Section 4 in Veer Narmad South Gujarat University Act, 1965
4. Powers of University.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers, namely:-(1)to provide for instruction, teaching and training in such branches of learning and courses of study as it may think fit, and to make provision for research, advancement and dissemination of knowledge;(2)to make such provision as would enable affiliated colleges, recognised institutions and approved institutions to undertake specialisation of studies;(3)to organise common laboratories, libraries, museums and other equipment for teaching and research;(4)to establish, take over, maintain and manage colleges, departments, centres and institutes of research or specialised studies;(5)to institute professorships, readerships, lectureships and any other posts of teachers required by the University;(6)to appoint or recognise persons as professors, readers, or lecturers or otherwise as teachers of the University;(7)to lay down the courses of institution for the various examinations;(8)to guide teaching and research work in colleges, University departments, University centres or recognised institutions;(9)to institute degrees, diplomas and other academic distinctions;(10)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who-(a)have pursued approved courses of study in the University or in an affiliated college unless exempted therefrom, in the manner prescribed by the Statutes, Ordinances, Regulations and Rules and have passed the examinations prescribed by the University, or(b)have carried on research under conditions prescribed by the Ordinances, Regulations or Rules;(11)to confer honorary degrees or other academic distinctions in the manner laid down by the Statutes;(12)to grant such diplomas to, and to provide such lectures, instruction and training for, persons who are not enrolled students of the University as may be determined by the Statutes, Ordinances, Regulations and Rules;(13)to admit educational institutions to the privileges of the University and to withdraw such privileges;(14)to inspect colleges, recognised institutions and approved institutions and to take measures to ensure that proper standards of instruction, teaching or training are maintained in them and that adequate library and laboratory provisions are made therein;(15)to control an co-ordinate the activities of, and to give financial aid to, affiliated colleges, approved institutions and recognised institutions and to regulate the fees to be paid by the students in such colleges;(16)to hold and manage trusts and endowments and to institute and award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(17)to make special provisions for the spread of University education among classes and communities which are educationally backward;(18)to lay down courses of study to meet requirements of rural planning, development and reconstruction and to provide for instruction, teaching and training in such courses;(19)to make special provision for disseminating knowledge and promoting arts and culture;(20)to fix, to demand and to receive or recover such fees and other charges as may be prescribed by the Ordinances;(21)to establish, maintain and manage hostels;(22)to recognise hostels not maintained by the University, to inspect such hostels and to withdraw recognition therefrom;(23)to co-ordinate, supervise, regulate and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(24)to co-ordinate, supervise, regulate and control the conduct of undergraduate teaching and of post-graduate and other research work and teaching in the affiliated colleges, and the institutions recognised or approved by the University.(25)to institute and manage-(a)Printing and Publication Department;(b)University Extension Boards;(c)Information Bureaux; and(d)Employment Bureaux;(26)to make provisions-(a)for extra-mural teaching and other recognised activities;(b)for physical education, National Cadet Corps and military training;(c)for students' unions, and(d)for sports and athletic activities;(27)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(28)to promote the development of the study of Gujarati and Hindi in Devnagari script and the use of Gujarati or Hindi in Devnagari script or both as a medium of instruction and examination;(29)to make arrangements for training for competitive examinations for recruitment to the services under the Union and State Government;(30)to do all such things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University and generally to cultivate and promote Art, Science and other branches of learning and culture.
