Section 6 in Shri Govind Guru University Act, 2015
6. Powers and Functions of University.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers and functions, namely:-(1)to provide for the instruction, teaching and training in such branches of learning and courses of study as it may think fit, and to make provision for research, advancement and dissemination of knowledge;(2)to make such provision as would enable affiliated colleges and recognised institutions to undertake specialisation of studies;(3)to organize common laboratories, libraries and other equipments for teaching and research;(4)to establish, take over, maintain and manage college, department, centres and institutes of research or specialized studies;(5)to institute Professorships, Associate Professorships or Assistant Professorships and other posts of teachers required by the University;(6)to appoint or recognise persons as Professors, Associate Professors, or Assistant Professors or otherwise as teachers of the University;(7)to lay down the courses of instruction including inter-disciplinary studies for various examinations;(8)to guide teaching and research work in colleges, University departments, or recognised institutions;(9)to institute degrees, diplomas, certificates and other academic distinctions;(10)to hold examinations and to confer degrees, diplomas and other academic distinction on persons who -(a)have pursued course of study in the University or in an affiliated college unless exempted therefrom, in the manner prescribed by the Statutes, Ordinances, Regulations or Rules and have passed the examinations prescribed by the University, or(b)have carried on research as per the conditions prescribed by the Ordinances, Regulation or Rules;(11)to confer honorary degrees or other academic distinctions in the manner laid down by the Statutes;(12)to grant such diplomas and to provide for such lectures, instruction and training for persons who are not enrolled students of the University, as may be prescribed by the Statutes, Ordinances, Regulations or Rules;(13)to admit educational institutions to the privileges of the University and to withdraw such privileges;(14)to inspect colleges and recognised institutions and to take measures to ensure that proper standards of instruction, teaching and training are maintained and adequate library, laboratory and facilities for skill formation and enhancement are made therein;(15)to control and co-ordinate the activities of affiliated colleges, institutions and recognised institutions and to regulate the fees to be paid by the students in such colleges and recognised institutions;(16)to institute and award fellowships, travelling fellowships, scholarships, bursaries, studentships, exhibitions, medals, and prizes;(17)to make special provisions for the spread of University education among classes and communities which are educationally backward;(18)to make special provisions for disseminating knowledge and promoting arts and culture;(19)to fix, demand and receive or recover such fees and other charges as may be prescribed by the Ordinances;(20)to establish, maintain and manage hostels by the University, and to recognise such hostels which are not maintained by the University, Such hostels may be inspected by the University and recognition may be withdrawn, if University deems it fit and proper;(21)to supervise, regulate and control the conduct and discipline of the students of the University, the affiliated colleges and the recognised institutions and to make arrangements for promoting their health and general welfare;(22)to institute and manage-(a)Printing and Publication Department;(b)University Extension Boards;(c)Information Bureau; and(d)Employment Bureau;(23)to make provisions-(a)for Physical Education, National Social Service, Chief Minister Shramdan Yojana, National Cadet Corps, etc.;(b)for sports and athletic activities;(c)for compliance of other academic, extra-curricular and co-curricular activities;(d)to make necessary arrangements for obtaining accreditation from the National Assessment and Acrediation Council (NAAC), Academic and Administrative Audit (AAA), (National Board of Assessment) (NBA) or any other statutory accreditation agency constituted by the Central or the State Government, as the case may be;(e)to comply with the directives/instructions of the State Government to the affiliated colleges and recognised institutions and the University from time to time;(24)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(25)to promote the development of the study of Gujarati and Hindi (in Devnagari script) and the use of Gujarati and Hindi (in Devnagari Script) or both or English as a medium of instruction in education and examination;(26)to make arrangements for training for competitive examinations for recruitment to the services under the Union and the State Government;(27)to accept, hold and manage any endowments, donations or funds which vest in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in accordance with the provisions of this Act:Provided that no donation from a foreign country, foreign foundation or any person in such country, foundation shall be accepted by the University save with the approval of the Central Government or the State Government, as the case may be;(28)to borrow money from the Central Government, any State Government or from any individual, association or body corporate:Provided that power to borrow moneys shall be exercised after obtaining previous approval of the State Government;(29)to do all such acts and things whether incidental to the powers and functions as, aforesaid or not, as may be required in furtherance of the objects of the University and generally to cultivate and promote arts, science and other branches of learning and culture.
