Section 6 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
6. Powers and Functions of the University.
- The University shall have the following powers and functions, namely:(a)to provide instructions, training and research in veterinary, animal and fishery sciences;(b)to make provision for dissemination of the findings of research and technical information through extension education;(c)to institute degrees, diplomas and other academic distinctions in veterinary, animal and fishery sciences;(d)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who have pursued a prescribed course of study; or carried out research in the university under the conditions prescribed by statutes;(e)to confer honorary degrees or other distinctions in the manner and under the conditions prescribed by the statutes;(f)to provide for lectures and instructions for field workers, livestock farmers and other persons not enrolled as regular students of the University and to grant certificates to them, if necessary;(g)to cooperate with other Universities, institutions, organizations and other authorities in such manner and for such purposes as it may determine;(h)to establish and maintain colleges and institutions relating to veterinary, animal and fishery sciences;(i)to affiliate colleges to the University under conditions prescribed and to withdraw affiliation from colleges:(j)to establish and maintain laboratories, libraries, research stations, processing plants and museums for teaching, research and extension education:(k)to institute, suspend or abolish Professorships, Associate Professorships, Assistant Professorships and other teaching posts in the University and to make suitable appointments thereto:(l)to create suspend or abolish administrative and other posts and to appoint persons to such posts;(m)to institute or abolish or suspend fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes and to undertake publication of works of merit and research pertaining to research in veterinary, animal and fishery sciences;(n)to establish and maintain hostels, to recognize hostels not maintained by the University and to withdraw recognition therefrom;(o)to establish and maintain residential accommodation for the employees of the University;(p)to fix, demand and receive such fees and other charges as may be prescribed;(q)to organize, regulate and control University Union:(r)to exercise such control over the students of the University as will secure their health, well being and discipline and to exercise through the affiliated colleges control for similar purposes over the students of the affiliated colleges:(s)to manage and control all immovable properties transferred to the University for the purpose of this Act:(t)to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in any manner that the University may deem fit:Provided that, no donations from a foreign country, foreign foundation or from any other person in such country shall be accepted by the University without the approval of the State Government.(u)to accept both specific and non specific grants from funding institutions like Indian Council of Agricultural Research, Indian Council for Industrial Research or Indian Institute of Social sciences or any other authority recognized by the Government of India and the State Government.(v)to borrow money with or without security for such purposes as may be approved by the State Government from the Central Government, Indian Council of Agricultural Research or other incorporated bodies, subject to the provisions of this Act;(w)to maintain an employment Bureau;(x)to do all such acts and things, whether incidental to the powers and functions aforesaid or not, as may be necessary or desirable to further the objects of the University.
