Section 29 in Indian Institute of Public Health Gandhinagar Act, 2015
29. Power to make regulations.
(1)Subject to the provisions of this Act, the Executive Council shall have, in addition to all other powers vested in it, the power to make regulations to provide for the administration and management of the affairs of the University. These regulations shall be ratified by the Governing Council of the University.(2)In particular and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely(i)powers and functions to be exercised and discharged by the Chairperson of the Executive Council and the President;(ii)constitution, powers and functions or duties of the authorities, bodies and other committees of the University established under this Act, the qualifications and disqualifications for membership of such authorities, term of office of the membership, appointment and removal of members thereof and other matters connected therewith;(iii)degrees, diplomas, certificates and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellation of any such degrees, diplomas, certificates and other academic distinctions and titles and the requirements thereof;(iv)academic programmes, collaboration with other Universities and collaborative programmes, setting up centres and campuses within and without the country, distance education, research, consultancy, training and continuing education;(v)creation of posts of Professors, Emeritus Professors, Distinguished Professors, Adjunct Professors, Visiting Professors, Associate-Professors, Assistant Professors, Readers, Lecturers or equivalent academic designations or posts, officers and employees of the University, and the appointment of persons to such posts including the qualifications requisite therefore;(vi)fees and other charges which may be paid to the University for the courses, training, facilities and services provided by it;(vii)preparation of budget estimates and maintenance of accounts;(viii)terms and conditions applicable for association of the University with other institutions;(ix)powers, functions or duties of the Director, Deans and other officers, teachers and employees of the University;(x)matters relating to hostels including disciplinary control therein;(xi)constitution of pension and provident fund;(xii)accept donations and funds in cash or kind, movable and immovable properties and assets for the university from various sources;(xiii)all matters which, by this Act are to be or may be prescribed by the regulations.(3)The regulations made under this section shall be communicated to the State Government for its information and suggestions.
