Section 5 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990
5. Powers and functions of Sansthan.
- The powers and functions of the Sansthan shall be-(i)to administer and manage the Sansthan and such centres for research, education and instructions as are necessary for the furtherance of the objects of the Sansthan;(ii)to provide for instructions in such branches of knowledge or learning pertaining to journalism, and mass communication as the Sansthan may think fit and to make provision for research and for advancement and dissemination of knowledge of journalism and mass communication;(iii)to organise and undertake extra-mural teaching and extension services;(iv)to hold examinations and to grant diplomas or certificates, and to confer degrees and other academic distinctions on persons subject to such conditions as the Sansthan may determine and to withdraw any such diplomas, certificates, degrees or other academic distinctions other than honorary degrees for good and sufficient reasons;(v)to confer honorary degrees or other distinctions in the manner laid down in the regulations;(vi)to fix, demand and receive fees and other charges;(vii)to institute and maintain halls and hostels and to recognise places of residence for the students of the Sansthan and to withdraw such recognition accorded to any such place or residence;(viii)to establish such special centres, specialised study centres or other units for research and instructions as are, in the opinion of the Sansthan, necessary for the furtherance of its objects;(ix)to create academic, technical, administrative ministerial and other posts and to make appointments thereto;(x)to regulate and enforce discipline among the employees of the Sansthan and to take such disciplinary measures as may be deemed necessary in the manner laid in the regulations;(xi)to institute professorships, associate professorships, assistant professorships, readerships, lecturerships, and any other teaching, academic or research posts required by the Sansthan;(xii)to appoint persons as professors, associate professors, assistant professors, readers, lecturers and otherwise as teachers and researchers of the Sansthan;(xiii)to institute and award fellowships, scholarships, prizes and medals;(xiv)to provide for printing, reproduction and publication of research and other works and to organise exhibitions;(xv)to sponsor and undertake research in all aspects of journalism and mass communications;(xvi)to cooperate with any other organisation in the matter of education, training and research in journalism and mass communication for such purposes as may be agreed upon on such terms and conditions as the Sansthan may, from time to time, determine;(xvii)to cooperate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the Sansthan by exchange of teachers and scholars and generally in such manner as may be conducive to the common object;(xviii)to regulate the expenditure and to manage the accounts of the Sansthan;(xix)to establish and maintain within the Sansthan premises or elsewhere, such class rooms, study halls, office and guest houses as the Sansthan may consider necessary and adequately furnish the same and to establish and maintain such libraries and reading rooms as may appear necessary for the Sansthan;(xx)to receive grants, subventions, subscriptions, donations and gifts for the purpose of the Sansthan and consistent with the objects for which the Sansthan is established;(xxi)to purchase, take on lease or accept as gifts or otherwise any land or building or works, which may be necessary or convenient for the purpose of the Sansthan and on such terms and conditions as it may think fit and proper and to construct or after and maintain any such building or works;(xxii)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the Sansthan, movable or immovable on such terms as it may think fit and proper without prejudice to the interest and activities of the Sansthan;(xxiii)to draw and accept, to make and endorse, to discount and negotiate Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments, with the prior permission of the State Government;(xxiv)to execute conveyances, transfers, reconveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including Government securities belonging to the Sansthan or to be acquired for the purpose of Sansthan;(xxv)to appoint in order to execute an instrument or transact any business of the Sansthan, any person as it may deem fit;(xxvi)to give up and cease from carrying on any classes or departments of the Sansthan;(xxvii)to enter into any agreement with Central Government, State Government, the University Grants Commission or other authorities for receiving grants;(xxviii)to accept grants of money, securities or property of any kind on such terms as may deem expedient;(xxix)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the Sansthan or without any securities and on such terms and conditions as it may think tit and to pay out of the funds of the Sansthan, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(xxx)to invest the funds of the Sansthan or money entrusted to the Sansthan in or upon such securities and in such manner as it may deem tit and, from time to time, transpose any investment;(xxxi)to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the Sansthan and to alter, modify and to rescind them;(xxxii)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, pensions, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of the employees of the Sansthan and to aid in establishment and support of the associations, institutions, funds, trusts and conveyance calculated to benefit the staff and the students of the Sansthan;(xxxiii)to delegate all or any of its powers to the Director General, the Executive Director of the Sansthan or any committee or any sub-committee or to any one or more members of its body or its officers; and(xxxiv)to do all such other acts and things as the Sansthan may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any one of them.
