide access to higher education for educationally challenged people by way of making special provisions;(u)to make special provision for woman students in colleges and institutions;(v)to fix and revise the tuition fee by ten percent (10%) cumulatively, demand and receive tuition fee and other charges as are prescribed by Ordinances / Regulations;(w)to make grants for the maintenance of the National Cadet Corps in University Colleges:-(i)institute and manage;(ii)Employment and Information Bureau;(iii)Health Center;(iv)Students Union, University Sports Board; and(v)other similar Bodies and Association;(x)to cultivate and promote arts, fine-arts, sciences, professional studies, technology, and other branches of learning;(y)to maintain such bodies as are declared by Statutes to be the Authorities of the University;(z)to supervise and ensure proper conduct and discipline of the students in the University, its affiliated colleges and recognized institutions;(za)to make arrangements for counseling and promoting the health and general welfare of the students in the University, its affiliated Colleges and Institutions;(2)Such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of its objects as a teaching and affiliating University namely,-(a)to institute and award fellowships, scholarships, studentships, medals and prizes;(b)to organize and conduct refresher courses, workshops, seminars and other programmes for teachers, evaluators and other academic staff;(c)to make special arrangements in respect of the residence, discipline and teaching of woman students as the University may consider desirable;(d)to appoint, on contract of otherwise, visiting Professors, Emeritus Professors, Consultants, Scholars and such other persons who may contribute to the advancement of the object of the University;(e)to lay down conditions of service of all categories of employees including their code of conduct;(f)to establish, maintain or recognize Study Centres for the delivery of the distance education system in the manner laid down by the Ordinances;(g)to provide of the preparation of instructional material including films, cassettes, taps, video cassettes and other software in collaboration with various Open Universities and other institutions dealing with the distance education system;(h)to devise and implement suitable schemes for providing a base for promotion and dissemination of Urdu and to bring about the essential continuity in education with special reference to the delivery system in distance education consistent with the objectives of the University; and(3)In exercise of its powers referred above, the University shall endeavour to maintain high standards of teaching and research, and shall, among other measure which may be necessary for the said purpose, take in particular, the following measures, namely, -(a)to admit students on merit, either through common entrance tests conducted individually by the University or in combination with other Universities, or on the basis of marks obtained in the qualifying examination;(b)to introduce semester system, choice-based credit system and continuous evaluation; and enter into agreements with other Universities and academic institutions for credit transfer, joint degree and twinning programmes;(c)to start innovative courses and programmes of studies with a provision for periodic review and restructuring;(d)to liaise with incubation Centres in pursuit of innovation;(e)to ensure active participation of students in all academic activities of the University, including evaluation of teachers;(f)to encourage inter-University mobility of faculty with portable pensions and protection seniority;(g)to join or collaborate with a university or consortium of universities or delegate any of its functions to a specified statutory authority of the State, for common good including admissions and selection of teachers, without prejudice to any provisions of this Act;(h)to obtain accreditation from the National Assessment and Accreditation Council or any other recognized accrediting agency;(i)to lunch e-governance with an effective Executive Decision Information System (EDIS); and(j)to foster extension and community development/ engagement activities.
