Section 5 in National Law University of Uttarakhand Act, 2011
5. Powers and functions of the University.
- The powers and functions of the University shall be as follows; namely-(i)to administer and manage the University and such centre for research, education and instruction as are necessary in furtherance of the objects of the University;(ii)to provide for instructions in such branches of knowledge of learning pertaining to law, as the University may deem fit and to make provision for research and for the advancement and dissemination of knowledge of law;(iii)to sponsor and undertake research in all aspects of law & justice with thrust upon legal and judicial reforms;(iv)to prescribe qualifications and to regulate the admission of students to the University as regards any programme;(v)to hold examinations, grant diplomas or certificates, confer degrees and other academic distinctions on persons subject to such conditions as the University may determine and to withdraw any such diplomas, certificates, degree or other academic distinctions for good and sufficient cause.(vi)to confer honorary degrees or other distinctions in such manner as may be prescribed;(vii)to fix, demand and receive fees and other charges;(viii)to establish and maintain halls along with hostels and to recognize places for the students of the University and to withdraw such recognition accorded to any such place of residence;(ix)to establish such special centres, specialised study centres or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects.(x)to supervise and control the residence, to regulate the discipline among the students of the University and to make arrangements for promoting their health;(xi)to make arrangements in respect of the residence, discipline and teaching of women students;(xii)to create academic, technical, administrative, ministerial and other posts with the prior approval of the State Government;(xiii)to regulate and enforce discipline among the employees of the University and to take such disciplinary measures as may be deemed necessary;(xiv)to create posts required by the University with the prior approval of the State Government;(xv)to appoint persons as professors, readers, lecturers or otherwise as teachers and research scholars of the University;(xvi)to institute and award fellowships, scholarship, prizes and medals;(xvii)to provide for printing and publication of research papers and brochures;(xviii)to co-ordinate with any other organization in the matter of education, training and research in law, justice and allied subjects for such purposes as may be agreed upon on such terms and conditions as the University may deem fit.(xix)to co-ordinate 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 academicians, scholars and generally in such manner as may be conducive to the common objects;(xx)to regulate the expenditure and to manage the accounts of the University.(xxi)to establish, maintain and furnish within the premises of the University or elsewhere, such class rooms, study halls, libraries and reading rooms as the University may consider necessary.(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 or maintain any such building or works;(xxiv)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 deem fit without prejudice to the interest and activities of the University:Provided that where the properties have been created with financial assistance of the State or the Central Government prior approval of the State Government shall be necessary;(xxv)to draw and accept, to make and endorse to discount and negotiate, Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments;(xxvi)to execute conveyances, transfers, re-conveyances, mortgages, leases, licences and agreements 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 in order to execute an instrument or transact any business of the University, any person as it may deem fit;(xxviii)to enter into any agreement with Central Government, State Government, the University Grants Commission or other authorities for receiving grants;(xxix)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities, funded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may deem 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;(xxx)to invest the funds of the University or fund entrusted to the University in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment;(xxxi)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, such as pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of any employees of the University and to aid in establishment and support of the associations, institutions, funds, trusts and conveyance calculated to benefit the staff and the students of the University;(xxxii)to do all such other acts as the University may consider necessary, conductive or incidental to the attainments of enlargements of all or any of its objectives.(xxxiii)to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the University and to alter, modify and to rescind them;(xxxiv)to delegate all or any of its powers to the Vice Chancellor of the University or any committee or any sub-committee or to any one or more members of its body or its officers;
