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State of Telangana - Section

Section 7 in Sri Konda Laxman Telangana State Horticultural University Act, 2007

7. Powers and functions of the University.

- The University shall have the following powers and functions,-
(1)to provide for instruction in Horticulture/Agriculture and other allied branches of learning as the University may deem fit;
(2)to provide for conduct of research in "Horticulture" and allied branches of learning;
(3)to provide for dissemination of the findings of research and technical information through an extension programme;
(4)to institute courses of study and hold examinations for and confer degrees, diplomas and other academic distinctions on persons who have pursued an approved course of study in the University or including part courses and/or research carried out in any other University or recognizing institutions, as may be prescribed, for the purpose;
(5)to confer honorary degrees and other distinctions, as may be prescribed;
(6)to provide such lectures and instructions for and to grant such diplomas to field workers and other persons, as the University may determine;
(7)to collaborate with other Universities and institutions in such manner and for such purpose, as the University may determine;
(8)to establish and maintain colleges, schools, centers, divisions, departments, institutions relating to Horticulture/Agriculture;
(9)to establish and maintain laboratories, libraries, research stations, institutions, museums etc., for teaching, research and extension;
(10)to create teaching, research and extension posts and to appoint persons to such posts;
(11)to create administrative and other posts and to appoint persons to such posts;
(12)to institute and award fellowships, scholarships stipends, endowments and prizes in accordance with the Statutes;
(13)to institute and maintain residential accommodation for students and staff of the University;
(14)to fix, demand and receive such fees and other charges, as may be prescribed;
(15)to supervise and control the residence, regulate the conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare;
(16)to acquire, hold and dispose of property, and to contract and to do all other things necessary for, or incidental to the purposes of the University;
(17)to take over and maintain colleges, experimental centres and extension centres relating to Horticulture/ Agriculture and hostels thereof;
(18)to borrow money from the Government of India, any State Government or any other agency;
(19)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be required, in order to further the objectives of the University.