- The University shall have following powers and duties; namely -(1)to provide for instruction in such branches of learning as the University may think fit with particular emphasis on modern subjects aiming at becoming centres of excellence in each such areas, and to make provision for research for the advancement and dissemination of knowledge;(2)(a)to carry out all such other activities as may be necessary or feasible in furtherance of the object of the University.(b)to confer degrees or other academic distinction and establish grants, conduct examination for such persons: -(1)to hold examinations for, and to institute grant and confer degrees or other academic distinctions to, and on, persons, who -(2)to pursue a course of study in the University or in a Constituent College;(3)to confer honorary degree or other academic distinctions in the manner and under conditions laid down in the Statutes/ provisions;(4)to institute and award fellowships, scholarships and prizes etc. in accordance with the Statutes;(5)to demand and receive such fees, bills invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;(6)to make provisions for extra curricular activities for students and employees;(7)to make provisions for promotion of education in the field of Engineering, Architecture, Technology, Communication, Environment, Law and Legal Education, Management, Computer Application, Life Sciences, Agricultural Science, Applied Sciences, Social Sciences, Humanities, Arts, Commerce, Medicine, Dentistry, Para- medical, Pharmacy, Journalism, Mass Communication, Bio- Technology, Marine Sciences, Petroleum Studies, Energy Studies, Solar Energy, Hotel Management and Hospitality, and Professional Education meaning B. Ed., M. Ed., B.P.Ed., research and training programmes and such other programmes or field declared to be such by Gazette Notification by the Central Government, in consultation with Indian Ayurvedic Council, Indian Dental Science Council, Indian Pharmacy Council, National Teachers Training Council, University Grants Commission, Bar Council of India, Distance Education Council and other regulatory Council related to-Professional Education for the award of Diploma, Degree and Research leading to the award of Ph.D., D. Phil., D.Sc. and provide matters thereto;(8)to make appointments of faculty, officers and employees of the University or a Constituent College;(9)to receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, including Society's endowment properties for the purpose of the University or a Constituent College or Research Centre, Study Centre and Career Academy Centre with the prior permission of the Society;(10)to institute and maintain halls, Lecture Theatres and to recognize places of residence and Hostel's for students of the University or its Constituent College;(11)to supervise and control the residence, Hostels and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their Code of Conduct;(12)to create academic, administrative, managerial and support staff and other necessary posts;(13)to co-operate or collaborate with other Universities in such manner and for such purposes as the University may determine from time to time;(14)to provide distance education system and the manner in which distance education in relation to the academic programmes of the University may be organized.(15)to organize and conduct refresher courses, orientation courses workshops, seminars and other programs for teachers, lesson writers, evaluators and other academic staff;(16)to determine standards of admission to the University or a Constituent College, Regional Centre, Study Centre, Career Academy Center with the approval of Academic Council;(17)to make special provision for students belonging to the state of Uttarakand for admission to the courses of the University or in a Constituent College, Regional Centre, Study Centre, Research Centre and Career Academy Centre;(18)to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;(19)to prescribe such courses for Engineering, Architecture, Technology, Communication, Environment, Law and Legal Education, Management, Computer Application, Life Sciences, Agricultural Science, Applied Sciences, Social Sciences, Humanities, Arts, Commerce, Medicine, Dentistry, Para-medical, Pharmacy, Journalism, Mass Communication, Bio-Technology, Marine Sciences, Petroleum Studies, Energy Studies, Solar Energy, Hotel Management and Hospitality, and Professional Education meaning B.Ed., M.Ed., B.P.Ed., research and training programmes and such other programmes or field declared to be such by Gazette Notification by the Central Government, in consultation with Indian Ayurvedic Council, Indian Dental Science Council, Indian Pharmacy Council, National Teachers Training Council, University Grants Commission, Bar Council of India, Distance Education Council and other regulatory Council related to Professional Education for the award of Diploma, Degree and Research leading to the award of Ph. D., D. Phil., D.Sc. and provide for matters thereto.(20)to clearly set apart Academic Activities of the University from the activities the society;(21)to provide for the preparation of instructional materials, including films, cassettes, tapes, CD, VCD, and other software's;(22)to recognize examinations of, or periods of study (whether in full or in part) at other Universities, institutions or other places of higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;(23)to raise, collect, subscribe and borrow with the approval of the Governing Body whether on the security of the University, money for the purpose of the University;(24)to enter into, carry out, vary or cancel contracts.(25)to appoint on contract or otherwise visiting Professors, Emeritus Professors, Consultants and such other persons who may contribute to the advancement of the objects of the University.(3)Notwithstanding anything contained in any other law for the time being in force but without prejudice to the provisions of sub-section (1) and (2), its shall be the duty of the University to take all such steps as it may deem fit for the promotion of the Open University and distance education system and for the determination of standards of teaching, evaluation and research in such system and for the purpose of performing this function, the University shall have such powers, including the power to allocate and disburse grants to colleges, Regional Centers and Study Centres and Career Academy Centres, whether admitted to its privileges or not or to any other University or institution of higher education learning, as may by specified by the Statutes.
