Section 5 in The Maharishi Dayanand University Act, 1975
5. Powers of University.
- The University shall exercise the following powers and perform the following duties, namely :-(a)to provide for research and instruction in such branches of learning as the University may think fit and to take such steps as it considers necessary for the advancement of learning and dissemination of knowledge;(b)to hold examinations and grant such degrees, diplomas and other academic distinctions or titles to persons as may be laid down in the statutes, ordinances or regulations;(c)to confer honorary degrees or other distinctions on approved persons in the manner laid down in the statutes;(d)to institute prizes, medals, research studentships, exhibitions and fellowships;(e)to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of moveable or immovable property from transfers, donors, testators as the case may be;(f)[ to institute principalships, professorships, readerships, lecturership, and other teaching or academic posts required by the University and to appoint persons to such posts; [Clauses (f) to (g) substituted by Haryana Act No. 8 of 1983.](g)to co-operate with educational and other institutions in India and abroad having objects similar to those of the University in such manner as may be conducive to their common objects;(h)to provide instruction, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;(i)to recognise persons for imparting instruction in any college or institution admitted to the privileges of the University;(j)to admit to its privileges, colleges and institutions not maintained by the University; to withdraw all or any of these privileges in accordance with such conditions as may be prescribed by the statutes; and to recognise halls not maintained by the University and to withdraw any such recognition;(k)to declare a college, an institution or a department as autonomous college or an institution or a department, as the case may be;(l)to borrow with the approval of the State Government, on the security of the property of the University, money for the purpose of the University;(m)to supervise, control and regulate the residence, conduct and discipline of the students of the University and of Colleges and Institutions within the jurisdiction of the University;(n)to deal with any property belonging to, or vested in the University, in such manner as University may deem fit for advancing the objects of the University;(o)to make special arrangements for the education of women students and the students belonging to weaker sections of the society, in particular Scheduled Castes and Scheduled Tribes, as the University may consider desirable; and(p)to do all such things, as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University].
