Section 30(2) in A.P.J. Abdul Kalam Technological University Act, 2015
(2)Subject to the provisions of this Act and the Statutes, the Committee shall have the following powers, namely:-(i)to make Ordinances in conformity with this Act and the Statutes made thereunder and to amend or repeal the same;(ii)to propose Statutes for the consideration of the Board of Governors;(iii)to propose norms and standards for affiliating colleges as regular colleges or autonomous colleges or constituent colleges of the University;(iv)to establish, maintain and administer hostels and to recognise hostels not managed by the University and to suspend or withdraw such recognition;(v)to exercise control over the students of the University, to secure their health, well being and discipline and to exercise through the affiliated colleges control for similar purposes over the students of affiliated colleges;(vi)to control-and regulate admission of students for various courses of study in colleges, departments, or centres maintained by the University;(vii)to conduct University examinations and approve and publish the results thereof;(viii)to fix the fees payable to the University and to demand and receive such fees;(ix)to accept endowments, bequests, donations and transfers of any movable or immovable properties to the University on its behalf:Provided that all such endowments, bequests, donations and transfers shall be reported to the Board of Governors at. its next meeting;(x)to receive funds for collaboration programmes from foreign agencies subject to the rules and regulations of the Central Government and State Government in that behalf;(xi)to direct for the management and control of all immovable and movable properties transferred to the University by the Government;(xii)to consider the financial estimates of the University and submit them to the Board of Governors in accordance with the provisions of the Statutes made in this behalf;(xiii)to direct the form, custody and use of the common seal of the University;(xiv)to arrange for and direct the investigation into the affairs of affiliated colleges, to issue instructions for maintaining their efficiency, for ensuring academic and administrative resources, infrastructural facility, academic performance, performance of teachers of these colleges and in the case of private colleges ensure payment of adequate salaries and service conditions to the members of the staff and in case of disregard of such instructions, to modify the conditions of affiliation or take such steps as it deems proper in that behalf;(xv)to define the powers and duties of the officers of the University other than those provided in this Act;(xvi)to delegate any of its powers to the Vice-Chancellor or to a committee appointed from among its members;(xvii)to exercise such other powers and perform such other functions as may be prescribed by this Act, the Statutes and the Ordinances.
