- The University shall have the following powers and functions to be exercised and performed by it or through its officers and authorities, namely: -(i)to make provisions and adopt all measures (including adoption and updating of the curricula) in respect of starting courses of study, teaching, training, research, consultancy and granting affiliation relating to the courses through traditional as well as new innovative modes including online education modes;(ii)to conduct examinations for granting or conferring Doctorate, Masters, Degrees, Diplomas and Certificates;(iii)to institute and confer the designation of Professor, Associate Professor, Assistant Professor, Reader, Lecturer or any other equivalent designation, as may be required by the University in its campus or its institutions and to appoint persons as such;(iv)to institute and award fellowships, scholarships, studentships, exhibitions, as may be prescribed;(v)to provide for equivalence of the degrees, diplomas and certificates of the students completing their courses, partially or in full, from any other recognized University, Board or Council or any other competent authority in India;(vi)to provide for dual degree, diploma or certificate vis-a-vis other Universities on reciprocal basis;(vii)to set up central library, departmental libraries, museums and allied matters within the campus;(viii)to demand and collect fees and other charges, as may be prescribed;(ix)to hold, manage and run the funds of the Society and endowments created in favour of the University;(x)to institute and confer honorary degrees, as may be prescribed;(xi)to print and publish the works of the academic excellence and to establish chairs of excellence;(xii)to take special measures for the spread of educational facilities amongst the educationally backward strata of society;(xiii)to encourage and promote sports;(xiv)to create technical, administrative, ministerial and other necessary posts and to make appointments thereto;(xv)to receive grants from the University Grants Commission and other Central or State agencies;(xvi)to receive and to raise loans and advances for the University;(xvii)to undertake research projects on mutually acceptable terms and conditions in respect of agriculture, industry and business;(xviii)to provide consultancy services ;(xix)to encourage and promote extra-curricular activities for personality development of the students, teachers and employees of the University;(xx)to purchase, acquire and take on lease or mortgage, any immovable or movable property and to sell, lease, mortgage, alienate and transfer any immovable or movable property belonging to or vested in the University;(xxi)to prescribe the fee structure for various categories of students;(xxii)to seek collaboration with other institutions on mutually acceptable terms and conditions;(xxiii)to fix, determine and provide salaries, remunerations and honoraria to teachers and employees of the University in accordance with the norms specified by the University Grants Commission;(xxiv)to do self-certification, which shall be exempted from obtaining any permission, approval, license, certificate, no objection certificate or authorization from the State Government or any other body setup by the State Government;(xxv)to frame statutes, ordinances and regulations for carrying out the objects of the University; and(xxvi)to perform all such other functions, which may be necessary or desirable in furtherance of the objects of the University.
