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State of Uttar Pradesh - Section

Section 5 in The Integral University Act, 2004

5. Powers of the University.

- The University shall have the following powers, namely,-
(a)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;
(b)to impart and promote the study of science, technology, medical management and ,other professional courses, including religions, culture, philosophy and distant educational programs etc,
(c)to grant, subject to such conditions as the University may determine, diplomas or certificates to and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;
(d)to organize and to undertake extra-mural studies, extension service and other measures for the promotion of adult education;
(e)to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;
(f)to provide instruction, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;
(g)to institute Directorship, Principalships, Professorships, Readerships, Lecturerships and other teaching or academic posts required by the University and to make appointments for the same;
(h)to create administrative, ministerial and other posts and to make appointments thereto;
(i)to appoint/engage persons working in any other University or Organization having specific knowledge permanently or for a specified period;
(j)to co-operate, collaborate or associate with any other University or authority or Institution in such manner and for such purpose as the University may determine;
(k)to establish and maintain Schools, Institutions and such Centres, Specialized Laboratories or other Units for research and instructions as are, in the opinion of the University, necessary for the furtherance of its objects;
(l)to institute and award fellowships, scholarships, studentships, medals and prizes;
(m)to establish and maintain Hostels for the students of the University;
(n)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;
(o)to declare a Centre, an Institution, a Department, or School, as the case may be, in accordance with the Statutes;
(p)to determine standards for admission into the University, which may include examination, evaluation or any other method of testing;
(q)to demand and receive payment of fees and other charges;
(r)to supervise the residence of the students of the University and to make arrangements for promoting their health and general welfare;
(s)to make special arrangements in respect of women students as the University may consider desirable;
(t)to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regard as may be deemed necessary by the University/
(u)to make arrangements for promoting the health and genera! welfare of the employees of the University;
(v)to receive donations and to acquire, hold, manage and dispose of any property, movable or immovable, including trust and endowment properties for the welfare of the University;
(w)to borrow, mortgage or hypothecate with the approval of the Executive Committee of the Society, on the security of the property of the University, money for the purposes of the University; and
(x)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.