Section 5 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
5. Powers and functions of the University.
- The University shall have the following powers and functions to be exercised and performed by or through its various officers and authorities, namely :-(1)to administer and manage the University, and such centres for study, research, education and instructions as are necessary in furtherance of the objects of the University;(2)to provide for instruction in all branches of knowledge or learning pertaining to law and allied subjects as the University may deem fit;(3)to make provisions for research and for the advancement and dissemination of knowledge of law including through distance learning and continuing education programmes;(4)to confer degrees, titles, diplomas, certificates and other distinctions;(5)to hold examinations and to grant or confer degrees, titles, diplomas and other academic distinctions on persons and to withdraw any such degrees, titles, diplomas and other academic distinctions subject to such conditions, as the University may determine;(6)to fix, demand and receive fees and other charges as may be prescribed;(7)to institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition;(8)to establish special centres, specialized study centres or other units for research and instructions as are in the opinion of the University necessary in furtherance of its objects;(9)to regulate the discipline of the students and staff of the University and to make arrangements for promoting their health and general welfare;(10)to make arrangements in respect of residence, discipline and teaching of women students;(11)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(12)to regulate and enforce discipline among the employees of the University and to take such disciplinary measures, as may be deemed necessary;(13)to institute Professorships, Associate Professorships, Assistant Professorships, Readerships, Lecturerships and any other teaching, academic or research posts, required by the University;(14)to appoint persons as Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Teachers, Researchers and other employees of the University;(15)to institute and award Fellowships, Scholarships, Prizes and Medals;(16)to provide for printing, reproduction and publication of research and other works and to organize exhibitions;(17)to sponsor and undertake research in all aspects of law, justice and social development;(18)to co-operative with any other organizations in the matter of education, training and research in law, justice, social development and allied subjects for such purposes, as may be agreed upon, on such terms and conditions, as the University may from time to time, determine;(19)to co-operate with institutions of higher learning in any part of the world having objects wholly or otherwise similar to those of the University by exchange of teachers and scholars and generally in such manner, as may be conducive to the common objects of the University;(20)to regulate the expenditure and to manage the accounts of the University;(21)to establish and maintain within the premises of the University or elsewhere such Schools, Colleges and Study Halls, as the University may consider necessary and adequately furnish the same;(22)to establish and maintain such libraries and reading rooms, as may appear convenient or necessary for the University;(23)to receive grants, subventions, subscriptions, donations and gifts to achieve the objects of the University;(24)to purchase, take on lease, or accept as gifts, or otherwise any land or building or works, which may be necessary or convenient for the purpose of the University on such terms and conditions, as it may deem necessary and proper and to construct or alter and maintain any such land and building or works;(25)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms and conditions, as it may deem necessary and proper without prejudice to the interests and objects of the University;(26)to draw and accept, to make and endorse, to discount and negotiate Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments;(27)to execute conveyances, transfers, reconveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including the State Government securities belonging to the University or to be acquired for the University;(28)to appoint in order to execute an instrument or transact a business of the University, any person as it may deem fit;(29)to give up and cease from carrying on any classes or departments of the University;(30)to enter into any agreement with the Central Government, State Government, the University Grants Commission or any other Authority for receiving grants;(31)to accept grants of money, securities or property of any kind or description on such terms and conditions, as may be deemed expedient;(32)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions, as it may think fit, and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed or debt made;(33)to invest the funds of the University or moneys entrusted to the University in or upon such securities or deposits and in such manner, as it may deem fit and from time to time, transpose any investments;(34)to make such statutes, regulations and other instruments, as may from time to time, be considered necessary for regulating the affairs and the management of the University and its properties and to alter, modify and to rescind them;(35)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed, pension, insurance, provident fund and gratuity and other schemes, as it may deem fit and to make such grants as it may think proper for the benefit of the staff of the University and to aid in the establishment and support of associations, institutions, funds and trusts for the benefit of the staff and the students of the University;(36)to confer honorary degrees and other distinctions in the manner laid down in the regulations;(37)to delegate all or any of its powers to the Vice-Chancellor or any Committee or to any one or more members of its body or its officers; and(38)to do all such other acts and things, as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any of them.
