Section 5 in Nims University Rajasthan, Jaipur Act, 2008
5. Powers and functions of the University.
- The University shall have the following powers and functions, namely, -(a)to provide for instruction in the disciplines specified in Schedule II and to make provisions for research and for the advancement and dissemination of knowledge;(b)to grant, subject to such conditions as the University may determine, diplomas or certificates, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(c)to organize and to undertake extra -mural studies and extension service;(d)to confer honorary degrees or other distinctions in the manner prescribed;(e)to provide instruction, including correspondence and such other courses, as it may determine;(f)to institute Professorships, Readerships, Lecturerships and other teaching or academic posts required by the University and to make appointment thereto;(g)to create administrative, ministerial and other posts and to make appointments thereto;(h)to appoint persons working in any other university or organization having specific knowledge permanently or for a specified period;(i)to co-operate, collaborate or associate with any other university or authority or institution in such manner and for such purpose as the University may determine;(j)to establish study centers and maintain schools, institutions and such centers, specialized laboratories or other units for research and instructions as are in the opinion of the University, necessary for the furtherance of its object;(k)to institute and award fellowships, scholarships, studentships, medals and prizes;(l)to establish and maintain hostels for students of the University;(m)to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;(n)to determine standards for admission into the University, which may include examination, evaluation or any other method of testing;(o)to demand and receive payment of fees and other charges; (p) to supervise the residences of the students of the University and to make arrangements for the promotion of their health and general welfare;(q)to make special arrangements in respect of women students as the University may consider desirable;(r)to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regard as may be deemed necessary by the University;(s)to make arrangements for promoting the health and general welfare of the employees of the University;(t)to receive donations and acquire, hold, manage and dispose of any movable or immovable property;(u)to borrow money with the approval of the Sponsoring Body for the purposes of the University;(v)to mortgage or hypothecate the property of the University with the approval of the Sponsoring Body;(w)to establish examination centers;(x)to ensure that the standard of degrees, diplomas, certificates and other academic distinctions are not lower than those laid down by AICTE, NCTE, UGC, MCI, PCI and other similar bodies established by or under any law for the time being in force for the regulation of education;(y)to set up off campus centre within or without the State, subject to the provisions of any other law for the time being in force; and(z)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.
