Section 4 in The Hemchandracharya North Gujarat University Act, 1986
4. Power of the University.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers, namely :-(1)to provide for instruction, including correspondence courses, teaching and training in such branches of learning and courses of study as it may think fit, to make provision for research, advancement, and dissemination of knowledge, and to conduct special undergraduate courses for talented students;(2)to make such provision as would enable affiliated colleges, recognised institutions and approved institutions to undertake specialization of studies;(3)to establish, maintain, take over by agreement and manage colleges, departments and institutes of research or specialized studies;(4)to organise common laboratories, libraries, museums and other equipment for teaching and research;(5)to establish within the University area or outside that area such field stations, specialised laboratories and other units for research and instructions as are necessary for the furtherance of its objects;(6)to create such teaching, administrative and other posts as the University may deem necessary from time to time and to make appointments thereto;(7)to institute professorships, readerships, lecturerships and other posts of teachers required by the University;(8)to appoint or recognise persons as professors, readers, or lecturers, or otherwise as teachers of the University;(9)to guide teaching and research work in colleges, University Departments and recognised institutions;(10)to lay down the courses of instruction for the various examinations;(11)to institute degrees, diplomas and other academic titles and distinctions;(12)to hold examinations or tests and confer degrees and diplomas on, and grant certificates to, persons who-(a)have pursued approved courses of study in the University or an affiliated college, unless exempted therefrom, in the manner prescribed by the Statutes, Ordinances, Regulations and Rules and have passed the examinations or tests prescribed by the University, or(b)have carried on research under conditions prescribed by the Statutes, Ordinances, Regulations or Rules;(13)to confer honorary degrees or other academic distinctions in the manner laid down by Statutes;(14)to grant such diplomas to, and to provide such lectures, instructions and training to, persons who are not enrolled students of the University, as may be determined by the Statutes, Ordinances, Regulations and Rules;(15)to withdraw or cancel any degree, diploma or certificate conferred or granted by the University in the manner prescribed by Statutes;(16)to associate or admit educational institutions with, or to the privileges of, the University by way of affiliation, recognition or approval;(17)to withdraw or modify either in whole or in part, affiliation, recognition or approval of educational institutions;(18)to inspect colleges, recognised institutions and approved institutions and to take measures to ensure that proper standards of instruction, teaching and training are maintained in them and that adequate library and laboratory provisions are made therein;(19)to lay down and regulate the salary scales, allowances, and other conditions of service of the members of the teaching other academic and non-teaching staff of the University;(20)to lay down and regulate the salary scales, allowances and other conditions of service of the members of the teaching, other academic and non-teaching staff in the affiliated colleges and recognised and approved institutions;(21)to provide for the recognition of Student's Unions or associations of teachers, academic staff or other employees of the University, affiliated colleges and recognised institutions;(22)(a)to control and co-ordinate the activities of, and to give financial aid to, affiliated colleges and recognised and approved institutions; and(b)to regulate the fees to be paid by the students in affiliated colleges and recognised and approved institutions;(23)to hold and manage trustees and endowments;(24)to institute and award fellowships, travelling fellowships, scholarships;(25)to make special provisions for the spread of University education among classes and communities which are educationally backward;(26)to lay down courses of study to meet the requirements of rural planning, development and reconstruction and to provide for instruction, teaching and training in such courses;(27)to make special provision for disseminating knowledge and promoting arts and culture;(28)to fix, to demand and to receive or recover such fees and other charges as may be prescribed by Ordinances;(29)to establish, maintain and manage hostels;(30)to recognise hostels not maintained by the University, to inspect such hostels and to withdraw recognition therefrom;(31)to co-ordinate, supervise, regulate and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(32)to take disciplinary action against the students of the University and to impose such punishments upon them as may be deemed fit for breach of discipline or misconduct, within or outside the University including the use of unfair means at an examination or in relation thereto by themselves or by any other persons or abetment thereof;(33)to conduct, co-ordinate, supervise, regulate and control post-graduate teaching and research work in the University Departments [and affiliated colleges and recognised institutions] [Added by Gujarat 8 of 1990, dated 29th June 1990];(34)to co-ordinate, supervise, regulate and control the conduct of under graduate teaching and instruction in the affiliated colleges and to under take the same in University colleges;(35)to institute and manage-(a)Printing and publication Department,(b)University Extension Boards,(c)Information Bureau, and(d)Employment Bureau;(36)to make provision-(a)for continuing education, adult education, extra-mural teaching, extension services and other recognised educational activities;(b)for Physical Education, National Cadet Corps, National Services Scheme, National Sports Organisation and such other recognised activities;(37)to co-operate with any other Universities, authorities or associations or any other public or private bodies in such manner and for such purposes as the University may determine;(38)to make arrangements for training for competitive examination for recruitment of services under the Union and State Governments;(39)to promote the development of the study of Gujarati and Hindi (in Devangari script) and other languages and the use of Gujarati or Hindi (in Devanagri script) or both as the media of instruction and examination;(40)to acquire, hold, manage and dispose of any property movable and immovable, including trust or endowed property within or outside the University and to invest any funds representing such property in such manner as the University thinks fit;(41)to raise public loans on security of the assets of the University for the purpose of the University, with the previous approval of the State Government;(42)to enter into any agreement for the incorporation in the University of any other institution and for taking over its rights, properties and liabilities and for any other purpose not repugnant to this Act;(43)to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University and generally to cultivate and promote arts, science and other branches of learning and culture.
