Section 9 in The Haryana and Punjab Agricultural Universities Act, 1970
9. Powers of a corresponding University.
Each corresponding University shall have the following powers, namely:(a)to provide for graduate and post-graduate instructions in agriculture, veterinary and animal sciences, agricultural engineering, home sciences and other allied sciences and in such other branches of learning as the University may deem fit;(b)to make provision for instructions in applied fields, research and the dissemination of the findings of research and technical information through an extension education programme;(c)to institute degrees, diplomas and other academic distinctions;(d)to hold examinations and to grant and confer degrees, diplomas and other academic distinctions to and on persons who shall have(i)pursued a prescribed course of study; or(ii)carried out research in the University, or in an institution recognised in this behalf by the University, under the prescribed conditions;(e)to confer honorary degrees or other distinctions in the prescribed manner and under the prescribed conditions;(f)to provide lectures and instructions for field workers, village leaders and other persons not enrolled as regular students of the University and to grant certificates to them when deemed desirable;(g)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(h)to institute teaching, research and extension education posts required by the University and to appoint persons to such posts;(i)to create administrative, ministerial and other posts and to make appointments thereto;(j)to institute and award fellowships, scholarships and prizes in accordance with the Statutes;(k)to institute and maintain residential accommodation for students of the University;(l)to supervise and control the residential accommodation and to regulate the discipline of the students of the University and to make arrangements for promoting their health and welfare;(m)to institute and receive such fees and other charges as may prescribed; and(n)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.
