Section 8 in Shri Krishna Ayush University Kurukshetra Act, 2016
8. Powers and functions of University.
- The University shall exercise the following powers and perform the following functions, namely:-(a)to provide for research and instruction in such branches of learning as the University may think fit and to take such steps, as it considers necessary for the advancement of learning and dissemination of knowledge;(b)to hold examinations and grant such degrees, diplomas and other academic distinctions or titles to persons as may be laid down in the Statutes, Ordinances or Regulations;(c)to confer honorary degrees or other distinctions on approved persons in the manner laid down in the Statutes;(d)to institute prizes, medals, research studentships, exhibitions and fellowships;(e)to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of movable or immovable property from transferors, donors, testators, as the case may be; and to create such corpus fund with the donations so received for the welfare of the University;(f)to institute principalship, professorship, associate professorship, assistant professorship and to create other posts of any description required by the University and to appoint persons to such posts;(g)to co-operate with educational and other institutions in India and abroad having objectives similar to those of the University in such manner, as may be conducive to their common goals;(h)to provide instructions including correspondence and such other courses to such persons, as are not members of the University, as it may determine;(i)to recognize persons for imparting instructions in any college or institution admitted to the privileges of the University;(j)to maintain colleges located within the State imparting AYUSH education;(k)to declare a college, an institution or a department as autonomous college or institution or department, as the case may be;(l)to borrow with the approval of the Government, on the security of the property of the University, money for the purposes of the University;(m)to supervise, control and regulate the residence, conduct and discipline of the students of the University and of colleges and institutions within the jurisdiction of the University;(n)to deal with any property belonging to or vested in the University, in such manner, as the University may deem fit for advancing the objects of the University;(o)to assess the needs of the State and country in terms of subjects, fields of specialization, levels of education and training of manpower both on short and long term basis and to initiate necessary programmes to meet those needs;(p)to organize advanced studies and research programmes based on a deep understanding of the trends in such branches of learning, as the University may think fit;(q)to promote research, design and developmental activities that have a relevance to social needs and the development programmes of the State;(r)to initiate measures to enlist the co-operation of industries and Government employees to provide complementary facilities;(s)to provide for continuous experimentation in imparting knowledge, organization of training and preparation of text- books and other instructional materials;(t)to arrange for progressive introduction of continuous evaluation and re-orientation of the subjects in educational measurement;(u)to further entrepreneurial ability among its students;(v)to educate the public with regard to the requirement of, and opportunities for the advancement of learning and dissemination of knowledge;(w)to make special arrangements for the education of students and the students belonging to weaker sections of the society, in particular Scheduled Castes and Scheduled Tribes, as the University may consider desirable;(x)to frame Statutes, Ordinances or Regulations and alter, modify or rescind the same for all or any of the aforesaid purposes;(y)to do all such things, as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.
