Section 7 in The Gujarat National Law University Act, 2003
7. Powers and functions of University.
- The University shall have the following powers and perform the following functions, namely:-(i)to administer and manage the University and such centres of research, education and instruction as are necessary for the furtherance of the objects of the University;(ii)to provide for instruction in such branches of knowledge or learning pertaining to law as the University may think fit and to make provision for research and for advancement and dissemination of knowledge of law;(iii)to organise and undertake extra-mural teaching and extension services;(iv)to hold examinations and to grant diplomas or certificates and to confer degrees including joint degrees in law combined with other disciplines and other academic distinctions on persons subject to such conditions as the University may determine and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(v)to confer honorary degrees or other distinctions in such manner as may be laid down by regulations;(vi)to fix demand and receive fees and other charges;(vii)to institute and maintain halls and hostels and to recognise places of residence for the students of the University and to withdraw such recognition accorded to any such place of residence;(viii)to establish such special centres, specialized study centres or other units for research and instruction as are in the opinion of the University, necessary for the furtherance of its objects;(ix)to supervise and control the residence and to regulate the discipline of the students of the University;(x)to create academic, technical administrative, ministerial and other posts and to make appointments thereto;(xi)to regulate conduct and enforce discipline among the employees of the University and to take such disciplinary measures as may be deemed necessary;(xii)to institute Professorships, Associate Professorships, Assistant Professorships, Readerships, Lecturerships and any other teaching, academic or research posts required by the University;(xiii)to appoint persons as Professors, Associate Professors Assistant Professors, Readers, Lecturers or otherwise as teachers and researchers of the University;(xiv)to establish and run specialised Schools for studies and research in various disciplines in law and related fields;(xv)to institute and award fellowships, scholarships prizes and medals;(xvi)to provide for printing, reproduction and publication of research and other works and to organise exhibitions;(xvii)to sponsor and undertake research in all aspects of law, jurisprudence, justice, legislation, parliamentary practice and related fields.(xviii)to co-operate with any other organization in the matter of education training and research in law, jurisprudence, justice, legislation, parliamentary practice and allied subjects for such purposes as may be agreed upon on such terms and conditions as the University may, from time to time determine;(xix)to co-operate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the University by exchange of teachers and scholars and generally in such manner as may be conducive to the common objects;(XX)to regulate the expenditure and to maintain the account of the University;(xxi)to establish and maintain within the premises of the University or elsewhere such class rooms and study halls as the University may consider adequate and necessary and to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the University;(xxii)to receive grants, subventions, subscriptions, donations and gifts for the purpose of the University and consistent with the objects for which the University is established;(xxiii)to purchase, take on lease or accept as gifts or otherwise any land or building or 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;(xxiv)to sell, exchange, lease or otherwise dispose of movable or immovable property of the University on such terms as it may think fit and proper without prejudice to the interests and activities of the University:Provided that the University shall not sell, exchange, lease or otherwise dispose of movable or immovable property granted by the State Government without prior approval of the State Government or without compliance of the terms and conditions on which the State Government has given approval.(xxv)to draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange cheques or other negotiable instruments;(xxvi)to execute conveyance, transfer, reconveyance, mortgages, lease, licence and agreement in respect of property movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University;(xxvii)to appoint any person for execution of an instrument or transaction of any business of the University,(xxviii)to enter into any agreement with the Central Government or the State Government or the Government of any other State or the University Grants Commission or any other authority for receiving grants;(xxix)to accept grants of money, securities or property of any kind on such terms as it may deem expedient;(xxx)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based on all or any of the properties and assets of the University or without any securities and on such terms and conditions as it may think fit and to pay out of the funds of the University all expenses incidental to the raising of money and to repay and redeem any money borrowed;(xxxi)to invest the funds of the University or the money entrusted to the University in or on such securities and in such manner as it may deem fit and from time to time transpose any investment;(xxxii)to make regulations for regulating the affairs and the managements of the University;(xxxiii)to constitute fund for pensions, gratuity, insurance provident fund which shall be governed by the provisions of the Provident Funds Act, 1925 (19 of 1925) as if such fund were a Government Provident Fund in such manner and subject to such conditions as may be prescribed by regulations and to make such grants as it may think fit for the benefit of any employee of the University and to aid in support of the establishment of associations, institutions, funds and trusts calculated to benefit the employees and the students of the University;(xxxiv)to delegate all or any of its powers to the Director or any committee or sub-committee constituted by any authority of the University or to any one or more members of the General Council of the University or to any officers of the University or to any officer of the University; and(xxxv)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or promotion of the objects of the University.
