Section 6 in The Baba Farid University of Health Sciences Act, 1998
6. Powers and functions of the University.
- The University shall have the following powers and functions, namely :-(i)to formulate and implement syllabi and curricula for various academic courses of the University;(ii)to conduct or regulate the conduct of entrance examinations for all academic courses of studies, instituted by the University, in a manner as may be prescribed;(iii)to standardise methods of evaluation and assessment and to hold examinations for awarding various degrees, diplomas and certificates as per regulations;(iv)to institute and award degrees, diplomas, certificates and other academic distinctions;(v)to develop, upgrade and start new departments and study centres in medical and allied specialities;(vi)to confer honorary degrees or other distinctions on such terms and conditions, as may be prescribed;(vii)to prescribe conditions under which the award of any degree, title, diploma and other academic distinction may be withheld;(viii)to institute, maintain and administer university colleges, hospitals and laboratories and institutes of research, libraries and other institutions necessary to carry out the objectives of the University;(ix)to prescribe conditions for affiliation or recognition of colleges and institutions and to lay down conditions under which such affiliation or recognition may be withdrawn or suspended;(x)to create, suspend or abolish posts of Professors, Associate Professors, Readers, Assistant Professors, Lecturers and other teaching and non-teaching posts in the University and to make suitable appointments thereto;(xi)to institute and award Emeritus Professorships, Travelling or Visiting Professorships, travelling fellowships, scholarships, incentives, prizes or other forms of encouragement to study and research in the prescribed manner;(xii)to establish, maintain or recognise hostels for students of the University and residential accommodation for the staff of the University;(xiii)to institute and implement such measures as may be necessary to secure the health and well-being of the students and to maintain discipline;(xiv)to manage and control all immovable and movable property owned by the University or transferred to it on the appointed date or subsequent thereto, subject to the provisions of and for the purposes of this Act;(xv)to accept, hold and manage any endowments, donations or funds, which may be vested in the University by way of grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in any manner that the University may deem fit;Provided that no donation from a foreign country, foreign foundation or any individual in such country or foundation shall be accepted by the University; save with the approval of the Government;(xvi)to borrow money with or without security for such purpose as may be approved by the Government from the Central or any State Government, the University Grants Commission, Banks or other incorporated bodies subject to the provisions of this Act;(xvii)to fix fees and demand and collect such fees as may be prescribed;(xviii)to promote and conduct research in disciplines of health sciences and to undertake publication of works of merit;(xix)to co-operate with any other University, authority, institution, professional academy or association or any other public or private body within or outside India for the purposes and objects similar to those of the University on such terms and conditions as may from time to time be prescribed;(xx)to establish and maintain university libraries, research centres, museums, press and publication bureau; and(xxi)to do all such acts and things whether incidental to the powers and functions aforesaid or not, as may be necessary or desirable to further the objects of the University.
