Section 7 in The Gujarat Forensic Sciences University Act, 2008
7. Powers and functions of 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 to establish such institutes and centres for research, education and instructions as are necessary for the furtherance of the objects of the University;(ii)to provide for instructions, training and research in such branches of knowledge or learning pertaining to forensic science, behavioural science, technology and management in relation to civil and criminal laws, allied areas, prevention of crimes and rehabilitation of the victims;(iii)to conduct innovative experiments in new methods and technologies in the field of science, technology and management in relation to the domains of investigation, prevention and detection of crimes and furthering the cause of criminal justice systems in order to achieve international standards of such education, training and research;(iv)to prescribe courses and curricula and provide for flexibility in the education systems and delivery methodologies including electronic and distance learning;(v)to hold examinations 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 manner as may be prescribed;(vi)to confer honorary degrees or other distinctions in the manner as may be prescribed;(vii)to establish such special centres, specialized study centres or other units for research and development 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 work and to organize exhibitions, workshops, seminars, conferences, etc.;(ix)to sponsor and undertake research in all aspects of forensic science, behavioural science, technology and allied areas in relation to investigation, detection and prevention of crimes and rehabilitating the victims of crimes;(X)to collaborate or associate with any educational institution with like or similar objects;(xi)to develop and maintain linkages with educational or other institutions in any part of the world 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 experts in the domains of investigation and detection of crimes and furthering the cause of criminal justice system for achieving the objects of the University;(xiii)to regulate the expenditure, manage the finance and to maintain accounts of the University;(xiv)to receive grants, subventions, subscriptions, donations and gifts for the purposes of the University and consistent with the objects for which the University is established and to enter into any agreement with the Central Government, the State Government, the University Grants Commission or other authorities or bodies for receiving any grants;(xv)to receive funds from the industries or from any other sources as gifts, donations, benefactions or bequests and by transfers of movable and immovable properties for the purposes and objects of the University;(xvi)to establish, maintain and manage halls and hostels for the residence of students and accommodation for faculties, officers and employees of the University and the guest houses;(xvii)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;(xviii)to fix, demand and receive or recover fees and such other charges as may be prescribed;(xix)to institute and award fellowships, scholarships, prizes, medals and other awards;(xx)to purchase or to take on lease 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;(xxi)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 after taking prior permission of the State Government;(xxii)to draw and accept, to make and endorse, to discount and negotiate Government promissory notes and other promissory notes, bills of exchange, cheques or other negotiable instruments;(xxiii)to raise and borrow moneys on bonds, 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 and 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 moneys, to repay and redeem any money borrowed after taking prior permission of the State Government;(xxiv)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 University;(xxv)to execute conveyances regarding transfers, mortgages, leases, licenses, agreements and other conveyance in respect of the property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University after taking prior permission of the State Government;(xxvi)to admit the students for the courses offered by the University in the prescribed manner;(xxvii)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(xxviii)to regulate and enforce discipline among the employees of the University and to provide for such disciplinary measures as may be prescribed;(xxix)to institute professorships, associate professorships, assistant professorships, readerships, lectureships, endowed professorship, honorary professorships, adjunct professorships, emeritus professors and any other teaching, academic or research posts and to prescribe qualifications for them;(xxx)to appoint persons as Directors, Director of Research and Development, Deans, Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Adjunct Professors, Registrar, or otherwise as teachers and researchers of the University;(xxxi)subject to the provisions of this Act and the regulations, any officer or authority of the University may, by order, delegate his or its powers (except the power to make regulations) to any other officer or authority under his or its control and subject to the condition that the ultimate responsibility for the exercise of the power so delegated shall continue to rest in the officer or authority delegating them;(xxxii)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.
