Section 7 in Gujarat University of Transplantation Sciences Act, 2015
7. Powers and functions of University.
- Subject to the provisions of this Act, the University shall exercise the following powers and perform the following functions, namely:-(i)to formulate and implement syllabi and curricula for various academic courses of the University;(ii)to establish, maintain and manage University Departments, laboratories, research laboratories, libraries, museums and equipments for teaching and research, and institutions of research and specialized studies or academic service units;(iii)to organize, maintain and manage centres, hostels, halls of residence, University auditoria, gymnasiums, residential accommodations for advanced/research students and staff of the University;(iv)to provide for dissemination of the findings of research, technology and technical information through extension educational programmes;(v)to hold examinations and to confer degrees, diplomas and other academic distinctions, including honorary degrees or other distinctions conferred or granted by the University in the manner and under conditions as may be prescribed by the regulations;(vi)to collaborate and co-operate with other Universities in such manner and for such purposes as the University may determine, including Foreign Universities, institutions, authorities or organizations or agencies for research, collaborative programmes, advisory services subject to the prior approval of the State Government and subject to the rules and regulations of the Central Government and the State Government in that behalf;(vii)to create post for teaching, research, extension education, administrative, ministerial and other purposes, and to make appointment , and to prescribe the qualifications in accordance with the guidelines thereto of the University Grants Commission, or concerned professional regulatory bodies;(viii)to institute and award fellowship, scholarships, stipends, medals, prizes and other awards, to hold and manage trusts and endowments for teachers and students of the University;(ix)to fix, demand, receive and recover such fees and other charges, as may be prescribed by the regulations;(x)to lay down and regulate the scale of salaries and allowances and other conditions of service of members of the teaching, other academic, administrative and support staff of the University. The scales of salaries and allowances shall be implemented with the approval of the State Government;(xi)to establish, conduct and promote centres, such as,-(i)Centre of Research,(ii)Centre of Education,(iii)Centre of Training,(iv)Centre of Extension Activities and to provide for facilities even to the remote areas of the State, etc.;(xii)to appoint or recognize persons working in any other University or organization as Adjunct Professor, Adjunct Associate Professor, Adjunct Assistant Professor, and to invite Professor Emeritus, Visiting Professors of the University for specified periods, and to facilitate mobility of academic members within the University and to other universities;(xiii)to prescribe for conduct and discipline rules for teaching, administrative and support staff and to ensure the enforcement thereof;(xiv)to establish, maintain and manage whenever necessary, -(i)a printing and publication department;(ii)University Extension Board;(iii)Information Bureaus;(xv)to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in accordance with the provisions of this Act:Provided that no donation from a foreign country, foreign foundation or any person in such country, foundation shall be accepted by the University save with approval of the Central Government or the State Government, as the case may be;(xvi)to lay down for teachers, service conditions including code of conduct, workload, norms of performance appraisal, and such other instructions or directions as, in the opinion of the University, may be necessary in academic matter;(xvii)to institute and award degrees, diploma certificates and other academic distinctions for persons who shall have pursued approved courses of study in a University college unless exempted therefrom in the manner prescribed and shall have passed the prescribed examinations of the University or shall have carried on research satisfactorily under conditions as may be prescribed;(xviii)to develop, upgrade and start department in transplantation and allied specialties as may be required and to provide instruction for such courses of study as it may determine;(xix)to prescribe conditions under which the award of degree, title, diploma and other academic distinctions may be withheld;(xx)to institute, maintain and administer University colleges, hospitals and laboratories and institutes of research, library or other institutions necessary to carry out the objects of the University;(xxi)to establish, maintain and administer hostel blocks, to recognize hostels not managed by the University and to suspend or withdraw such recognition therefrom;(xxii)to borrow money with or without security for such purpose, as may be approved by the State Government from the Central Government, the University Grants Commission or other incorporated bodies subject to the provisions of this Act;(xxiii)to undertake publication of works of merit and research pertaining to Transplantation and allied Sciences;(xxiv)to comply with and carry out any directives issued by the State Government from time to time, with reference to above powers, duties and responsibilities of the University; and(xxv)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or promotion of the objects of the University.
