10. co-operative societies and other similar institutions for promoting the welfare of students and employees of the University;
(xvi)to co-operate with other Universities or any authorities or associations in such manner and for such purposes as the University may determine;(xvii)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 objects of the University as a teaching and examining body, and to cultivate and promote arts, science and other branches of learning;(xviii)to take and hold any property, movable or immovable, which may become vested in it for the purpose of the University by purchase, grant, testamentary disposition or otherwise and to grant, demise, alienate or otherwise dispose of all or any of the properties belonging to the University and also to do all other acts incidental or appertaining to a body corporate;(xix)to direct, manage and control all immovable and movable properties transferred to the University by the Government;(xx)to co-ordinate, supervise, regulate and control the conduct of teaching and research work in the affiliated colleges and the institutions recognized by the University;(xxi). to define the powers and duties of the officers of the University other than those provided in this Act;(xxii). to provide for the inspection of affiliated colleges and to issue such directions as the University may deem fit;(xxiii). to establish, maintain and manage colleges, institutes of research and other institutions of higher studies;(xxiv). to affiliate to itself colleges in accordance with the provisions of this Act and the Statutes, Ordinances and Regulations and to withdraw affiliation of colleges;(xxv). to institute professorships, readerships, lecturerships and any other teaching and research posts required by the University and to appoint persons to such professorships, readerships, lecturerships and other teaching and research posts;(xxvi)to establish, maintain and manage hostels;(xxvii)with the previous sanction of the Government as regards the purpose and amount of loan and subject to such conditions as may be specified by the Government as to security and rate of interest, to borrow any sum of money from the Central Government, any other Government, or any other incorporated body; and(xxviii). generally to do such other acts for carrying out the purposes of this Act.
