Section 8(1) in Shri Guru Ram Rai University Act, 2016
(1)The University shall have the following powers; namely:-(a)To establish, maintain and recognize such Regional Centres and Study Centres as may be determined by the University from time to time in the manner laid by the statues ;(b)To hold examinations for, and to institute, grant and confer degrees or other academic distinctions to , and on, persons, who-(i)have pursued a course of study in the University or a constituent college or under a distance education system and Regional Centre/Study Centers or(ii)have carried out research in the University or in a constituent college or under a distance education system;(c)To confer honorary degrees or other academic distinctions in the manner and under conditions laid down in the statutes;(d)To institute and award fellowships, scholarships, prizes, studentships, certificates and other academic distinctions in accordance whit the statutes;(e)To grant assistance to similar organization or individuals;(f)To organize and conduct refresher courses, orientation courses, workshops, seminars and other programmes for teachers, faculty, academic staff and students;(g)To prescribe such courses for the Bachelor Degree, Post Graduate Degree, doctor of philosophy, Doctor of Science Degree, and research which would be covered by UGC, MCI, DCI, INC, PCI, AICTE and other Statutory Councils; but University shall have right to start diplomas, certificates, etc. in its own subjects;(h)To determine standards of admission to the University or a Constituent College, Regional Centre, Study Centre through specialized committees with the approval of Academic Council;(i)To make special provisions for permanent residents of Uttarakhand for admission in any course of the University or in a constituent College, regional centre of study Centre as per merit;(j)To create Academic, Administrative and support staff and other necessary posts;(k)To make appointments of the faculty; officer and employees of the University or a Constituent College, Regional Centres and Study Centres;(l)To make provisions for the advancement of education in distance and alternate learning system;(m)To provide distance education system with prior approval of the Distance Education Council in the manner in which distance education in relation to the academic programmes of the University may be organized;(n)To demand and receive such fee, bills, invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;(o)To raise, collect, subscribe and borrow with the approval of the Board of Governors whether on the security or the property of the University, money for the purposes of the University;(p)To receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property for the purpose of the University or a Constituent College or a Regional Centre or a Study centre with the prior permission of the board of Governors ;(q)To make provisions for extracurricular activities for students and employees;(r)To institute and maintain halls and to recognize places of residence for students of the University or a Constituent College;(s)To supervise and control the residence, to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their Code of Conduct;(t)To cooperate and collaborate with other Institutions, Organizations, Universities, Individuals, Industries and Societies in India and abroad in such a manner and for such purposes as the University may determine from time to time;(u)To provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD, VCD and other software;(v)To recognize examinations of, or periods of study (whether in full or in part) of other Universities, Institutions or other places of higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;(w)To enter into, carry out, amend or cancel contracts;(x)To clearly set apart the academic activities of the University from the activities of the Society;(y)To sue or be sued in its own name as a legal entity in any Court of Law, Tribunal or Authority through its authorized officer;(z)To do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary or feasible in furtherance of the objectives of the University.
