Section 6 in Karnataka Universities of Agricultural Sciences Act, 1963
6. Powers of the University.
- The University shall have the following powers, namely: -(1)to provide for instruction in agriculture, horticulture, veterinary and animal science, dairying, fisheries, agricultural engineering, home economics and other allied sciences and in such other branches of learning as the University may deem fit;(2)to make provision for research and the dissemination of the findings of research and technical information through an extension education programme;(3)to institute degrees, diplomas and other academic distinctions;(4)to institute courses of study and to hold examinations for and to confer degrees, diplomas and other academic distinctions on persons who have,-(a)pursued a course of study as prescribed; or(b)carried out research in the University or in an institution recognised in this behalf by the University, as may be prescribed;(5)to confer honorary degrees or other distinctions as may be prescribed;(6)to provide lectures and instruction for field workers, village leaders and others persons not enrolled as regular students of the University and to grant certificates to them as may be prescribed;(7)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(8)[to establish and maintain] [Substituted by Act 36 of 1985 w.e.f. 24.4.1964] colleges relating to agriculture, fisheries dairying, veterinary and allied sciences and hostels therefor;(9)to maintain laboratories, libraries, research stations and institutes, and museums for teaching, research and extension education;(10)to institute teaching, research and extension education posts required by the University and to appoint persons to such posts;(11)to create administrative, ministerial and other posts and to appoint persons to such posts;(12)to institute and award fellowships, scholarships and prizes in accordance with the Statutes;(13)to institute and maintain residential accommodation for students of the University;(14)to fix, demand and receive such fees and other charges as may be prescribed;(15)to supervise and control the residence, conduct and discipline of the students of the University, and to make arrangements for promoting their health and welfare;(16)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.
