Section 6 in The West Bengal University of Health Sciences Act, 2002
6. Powers and functions of the University.
- The powers and functions of the University shall be-(i)to designate any institution or college or educational center as a conducted college or an affiliated college or a University college;(ii)to make provisions to enable conducted and affiliated and University colleges and recognized institutions to undertake specialized studies;(iii)to establish, maintain upgrade and manage University departments, laboratories, libraries, museums and equipments for teaching or research;(iv)to establish, maintain and manage departments and institutions of research, specialized studies or academic services unit;(v)to organize, maintain and manage colleges, institutions, hostels, auditoria and gymnasia;(vi)to provide for establishment of campuses for serving a group of affiliated colleges and also to provide for and maintain common resources center in such campuses in the form of libraries, laboratories, computer centers and similar centers of learning;Provided that in ease of any non-government organizations availing themselves of such facility of the University or such organizations providing such facility to the University, prior approval of the Government shall be obtained by the University;(vii)to formulate and implement syllabi and curricula for various academic courses of the University;(viii)to conduct and regulate the admission of students and conduct of entrance examinations of all academic courses of studies, instituted by the University, in a manner as may be prescribed and in conformity with the stipulations framed by the respective Councils;(ix)to standardize methods of evaluation and assessment and to hold examinations for awarding various diplomas, degrees and certificates as per regulations;(x)to institute and award diplomas, degrees, certificates and other academic distinctions subject to the regulations of the different councils concerned;(xi)to confer honorary degrees and other academic distinctions on such terms and conditions as may be prescribed;(xii)to prescribe conditions under which the award of any diploma, degree, certificate, titles and other academic distinctions may be withheld or be withdrawn;(xiii)to prescribe the conditions for affiliation or recognition of colleges or educational centers or institutions and to lay down conditions under which such affiliation or recognition may be withdrawn or suspended;(xiv)to make provision, wherever feasible in the University departments, affiliated colleges, institutions, recognised institutions and schools, for survey and collection of statistics, data and other particulars relevant to various developmental activities including State and National plans evaluation of the developmental schemes with the participation of the students as a part of their curricular activities;(xv)to designate a University department, conducted college, an affiliated college, institution, or school as an autonomous University department, University college, conducted college, affiliated college or institution or school, as the case may be, in conformity with the guidelines, if any, laid down by the University Grants Commission;(xvi)to monitor and evaluate the academic performance of affiliated colleges and recognised institutions for affiliation and periodical accreditation;(xvii)to inspect, where necessary, affiliated colleges and recognised institutions through suitable machinery established for the purpose, and take measures to ensure that proper standards of instruction, teaching and training are maintained by them, and adequate library, laboratory, hospital, workshop and other academic facilities are provided for;(xviii)to co-ordinate and regulate teaching and research in the affiliated colleges and recognised institutions;(xix)to provide for periodical assessment of the performance of teachers and non-teaching employees of the colleges, institutions and University in accordance with the provisions of Statutes;(xx)to prescribe the Code of Conduct for managements;(xxi)to establish, maintain and manage, whenever necessary-(a)a printing and publication department,(b)university extension boards,(c)information bureaus,(d)employment guidance bureaus,(e)museum of Health Sciences, and(f)such other activities as may be necessary and possible to fulfil the objects of the University;(xxii)to explore the possibilities of augmenting the resources of the University by exploring or innovating activities such as research and development, consultancy, training programmes and providing services for different clients from industry, trade or any other non-government organisations;(xxiii)to recommend to the Government to take over, in the public interest, the management of an affiliated college, institution or autonomous college in case where irregularities or commissions or omissions or criminal nature by the management of such college, or institution are prima facie evident to the committee of enquiry appointed by the University;(xxiv)to undertake development programmes in Health Sciences, research, consultancy based projects and training programmes for outside agencies, by charging fees so as to generate resources;(xxv)to prescribe the conditions to govern and regulate the conduct and behaviour of students under the University during their tenure of studentship:Provided that the University shall have the liberty to suspend or terminate the studentship of any such student on the event of non-compliance of such regulations in any manner as may be prescribed;(xxvi)to create, suspend or abolish posts of Director, Principal, Professor, Associate Professor, Assistant Professor and other teaching posts in the University or prescribe qualifications and pay-scales for such posts and make suitable appointments thereto;(xxvii)to appoint persons working in any other university or organizations as teachers of the University for a specified period;(xxviii)to create non-teaching skilled, administrative, secretarial and other posts and prescribe the qualifications and pay-scales for such posts and make suitable appointments thereto;(xxix)to facilitate mobility of teachers within the University;(xxx)to co-operate with any other university, authority, institution, professional academies, or associations or any other public or private bodies within or outside India for the purposes and objects similar to those of the University on such terms and conditions as may be prescribed;(xxxi)to jointly set up centres of excellence autonomous in nature in one or more areas of specialisation :Provided that prior approval of the Government shall have to be obtained by the University for setting up of such centres of excellence;(xxxii)to manage, control, upgrade or develop any movable or immovable property owned by the University or transferred to it on the appointed day or subsequent thereto subject to the provisions of, and for the purposes of, this Act;(xxxiii)to accept, hold and manage any endowments or donation of 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 as the University may deem fit :Provided that no donation from a foreign foundation or individual shall be accepted by the University without prior approval of the Government;(xxxiv)to borrow money, with or without any security, for such purpose as may be approved by the Government, from the Central or any State Government, University Grants Commission, Banks, or other incorporated bodies, subject to the provisions of this Act;(xxxv)to fix fees, and demand and collect such fees, as may be prescribed;(xxxvi)to make, from time to time, such regulations as may be considered necessary for regulating the affairs and management of the University and to alter, modify or rescind such regulations;(xxxvii)to promote and conduct research in disciplines of Health Sciences and to undertake publication of works on merit;(xxxviii)to accredit and classify all the affiliated institutions and conducted colleges under its jurisdiction subject to the provisions of section 7 of this Act; and(xxxix)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the objects of the University.
