- The University shall have the following powers, namely:(i)to provide for instruction including the method of correspondence courses in such branches of learning as the University may from time to time determine, and to make provision for research and for the advancement and dissemination of knowledge ; and to provide the necessary expertise for the development of the State and the region ;(ii)to establish within the State of Manipur or outside the State such Special Centres and Specialised Laboratories and such other units for research and instruction as are necessary for the furtherance of its object;(iii)to organise and undertake extra-mural teaching and extension services, and to formulate and implement plans regarding the interaction of the University with the community around it ;(iv)to hold examinations and grant diplomas and certificates to, and confer degrees and other academic distinctions on, persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause ;(v)to confer honorary degrees or other academic distinctions in the manner laid down in the Statutes;(vi)to create such teaching, administrative and other posts as the University may deem necessary, from time to time, and to make appointments thereto;(vii)to appoint or recognize persons as Professors, Readers or Lecturers or otherwise as teachers of the University;(viii)to institute and award Fellowships, Scholarships, Exhibitions and prizes;(ix)to establish and maintain colleges and Hostels to recognize, affiliate, guide, supervise and control Degree Colleges and Hostels not maintained by the University and other accommodation for students not maintained by the University, and to withdraw any such recognition or affiliation;(x)to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures in this regard as may be deemed necessary ;(xi)to make arrangements for promoting the health and general welfare of students and employees of the University;(xii)to determine and provide for examinations and for admission into the University;(xiii)to recognize for any purpose, either in whole or in part, any institution or members or students thereof on such terms and conditions as may, from time to time, be prescribed and to withdraw such recognition;(xiv)to co-operate with any other University or authority or association or public or private body having in view the promotion of purposes and objects similar to those of the University for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be prescribed; and in particular, to maintain a special relationship with the Jawaharlal Nehru University in Delhi as a major resource for the development of faculty and for inter-University partnership in research on problems of regional importance;(xv)to enter into any agreement for the incorporation in the University or any other institution and for taking over its rights, properties and for any purpose not repugnant to this Act;(xvi)to demand and receive payment of such fees and other charges as may be prescribed from time to time ;(xvii)to receive grants from the Government and donations from private individuals or associations for specific or general purpose ; to acquire, hold, manage and dispose of any property, movable or immovable including trust or endowed property within or outside the State of Manipur, for the purposes or objects of the University, and to invest funds in such manner as the University thinks fit ;(xviii)to make provision for research and advisory services ; and for that purpose, to enter into such arrangement with other institutions or bodies as the University may deem necessary ;(xix)to provide for the printing, reproduction and publication of research and other work which may be issued by the University ;(xx)to borrow, with the approval of the State Government, on the security of the University property, money, for the purposes of the University;(xxi)to constitute for the benefit of its officers and employees pensions and provident funds as it may deem fit in such manner and subject to such conditions as may be prescribed ; and(xxii)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.
