Section 5 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
5. Powers and functions of the University.
- The powers and functions of the University shall be: -(a)to assist in administering and managing the faculties. Departments, Schools, Centers, Institutes and such other outfits and bodies for research, education and instructions as are necessary for the furtherance of the objects of the University;(b)to provide for instruction, teaching and training in such branches of knowledge or learning pertaining to above mentioned subjects as the University may think fit and to make provisions for research, advancement and dissemination of knowledge;(c)to hold examinations and to grant and confer degrees, diplomas or certificates and other academic distinctions on persons who have passed a course of study in the University and/ or its organs for carrying on their training research, subject to such conditions as the University, may determine and to withdraw any such diplomas, certificates, degree of other academic distinctions on good and sufficient cause;(d)to create a centre of excellence for providing health, medical care, education and research facilities of high order in the field of medical sciences and technological institutions, including continuing medical education and hospital administration, dental, nursing and other faculties as may be deemed expedient by the Governing Council;(e)to develop patterns of teaching in under-graduate, post-graduate and super specialties so as to meet a very high standard of medical education;(f)to provide for teaching and training in para-medical and allied health sciences;(g)to provide for training in technological sciences(h)to function as a specialized technological institutions;(i)to provide for under-graduate, post-graduate and post-doctoral teaching and conduct of research in the relevant discipline of modern medicine and other allied sciences, including inter-disciplinary fields of physical, biological sciences and technological sciences;(j)to fix, demand and request fees and other charges;(k)to institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition accorded to any such places of residence;(l)to establish such special centre, or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;(m)to supervise and control the residence and to regulate the discipline of the students of the University and to make arrangements for promoting their health;(n)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto,(o)to regulate and enforce discipline amongst the employees of the University and to take such disciplinary measures as may be deemed necessary;(p)to institute professorship, associated professorship, assistant professorship, readership, lectureship, and any other teaching, academic or research posts required by the University;(q)to appoint persons as professors, assistant professors, readers, lecturers, or otherwise as teachers and researchers of the University;(r)to institute and award fellowships, scholarships, prizes and medals;(s)to provide for printing, reproduction and publication of research and other works and to organize exhibitions;(t)to co-operate with other organizations in the matter of medical and health education, training and research for such purposes as may be agreed upon on such terms and conditions as the University may, from time to time, determine;(u)to co-operate with institutions of higher learning in any part of the world having objects wholly or partly similar to those of the University, by exchange of teachers and scholars and generally in such manner as may be conducive for furtherance of the objects of the University;(w)to establish and maintain within the premises of the University or else where, such class rooms, study halls as the University may consider necessary and adequately furnish the same.(x)to receive grants, subscriptions, donations and gifts for the purpose of University,(y)to purchase, take on tease or accept as gift 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 buildings or works;(z)to execute conveyance, transfers, re-conveyances, mortgages, leases, licenses and agreements in respect of property, movable or immovable, including Government securities belonging to the University or to acquire for the purpose of the University;(aa)to enter into agreements with the Central Government, State Government, the University Grants Commission or other authorities for receiving grants;(ab)to accept grants of money, securities or property of any kind on such terms and conditions as may be deemed expedient;(ac)to raise and borrow money on mortgage, promissory notes or on other obligations or securities based upon on or any of the properties and assets of the University with 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 expenditures incidental to the raising of money and to repay and redeem any money borrowed;(ad)to invest the funds of the University or money entrusted to the University in other such securities and in such manner as it may deem fit and from time to time transpose any investment;(ae)to make such regulations as may, from time to time, be considered necessary for regulating the affairs and management of the University and to alter, amend and to rescind them,(af)to delegate all or any of its powers to the Pro-Chancellor, the Vice-Chancellor or any committee or sub-committee or to any one or more members of the Trust; and(ag)to do all such other acts and things as the University may consider necessary, conducive or instrument to the attainment and enlargement of the aforesaid objects or any one of them,
