Section 7 in Swarnim Gujarat Sports University Act, 2011
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 administer and manage the University and the University colleges and to establish such institutes and centre for research, education and instructions as are necessary for the furtherance of the objects of the University;(ii)to provide for instruction, training and research in such branches of knowledge or learning pertaining to the physical education and sports sciences, sports technology and high performance training for all sports and games;(iii)to conduct innovative experiments in new methods and technologies in the field of sports sciences, technology and management in order to achieve scientific sports training system for all sports and games and international standards of such physical education, sports training and research in sports sciences;(iv)to prescribe courses and curricula and provide for flexibility in the education system and delivery of methodologies including electronic and distance learning;(v)to hold examinations and confer degrees, diplomas, or grant certificates and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates or other academic distinctions or titles in the manner as may be prescribed;(vi)to confer honorary degrees or other distinctions in the manner as may be prescribed;(vii)to establish such special centres, specialized study centres or other units for research and development as are, in the opinion of the University, necessary for the furtherance of its objects;(viii)to provide for printing, reproduction and publication of research and other work and to organise exhibitions, workshops, seminars, symposia, conferences, competitions, etc;(ix)to sponsor and undertake research in all aspects of physical education and sports sciences, sports technology, allied areas and high performance training for all sports and games;(x)to collaborate or associate with any educational institution with like or similar objects;(xi)to develop and maintain linkages with educational or other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of teachers, students and scholars and generally in such manner as may be conducive to their common objects;(xii)to develop and maintain relationships with teachers, coaches, researchers and experts in any part of the world for achieving the objects of the University;(xiii)to regulate the expenditure, manage the finance and to maintain accounts of the University;(xiv)to receive grants, subventions, subscriptions, donations and gifts for the purposes of the University and consistent with the objects for which the University is established and to enter into any agreement with the Central Government, the State Government, the University Grants Commission or other authorities or bodies for receiving any grants;(xv)to receive funds from the industries or from any other sources as gifts, donations, benefactions or bequests by transfer of movable and immovable properties for the purposes and objects of the University;(xvi)to establish, maintain and manage sports infrastructure halls and hostels for the residence of students and accommodation for faculties, officers and employees of the University;(xvii)to supervise and control the residence and to regulate the discipline among the students of the University and to make arrangements for promoting their health and general welfare and cultural activities;(xviii)to fix, demand and receive or recover fees and such other charges as may be prescribed;(xix)to institute and award fellowships, scholarships, prizes, medals and other awards;(xx)to purchase or to take on lease any land or building or sports complex or sports infrastructure and scientific sports research equipments or indoor stadium or works which may be necessary or convenient for the purpose of the University on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such buildings or works;(xxi)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit, consistent with the interest, activities and objects of the University, after taking prior permission of the State Government;(xxii)to draw and accept, to make and endorse, to discount and negotiate Government promissory notes and other promissory notes, bills of exchange, cheques or other negotiable instruments;(xxiii)to raise and borrow moneys on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of moneys, to repay money borrowed, after taking prior permission of the State Government;(xxiv)to invest the funds of the University in accordance with the provisions of the Act;(xxv)to execute conveyances regarding transfers, mortgages, leases, licenses, agreements and other conveyances in respect of the property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University, after taking prior permission of the State Government;(xxvi)to admit the students for the courses offered by the University in the prescribed manner;(xxvii)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(xxviii)to regulate and enforce discipline among the employees of the University and to provide for such disciplinary measures as may be prescribed;(xxix)to institute professorships, associate professorships, assistant professorships, readerships, lectureships, endowed professorship, honorary professorships, adjunct professorships, emeritus professorships, of different sports and games and any other teaching, academic or research posts for sports sciences and to prescribe qualifications for them;(xxx)to appoint persons as Directors, Deans, Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Head Coaches, Coaches, Trainers, Adjunct Professors, Registrar, or otherwise as teachers and researchers of the University;(xxxi)subject to the provisions of this Act and the regulations, any officer or authority of the University may, by order, delegate his or its powers (expect the power to make regulations) to any other officer or authority under his or its control and subject to the condition that the ultimate responsibility for the exercise of the powers so delegated shall continue to rest in the officer or authority delegating them;(xxxii)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.
