Section 9(3) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(3)Without prejudice to the generality of the provisions of sub-section (1), the Council for Education and Research shall have the following powers and functions, namely :-(a)to grant permission to the Universities for starting any new courses or disciplines, departments, schemes or projects to be financed out of the State exchequer by way of grants/ loans;(b)to review, from time to time, the work done in the Universities relating to education, teaching, research and extension education in agriculture, horticulture and forestry with a view to achieving effective co-ordination in the activities of the Universities and to give them suitable guidance and directions;(c)to advise the State Government on matters relating to activities of the Universities, which may be referred to it by the State Government;(d)to exercise such other powers and to discharge such other functions as are incidental or requisite to give effect to the provisions of this Act;(e)to take decisions in relation to transfer/division of research experimental stations from one University to the other.
