Section 7 in Rajasthan Agricultural University Act, 1962
7. Powers of the University.
- The University shall have the following powers, namely :-(a)[ to provide for instructions in various branches of learning as the University may deem fit,] [Substituted by Act No. 37 of 1987 dated 7-11-1987.](b)to make provision for (1) research, and (2) advancement of knowledge and dissemination of the findings of research and knowledge, [XXX] [Omitted by Act No. 37 of 1987 dated 7-11-1987.](c)to institute and confer degrees, diplomas and other academic distinctions in the manner and under conditions laid down in the Statutes.(d)to confer honorary degrees or other distinctions in the manner and under conditions laid down in the Statutes;(e)[ to admit colleges, institutions and institutes not maintained by the University, to the privileges of the University and to withdraw all or any of these privileges; [Substituted by Act No. 11 of 1988 dated 15-10-1988 w.e.f. 24-7-1988.](ee)to confer autonomous status on a college, institution or department, as the case may be, subject to such conditions as may be laid down in this Act or as may be prescribed by the Statutes and to withdraw the autonomy;](f)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(g)to institute teaching, research and [other] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] posts required by the University and to appoint persons to such posts in the prescribed manner;(h)to create administrative, ministerial and other necessary posts and make appointments thereto;(i)to institute and award fellowships (including travelling fellowships), scholarships and prizes in accordance with the Statutes;(f)to institute and maintain residential accommodation for the students of the University;(k)to demand and receive such fees and other charges as may be prescribed;(l)to super-wise and control the residential accommodation for students and to regulate the discipline of the students of the University and to make arrangements for promoting their health and welfare and(m)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.
