Section 7(1) in The Gujarat Ayurved University Act, 2021
(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall exercise following powers and perform the following functions, namely: -(i)to administer and manage the University and to establish such colleges, institutes and centres of research, education and instruction as are necessary for the furtherance of the objects of the University;(ii)to provide for instruction, training and research in such branches of knowledge or learning pertaining to Ayurved and allied subjects;(iii)to conduct innovative experiments in new methods and technologies in the field of Ayurved and allied subjects in order to achieve international standards of such education, training and research;(iv)to prescribe courses of studies and curricula and to provide for flexibility in the education system and delivery methodologies;(v)to hold examinations and confer degrees, diplomas and grant certificates and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates or other academic distinctions or titles in the prescribed manner;(vi)to confer honorary degree or other distinctions in the prescribed manner;(vii)to establish such special centres, specialised study centres for research and instruction as in the opinion of the University for the furtherance of its objects;(viii)to provide for planning, reproduction and publication of research and other works and to organise exhibitions, workshops, seminars, conferences, etc.;(ix)to sponsor and undertake research in all aspects of Ayurved and allied subjects and its management;(x)to offer management development programmes for the Institutes of Ayurved and allied subjects;(xi)to collaborate or associate with, advise, administer, control, develop maintain any educational institutions with like or similar objects;(xii)to develop and maintain linkages with educational, research or other institutions in any part of the world having objects wholly or partly similar to those of the University, through exchange of teachers, scientists, researchers, students and scholars and generally in such manner as may be conducive to their common objects;(xiii)to regulate the expenditure, manage the finances and to maintain accounts of the University;(xiv)to receive grants, donations, subscription, subventions and gifts for the purpose of University and consistent with the objects of the University and to enter into any agreement with the Central Government, the State Government, the University Grants Commission or any concerned National statutory councils or bodies at Central or State level for receiving any grants or funding;(xv)to receive fund from national and international organisations or any other sources as donation, gifts, benefactions, bequests by transfers of movable or immovable properties for the purposes and objects of the University;(xvi)to establish, maintain and manage for the residence of students and accommodation for teachers, officers and employees of the University;(xvii)to supervise and control of residence and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities;(xviii)to fix, demand, and receive or recover fees and such other charges as may be prescribed;(xix)to institute and award fellowships, scholarships, prizes, medals and other awards;(xx)to purchase or to take on lease or accept as gifts or otherwise any land or building or works which may be necessary or convenient for the purpose of the University on such terms and conditions as it may think fit and to construct, alter and maintain any such buildings or works;(xxi)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, whether movable or immovable, on such terms as it may think fit, consistent with the interest, activities and objects of the University, with the previous sanction of the State Government;(xxii)to draw and accept, to make and endorse, discount and negotiate promissory notes, bills of exchange, cheques or other negotiable instruments;(xxiii)to raise and borrow money on bond, mortgage, promissory note or other obligations and securities founded or based upon all or any of the proprieties and assets of the University or without any securities on such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, to repay and redeem any money borrowed with the previous sanction of the State Government;(xxiv)to invest the fund of the University in or upon such securities and transpose any investments from time to time in such manner as it may deem fit in the interest of the University;(xxv)to execute conveyance regarding transfer, mortgage, lease licenses, agreements and other conveyance in respect of the property, whether movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University with the previous sanction of the State Government;(xxvi)to admit the students for the courses offered by the University in the prescribed manner;(xxvii)to create academic, technical, administrative, ministerial and other posts with the previous sanction of the State Government and make appointments thereto;(xxviii)to regulate and enforce discipline among the officers and employees of the University and to provide for such disciplinary measures as may be prescribed;(xxix)to institute professorship, associate professorship/ readership, assistant professorship/lectureship, endowed professorship, honorary professorship, adjunct professorship and any other teaching, academic or research posts and to prescribe qualifications for the persons to be appointed on such posts;(xxx)to recognise the institution as recognised institutions for the purpose of higher learning, research or specialised studies other than affiliated college or institution;(xxxi)to approve hospital, health centre or such other institution for practical training required by a course of study before the conferment of degree diploma, certificate and other academic distinction;(xxxii)to prescribe code of conduct for the managements of the affiliated colleges, institutions, approved or recognised institutions;(xxxiii)to delegate all or any of its powers (except the powers to make regulations) to any other officers or authorities of the University;(xxxiv)to upgrade the skill and knowledge of teaching and non-teaching staffs of the University colleges by developing a mechanism for arranging induction training programmes, orientation programmes, refresher courses, etc.;(xxxv)to undertake development programmes in Ayurved and allied subjectsand research, consultancy based projects and training programmes foroutside agencies, by charging fees to generate resources; withoutdiverting from the objects of the University.(xxxvi)to do such other acts and things as the University may considernecessary, conducive or incidental to the attainment or enlargement ofall or any of the objects of the University.
