Section 8 in A.P.J. Abdul Kalam Technological University Act, 2015
8. Powers and functions of the University.
- The University shall have the following powers and functions, namely:-(i)to provide instruction and research in such branches of engineering sciences, management and technology and interdisciplinary areas related to them as the University may think fit, and to facilitate for the advancement of learning and dissemination of knowledge in such branches;(ii)to provide for instruction and research in basic sciences and humanities in so far as it relates to the furtherance of knowledge in interdisciplinary areas;(iii)to lay down the norms and standards for the establishment, maintenance, administration, supervision and recognition of colleges and centres maintained by the University;(iv)to affiliate to itself institutions as constituent colleges or autonomous colleges or regular colleges or colleges with academic autonomy in accordance with the provisions of this Act and the Statutes, Ordinances and Regulations and to withdraw affiliation of colleges obtained in violation of Statutes of the University;(v)to confer academic autonomy to affiliated colleges, institutions or a department of the affiliated colleges or institutions or a department maintained by the University;(vi)to establish, maintain and administer colleges or other centres of learning or centres for conducting research programmes or institutions necessary to carry out the objectives of the University;(vii)to hold examinations and to confer degrees, postgraduate degrees, diplomas, certificates and other academic distinctions to persons who,-(a)shall have pursued a prescribed course of study in the University or any college or institutions thereunder and shall have passed the prescribed examinations of the University unless exempted therefrom in the manner prescribed; or(b)shall have carried on research satisfactorily under conditions as may be prescribed and which has been duly evaluated;(viii)to confer honorary degrees and other distinctions in accordance with the conditions that may be prescribed in the Statutes;(ix)to withhold or withdraw or cancel degree, postgraduate degree, diploma, certificates or other distinctions under conditions that may be prescribed by the Statutes after giving the persons affected a reasonable opportunity of being heard;(x)to fix the fees payable to the University;(xi)to establish, maintain and administer hostels and to recognise hostels which are not under the management of the University and to suspend or withdraw such recognition;(xii)to create various categories of posts in the University and in colleges and Centres maintained by the University with the prior approval of the Government and to prescribe by Statutes the scales of pay for such posts and to prescribe their qualifications and methods of appointment and to make appointments to such posts to which appointments are not to be made through the Kerala Public Service Commission;(xiii)to control and regulate admission of students for various courses of study in colleges, Departments or Centres maintained by the University;(xiv)to provide for the inspection of affiliated colleges and to issue such directions as the University may deem fit;(xv)to institute and award fellowships, travelling fellowships, scholarships, studentships, medals and prizes for teachers and students of the University and affiliated colleges;(xvi)to co-operate with other Universities or any authorities or associations in such manner and for such purposes as the University may determine;(xvii)to augment the resources of the University by exploring or innovating the activities such as research, development, consultancy, training programmes or by providing services to industry, trade or any other non¬governmental organisations;(xviii)to recommend to the Government to take over, in the public interest, the management of colleges or institutions where irregularities or dereliction of criminal nature by the management of such college or institution are prima facie evident to the committee of enquiry appointed by the University;(xix)to receive funds for collaboration programmes from foreign agencies subject to rules and regulations of the Centra! Government and State Government in that behalf;(xx)to lay down service conditions including code of conduct, workload, norms of performance appraisal and such other instructions or directions for teachers of affiliated colleges and University teachers as, in the opinion of the University, may be necessary in academic matters;(xxi)to define the powers and duties of the officers of the University other than the Vice-Chancellor;(xxii)to exercise control over the students of the University, to secure their standard of education, welfare, discipline and health and to exercise control for similar purposes over the students of affiliated colleges through such colleges;(xxiii)to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise and to invest such endowments, donations or funds in any manner that the University may deem fit and to institute scholarships, medals etc. from such funds subject to the condition that any donation from a foreign country, foreign foundation or any person in such country or foundation shall be accepted by the University only in accordance with the rules and guideline of the Central Government and the State Government;(xxiv)to acquire and hold any property, movable or immovable, which may become vested in it for the purposes of the University by way of purchase, grant, testamentary disposition or otherwise and to demise, alienate or otherwise dispose of all or any of the properties belonging to the University for bona fide purposes only of the University and also to do all other acts incidental or appertaining to a body corporate :Provided that the prior permission of the Government shall be obtained for the purpose of grant of demise or to alienate or otherwise dispose of the immovable properties ;(xxv)to borrow money with or without security, for such purposes as may be approved by the Government, from the Central Government, the AICTE, or other incorporated bodies subject to the provisions of this Act;(xxvi)to make Statutes, Ordinances and Regulations and to amend, modify or repeal the same;(xxvii)generally to do such other acts as may be required for the furtherance of the objects and purposes of this Act.
