- The University shall have the following powers, namely:-(1)to institute degrees, titles, diploma and other academic distinctions;(2)to confer degrees, titles, diploma and other academic distinctions on persons who shall have carried out research in the University or in any other institution or centre recognised by the University under conditions prescribed.Explanation. - For the purpose of this clause and other provisions of this Act, institution or centre recognised by the University shall mean an institution or a centre situated in India or in other countries, recognised by the University for the purpose of furthering the objects of the University;(3)to confer honorary degrees or other academic distinctions in the prescribed. manner and under conditions prescribed;(4)to supervise and control hostels and to regulate and enforce discipline among the students of the University and to make arrangements for promoting "their health and general welfare;(5)to prescribe conditions under which the award of any degree, title, diploma and other academic distinctions to persons may be withheld;(6)to co-operate with any other University, authority or association or any other public or private body having in view the promotion of purposes and objects similar to those of the University for such purposes as may be agreed upon, on such terms and conditions, as may, from time to time, be prescribed;(7)to establish and maintain University libraries, research stations, museums for research and publication bureau;(8)to institute research posts and to appoint persons to such posts;(9)to institute and award fellowships, including travelling fellowships, scholarships, medals and prizes in the manner prescribed;(10)to establish, maintain or recognise hostels for students of the University and residential accommodation for the staff of the University and to withdraw any such recognition;(11)to fix fees and to demand and receive such fees as may be prescribed;(12)to hold and manage endowments and other properties and funds of the University;(13)to borrow money with the approval of the Government on the security of the property of the University for the purposes of the University;(14)to enter into agreement with other bodies or persons for the purpose of promoting the objectives of the University. Including the assuming of the management of any Institution under them and the taking over of its rights and liabilities; and(15)to do all such acts and things, whether incidental to the objects mentioned in section 4 and the powers aforesaid not, as may be necessary or desirable to further the objects of the University.
