Section 6 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
6. Powers and functions of the University:- The University shall have the following powers and perform the
following functions, namely:-(i)to comply with the National Skills Qualification Framework &the framework applicable to courses of appliedsciences;(ii)to have autonomy in financial, administrative and academic matters in regard to the attainment of its objects;(iii)to develop credit framework in accordance with the National Occupational Standards developed by suchbodies as may be specified, by or under, the National Skills Qualification Framework and framework applicable tocourses of applied sciences;(iv)to develop curriculum packages for each level and each skill as may be defined, by or under, theNational Skills Qualification Framework and framework applicable to courses of applied sciences;(v)to define norms and parameters of applied sciences, skills education, teaching and instruction, consistentwith the credit framework and curriculum packages, in such skills and allied areas as the University may deem fit;(vi)to impart instruction in accordance with the credit framework and curriculum packages, in such skillsand allied areas of applied science, as the University may deem fit, for the dissemination of knowledge and skillstraining and consistent with its objects;(vii)to impart instruction in such branches of learning, other than skills, consistent with its objects, as theUniversity may, from time to time, determine;(viii)to award degrees, diplomas, certificates and other distinctions that conform to the provisions of theUniversity Grants Commission Act, 1956, or the National Skills Qualification Framework, as the case may be;(ix)to define norms of examination or any other measure of assessment of knowledge and competency of astudent or, or admission to the University;(x)to conduct examinations or other assessments of knowledge or competency, or accredit the examinationor other assessment systems of institutions of skills education, as the University may, from time to time, determine;(xi)to recognize industries for purposes of practical training of students in skills and to define norms forrecognition of competency attained by a student in such practical training in industry for the purpose of earningcredits;(xii)to define norms and measures of assessment for recognition or prior learning and competency in skills,based on relevant experience at work or in industry; and to assign credits for such prior learning or competency inaccordance with the credit framework;(xiii)to lay down norms for transfer of credits to promote new learning opportunities without compromisingon learning outcomes;(xiv)to institute education in applied sciences, skills education, teaching or other academic positions,required by the University, with such qualifications and designations as it may deem fit, and to appoint persons ontenure, term or otherwise to such positions;(xv)to appoint persons working or having significant experience or working, in any other University oreducational institution or any industry, possessing the required knowledge or competency, as adjunct, guest or visitingfaculty of the University on such terms and for such duration as University may decide;(xvi)to lay down parameters for assessment and accreditation of courses of applied sciences, skill educatorsand training providers in accordance with the norms specified by or under the National Skills qualificationFramework, or in their absence, such norms as may be determined by the University;(xvii)to create administrative and other posts and to make appointments thereto;(xviii)to determine, specify and receive payment of fees and other charges, as the University may deem fit,from students and any other person, institution, industry or body corporate for instructions and other services,including training, consultancy and advisory services, provided by the University;(xix)to establish and maintain such infrastructure, including campuses and training centres within itsterritorial jurisdictions, as may be necessary for attainment of its objects;(xx)to undertake, or cause to be undertaken, such studies for assessment of courses, skill needs as may berequired in the future and to prepare and maintain a database of courses of applied sciences, skills assessment andrequirements in terms of the emerging employment market in Delhi, nationally or internationally, as the case may be,relevant to the instructions imparted or proposed to be imparted in the University;(xxi)to institute and award fellowships, scholarships, exhibitions, prizes and medals;(xxii)to collaborate with any other university or institution in offering joint degree programmes for bridging,education in applied sciences, skill education with higher education;[PART IV DELHI GAZETTE : EXTRAORDINARY 20 ®(xxiii)to partner with institutions and industries for creating and operating centres and programmes.(xxiv)to promote international collaboration in applied sciences and skills education with institutions ofapplied sciences for the purpose of developing competency, knowledge and ability to global standards;(xxv)to promote a spirit of entrepreneurship in skills amongst youth;(xxvi)to establish, maintain institutions, centres, campuses and such other centres of education, research,training and extension as deemed appropriate by the University;(xxvi)to determine mode and standards for admissions to the University which may include examinations,evaluation or any other method of selection;(xxvii)to establish, maintain and manage halls, hostels, residences etc for the residence of , staff, students andscholars;(xxviii)to prescribe, regulate and enforce the discipline and conduct of students of the University and to makearrangements for promoting their health, welfare and cultural and corporate life;(xxix)to regulate the work and conduct of employees of the University and take such disciplinary measures inthis regard as may deem necessary;(xxx)to make arrangements for promoting the health and general welfare of employees of the University;(xxxi)to create any Reserve Fund, Insurance Fund or any other special Fund whether for depreciation or forrepairing, improving, extending or maintaining any of the properties or rights of the University and/or for recoupmentof wasting assets and for any other purposes for which the University deems it expedient or proper to create ormaintain such Funds;(xxxii)to draw, make, accept, endorse and discount cheques, notes or other negotiable instruments;(xxxiii)to receive benefactions, donations and gifts from persons and organizations and to name, after them,such chairs, institutions, buildings and the like as the University may determine, whose gift or donation to theUniversity is worth such amount as the University may decide;(xxxiv)to acquire by gift, purchase, exchange, lease, hire or otherwise howsoever any movable or immovableproperty which may be necessary or convenient for the purpose of the University and to build, construct, improve,alter, demolish, repair and maintain such buildings, works and constructions as may be necessary for carrying out theobjects of the University;(xxxv)to borrow money, with the approval of the Government, for the purpose of the University;(xxxvi)to assess the needs in terms of subjects, fields of specialization, levels of education and training oftechnical and other manpower, both on short and long term basis, and to initiate necessary programmes to meet thoseneeds;(xxxvii)to initiate measures to enlist the cooperation of the industry and other expert agencies toprovide complementary facilities;(xxxviii)to prescribe code of ethics, code of conduct and disciplinary rules for its employees and Code ofDiscipline for the students. However, the disciplinary rules for the employees should be on the line of conduct rulesand disciplinary rules applicable to employees of Government; and(xxxix)to do all such things as may be necessary, incidental or conducive to the attainment of all or any of theobjects of the Skills University.
