Section 6 in The Centre for Environmental Planning and Technology University Act, 2005
6. Powers and functions of the University.
(1)Subject to the provisions of this Act, the University shall exercise the following powers and perform the following duties, namely:-(i)to administer and manage the University and such campuses, within or without the country for research, education, training and instruction as are necessary for the furtherance of the objects of the University;(ii)to conduct and to prescribe course and curricula and provide for flexibility in the education system and delivery methodologies including Electronic and distance learning;(iii)to confer degrees, diplomas or grant certificates and other academic distinctions or titles on persons as the University may determine, and to withdraw or cancel any such degree, diploma, certificate or other academic distinction or title in the manner prescribed by the regulations.(iv)to confer honorary degrees or other distinctions in the manner prescribed by the regulations;(v)to establish specialised study centres or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;(vi)to collaborate or associate with, advise and to develop and maintain linkages with educational or other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of teachers and scholars and generally in such manner as may be conducive to their common objects;(vii)to fix, demand and receive or recover fees and such other charges in accordance with guidelines issued by the State Government, the University Grants Commission and the All India Council for Technical Education;(viii)to prescribe qualifications for the courses offered by the University and admit the students as per the guidelines issued by the State Government in this regard for the courses offered by the University, in such manner as may be prescribed by' the regulations;(ix)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(x)to supervise and control the residence and regulate the discipline amongst the students of the University and to make arrangements for promoting their health, general welfare and cultural activities;(xi)to appoint persons as professors, associate professors, assistant professors, readers, lecturers or otherwise as teachers and researchers of the University;(xii)to regulate and enforce discipline amongst the employees of the University and to provide for such disciplinary measures as may be prescribed by the regulations;(xiii)to receive funds from industry, national and international organisations and from any other source as gifts, donations, benefactions, bequests and by transfers or movable and immovable properties under the intimation of the State Government;(xiv)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 purposes of the University on such terms and conditions as it may think fit and proper, and to construct or alter and maintain any such building or works;(xv)to sell, exchange, lease or otherwise dispose of movable or immovable property of the University, on such terms as it may think fit and proper without prejudice to the interests and activities of the University:Provided that the University shall not sell, exchange, lease or otherwise dispose of movable or immovable property granted by the State Government without prior approval or the State Government or without compliance of the terms and conditions on which the State Government has given approval;(xvi)to raise and borrow money on bond, 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 upon 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, and to repay and redeem money borrowed:Provided that the such power shall be exercised after obtaining previous approval of the State Government and as per the directions, if any, of the Central Government in this regard;(xvii)to invest the funds of the University in or upon securities and transpose any investment from time to time in such manner as may be prescribed by the regulations;(xviii)to delegate all or any of its powers to the President or the Director or any Committee or Sub-Committee constituted by any authority of the University or to any one or more members of the Board of the University or to any officer of the University; and(xix)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.(2)The University shall function as a non-affiliating University established under this Act.
