Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 8 in Ramchandra Chandravansi University Act, 2018

8. Powers and functions of the University.

- (i) To administer and manage the University, establish, administer and manage its constituent colleges and centres for research, education, training, extension and outreach including continuing education, distance learning and e-learning at its campus within the State of Jharkhand;
(ii)To provide for research, higher education, professional education, teaching training, extension and outreach including continuing education, distance learning and e-learning in the fields of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other fields;
(iii)To conduct innovative experiments in educational technologies, teaching and learning methods, to collaborate with national and international institutions and to offer joint programmes with such institutes to constantly improve the delivery of education and to achieve international standards of education;
(iv)To prescribe courses, curricula and methodologies including electronic and distance learning and provide for flexibility in the delivery of education.
(v)To hold examination and confer degree, diploma or grant certificate and other academic distinctions or title on persons subject to such condition as the University may determine and to withdraw or cancel any such degree, diploma or certificates and other academic distinction or titles in the manner prescribed by the Regulations;
(vi)to institute and award fellowships, scholarships, medals and prizes;
(vii)to confer honorary degrees or other distinction on the manner prescribed by the Statutes;
(viii)to establish schools, centres, institutes, college and conduct the programme and courses of study as are in the opinion of the University, necessary for the furtherance of its objects;
(ix)To declare as a constituent college any college, centre, institution imparting education as are in the opinion on the University necessary for the furtherance of its objects or to establish a new constituent college, centre, institution for the purpose;
(x)To provide for printing, publication and reproduction of research, educational material and other works and to organize exhibitions, conferences, workshops and seminars;
(xi)To establish knowledge resource centre;
(xii)To sponsor and undertake research and educational programmes in the fields of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other allied areas;
(xiii)To collaborate or associate with any educational institution with like or similar objects;
(xiv)To establish campuses including virtual campus for the purpose of achieving the objectives of the University;
(xv)To undertake research and to obtain registration in respect of such research in the nature of patents, design rights and such or similar rights with the competent authorities;
(xvi)To maintain linkages and collaborate 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 students, researchers, faculty and staff and generally in such manner as may be conducive to their common objects;
(xvii)To render services of research, training, consultancy and such other services as required for the purposes of the University;
(xviii)To develop and maintain relationships with faculty, researchers, administrators and domain experts in science, technology, humanities, social sciences, education, management, law, commerce, pharmacy, healthcare and allied area for achieving the objects of the University;
(xix)to make special arrangement in respect to women and other disadvantaged students as the University may consider desirable;
(xx)To regulate the expenditure and to manage the finances and to maintain the accounts of the University;
(xxi)To receive funds, movable and immovable properties, equipments, software and other resources from business, industry, other sections of society, national and international organization or any other source by transfers or as gifts, donations, benefactions or bequests for the purposes and objects of the University;
(xxii)To establish, maintain and manage halls, hostels for students and quarters for the residence of faculty and staff;
(xxiii)To construct, manage and maintain centres, complexes, auditorium, buildings, stadium for the advancement of sports, cultural, co-curricular and extra-curricular activities;
(xxiv)To supervise and control the residence and regulate the discipline of students, faculty and staff of the University and to make arrangements for promoting their health, general welfare, social and cultural activities;
(xxv)To fix, demand and receive or recover fees and such other charges as may be prescribed by the Statutes;
(xxvi)To institute and award fellowships, scholarships, prizes, medals and other awards;
(xxvii)To purchase or to take on lease or accept as gifts, bequests, legacies or otherwise any land or building or works which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;
(xxviii)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 and consistent with the interest, activities and objects of the University;
(xxix)To draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques and other negotiable instruments;
(xxx)To raise and borrow money on bond, 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 payall expenses out of the funds of the University,