Section 7 in Maharana Partap Horticultural University, Karnal Act, 2015
7. Powers and functions of University.
- The University shall perform the following functions, namely:-(a)to provide facilities for teaching, training and research in Horticulture and allied sciences and to achieve excellence therein and connected fields;(b)to institute degree, diploma, certificate and other academic distinction in Horticulture and allied sciences;(c)to confer honorary degree or other academic distinction in such manner, as may be prescribed;(d)to provide for dissemination of the findings of research and technical information through extension education;(e)to hold examination and to confer degree, diploma, certificate and other academic distinction on person, who has-(i)pursued a particular course of study; or(ii)carried out research in the University in such manner, as may be prescribed;(f)to arrange lectures and teaching for field workers, Horticulture farmers and other persons, not enrolled as students of the University and to create general awareness amongst farmers and other stake holders;(g)to co-operate with other universities, institutions, organizations and authorities, in such manner and for such purposes, as may be determined by the Board;(h)to establish and maintain college and institution relating to Horticulture and allied sciences;(i)to affiliate college or institution to the University and to withdraw affiliation therefrom;(j)to establish and maintain laboratories, libraries, research stations, processing plants and museums for teaching, research and extension education;(k)to institute, suspend or abolish post of Professor, Associate Professor, Assistant Professor, Teacher and other teaching, research and extension posts in the University and to make suitable appointments thereto;(l)to create, suspend or abolish administrative and other posts and to appoint persons to such posts;(m)to institute, abolish or suspend fellowships, scholarships, studentships and post doctorate and research fellowship, exhibitions, medals and prizes in accordance with the Statutes and Regulations and to undertake publication of work of merit and research pertaining to research in Horticulture and allied sciences;(n)to establish and maintain hostels in the University;(o)to establish and maintain residential accommodation for the employees of the University;(p)to determine, demand and receive fees and such other charges, as may be prescribed;(q)to supervise, control and regulate the conduct and discipline of the students;(r)to manage and control the movable and immovable properties of the University;(s)to receive gifts, donations or benefactions in cash or kind from the Central/State Government or institution or a person and to create corpus fund for the welfare of the University:Provided that no donation from a foreign country, foreign foundation or any individual or an institution in such country or foundation shall be accepted by the University, save with the approval of the State or other competent authority;(t)to accept grant from any institution or any other authority recognized by the Government of India and the State Government;(u)to borrow money with or without security for the purposes approved by the State Government, from the Central Government, any other State Government, Indian Council of Agricultural Research or any other incorporated body, subject to the provisions of this Act;(v)to maintain personality development, counselling training and placement and employment bureau;(w)to do all such other acts and things, whether incidental to the functions aforesaid or not, as may be required in order to further the objects of the University.
