Section 5 in The Himachal Pradesh National Law University Act, 2016
5. Powers and functions of the University.
- The powers and functions of the University shall be,-(a)to administer and manage the University and such centers for study, research, education and instructions as are necessary in furtherance of the objects of the University;(b)to provide for instructions in all branches of knowledge or learning pertaining to law and allied subjects as the University may deem fit;(c)to make provisions for research and for the advancement and dissemination of knowledge of law including through distance learning continuing education programmes;(d)to institute degrees, titles, diplomas, certificates and other distinctions;(e)to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions on persons subject to such conditions as the University may determine and to withdraw any such degrees, titles, diplomas, certificates and other academic distinctions subject to such conditions as the University may determine;(f)to fix demand and receive fees and other charges as may be prescribed after due intimation to the Government;(g)to institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition accorded to any such place of residence;(h)to establish special centers, specialized study centers or other units for research and instructions as are, in the opinion of the University, necessary in furtherance of its objects;(i)to supervise and control the residence and to regulate the discipline of the students and staff of the University and to make arrangements for promoting their health and general welfare;(j)to make such arrangements in respect of residence, discipline and teaching of women students;(k)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(l)to regulate and enforce discipline among the employees of the University and to take such disciplinary measures as may be deemed necessary;(m)to institute professorships, associate professorships, assistant professorships, readerships, lectureships and any other teaching, academic or research posts required by the University;(n)to appoint persons as Professors, Associate Professors, Assistant Professors, teaching assistants and visiting faculty or otherwise as teachers and researchers of the University and other classes of employees;(o)to institute and award fellowships, scholarships, prizes and medals;(p)to provide for printing, reproduction and publication of research and other works and to organize exhibitions;(q)to sponsor and undertake research in all aspects of law, justice and social development;(r)to co-operate with any other organizations in the matter of education, training and research in law, justice, social development and allied subjects for such purposes as may be agreed on such terms and conditions as the University may from time to time determine;(s)to co-operate with institutions of higher learning in any part of the world having objects wholly or otherwise similar to those of the University by exchange of teachers and scholars and generally in such manner as may be conducive to the common objects;(t)to regulate the expenditure and to manage accounts of the University;(u)to establish and maintain within the premises of the University such schools, colleges and study halls as the University may consider necessary and adequately furnish the same;(v)to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the University;(w)to receive grants, subventions, subscriptions; donations and gifts for the purpose of the University consistent with the objects for which University is established;(x)to purchase, 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 and on such terms and conditions as it may thinks fit and proper and to construct or alter and maintain any such building or works;(y)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms and conditions as it may thinks fit and proper without prejudice to the interests and activities of the University with the prior concurrence of the Government;(z)to draw and accept, to make and endorse, to discount and negotiate with the Government of India and other promissory notes, acts of exchanges, cheques or other negotiable instruments;(za)to execute conveyances, transfers, re-conveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University with the concurrence of the Government;(zb)to appoint, in order to execute an instrument or transact any business of the University, any person as it may deem fit;(zc)to give up and cease from carrying on any classes or departments of the University :Provided that the Government shall be informed before any such cessation and no such class or department shall be closed without ensuring that all the admitted students have completed their study in the class or department proposed to be closed or without making an alternative arrangement for the continuation of their study;(zd)to enter into agreement with the Central Government, Government, University Grants Commission or other authorities for receiving grants;(ze)to accept grant of money, security or property of any kind or description on such terms and conditions as may deem expedient;(zf)to raise and borrow money on bonds, 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 thinks fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed or debt made :Provided that where the mortgage is to be created on the land transferred to the University by the Government, concurrence of the Government shall be taken before creation of such mortgage;(zg)to invest the funds of the University or moneys entrusted to the University in or upon such securities or deposits and in such manner as it may deem fit and from time to time transpose any investments;(zh)to make such statutes, regulations and other instruments as may, from time to time, be considered necessary for regulating the affairs and the management of the University and its properties and to alter, modify and rescind them;(zi)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed, pension, insurance, provident fund and gratuity and other schemes as it may deem fit and to make such grants as it may thinks fit for the benefit of the staff of the University and to aid in the establishment and support of associations, institutions, funds and trusts for the benefit of the staff and the students of the University;(zj)to confer honorary degrees and other distinctions in the manner laid down in the regulations;(zk)to delegate all or any of its powers to the Vice-Chancellor or any committee or to any one or more members of its body or its officers in accordance with the Act or the regulations framed thereunder; and(zl)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any of them.
