Section 6 in Uttarakhand Technical University Act, 2005
6. Powers and Duties of the University.
- The University shall have the following powers and duties namely:-(a)[ to provide for and advancement Technical education, Training and Research and to create an atmosphere conducive to entrepreneurship in close cooperation with the industry;] [Substituted by section 4 of Uttarakhand Act No. 10 of 2010.](b)to admit any college to privileges of affiliation or to enlarge the privileges of any college already affiliated, or to withdraw or curtail any such privilege and guide and control the work of such colleges, provided that whereas the college of Technology, Pantnagar though under the control of and attached to the G.B. Pant Agriculture and Technology University, Pantnagar, yet the admission and academic functions of the said college shall be conducted under the provision of this Act.(c)to institute and confer degrees or other academic distinctions;(d)to hold examinations for, and to grant and confer degrees or other academic distinctions to and on, persons who-(i)have pursued a course of study in a college; or(ii)have carried on research in a college recognized in that behalf by the University, under conditions laid down in the Regulations.(e)to confer honorary degrees or other academic distinctions in the manner and under conditions laid down in the Regulations;(f)to institute and award fellowships, scholarships, studentship, exhibitions and prizes in accordance with the Regulations;(g)to demand and receive such fees and other charges as may be fixed by Regulations;(h)[ to provide for and advancement of Technical Education, for the educationally Backward Classes and groups;] [Substituted by section 4 of Uttarakhand Act No. 10 of 2010.](i)to make provisions for:--(i)the maintenance of national Cadet Corps or other similar organization;(ii)physical and military training; and(iii)sports and athletic clubs.(j)To make appointments of officers and other employees of the University to the posts created by the State Government;(k)to receive gifts, grants, donations or benefactions from the state Government or the Central Government and to receive bequests, donations or transfers of movable or immovable property from testators, donors or transferor, as the case may be, and to hold and manage the same;(l)to lay down the conditions of affiliation of colleges and to satisfy itself by periodical inspection that such conditions are satisfied;(m)to cooperate or collaborate with other Universities and authorities in such manner and for such purposes as the University may determine from time to time;(n)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.Chapter-III Officers of the University
