Section 7 in The Kadi Sarva Vishwavidyalaya Act, 2007
7. Powers and functions of the University.
- Subject to the provisions of this Act, the University shall exercise the following powers and perform the following functions, namely:-(i)to administer and manage the University and such centres [***] [Deleted 'within the University campus' by Gujarat Act No. 3 of 2012, dated 15.3.2012.] for research, education and instruction as arc necessary for the furtherance of the objects of the University;(ii)to provide for instruction, training, research in such branches of knowledge or learning pertaining to science, technology, dental, medical, physiotherapy, pharmacy, commerce, education, management, computers, humanities and allied areas and for advancement and dissemination of science and technology and the allied areas;(iii)to conduct innovative experiments in new teaching and learning methods and technologies in the field of science and technology, dental, medical, physiotherapy, pharmacy, commerce, management, computers and allied areas in order to achieve international standards of such education, training and research;(iv)to prescribe courses of study and curricula and provide for flexibility in the education system and delivery methodologies including electronic and distance learning;(v)to hold examinations through electronic mode also 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 prescribed manner;(vi)to confer honorary degrees or other distinctions in the prescribed manner;(vii)to establish such special centres, specialized study centres or other units [***] [Deleted 'within the University campus' by Gujarat Act No. 3 of 2012, dated 15.3.2012.] for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;(viii)to provide for printing, reproduction and publication of research and other works and to organize exhibitions, workshops, seminars and conferences;(ix)to sponsor and undertake research in all aspects of science, technology, dental, medical, physiotherapy, pharmacy, commerce, education, management, computers and humanities and allied areas;(X)to collaborate or associate with, advise, administer, control, develop and maintain with other Universities or any educational institution with like or similar objects;(xi)to develop and maintain linkages with educational or other institutions 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;(xii)to develop and maintain relationships with teachers, researchers and domain experts in science, technology, dental, medical, physiotherapy, pharmacy, commerce, education, management, humanities and allied areas for achieving the objects of the University;(xiii)to regulate the expenditure and to manage the finances and to maintain the accounts of the University;(xiv)to receive funds from industry, national and international organizations or any other source as gifts, donations, benefactions or bequests by transfers of movable and immovable properties for the purposes and objects of the University;(xv)to establish, maintain and manage halls and hostels for the residence of students;(xvi)to supervise and control the residence and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities;(xvii)to fix, demand and receive or recover fees and such other charges in accordance with the guidelines of the State Government or National Statutory bodies;(xviii)to institute and award fellowships, scholarships, prizes, medals and other awards;(xix)to purchase or to 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 or alter and maintain any such building or works;(xx)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;(xxi)to draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques or other negotiable instruments;(xxii)to raise and borrow money on bond, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities upon 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, to repay and redeem any money borrowed;(xxiii)to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of the University;(xxiv)to execute conveyances regarding transfers, mortgages, leases, licenses, agreements, and other conveyances in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University;(xxv)to admit the students for the courses offered by the University in the prescribed manner;(xxvi)to create academic, technical, administrative, ministerial and other posts, to prescribe qualifications therefor and to make appointments thereto;(xxvii)to regulate and enforce discipline among the officers and employees of the University and to provide for such disciplinary measures as may be prescribed;(xxviii)to institute professorships, associate professorships, assistant professorships, readerships, lecturerships and any other teaching, academic or research posts and to prescribe qualifications for the persons to be appointed on such posts;(xxix)to appoint persons as professors, associate professors, assistant professors, readers, lecturers or as teachers and researchers of the University;(xxx)to delegate all or any of its powers (except the power to make regulations) to any other officer or authority of the University; and(xxxi)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.
