Section 4 in The Gujarat Ayurved University Act, 1965
4. Powers of University.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers and shall perform the following duties, namely:-(1)to provide for instructions, teaching and training in such branches of Ayurvedic system of medicine and allied subjects as it may think fit to make provision for research, advancement and dissemination of the knowledge of the said system and subjects and to promote and encourage the knowledge of Ayurved in its original concept;(2)to make such provision as would enable affiliated colleges, recognised institutions and approved institutions to undertake specialisation of studies;(3)to establish and organise common pharmaceutical laboratories, libraries, museums and other equipment for teaching and research;(4)to establish, take over, maintain and manage colleges departments, centres and institutes of research or specialised studies;(5)to institute professorships, readerships, lectureships and any other posts of teachers required by the University;(6)to appoint or recognise persons as professors, readers or lectures or otherwise as teachers of the University;(7)to lay down the courses of instructions for the various examinations;(8)to guide teaching in colleges. University departments, University centres or recognised institutions;(9)to institute degrees, diplomas and other academic distinctions;(10)to hold examinations and to confer degrees, diplomas and other academic distinctions or persons who-(a)have pursued approved courses of study in the University or in an affiliated college unless exempted therefrom in the manner prescribed by the [Statutes, Ordinances, Regulations and Rules] [Substituted for 'Statutes, Ordinances and Rules' by Gujarat No. 30 of 2003, dated 19th September 2003.] and have passed the examinations prescribed by the University, or(b)have carried on research under conditions prescribed by the [Ordinances, Regulations or Rules] [Substituted for 'Ordinances or Rules' by Gujarat No. 30 of 2003, dated 19th September 2003.];(11)to confer honorary degrees or other academic distinctions in the manner laid down by the Statutes;(12)to grant such diplomas to, and to provide such lectures, instruction and training for, persons who are not enrolled students of the University as may be determined by the [Statutes, Ordinances, Regulations and Rules] [Substituted for 'Statutes, Ordinances and Rules' by Gujarat No. 30 of 2003, dated 19th September 2003.];(13)to admit educational institutions to the privileges of the University and to withdraw such privileges;(14)to inspect colleges, recognised institutions and approved institutions and to take measures to ensure that proper standards of instruction, teaching of training are maintained in them, and that adequate library and laboratory provisions are made therein;(15)to control and co-ordinate the activities of, or to give financial aid to affiliated colleges, approved institutions and recognised institutions;(16)to hold and manage trusts and endowments and to institute and award fellowships; travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(17)to fix, demand and to receive or recover such fees and other charges as may be prescribed by the Ordinances;(18)to establish, maintain and manage hostels;(19)to recognise hostels not maintained by the University, to inspect such hostels and to withdraw recognition therefrom;(20)to co-ordinate, supervise, regulate and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(21)to co-ordinate, supervise, regulate and control the conduct of undergraduate and post-graduate teaching and of post-graduate research work and teaching in the affiliated colleges and the institutions recognised or approved by the University.(22)to institute and manage-(a)Publication Department;(b)Pharmaceutical Department;(c)Botanical Garden, and(d)Medical Department;(23)to make provisions---(a)for extra-mural teaching and other recognised activities;(b)for physical education, National Cadet Crops and military training;(c)for students' unions; and(d)for sports and athletic activities;(24)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(25)to invite research scholars, students, professors, vaidyas, medical practitioners and others interested in the study of Ayurvedic system of medicine to give lectures, instructions, or otherwise help in the study of the Ayurvedic system of medicine and to fix their pay, honoraria and other expenses payable to them;(26)to collect, edit or publish manuscripts, books, periodicals, pamphlets and papers in the subject of Ayurvedic system of medicine or in any other allied subjects and for that purpose to establish works and open printing press;(27)to carry out or help surveys and research work in the field of Botany, Biology, Physics, Chemistry, Medicine, Pharmacopoeia, Panchkarma, Naturopathy, Yoga, Therapy, Roxicology, and History of Ayurveda and other allied subjects;(28)to do all such acts and things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University and generally to cultivate and promote Ayurvedic system of medicine and its allied science as well as its other branches of learning.
