Section 4 in Assam Science & Technology University Act, 2009
4. University.
- The University shall have the following powers, namely, -(i)to provide for instructions and research through its affiliated colleges and institutions, in the science and technology education and other professional subjects and in other spheres of learning and knowledge of a standard and thoroughness required and expected of a university of the highest standing, and to secure the advancement, diffusion and extension of knowledge in all spheres of learning.(ii)to hold examinations and to grant and confer degrees, diplomas, certificates or other academic distinctions and to deprive of any degrees, diplomas, certificate or distinctions previously granted to or conferred upon them by the University for good and sufficient causes;(iii)to create such academic, administrative and other post as the University may deem necessary from time to time and to make appointments thereto;(iv)to institute and award fellowships, scholarships, exhibitions and prizes;(v)to affiliate and recognize colleges imparting education of the line of study as mentioned in clause (i) and to withdraw any such recognition or affiliation as the case may be;(vi)to regulate and enforce discipline among employees of the University and to take such discipline measures in this regard as may be deemed necessary;(vii)to determine and provide for examinations for admission into the colleges affiliated to the University;(viii)to affiliate with it or admit to any of its privileges or to recognize for any purpose either in whole or in pan, any college or institution or members or student thereof, on such terms and conditions as may from time to time, be prescribed, and to withdraw such affiliation, privileges and recognition previously granted, for good and sufficient reason;(ix)to co-operate with any other University, Authority or Association or any other Public or Private Body having in view the promotion of purposes and objects similar to those of the University or appoint one or more representatives of the University to act upon any such Body, Authority or Association for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be prescribed,(x)to enter into any agreement for the incorporation in the University of any other institution and for taking over its rights, properties and liabilities and for any other purposes not repugnant to this Act;(xi)demand and receive payment of such fees and other charges as may be prescribed from time to time;(xii)to acquire, hold, manage and dispose of any property movable or immovable, including trust or endowed property within or outside the University area, for the purposes or objects of the University, and to invest any funds representing such property in such manner as the University thinks fit;(xiii)to borrow with the approval of State Government, on the security of the University property, money for the purposes of the University; and(xiv)to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University;(xv)to introduce higher and modern courses.(xvi)to provide a platform to discuss the kind of technical education necessary for the State of Assam and to provide are
