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

State of Uttarakhand - Subsection

Section 8(1) in University of Patanjali Act, 2006

(1)The University shall have the following powers. namely :-
(a)to provide for instruction in all disciplines of Indian culture, Humanities information technology and allied fields and to make provision for research and for the advancement and dissemination of knowledge;
(b)to carry out all such activities as may be necessary or feasible In furtherance of the objects of the University;
(c)to hold examinations for, and to institute grants and confer degrees or other academic distinctions to, and on, persons, who-
(i)have pursued a course of study in the University or in a constituent College or through its distance education system at Regional Center/ Study Center/ Yoga Training Centres
(ii)have carried on research in the University or in a constituent body or under its distance education system.
(d)to confer honorary degree. or other academic distinctions in the manner and under conditions laid down in the Statutes/ Provisions;
(e)to institute and award fellowships, scholarships and prizes etc. In accordance with the Statutes;
(f)to demand and receive such fees, bills, invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;
(g)to make provisions for the advancement of Yoga and Ayurveda and other mentioned in Section 7;
(h)to make provisions for extra curricular activities for students and employers;
(i)to make appointments of faculty, officers and employees of the University or a Constituent College, Regional Center, Study Center and Yoga Training Center;
(j)to receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, including trust and endowment properties for the purpose of the University or a Constituent College, Regional Center, Study Center and Yog training Centers with the prior permission of Patanjalii Yog Peeth (Trust).
(k)to institute and maintain halls and to recognize places of residence for students of the University or in a Constituent College;
(l)to supervise and control the residence, and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their Code of Conduct;
(m)to create administrative, managerial, employees and other necessary posts;
(n)to co-operate or collaborate with other Universities in such manner and for such purposes as the University may determine from time to time;
(o)to provide distance education system and the manner in which distance education in relation to the academic programmes of the University may be organized;
(p)to organize and conduct refresher courses, orientation courses, workshops, seminars and other programs for teachers, lesion writers, evaluators and other academic staff;
(q)to determine standards of admission to the University or a Constituent College, Regional Center, Study Center and Yoga training Center through specialized committee with the approval of Academic Council;
(r)to make special provision for students belonging to the state of Uttarakhand for admission in any course of the University or in a Constituent College, Regional Center, Study Center and Yoga training Center;
(s)to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;
(t)to prescribe such courses for Bachelor Degree, Post Graduate and Research and to start diplomas, certificates etc. in Yog and Ayurveda related subjects;
(u)which would be covered by UGC and AICTE but university shall have right to start diplomas Certificates etc. in its own subject.
(v)to provide for the preparation of instructional materials, including films, cassettes, tapes, CD, VCD and other software’s;
(w)to recognize examinations of, or periods of study (whether in full or in part) at, other universities, institutions or other places of higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time; ..
(x)to raise, collect, subscribe and borrow with the approval of the Governing Body whether on the security of the University, money for the purpose of the University;
(y)to enter into, carry out, vary or cancel contracts.