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State of Tamilnadu - Section

Section 13 in Tamil Nadu Private Universities Act, 2019

13. Powers of Private University.

- Every Private University shall have the following powers, namely:-
(a)to provide for instructions in such branches of learning as the Private University may, from time to time, determine and to make provisions for research and for the advancement and dissemination and application of knowledge and skills;
(b)to impart and promote the study of humanities and social sciences, science, engineering and technology, management, law, medical and allied sciences and any other professional courses through in-campus, off-campus, and satellite centres or by distance educational programmes;
(c)to honour educational stalwarts and persons of academic eminence with the decoration of professor Emeritus;
(d)to grant, subject to such conditions as the Private University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;
(e)to confer honorary degrees or other distinctions in the manner prescribed;
(f)to provide education and training including correspondence and such other courses, to such persons who are not members of the Private University, as it may determine;
(g)to institute Directorships, Professorships, Associate Professorships, Readerships, Assistant Professorships, Lecturerships and other teaching or academic posts required by the Private University and to make appointments for the same;
(h)to create administrative, ministerial and other posts and to make appointments thereto;
(i)to appoint or engage persons of eminence working in any other University or Organisation permanently or for a specified period;
(j)to co-operate, collaborate or associate with any other University or Authority or Institution in India and abroad in such manner and for such purpose as the Private University may determine;
(k)to establish and maintain schools, centres, specialised laboratories or other units for research and instructions as are in the opinion of the Private University, necessary for the furtherance of its objects;
(l)to institute and award fellowships, scholarships, studentships, medals and prizes;
(m)to establish and maintain and supervise residences, hostels within the Private University and promote the health and general welfare activities for students and staff;
(n)to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the Private University may deem necessary;
(o)to declare a centre, an institution, a department, or school, as the case may be, in accordance with the statutes;
(p)to determine standards for admission into the Private University, which may include examination, evaluation or any other method of testing;
(q)to prescribe, demand and receive payment of fees and other charges;
(r)to make such arrangements in respect of the residence, discipline and teaching of women and other disadvantaged students as the Private University may deem fit;
(s)to regulate and enforce discipline amongst the employees and students of the Private University and take such disciplinary measures in this regard as may deem necessary by the Private University;
(t)to make arrangements for promoting the health and general welfare of the employees of the Private University;
(u)to receive donations and to acquire, hold, manage and dispose through sale or lease or rent of any property, movable or immovable for the welfare of the Private University;
(v)to borrow without security or by way of hypothecation or mortgage against the property of the Private University with the approval of the sponsoring body;
(w)to appoint either 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 Private University;
(x)to organise and to undertake extra-mural studies and extension service;
(y)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the Private University.