Section 7(a) in The Uttar Pradesh State Sports University Act, 2021
(a)Administrative powers and functions:-(i)to administer and manage the University and the associated colleges and to establish such institutes and centre for research, education and instructions as are necessary for the furtherance of the objects of the University:(ii)to hold examinations and confer degrees, diplomas, or grant certificates and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates or other academic distinctions or titles in the manner as may be prescribed:(iii)to confer honorary degrees or other distinctions in the manner as may be prescribed:(iv)to establish such specialized study centres or other units for research and development as arc, in the opinion of the University, necessary for the furtherance of its objects:(v)to collaborate or associate with any educational institution with like or similar objects for the design and introduction of specialized standalone courses:(vi)to develop and maintain linkages with educational or other institutions in any pan of the world having objects wholly or partially similar to those of the University, through exchange of teachers, students and scholars and generally in such manner as may be conducive to their common objects:(vii)to develop and maintain relationships with teachers, coaches, researchers, experts, sports associations and federations in any part of the world for achieving the objects of the University:(viii)to establish, maintain and manage sports infrastructure, halls and hostels for the residence of students and accommodation for faculties, officers and employees of the University;(ix)to supervise and control the residence and to regulate the discipline among the students of the University and to make arrangement for promoting their health and general welfare and cultural activities;(x)to institute and award fellowships, scholarships, prizes, medals and other awards;(xi)to purchase or to take on lease any land or building or sports complex or sports infrastructure and scientific sports research equipments or indoor stadium on works which may be necessary or convenient for the purpose of the University on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such buildings or works;(xii)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit, consistent with the interest, activities and objects of the University, after taking prior permission of the State Government;(xiii)to execute conveyances regarding transfers, mortgages, leases, licenses, agreements and other conveyances in respect of the property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University, after taking prior permission of the State Government:(xiv)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto either on permanent post or on temporary post or on contractual basis ;(xv)to institute professorships, associate professorships, assistant professorships, readerships, lectureships, endowed professorship, honorary professorships, adjunct professorships, emeritus professorships, of different sports and games and any other teaching, academic or research posts for sports sciences and to prescribe qualifications for them;(xvi)to appoint persons as Director, Deans, Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Head Coaches, Coaches, Trainers, Adjunct Professors, or otherwise as teachers and researchers of the University;(xvii)to regulate and enforce discipline among the employees of the University and to provide for such disciplinary measures as may be prescribed:(xviii)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;(xix)to be admitted as a student of the University or in any affiliated course of the University in any college/institution, a student must have at least won a medal/prize at (he District Level Sports Competition in an Olympic Sports;(xx)to appoint to the post of Vice-Chancellor of the University, a person as per the qualification prescribed under section 12 of this Act;(xxi)to have liaison or membership with various international professional organisations or bodies;(xxii)to co-operate or collaborate or associate with any other University or authority or institution of higher learning, including those located outside the country, in such manner and for such purposes as the University, may determine;(xxiii)to act as a technical advisory body to State Government and State/National Sports Federations on all matters related to sports;(xxiv)to admit to its privileges any College or Institution in or outside India subject to such conditions as may be laid down by the Statutes:(xxv)to recognise persons for imparting instruction in any College or Institution admitted to the privileges of the University;
