Section 9 in Rajiv Gandhi University of Knowledge Technologies Act, 2008
9. Powers and Functions of Institutes.
- The Institute shall have the following powers and functions, namely:-(i)to prescribe the qualifications under which persons shall be admitted to the Institute and to any particular course of study therein;(ii)to cause organization of teaching, research, experimentation and practical training in the fields relevant to the objects of the Institute;(iii)to hold examinations and to confer and grant degrees, diplomas, certificates, and other academic distinctions on persons who shall have passed the examinations or other tests conducted by the Institute as prescribed by the University;(iv)to institute and establish or abolish professorships, readerships, lecturer ships 'and any other such offices required by the Institute, to appoint persons to such posts, to remove person from such posts and to prescribe the conditions of service relating to such offices;(v)to institute and award fellowships, scholarships, studentships, bursaries and prises;(vi)to develop industrial services through the faculty;(vii)to make provision for research and advisory services and with these objects to enter into such arrangements with other institutions or with public bodies or industrial firms as may be deemed fit;(viii)to institute and establish or abolish such administrative offices as may be required, to appoint persons to such offices, to remove persons from such offices, and to prescribe the conditions of service relating to such offices;(ix)to provide for the printing and publication of research and other works which may be issued by the Institute;(x)to organise and encourage preparation, printing, publication and distribution of text books relevant to the objects of the Institute;(ix)to fix, demand and receive fees, subscriptions and deposits;(xii)to act as trustees or managers of any property, legacy, endowment or gift for purpose of education or research otherwise in furtherance of the work and welfare of the Institute and to invest any funds representing the same in accordance with the provisions of this Act, the statutes, and the Regulations made there under;(Xiii)to establish, maintain and manage research department and institutions;(xiv)to do all such other acts and things as may be requisite in order to further the objects of the Institute.(xv)to conduct innovative experiments in new methods and technologies in the fields of Information Technology, Nano Technology, Solar Energy Technology, Biotechnology and other emerging areas in order to achieve international standards of such education, training and research;(xvi)to prescribe courses and curricula in consultation with industry and provide for flexibility in the education system and delivery methodologies including electronic and distance learning;(xvii)to hold examination including through electronic mode;(xviii)to establish such special centers, specialized study centers or other units for research and instruction as are, in the opinion of the Institute, necessary for the furtherance of its object;(xix)to develop and maintain linkages with educational or research Institutions and industries in any part of the world in furtherance or the objectives of the University;(xx)to develop and maintain relationships with teachers, researchers, domain experts and industrialists in Information Technology, Nano Technology, Solar Energy Technology, Biotechnology and other emerging areas in any part of the world for achieving the objects of the University;
