Section 5 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
5. [ Powers and functions of University. [Deemed to have come into force on 8th August 1997 (Tamil Nadu Act 17 of 1998).]
- The University shall have the powers, -(i)to administer and manage the University and such centres for research, for legal education or for advancement of knowledge in law;(ii)to provide for instructions or training in such branches of learning pertaining to law, as the University may deem fit;(iii)to make provisions for research or for the advancement or dissemination of knowledge in legal education;(iv)to organise and undertake extension services;(v)to affiliate colleges to the University under conditions prescribed and to withdraw such affiliation :Provided that no college shall be affiliated to the University unless the permission of the Government to establish such college has been obtained and the terms and conditions, if any, of such permission has been complied with;(vi)to institute degrees, titles, diplomas and other academic distinctions;(vii)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study in the University, University college or any college affiliated or deemed to be affiliated to the University under this Act and shall have passed the prescribed examinations of the University subject to such conditions as the University may determine;(viii)to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study in an autonomous college;(ix)to confer honorary degrees or other distinctions under conditions prescribed;(x)to fix fees to demand and receive such fees as may be prescribed;(xi)to establish, maintain and manage hostels and to recognise places of residence for the students of the University and to withdraw such recognition to any such place of residence;(xii)to establish such special centres, specialised study centres, school of excellence which may serve as a lead agent for all other law college to emulate or other units for research and instruction and for promotion of distance education centres as are, in the opinion of the University, necessary for the furtherance of its objects;(xiii)to supervise and control the residence and to regulate the discipline of the students of the University and to make arrangements for promoting their health;(xiv)to make arrangements in respect of the residence, discipline and teaching of women students;(xv)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(xvi)to provide, control and maintain discipline among the students and to regulate and enforce discipline among all categories of employees of the University and to lay down the conditions of service of such employees including their code of conduct and to take such disciplinary measures as may be deemed necessary;(xvii)to institute lecturerships, readerships, professorships and other teaching posts required by the University and to appoint persons to such lecturerships, readerships, professorships and other teaching posts;(xviii)to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, prizes and medals in accordance with the statutes;(xix)to provide for printing, reproduction and publication of research and. other works and to organise exhibitions;(xx)to sponsor and undertake research in all aspects of law, justice and social development;(xxi)to co-operate with any other organisations 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;(xxii)to co-operate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the University, by exchange of teachers and scholars and generally in such manner as may be conductive to the common objects;(xxiii)to regulate the expenditure and to manage the accounts of the University;(xxiv)to establish and maintain within the University or elsewhere, such class rooms and study halls as the University may consider necessary and adequately furnish the same and to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the University;(xxv)to receive grants, subventions, subscriptions, donations and gifts for the purposes of the University and consistent with the objects for which the University is established;(xxvi)to purchase, take on lease or accept as gifts or otherwise, an) 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 think fit and proper and to construct or later to maintain any such building or works;(xxvii)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the University;(xxviii)to draw and accept, to make and endorse, to discount and negotiate, Government and other promissory notes, bills of exchange, cheque or other negotiable instruments;(xxix)to execute conveyances, transfers, reconveyances, mortgages, leases, licenses and agreements in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the University;(xxx)to appoint, in order to execute an instrument or transact any business of the University, any person as it may deem fit;(xxxi)to give up and cease from carrying on any classes or departments of the University;(xxxii)to enter into any agreement with the Central Government, State Governments, the University Grants Commission or other Authorities for receiving grants;(xxxiii)to accept grants of money, securities or property of any kind on such terms as it may deem expedient;(xxxiv)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities upon all or any of the properties an assets of the University or without any securities and upon such terms and conditions as it may deem 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;(xxxv)to invest the funds of the University money entrusted to the University in or upon such securities and in such manner as it may deem fit and, from time to time, transpose any investment;(xxxvi)to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the University and to alter, modify and to rescind them;(xxxvii)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 by the regulations, such as pensions, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may deem fit for the benefit of any employee of the University and to aid in the establishment and support of the associations, institutions funds, trusts and conveyances calculated to benefit the staff and the students of the University;(xxxviii)to delegate all or any of its powers and functions to any authority of the University or any committee or any sub-committee or to any one or more members of its body or its offices; and(xxxix)to do all such other acts or things as the University may consider necessary, conductive or incidental to the attainment or enlargement of its objects, powers and functions or any one of them.]
