Section 7 in Gujarat Organic Agricultural University Act, 2017
7. Powers and functions of University.
- The University shall have the following powers and functions, namely:-(1)to provide for diploma, post-graduate and vocational courses instruction in organic agriculture and other areas as the University may deem fit;(2)to provide for conduct of research in organic agriculture;(3)to facilitate dissemination of the findings of research and technical information through an extension program;(4)to institute courses of study and hold examinations for and confer degrees, and other academic distinctions on persons who have pursued and qualified for a prescribed course of study or research or both in the University or including part courses and research carried out in any other University or recognized institutions for the purpose;(5)to withdraw or cancel any degree, diploma or certificate conferred or granted by the University in such manner as may be prescribed;(6)to provide training for farmers, field workers, rural youth and other persons not enrolled as regular students of the University;(7)to have collaboration in academic, research and extension programmes with other Universities, Indian Council of Agricultural Research Institutes and Public and Private Research and Development Organizations or Institutions;(8)to acquire, hold and retain property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested or have been acquired by it for the purpose of the University, and to receive and borrow money from the Central Government, State Government or any other approved sources and do all other things necessary for the purpose of this Act;(9)to establish and maintain colleges, laboratories, libraries, museums, research stations, KVKs or Centre of Incubations as per agro climatic conditions of the State and units thereof relating to organic agriculture and allied sciences;(10)to create teaching, research, extension and other posts with the approval of the Government and to appoint persons to such posts;(11)to create administrative and other posts as the University may deem necessary from time to time and to appoint persons to such posts;(12)to institute and award fellowships, scholarships, stipends, prizes in accordance with the Statutes;(13)to inspect research stations and recognized institutions and to take measures to ensure that proper standards of instruction, teaching are maintained in them:(14)to lay down and regulate the pay-scales, allowances and other conditions of service of the members of the teaching, other academic and non-teaching staff of the University;(15)to lay down and regulate the pay-scales, allowances and other conditions of service of the members of the teaching, other academic and non-teaching staff in affiliated colleges or centres and recognized institutions of the University;(16)to fix demand and receive such fees and other charges as may be prescribed;(17)to institute and maintain residential accommodations for students and staff of the University as appropriate;(18)to supervise and control the residence, conduct and discipline of the students of the University, and to make arrangement for promoting their health and welfare;(19)to regulate the expenditure and to manage the finance and to maintain the accounts of the University;(20)to purchase or to take on lease any land or building or works which may be necessary or convenient for the purpose of the University on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such building or works;(21)lo draw and accept, to make and endorse, to discount and negotiate government promissory notes and other promissory notes, bills of exchange, cheques or other negotiable instruments;(22)to raise and borrow moneys on bonds, 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 pay out the funds of the University, all expenses incidental to the raising of moneys, to repay and redeem any money borrowed after taking prior permission of the State Government;(23)to receive grants, subventions, subscriptions, donations and gifts for the purpose of the University and consistent with the objects for which the University is established and to allocate and disburse grants out of the fund to institutions and courses recognized by it for the purpose of developing them so as to promote organic farming;(24)to establish such special centres, specialized study centres or other units for research and instruction as in the opinion of the University, necessary for the furtherance of its objective;(25)to provide printing, reproduction and publication of research and other works and to organize exhibitions, workshops seminars, conference, etc. pertaining to organic farming and agriculture;(26)to hold and manage trusts and endowments;(27)to carry out accreditation of the laboratories, Institutes and the Universities for organic agriculture;(28)to do all such acts and things whether incidental to the powers aforesaid or not as may be required in order to further the objects of the University.
