Section 11 in University of Heatlh Sciences, Karnal Act, 2016
11. Powers and functions of University.
- The University shall exercise the following powers and perform the following functions, namely:-(a)to provide facilities and promote studies and research in emerging areas of medical education, including new frontiers of bio-medical science and technology, clinical therapeutics, bio-engineering and other areas of medicine and to achieve excellence in these and connected fields;(b)to hold examinations and grant degrees, diplomas and other academic distinctions or titles to persons in the fields of emerging areas of medical education, including new frontiers of medical science, bio-medical technology etc. as laid down in the Statutes, Ordinances or Regulations;(c)to confer honorary degrees or other distinctions on a approved person in the manner laid down in the Statutes;(d)to institute prizes, medals, research studentship and fellowships;(e)to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of movable or immovable property from transferors, donors, testators, as the case may be and to create such corpus fund with the donations so received for the welfare of University;(f)to institute principalship, headship of department, senior professorship, professorship, associate professorship/readership, assistant professorship/lecturer-ship, and to create other posts of any description required by University and to appoint persons to such posts;(g)to co-operate with educational and other institutions in India and abroad having objectives similar to those of University in such manner as may be conducive to their common goals;(h)to provide instruction, including correspondence and such other courses, to such persons who are not members of University, as it may determine;(i)to borrow with the approval of the Government, on the security of the property of University, money for the purposes of University;(j)to supervise, control and regulate the residence, conduct and discipline of the students;(k)to acquire, hold, manage, lease or dispose of any property, movable or immovable including trust and endowment properties, for the purpose of University;(l)to assess the needs of the State and the country in terms of subjects, fields of specialization, levels of education and training of technical manpower, both on short and long term basis and to initiate necessary programmes to meet those needs;(m)to promote research, design and development programmes in the field of Health Sciences that have relevance to social and health sector needs so that the sector is assured of the quality manpower, trained with the appropriate skills;(n)to initiate measures to enlist the co-operation of private health sector providers, industries and the Government employers to provide complementary facilities;(o)to provide for continuous experimentation in imparting knowledge, organization of training and preparation of textbooks and other instructional materials;(p)to arrange for progressive introduction of continuous evaluation and reorientation of the subjective educational measurement;(q)to further entrepreneurial ability among its students;(r)to educate the public with regard to the requirement of, and opportunities in the profession of medical education, including new frontiers of bio-medical science and technology, clinical therapeutics, bio-engineering and other areas of medicine and its responsibilities and services to the society;(s)to enhance the intellectual and technological environment to foster exceptionally creative research and education;(t)to cultivate the highest standards of ethics, integrity and compassionate care;(u)any other function which University deems appropriate for promotion of education and research in Health Sciences etc.
