Section 5 in Gujarat Private Universities Act, 2009
5. Powers and functions of University.
- The University shall exercise he following powers and perform the following functions, namely:-(i)to administer and manage A University, establish, administer and manage its constituent colleges and centres for research, education, training, extension and outreach including continuing education, distance learning and e-learning at is campus within the Stale of Gujarat;(ii)to provide for research, higher education, professional education, teaching, training, extension and outreach including continuing education, distance learning and e-learning in the fields of science, technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other fields;(iii)to conduct innovative experiments in educational technologies, teaching and learning methods, to collaborate with national and international institutions and to offer joint programmes with such institutes to constantly improve the delivery of education and to achieve international standards of education;(iv)to prescribe courses, curricula and methodologies including electronic and distance learning end provide for flexibility in the delivery of education.(v)to hold examinations and confer degrees, diplomas or grant certificates and other academic distinctions or titles on persons subject to such condition as the University may determine and to withdraw or cancel any such degrees, diplomas or certificates and other academic distinctions or titles in the manner prescribed by the Regulations;(vi)to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;(vii)to establish schools, centers, institutes, colleges and conduct the programmes and courses of study as are in the opinion of the University, necessary for the furtherance of its objects;(viii)to declare as a constituent college any college, centre institution imparting education as are in the opinion of the University, necessary for the furtherance of its objects or to establish a new constituent college, centre institution for the purpose;(ix)to provide for printing, publication and reproduction of research, educational material and other works and to organize exhibitions, conferences, workshops and seminars;(x)to establish knowledge resource centre;(xi)to sponsor and undertake research and educational programmes in the fields of science, technology, humanities, social science, education, management, commerce, law, pharmacy, healthcare and any other allied areas;(xii)to collaborate or associate with any educational institution with like or similar objects;(xiii)to establish campuses including virtual campus for the purpose of achieving the objectives of the University;(xiv)to undertake research and to obtain registration in respect of such research in the nature of patents, design rights and such of similar rights with the competent authorities;(xv)to maintain linkages and collaborate with educational of other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of students, researchers, faculty and staff and generally in such manner as may be conducive to their common objects;(xvi)to renders services of research, training, consultancy and such other services as required for the purpose of the University;(xvii)to develop and maintain relationships with faculty, researchers, administrators and domain experts in science, technology, humanities, social science, education, management, law, commerce, pharmacy, healthcare and allied area for achieving the objects of the University;(xviii)to regulate the expenditure and to manage the finances and to maintain the accounts of the University;(xix)to receive funds, movable and immovable properties, equipments, software and other resources from business, industry, other sections of society, national and international organization or any other source by transfers or as gifts, donations, benefactions or bequests for the purposes and objects of the University;(xx)to establish, maintain and manage halls, hostels for students and quarters for the residence of faculty and staff;(xxi)to construct, manage and maintain centers, complexes, auditorium, buildings, stadium for the advancement of sports, cultural, co-curricular and extra- curricular activities;(xxii)to supervise and control the residence and regulate the discipline of students, faculty arid staff of the University and to make arrangements for promoting, their health, general welfare, social and cultural activities;(xxiii)to fix, demand and receive or recover fees and such other charges as may be prescribed b> the Statutes;(xxiv)to institute and award fellowships, scholarships, prizes, medals and other awards;(xxv)to purchase or to take on case or accept is gifts, bequests, legacies or otherwise any land or building or works which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;(xxvi)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and consistent with the interest, activities and objects of the University;(xxvii)to draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques and other negotiable instruments;(xxviii)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 and upon such terms and conditions as it may think fit and to payout of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(xxix)to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of the University;(xxx)to execute conveyances regarding transfer, mortgages, leases, licenses, agreements, and other conveyances in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University;(xxxi)to admit students for the courses offered by the University in the manner prescribed by the Ordinances;(xxxii)to create academic, technical, administrative, ministerial and other posts prescribing qualifications by the Ordinances and to make appointments thereto;(xxxiii)to regulate and enforce discipline among the students, employees of the University and to provide for such disciplinary measures as may be prescribed by the Regulations;(xxxiv)to institute professorships, associate professorships, assistant professorships, readerships, lectureships, and any other teaching, academic or research posts and to prescribe by the Statutes, the qualifications for the persons to be appointed on such posts;(xxxv)to appoint qualified persons as professors, associate professors, assistant professors, readers, lecturers or as teachers and researcher or other officers of the University;(xxxvi)to co-operate with other Universities, and acquire membership of, bodies, authorities, or associations, which may have been formed for the advancement of learning, science or research, or for the dissemination of knowledge or for the physical and moral welfare oi students, in such manner and for such purpose as the University my determine by Statutes;(xxxvii)to delegate all or my of its powers (except the power to make regulation) to any officer or authority of the University, and;(xxxviii)to do all such acts and things as the University may consider necessary conducive or incidental to the attainment or enlargement of all or any of the objects of the University;
