- The University shall have following powers and duties; namely:-(1)to provide for instruction in such branches of learning as the University may think fit with particular emphasis on modern subjects aiming at becoming centers of excellence in each such area and to make provision for research for the advancement and dissemination of knowledge.(2)to admit any autonomous college or such other college as may be prescribed to the privileges of affiliation or withdraw such affiliation and to guide and control the work of affiliated colleges on the conditions prescribed by first statutes of the University.(3)to institute degrees, diplomas and other academic distinctions.(4)to establish faculties, schools and such other academic bodies as per provisions of the statutes.(5)to hold examinations and to grant and confer degrees, diplomas and other academic distinctions on persons, who have successfully completed prescribed courses of study, examination and/or research in the University or in any affiliated college or in an Institute;(6)to confer honorary degrees or other academic distinction in the manner and under conditions laid down in the Statutes;(7)to co-operate or collaborate with other Universities, national laboratories and authorities in such manner and for such purposes as the University may determine;(8)to create teaching posts required by the University and to appoint persons to such posts;(9)to lay down the conditions of affiliation of colleges and to satisfy itself by periodical inspection or otherwise that those conditions are satisfied;(10)to regulate and enforce discipline among students and employees of the University and its Institutes and affiliated Colleges by laying down a code of conduct and other measures necessary;(11)to institute and award scholarships, fellowships (including travelling fellowship), studentships and prizes in accordance with the Statutes and the Ordinance;(12)to institute and maintain hostels and to recognize places of residence for students of the University, the Institutes or the constituent or affiliated colleges;(13)to demand and receive such fees and other charges as may be fixed by Statutes;(14)to supervise and control the residence and to regulate the discipline of students of the University, the Institute and the constituent or affiliated colleges and to make arrangements for promoting their health;(15)To create administrative, ministerial and other necessary posts and to make appointments thereto;(16)To earn resources by means of consultancy based on Research and Development projects and provide for augmentation and productive utilization of its assets and resources; and(17)to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be required in order to further the objects of the University.
