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State of Uttarakhand - Section

Section 4 in Himalayiya University Act, 2019

4. Establishment of the University.

(1)A University in the name of Himalayiya University, shall be established by the sponsor society in Dehradun Uttarakhand.
(2)The University shall be a corporate body;
(3)The Headquarters of University shall be at Fatehpur Tanda, Jeevanwala, Dehradun, Uttarakhand;
(4)The Chancellor, the Vice-Chancellor and members of the Board of Governors, Board of Management and the Academic Council of the University for the time being holding office as such in the University so established, shall constitute a body corporate and may sue and be sued in the name of the University.
(5)The land, building and other properties acquired for the university shall not be used for any purpose, other than that for which the same is acquired.
(6)The University shall fulfill the minimum criteria in terms of all courses, faculty, land, building and any other infrastructural facilities, financial viability, etc., as laid down from time to time by the UGC and other concerned Statutory/Regulatory body.
(7)On the establishment of the University the land and other movable and immovable properties acquired created, arranged or built by the University for the purpose of the University, except the properties of Himalayiya Yog Evam Prakartik Chikitsa Sansthan, shall stand transferred to and vested in the University.
(8)The University shall not provide its programmes to the private institutions through franchising arrangement whether the courses are to be conducted through distance education system.
(9)The University shall comply with the UGC (Establishment and Maintenance of Standards in Private Universities) Regulation, 2003 and amendments made there in from time to time.
(10)The University shall comply with the University Grants Commission (Open and Distance Learning) Regulation, 2017 and amendments made there in from time to time.
(11)The University Shall award only such degrees as are specified by the University Grants Commission and published in the Official Gazette
(12)The University Shall conduct their first degree and Master’s degree programmers in accordance with the regulations notified by the University Grants Commission in this regard.