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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(2) in Himgiri Zee University Act, 2003

(2)Notwithstanding anything contained in any other law for the time being in force, but without prejudice to the provisions of sub-section (1), it shall be the duty of the University to take all such steps as it may deem fit for the promotion of the open University and distance education systems and for the determination of standards of teaching, evaluation and research in such systems, and for the purpose of performing this function, the University shall have such powers, including the power to allocate and disburse grants to colleges, Regional Centers, Study Centers and Zed Career Academy Centers whether admitted to its privileges or not, or to any other university or institution of higher learning, as may me specified by the statutes.