Section 5 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
5. Powers of the University.
- The University shall have the following powers, namely :-(i)to provide for instruction in such branches of knowledge, technology, vocations and professions as the University may determine from time to time and to make provision for research;(ii)to plan and prescribe courses of study for degrees, diplomas, certificates or for any other purpose;(iii)to hold examinations and confer degrees, diplomas, certificates or other academic distinctions or recognitions on person who have pursued a course of study or conducted research in the manner lad down by the Statutes and Ordinance;(iv)to confer honorary degrees or other distinctions in the manner prescribed;(v)to determine the manner in which distance education in relation to the academic programmes of the University may be organised;(vi)to institute professorships, readerships, lecturer ships and other academic positions necessary for imparting instructions or for preparing educational material or for conducting other academic activities, including guidance, designing and delivery of course and evaluation of the work done by the students; and to appoint persons to such professorships, readerships, lecturer ships and other academic positions.(vii)to co-operate with, and seek the co-operation of other universities and institution of higher learning, professional bodies and organisations for such purposes as the University considers necessary;(vii)to institute and award fellowships, scholarships, prizes and such other awards for recognition of merit as the University may deem fit.(ix)to establish and maintain such regional centres as may be determined by the University from time to time;(x)to establish, maintain or recognize Study Centre in the manner prescribed;(xi)to provide or the preparation of instructional material, including films, cassettes, tapes, video cassettes and other soft wares;(xii)to organize the conduct refresher courses, workshop, seminars and other programmes for teachers, less on writers, evaluators and other academic staff;(xiii)to recognize examinations of or periods of stud, whether in full or part, at other universities, institutions or other places of higher learning as equivalent to examination or periods of study in the University, and to withdraw such recognition at any time;(xiv)To make provisions for research and development in educational technology and related matters.(xv)to create administrative, ministerial and necessary posts and to make appointments thereto;(xvi)to receive benefactions donations and gifts and to acquire, hold, maintain and dispose of any property movable or immovable including trust and Government property, for the purposes of the University;(xvii)to borrow, with the approval of the State Government, whether on the security of the property of the University or otherwise, money for the purposes of University;(xviii)to enter into, carry out, vary or cancel contracts;(xix)to demand and receive such fees and other charges as may be laid down by the ordinances;(xx)to provide control and maintain discipline among the students and all categories of employees and to lay down the conditions of services of such employees, including their codes of conduct;(xxi)to recognize any institution of higher learning or studies for such purposes as the University may determine and to withdraw such recognition;(xxii)to appoint ether on contract or otherwise Visiting Professors, Emeritus Professors consultants, fellows, scholars, artists, course writers and such other persons who may contribute to the advancement of the objects of the University.(xxiii)to recognize persons working in the Universities, institutions or organisations as teachers of the University on such terms and conditions as may be laid down by the Ordinances;(xxiv)to specify conditions for the admission of students to courses of study of the University which may include examination, evaluation and any other methods of testing.(xxv)to make arrangements for the promotion of the general health and welfare of the employees;(xxvi)to confer autonomous status on a college or a regional centre in the manner prescribed;(xxvii)to admit to its privileges any college in the State subject to such conditions as may be prescribed;provided that no college shall be so admitted except with the prior approval of the Chancellor;(xxvii)to do all such acts as may be necessary or incidental to the exercise of all or any of the powers of the University as are necessary and conducive to the promotion of all or any of the Objects of the University;
