Section 6 in Indian Institute of Public Health Gandhinagar Act, 2015
6. Powers and functions of University.
(1)Subject to the provisions of this Act, the University shall exercise the following powers and perform the following functions, namely:-(i)to administer and manage the University and such campuses, within the State of Gujarat for research, education, training and instructions a; are necessary for the furtherance of the objects of the University;(ii)to conduct and to prescribe course and curricula, evaluation methods and standards, and provide for flexibility in the education system and delivery methodologies including distance learning;(iii)to confer degrees, diplomas or grant certificates, and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel such degrees, diplomas, certificates, or other academic distinctions or titles in the manner prescribed by the regulations;(iv)to confer honorary degrees or other distinctions and withdraw them in the manner prescribed by the regulations;(v)to establish libraries, specialized study centers, and units for research and laboratories, studios, museums, or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;(vi)to conduct research in field practice areas to draw hypothesis, collect and analyse data and make conclusions for research and consulting projects as well as academic curricula;(vii)to collaborate or associate with, advise and to maintain linkages with educational or other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of teachers and scholars and generally in such manner as may be conductive to their common objects;(viii)to fix, demand and receive or recover fees and such other charges in accordance with the guidelines issued by the University;(ix)to prescribe by regulations the qualifications for the admission to the courses offered by the University and admit the students as per the guidelines issued by the State Government in this regard;(x)to create academic, technical, administrative and other posts and to make appointments thereto;(xi)to supervise and control the hostels and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural and sports activities;(xii)to appoint as deans, head of departments, professors, emeritus professors, adjunct and visiting professors, associate professors, assistant professors, readers, lectures or otherwise as teachers and researchers of the University;(xiii)to regulate and enforce discipline amongst the employees of the University and to provide for such disciplinary measures as may be prescribed by the regulations;(xiv)to receive funds from industry, national and international organizations, Government or any other source as grants, gifts, donations, benefactions, bequests and by transfers of movable and immovable properties under the intimation of the State Government;(xv)to purchase or to take on lease or accept as gifts or otherwise any land or building or works which may be necessary or convenient for the purposes of the University on such terms and conditions as it may think fit and proper, and to construct or alter and maintain any such building or works;(xvi)to sell, exchange, lease or otherwise dispose of movable or immovable property of the University, on such terms as it may think fit and consistent with the interest, activities and objects of the University:Provided that the University shall not sell, exchange, lease or otherwise dispose of any movable or immovable property granted by the State Government without prior approval of the State Government or without compliance of the terms and conditions on which the State Government has given approval;(xvii)to raise and borrow money on bond, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(xviii)to invest the funds of the University on or upon such securities and transpose any investment from time to time in such manner as may be prescribed by the regulations;(xix)to delegate all or any of its powers to the President or the Director or any committee or sub-committee constituted by any authority of the University or to any one or more members of the authorities of the University or to any officer of the University;(xx)to receive and manage grant-in-aid or other financial assistance from the State Government or the Central Government, foreign Governments or trusts or private organisations;(xxi)to maintain the standard and quality of education and research conducted on behalf of the University; and(xxii)to do all such acts and things as may be necessary to further the objects of the University to cultivate and promote the education and research in the field of public health.
