Section 4 in The Chhattisgarh Maharishi University of Management and Technology Act, 2002
4. Powers of the University.
- The University shall have the following powers, namely:-(i)to provide for instruction in such branches of learning as the University may think fit, and to make provision for research and for the advancement and dissemination of knowledge in all fields, including in all the 40 branches of Vedic learning and practices (Rig Veda, Sama Veda, Yajur Veda, Atharva Veda, Shiksha Kalp, Vyakaran, Jyotish Chhand, Nirukt, Nyaya, Vaisheshik, Samkhya, Vedant, Karma Mimansa, Yoga, Upnishad, Aranyak, Branhmana, Samhita, Puran, Itihas, Gandharva Veda, Dhanur Veda, Sthapatya Veda, Vagbhatt Samhita, Sushrut Samhita, Kashyap Samhita, Bhavc Praksh Samhita, Sharangadhar Samhita, Madhav Nidan Samhita, Rig Veda (Pratishakhyas), Shukla Yajur Veda (Pratishakhyas), Atharva Veda (Pratishakhyas), Sama Veda (Pushap Sutram), Krishna Yajur Veda (Taittirlya), Atharva Veda (Chaturadhyayi);(ii)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 examination, 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;(iii)to organise and undertake to extra mural studies training and extension services;(iv)to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;(v)to provide facilities through the distance education system;(vi)to recognise an institution of higher learning for such purpose as the University may determine and withdraw such recognition;(vii)to recognise persons for imparting instruction in any college or institution maintained by the University;(viii)to appoint persons working in any other university or organisation as teacher of the University for specified period;(ix)to create teaching administrative or associate with any other University or authority or institution of higher learning in such manner and for such purpose as the University may determine;(x)to co-operate or collaborate or associate with any other University or authority or institution of higher learning in such manner and for such purpose as the University may determine;(xi)to establish such campuses/faculties/departments/specialised laboratories or other units for research and instruction as are in the opinion of the University necessary for the furtherance of its objects;(xii)to institute and award fellowships, scholarships, stipends, medals and prizes;(xiii)to establish and maintain Colleges, Institutions and Halls;(xiv)to make provision for research and advisory services and for that purpose to enter into such arrangements with other institutions, industrial or other organisation as the University may deem necessary;(xv)to organise and conduct refresher courses, orientation courses, workshops, seminars and other programmes for teachers, evaluators and other academic staff;(xvi)to make special arrangements in respect of the residence discipline and teaching of women students as the University may consider desirable;(xvii)to appoint on contract or otherwise visiting Professors, Emeritus Professors, Consultants, Scholars and such other persons who may contribute to the advancement of the objects of the University;(xviii)to confer autonomous status on a college or an Institution or a Department, as the case may be, in accordance with the statutes;(xix)to determine standard of admission to the University, which may include examination, evaluation or any other method of testing;(xx)to fix quota for students belonging to Scheduled Castes and Scheduled Tribes for admission purposes;(xxi)to demand and receive payment of fees and other charges;(xxii)to supervise the residence of the students of the University and to make arrangements for promoting their health and general welfare;(xxiii)to lay down conditions of service of all categories of employees, including their code of conduct;(xxiv)to regulate and enforce discipline among the students and the employees, and to take such disciplinary measures in this regard as may be deemed to the University, necessary;(xxv)to make arrangements for promoting the health and general welfare of the employee;(xxvi)to receive benefactions, donations and gifts and to acquire, hold, manage and dispose of any property, movable or immovable including trust and endowment properties for the purposes of the University;(xxvii)to borrow on the security of the property of the University money for the purposes of the University; and(xxviii)to do all such other acts and things as may be necessary incidental or conducive for the attainment of all or any of its objects.
