Section 6 in Jharkhand University of Technology Act, 2011
6. Powers and Functions of the University.
- The University shall have the following functions namely-(i)To provide instruction and teaching leading to Bachelor's, Master's and Doctorate Degree in Engineering, Technology, Applied Sciences and Management and in such other branches of knowledge as the University may deem fit.(ii)To establish Departments, such as centers of advanced study and research in different branches of knowledge.(iii)To prescribe courses of study for Bachelor's, Master's and Doctorate degree in different branches of learning.(iv)To accord affiliation or disaffiliation to Institutions in Applied Science & Engineering, Technology and Management and in such other branches of knowledge as the University may deem fit.(v)To hold examinations and publish results of such examinations(vi)To confer degree and other academic distinction to, and on persons who have pursued a course of study in a College or have conducted research creditably in the manner to be prescribed.(vii)To provide for the inspection and to exercise general supervision over the affairs of colleges and institutions affiliated to it.(viii)To prescribe the procedures of admission to different courses of study as per the guidelines of the AICTE/UGC and such other Central bodies governing the courses.(ix)To sponsor and undertake research in all aspects covered by it.(x)To confer honorary degrees or other distinctions in such manner as may be prescribed by Rules.(xi)To co-operate with other Universities and Institutions of higher learning and professional and individual organizations for such purpose as the University considers necessary.(xii)To institute and award Fellowships, Scholarships and Prizes and such other awards for recognition of merit as the University may deem fit.(xiii)To organize and conduct refresher courses, workshops, seminars and other programmes for teachers as well as for other staff.(xiv)To create posts, make appointments of officers and other charges as may be fixed by the Statutes, with the prior approval of the State Government.(xv)To receive gifts, donations or benefactions from the State Government or the Central Government and any other body consistent with the objects for which the University is established.(xvi)To acquire, purchase, take on lease or dispose of any property move-able or immovable for the purpose of the university with the prior approval of the State Government.(xvii)To execute deeds, leases and sign Memorandum of Understanding, enter into contracts/cancel contracts with the prior approval of the State Government.(xviii)To enter into agreement with Government of India, State Government, UGC, AICTE and other such bodies for the furtherance of its objectives.(xix)To do all such acts, as may be necessary for, or incidental to, the exercise of all or any of the powers of the University and as may be conducive to further the objects of the university.
