7. Powers and functions of University.-

(1) Subject to the provisions of this Act, the University shall exercise the following powers and perform the following functions, namely:-

(a) to provide instructions and research in such branches of police sciences including coastal policing, security, cyber security, artificial intelligence, cyber crime, risk management, social sciences including studies related to gender sensitisation, minorities and weaker sections, juvenile justice and such other subjects relevant for the Government as well as private sector, as the University may think fit, and for the advancement of learning, research and dissemination of knowledge in such branches;

(b) to plan and prescribe courses of study such as degrees, diplomas and certificates including in-service courses of short and long duration;

(c) to endeavour to design and conduct through its affiliated colleges, integrated courses including post-matriculation in policing related or allied subjects;

(d) to hold examinations and grant degrees, diplomas, certificates and other academic distinctions;

(e) to confer honorary degrees or other distinctions;

(f) to grant, subject to such conditions as the University may determine, diplomas or certificates to, of evaluation or any other method of testing, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

(g) to provide facilities through distance education system to such persons as it may determine;

(h) to introduce semester system, continuous evaluation and choice-based credit system and enter into agreements with other Universities and academic institutions for credit transfer and joint degree programmes;

(i) to obtain accreditation from the National Assessment and Accreditation Council or any other accrediting agency at the national level;

(j) to introduce e-governance with an effective management information system;

(k) to fix, demand and receive fees and other charges;

(l) to establish, maintain and manage colleges, institutions and halls in other States and Union territories and hostels for the residence of students;

(m) to establish such centres and specialised laboratories or other units for research and instructions as are, in the opinion of the University, necessary for the furtherance of its objects;

(n) to supervise and control the residence and regulate the discipline of students of the University and to make arrangements for promoting their health, general welfare, cultural and corporate life;

(o) to institute academic and other posts and to make appointments thereto (except in the case of the Vice-Chancellor) as may be necessary for imparting instructions and managing all affairs of the University;

(p) to appoint persons working in any other University or academic institution, including those located outside the country as teachers of the University for a specified period;

(q) to co-operate, collaborate or partner or associate with educational or other institutions and organisations, public and private, including those located outside the country having objects wholly or partly similar to those of the University by exchange of teachers and scholars and generally in such manner as may be conducive to their common objects;

(r) to institute and award fellowships, scholarships, exhibitions, prizes and medals;

(s) to provide for the preparation of instructional material, including related software and other audio-visual aids;

(t) to make provisions for research and development in areas of core competence of the University;

(u) to enter into, carry out, vary or cancel contracts;

(v) to provide, control and maintain discipline among the students and all categories of employees and to lay down the conditions of service of such employees including their code of conduct;

(w) to establish and maintain such infrastructure as may be necessary;

(x) to set up campuses across the country and off-shore campuses as per requirement;

(y) to admit foreign students, Overseas Citizen of India card holder, Person of Indian Origin, non-resident Indian, children of Indian workers in Gulf and South East Asian Countries, in such manner and as may be laid down in the Statutes;

(z) to do all such things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

(2) Notwithstanding anything contained in sub-section (1), the University shall not dispose of in any manner any immovable property without the prior approval of the Central Government.

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