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State of Gujarat - Section

Section 4 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

4. Powers of the University.

- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers namely.
(1)to provide for instruction, including correspondence courses, teaching and training in such branches of learning and courses of study as it my think fit to make provisions for research, advancement and dissemination of knowledge and conduct special undergraduate courses for talented students;
(2)to promote equality of opportunities and social justice as enshrined in the Constitution of India and to be a catalyst in socio-economic transformation;
(3)to promote national integration and preserve cultural heritage;
(4)to make such provision as would enable affiliated colleges recognised institutions and approved institutions to undertake specialisation of studies;
(5)to establish maintain take, over agreement and manage colleges departments and institutes of research or specialised studies;
(6)to organise common laboratories, libraries museums and other equipments for teaching and research;
(7)to establish within the University area or outside that area such field stations, campuses specialised laboratories and other units for research and instructions and for post-graduate studies in a special subject;
(8)to designate a college or institution or department or campus autonomous for encouraging innovations;
(9)to provide for common resources centres for a group of colleges in the region, in terms of libraries computer services etc., and also to provide for inter-study disciplinary courses for study and research;
(10)to institute professorships, readerships lectureships and other posts to teachers required by the University;
(11)to guide teaching and research work in colleges, University Departments and recognised institutions;
(12)to organise and undertake extra mural studies training and extension services;
(13)to lay down the courses of instruction for the various examinations;
(14)to institute degrees, diplomas and other academic titles and distinctions;
(15)to hold examinations or tests and confer degrees and diplomas on and grant certificates to persons who-
(a)have pursued approved courses of study in the University or an affiliated college, unless exempted therefrom in the manner prescribed by the Statutes, Ordinances, Regulations and Rules and have passed the examinations or tests prescribed by the University, or
(b)have carried on research under conditions prescribed by the Statutes Ordinances, Regulations or rules;
(16)to confer honorary degrees or other academic distinctions in the manner laid down by the Statutes;
(17)to grant such diplomas to and to provide such lectures instructions and training to person who are not enrolled students of the University as may be determined by the Statutes Ordinances Regulations and rules.
(18)to withdraw or cancel any degree diploma or certificate conferred or granted by the University in the manner prescribed by the Statutes.
(19)to associate or admit educational institutions with or to the privileges of the University by way of affiliation recognition or approval;
(20)to withdraw or modify either in whole or in part, affiliation recognition or approval of educational institutions;
(21)to inspect colleges, recognised institutions and approved institutions and to take measure to ensure that proper standards of instruction, and to take measures to ensure that proper standards of instruction teaching and training are maintained in them and that adequate library and laboratory provisions are made therein;
(22)to lay down and regulate the salary scales, allowances and other conditions of service of the members of the teaching other academic and non-teaching staff of the University;
(23)to lay down and regulate the salary scales allowances and other conditions of service of the members of the teaching other academic and nonteaching staff in the affiliated colleges and recognised and approved institutions;
(24)to provide for the recognition of Students' Unions or associations of teachers, academic staff or other employees of the University affiliated colleges and recognised institutions;
(25)
(a)to control and co-ordinate the activities of and to give financial aid to affiliated colleges and recognised and approved institutions; and
(b)to regulate the fees to be paid by the students in affiliated colleges and recognised and approved institutions;
(26)to hold and manage trusts and endowments;
(27)to institute and award fellowships travelling fellowships scholarships statesmanship medals prizes and other awards;
(28)to make special provisions for the spread of University education among classes and communities which are educationally backward;
(29)to lay down courses of study to meet the requirements of rural planning development and reconstruction and to provide for instruction teaching and training in such courses;
(30)to make special provision for disseminating knowledge and promoting arts and culture;
(31)to fix, to demand and to receive or recover such fees and other charges as may be prescribed by the Ordinances;
(32)to establish, maintain and manage hostels;
(33)to recognise hostels not maintained by the University to inspect such hostels and to withdraw recognition thereform;
(34)to co-ordinate, supervise regulate and control the residence conduct and discipline of the students and all categories of employees and to lay down service conditions of the employees of the University and to make arrangements for promoting their health and general welfare;
(35)to take disciplinary action against the students of the University and to impose such punishment upon them as may be deemed fit for the breach of discipline or miss conduct within or outside the University including the use of unfair means at an examination or in relation thereto by themselves or by any other persons or abetment thereof;
(36)to conduct co-ordinate supervise, regulate and control post-graduate teaching and research work in the University Departments and affiliated colleges and recognised institutions;
(37)to co-ordinate, supervise regulate and control the conduct of undergraduate teaching and instruction in the affiliated colleges and to undertake the same in the University colleges;
(38)to institute and manage-
(a)Printing and Publication Department;
(b)University Extension Board;
(c)Information Bureau and
(d)Employment Bureau;
(39)to make provision-
(a)for continuing education adult education extra mural teaching extension services and other recognised educational activities;
(b)for Physical Education National Cadet Corps, National Services Scheme National Sports Organisation and such other recognised activities; and
(c)for sport and athletic activates;
(40)to co-operate with any other Universities authorities or associations or any other public or private bodies in such manner and for such purposes as the University may determine;
(41)to make arrangements for training for competitive examinations for recruitment of services under Union and State Governments;
(42)to promote the development of the study of Gujarat and Hindi (in Devanagri script) and other languages and the use of Gujarati or Hindi (in Devanagri script) or both as the media of instruction and examination;
(43)to acquire, hold, manage and dispose of any property movable and immovable including trust or endowed property within or outside the University and to invest any funds representing such property in such manner as the University thinks fit;
(44)to raise public loans on security of the assets of the University for the purpose of the University with the previous approval of the State Government;
(45)to generate resource by frugal and productive utilisation of the University resources;
(46)to enter into any agreement for the incorporation in the University of any other institution and for taking over its rights properties and liabilities and-for any other purpose not repugnant to this Act;
(47)to organise and conduct refresher courses workshops seminars programmes;
(48)to do all such other acts and things 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 arts, science and other branches of learning and culture.