Section 7 in Ras Bihari Bose Subharti University Act, 2016
7. Powers of University.
- The University shall have the following powers, namely:-(a)to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge;(b)to impart and promote the study of Science, Technology, Medicine, Dentistry, Management, Law and other professional courses and also history, culture, philosophy, art etc. through in-campus centers or by conducting distant educational programs with due permissions of the University Grant Commission.(c)to Honor educational stalwarts and persons of academic eminence with the decoration of Professor Emeritus.(d)to grant, subject to such conditions as the University may determine, diplomas or certificates to, 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;(e)to confer honorary degrees or other distinctions in the manner prescribed;(f)to provide education including correspondence and such other courses to such persons, who are not members of the University after obtaining permissions from the relevant bodies wherever required;(g)to institute Directorships, Principalships, Professorships, Associate Professorships/Readerships, Assistant Professorships/Lectureships and other teaching or academic posts required by the University and to make appointments for the same;(h)to create administrative, ministerial and other posts and to make appointments thereto;(i)to appoint/engage persons working in any other University or Organization having specific knowledge permanently or for a specified Period;(j)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;(k)to establish and maintain schools, centers, specialised laboratories or other unit for research and instructions as are in the opinion of the University, necessary for the furtherance of its objects;(l)to institute and award fellowships, scholarships, studentships, medals and prizes;(m)to establish, maintain and supervise residence/hostels for students of University and promote their health & general welfare activities;(n)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;(o)to declare centre, an institution, a department, or school, as the case may be, in accordance with the Statutes;(p)to determine standards for admission into the University, which may include examination, evaluation or any other method of testing;(q)to determine the fee for different course, demand and receive payment of fees and other charges;(r)to make special arrangements in respect of women students as the University may consider desirable;(s)to regulate and enforce discipline amongst the employees and students of the University and take such disciplinary measures in this regard as may be deemed necessary by the University;(t)to make arrangements for promoting the health and general welfare of the employees of the University;(u)to receive donations and to acquire, hold, manage and dispose of any property, movable or immovable for the welfare of the University;(v)to borrow by way of hypothecation or mortgage against the property of University with prior approval of the Trust.(w)to appoint, either on contract or otherwise, visiting professors, emeritus professor, consultants, fellows, scholars, artists, course writers, and such other persons who may contribute to the advancement of the objects of the University.(x)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 and which may be permitted by the Executive Council of the University.
