Section 6 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
6. Powers and functions of University.
- Subject to the provisions of this Act, each University shall have the following powers and functions, namely:-(i)to provide for instructions in agriculture and allied sciences and in such other branches of learning as the University may deem fit;(ii)to make provision for conduct of research and dissemination of the findings of research and technical information through extension education programmes;(iii)to institute courses of study and to hold examinations for and to confer degrees, diplomas, certificates and other academic distinctions on persons who have,-(a)pursued a course of study as prescribed; or(b)carried out research in the University or in an institution recognised in this behalf by the University as may be prescribed;(iv)to institute degrees, diplomas, certificates and other academic distinctions;(v)to confer honorary degrees and other distinctions as may be prescribed;(vi)to provide lectures and instructions for field workers, farmers and other persons not enrolled as regular students of the University and to grant certificates to them as may be prescribed;(vii)to establish and maintain laboratories, libraries, research stations, institutions, demonstration centres, museums and aquariums for teaching, research and extension education and such other facilities as may be deemed appropriate for University students and employees;(viii)to institute and maintain colleges, schools, centres, home science wings, workshop wings and other institutions relating to agriculture and allied science and hostels thereof;(ix)to supervise and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare;(x)to institute teaching, research and extension education posts required by the University and to appoint persons to such posts;(xi)[ to create administrative, ministerial and other posts with the prior approval of the State Government and to appoint persons to such posts, as per the prescribed procedure;] [[Clause (xi) substituted by Maharashtra 14 of 2003, Section 3(a), (w.e.f. 3-3-2003).Substituted clause (xi) reads as follows.-(xi)to create administrative, ministerial and other posts and to appoint persons to such posts.]](xii)to institute and award fellowships, scholarships and prizes in accordance with the Statutes;(xiii)to fix, demand and receive such fees and other charges as may be prescribed;(xiv)to co-operate with other Universities and Government Departments in such manner and for such purposes as the University may determine;(xv)to make provision for consumers' co-operative societies to serve the needs of students and staff of the University and of the colleges and institutions under its control;(xvi)to do all such acts and things, whether incidental to the powers and functions or not, as may be requisite in order to further the objects of the University;(xvii)[ to co-operate or collaborate with any other university, institution authority or organisation for research and advisory services and for that purpose to enter into appropriate arrangements with other universities, institutions, authorities or organisations to conduct certain courses; [Clauses (xvii) to (xix) added by Maharashtra 14 of 2003, Section 3(b), (w.e.f. 3-3-2003).](xviii)to undertake academic collaboration programmes with universities and institutions in the country directly and with universities and institutions abroad with the prior approval of the State and Central Government;(xix)to enter into Joint Ventures with any other government, institute, semi government institute, company or commercial establishment.]
