- The University shall have the following powers, namely:(i)to provide for instruction (including correspondence courses) and research in the humanities, science and technology, education, medicine and other professional subjects and in other spheres of learning and knowledge of a standard and thoroughness required and expected of a University of the highest standing, and to secure the advancement, diffusion and extension of knowledge in all spheres of learning;(it)to establish within the University area or outside that area such field stations and specialized laboratories and such other not is for research and instruction as are necessary for the furtherance of its subjects :(iii)to organize and to undertake extramural teaching and extension services;(iv)to hold examinations and grant to, and confer degrees, diplomas, certificates or other academic distinctions and to deprive persons of any degrees, diplomas, certificates, or distinction granted to or conferred upon them by the University for good and sufficient cause ;(v)to create such teaching, administrative and other posts as the University may deem necessary from time to time and to make appointment thereto;(vi)to appoint or recognize persons as Professors, Readers, or Lecturers or otherwise as Teachers of the University ;(vii)to institute and award fellowships, scholarships, exhibitions and prizes;(viii)to establish and maintain colleges and halls, to recognise and supervise colleges and halls not maintained by the University and other accommodation for students, and to withdraw any such recognition ;(ix)to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures in this regard as may be deemed necessary ;(x)to make ornaments for promoting health and general welfare of students of the University ;(xi)to determine and provide for examination for admission into University ;(xii)to affiliate with it or admit to any of its privileges or to recognize for any purpose either in whole or in part, any college or institution or members or students thereof, on such terms and conditions as may from time to time, be prescribed, and to withdraw such affiliation, privileges and recognition;(xiii)to co-operate with any University authority, other authority or association or any other public or private body having view of the promotion of purposes and objects similar to those of the University or appoint one or more representatives of the University to act upon any such body, authority or association for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be prescribed ;(xiv)to enter into any agreement for the incorporation in the University or another institution and for taking over its rights, properties and liabilities and for any other purposes not repugnant to this Act ;(xv)to demand and receive payment of such fees and other charges as may be prescribed from time to time ;(xvi)to acquire, hold, manage and dispose of any property movable or immovable including trust or endowed property within or outside the University area, for the purposes or objects of the University, and to invest any funds representing such property in such manner as the University thinks fit;(xvii)to borrow, with the approval of the State Government, on the security of the University property, money for the purpose of the University; and(xviii)to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the subjects of the University.
