Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 4 in The Kota Open University Act, 1987

4. Objects and functions of the University.

- The University shall, in order to achieve the object of advancing and disseminating education and knowledge, in the State through diverse means including distance education system, perform the following functions, namely;-
(i)to provide for instructions and research in such branches of knowledge, technology, vocations and professions as the University may deem necessary or proper;
(ii)to prescribe courses of study for degrees, diplomas, certificates or any other purpose;
(iii)to hold examinations and confer degrees, diplomas, certificates and other academic distinctions;
(iv)to determine the manner of distance education system so as to organise academic programmes;
(v)to create posts and positions for imparting instructions conducting academic activities and running the administration of the University and to appoint persons to such posts or positions;
(vi)to associate with other Universities and institutions of learning, specially with the Indira Gandhi National Open University, Delhi in order to have therewith inter-locking system in the field of distant education;
(vii)to institute and award fellowships, scholarships and prizes;
(viii)to establish or maintain Regional Centres and study centres;
(ix)to organise or conduct workshops, seminars and other programmes;
(x)to give recognition to examinations, studies and activities conducted by other Universities, institutions, academic bodies and organisations;
(xi)to make suitable arrangements for research and development in the field of education;
(xii)to receive donations, grants, aid and gifts (movable or immovable) for the purposes of the University;
(xiii)to borrow money with the previous approval of the State Government;
(xiv)to determine standards and lay down conditions for admission of students to various courses of study;
(xv)to confer autonomous status to a regional or study centre or to admit a centre to its privileges; and
(xvi)to do all other acts and perform all such functions which are necessary for or incidental to achieving the aims and objects of the university.
Chapter-III Powers and functions of the Chancellor