Section 6 in The Delhi Pharmaceutical Sciences and Research University Act, 2008
6. Powers of the University.
- The University shall have the following powers, namely:-(1)to provide for instruction in such branches of learning relevant to pharmaceutical and allied sciences as the University may, from time to time, determine and to make provision for research and for the advancement and dissemination of knowledge and skills;(2)to grant, subject to such conditions as the University may determine, diplomas and certificates to, and confer degrees and other academic distinctions on the basis of examinations, evaluation or any other method of testing, on person;(3)to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;(4)to organize and to undertake extramural studies and extension services;(5)to create and establish teaching, academic and research positions including professorships, additional, associate and assistant professorships, lectureships and others required by the University and to appoint persons to such positions;(6)to fix the salary structure including allowances, provident fund, etc. of all positions mentioned in clause (5) so as to meet the minimum norms of regulatory bodies, as also in line with the All India Council for Technical Education. The University Grants Commission, The Pharmacy Council of India and the Government norms, provided that the net salaries may be higher than these but in no case lower; to determine expectations, roles/responsibilities, etc. associated with the contract for all academic, teaching and other employees; to establish revenue sharing mechanisms with all its employees;(7)to appoint persons working in any other University or Organization as teachers of the University for a specified period;(8)to co-operate or collaborate or associate with any other University/Institution, authority or organization of higher learning, industry and corporate house, laboratory, engaged in cutting-edge work, in such manner and for such purpose as the University may determine;(9)to approve persons working in organizations as mentioned in clause (8) above for imparting instruction or for supervising research, or both, and to withdraw such approval;(10)to build up a body of academia to perform academic functions and to pay them remuneration in the manner prescribed;(11)to prescribe fees and other charges to be levied on the students;(12)to set up facilities like computer centre, instrumentation centre, library, animal house, state of art research laboratories, museums of anatomy, physiology and herbal and mineral drugs, etc.;(13)to set up curriculum development centres for different subjects;(14)to determine standards for admission to the University which may include examination, evaluation or any other method of selection;(15)to institute and award fellowships, scholarships, studentships, medals and prizes;(16)to demand and receive fees and other charges;(17)to supervise the residence of the students of the University and to make arrangements for promoting their health and general welfare (indoor games, gymnasium, outdoor games, swimming pools, etc.);(18)to make such special arrangements in respect of women students as the University may consider desirable;(19)to regulate the conduct of the students of the University;(20)to regulate the work and conduct of the employees of the University;(21)to regulate and force discipline among the employees and the students of the University and to take such disciplinary measures in this regard as may be deemed necessary;(22)to make arrangements for promoting the health and general welfare of the employees of the University;(23)to receive benefactions, donations and gifts from persons and to name after them such chairs, institutions, buildings and the like as the University may determine;(24)to acquire, hold, manage and dispose of any property, movable or immovable, including trust and endowment properties, for the purposes of the University expect for the land acquired or building constructed with the assistance of the Government in which case the prior approval of the Government shall be required;(25)to borrow, with the approval of the Government, on security of the property of the University, moneys for the purposes of the University;(26)to assess the needs in terms of subjects, fields of specialization, levels of education and training of paramedical and bio-medical manpower, both on short and long-term basis, and to initiate necessary programmes to meet these needs; and(27)to do all such other acts and things as may be necessary or incidental to the exercise of all or any of the powers of the University or necessary for or conducive to the attainment of all or any of the objects of the University.
