Section 7 in The Jharkhand State Agricultural University Act, 2000
7. Powers and functions of the University.
- A University shall have the following powers and functions, namely:-(1)to provide for instruction in Agriculture and other allied branches of learning as the University may deem fit;(2)to provide for conduct of research in agriculture, and allied branches of learning;(3)to provide for dissemination of the findings of research and technical information through extension education;(4)to institute degree, diplomas and other academic distinctions;(5)to institute courses of study and hold examinations and confer degree, diplomas, certificates and other academic distinctions on persons who have,-(i)pursued a course of study as prescribed, and(ii)carried out research in a University or institution recognised in this behalf by the University as may be prescribed;(6)to confer honorary degrees and other distinctions as may be prescribed;(7)to provide lectures and instructions for field workers, farmers and other persons not enrolled as regular students of the University and to grant certificates to them as may be prescribed;(8)to operate with other Universities and authorities in such manner and for such purposes as the University may determine, subject to the limitations set forth in Section 4;(9)to take over and maintain colleges and hostels relating to Agriculture and other allied Sciences;(10)to maintain laboratories, libraries, research stations, institutions and museums for teaching, research and extension education;(11)to institute teaching, research and extension education posts and to appoint persons to such posts;(12)to determine qualifications for teachers and to recognise persons as qualified to give instruction or to carry out research and extension education in Agriculture and allied Sciences;(13)to create posts and to appoint persons to such posts;(14)to institute and award fellowships, scholarships and prizes in accordance with the Statutes;(15)to institute and maintain residential accommodation for the students and staff of the University;(16)to fix demand and receive such fees and of her charges as may be prescribed;(17)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; and(18)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.
