Section 5 in The Rajasthan University of Health Sciences Act, 2005
5. Powers and duties of the University.
- The University shall have the following powers and duties, namely:-(a)to institute teaching and training in such branches of medicine and dentistry as the University may think fit, and to make provisions for research and for the advancement and dissemination of knowledge in those branches;(b)to institute and award degrees, diplomas, certificates and other academic distinctions;(c)to admit students to the courses of study of the University and to conduct examinations or tests and lay down conditions in respect thereof;(d)to hold examinations for, and to grant and confer degrees, diplomas, certificates and other academic distinctions to, and on persons, who-(i)have pursued a course of study in the University, constituent or affiliated colleges; or(ii)have carried on research in the University, constituent or affiliated colleges;(e)to confer honorary degrees or other academic distinctions in the manner and under conditions laid down in the Statutes;(f)to grant such diplomas to, and to provide such lectures and instructions for, persons, not being students of the University, as the University may determine;(g)to co-operate or collaborate with other Universities and authorities in such manner, and for such purposes, as the University may determine;(h)to institute and award scholarships, fellowships (including travelling fellowships), studentships, stipend, medals and prizes in accordance with the Statutes and Ordinances;(i)to recognize for the purposes of admission to a course of study for a degree or diploma, as equivalent to its own degree, any degree or diploma conferred by any other University;(j)to establish, maintain and administer institutes of research, hospitals, laboratories, libraries or other facilities necessary" to carry out the objects of the University;(k)to establish, maintain and administer hostels and to recognize places of residence for students of the University;(l)to fix and collect fees and other charges in accordance with the Ordinances;(m)to supervise and control the residents, and to regulate the discipline of students of the University, the institutes and to make arrangements for promoting their health;(n)to create teaching, administrative, ministerial and other necessary posts required by the University and to make appointments thereto;(o)to undertake publications of works of merit and research;(p)to provide for management and treatment of the patients in its hospitals;(q)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be required in order to further the objects of the University.
