Section 5 in West Bengal Green University Act, 2017
5. Powers of the University.
- The University shall have the following powers, namely:-(1)to provide for instruction, teaching, training and research in, and promote extension of higher education with special emphasis on providing high quality education in Green Architecture, Bio-diversity Resources, Waste Management, Urban Policy and Governance, Demographic Studies and Migration, Green Energy, Energy Audit, Occupational Health, Forestry and Farm Management, and in such other allied branches of study and such other subject of studies at the Undergraduate, Post-graduate and higher levels as may be determined by the State Government;(2)to establish, maintain and manage libraries, laboratories, workshops, museums, schools, centres and such other institutions for study and research as it may deem necessary;(3)to provide for study and research in specialized and emerging areas in such schools and centres and to take all necessary steps in this regard,(4)to establish, maintain linkage and enter into collaborative agreement with other Universities, research institutions, societies and organizations within as well as outside India in matters that relate to the furtherance of the objectives of the University;(5)to take measures for maintenance of standards and enhancement of quality in higher education in the fields relevant to the University;(6)to confer degrees, titles, diplomas, certificates and other academic distinctions;(7)to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who shall have pursued an approved course of study in the University, unless exempted therefrom in the manner provided and shall have passed the prescribed examinations of the University, or shall have carried on research under conditions prescribed;(8)to withdraw or to cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be provided by Statutes and after giving the person affected a reasonable opportunity to present his case;(9)to confer honorary degrees or other academic distinctions under conditions prescribed;(10)to institute Professorships including Distinguished Professorship, Chair Professorship, Adjunct Professorship, Associate Professorship, Assistant Professorship and other teaching posts required by the University with prior approval of the State Government and to appoint persons to such posts or to recognize persons as Professors, Associate Professors, Assistant Professors of the University, or as holders of other teaching posts of the University for the purpose of imparting instruction and for conducting research in the University;(11)to create posts, as and when required, of officers and employees of the University besides those provided for in this Act subject to the concurrence and prior approval by the State Government;(12)to provide, subject to the provisions of this Act, the constitution, powers and duties of the Boards of Studies, the Finance Committee, and other bodies as may be constituted;(13)to provide, subject to the provisions of this Act, the terms and conditions of service, duties and responsibilities including the rules of conduct and discipline and the emoluments for all categories of posts of the University;(14)to make provisions for Provident and other funds for all categories of the employees of the University;(15)to provide fees and other charges for admission, registration and examinations and such other purposes, and to demand and receive the fees or other charges so provided;(16)to enter into an agreement with the Government or with any person, body or authority for taking over by the University of the management of any college or institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act, and with prior approval of the State Government;(17)to acquire, hold and dispose of property, movable and immovable and to make grants and advances for furthering any of its objectives;(18)to accept and administer gifts, endowments and benefactions, for the furtherance of any of its objectives for the University or for or on behalf of any school or centre established by or recognized by the University, and to institute awards, fellowships, traveling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(19)to accept grants and to raise loans or to accept loans from the Central or any State Government or the University Grants Commission, and with the prior approval of the State Government also from the other sources;(20)to co-operate and collaborate with other Universities, institutions and educational authorities in matters that relate to and furtherance of the academic objectives of the University;(21)generally to do all such acts and things as may be necessary or desirable for, or incidental to, the advancement of the objects or purposes of the University;(22)to introduce interdisciplinary and multidisciplinary integrated courses in selected subjects;(23)to initiate collaborative teaching and research programme with other Universities, institutions and to provide modalities for Credit Transfer and Award of Joint Degrees if deemed necessary;(24)to do such other act and perform such other functions consonant with the objectives of the University.
