Section 7 in The Delhi Technological University Act, 2009
7. Powers of the University.
- The University shall have the following powers, namely:-(1)to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge and skills;(2)to grant, subject to such conditions as the University may determine, diplomas and certificates to, and confer degrees and other academic distinctions on the basis of examinations, evaluation or any other method of testing, on persons;(3)to confer honorary degrees or other distinctions;(4)to organize and to undertake extra-moral studies and extension services;(5)to create and institute professorships, associate professorships, assistant professorships and other teaching and academic positions required by the University and to appoint persons to such and other academic and research positions;(6)to recognize persons as professors, associate professors or assistant professors and others as teachers of the University;(7)to provide for the terms and conditions of service of teachers and other members of the academic or administrative staff appointed by the University;(8)to appoint persons working in any other university or organization as teachers of the University for a specified period;(9)to create administrative, ministerial and other posts in the University and to make appointments thereto;(10)to co-operate or collaborate or associate with any other University, authority or institution of higher learning in such manner and for such purpose as the University may determine and with the prior approval of the Government in case of a Foreign University;(11)to enable the co-operation, collaboration or association of persons working in any other institution, with persons working in the University, for imparting instruction or supervising research, or both;(12)to build up a body of academia to perform academic functions, and to pay them remuneration in the manner prescribed;(13)to establish, maintain colleges, campuses and such other centers of education, research, training and extension as deemed appropriate by the University;(14)to set up central facilities like computer centre, instrumentation centre, central workshop, central library, auditorium, etc.;(15)to set up curriculum development cells for different subjects;(16)to make provision for research and advisory services and, for that purpose, to enter into such arrangements with other institutions or bodies as the University may deem necessary;(17)to determine standards for admission to the University which may include examination, evaluation or any other method of selection;(18)to institute and award fellowships, scholarships, studentships, medals and prizes;(19)to prescribe, demand and receive payment of fees and other charges;(20)to supervise the residence of the students of the University and to make arrangements for promoting their health and general welfare;(21)to make such special arrangements in respect of women students as the University may consider desirable;(22)to regulate the conduct of the students of the University;(23)to regulate the work and conduct of the employees of the University;(24)to regulate and enforce discipline among the employees and the students of the University and take such disciplinary measures in this regard as may be deemed necessary;(25)to make arrangements for promoting the health and general welfare of the employees of the University;(26)to receive benefactions, donations and gifts from persons and to name after them such chairs, institutions, buildings and the like as the University may determine, whose gift or donation to the University is worth such amount as the University may decide;(27)to create a corpus fund for the University and transfer, in full or part, donations received from alumni, industries and other national and international foundations, organizations as may be approved by the Board of Management of the University and to decide the modalities for the utilization of such a corpus fund;(28)to acquire, hold, manage and dispose of any property, movable or immovable, including trust and endowment properties for the purposes of the University except for the land acquired or building constructed with the assistance of the Government, in which case prior approval of the Government shall be required;(29)to borrow, with the approval of the Government, on security of the property of the University, moneys for the purposes of the University;(30)to assess the needs in terms of subjects, fields of specialization, levels of education and training of technical manpower, both on short and long term basis, and to initiate necessary programmes to meet these needs;(31)to initiate measures to enlist the co-operation of the industry and other expert agencies to provide complementary facilities;(32)to provide for instruction through "distance learning" and "open approach" and for mobility of students from the non-formal or open learning stream to the formal stream and vice-versa;(33)to prescribe a code of ethics, code of conduct and disciplinary rules for its employees and Code of Discipline for the students; and(34)to do all such other acts and things as may be necessary or incidental to the exercise of all or any of the powers of the University or necessary for or conducive to the attainment of all or any of the objects of the University.
