Section 5 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
5. Powers of Vishwavidyalaya.
- Subject to the provisions of this Act, the Vishwavidyalaya shall have the following powers, namely :-(1)to provide for instructions in such branches of learning as the Vishwavidyalaya may, from time to time, determine and to make provision for research and for the advancement and dissemination of knowledge;(2)to provide instruction including correspondence and such other courses to such person as are not members of the Vishwavidyalaya as it may determine :Provided that the Vishwavidyalaya shall not provide instructions through correspondence save with the previous sanction of the State Government;(3)to organise laboratories, libraries, museums and other equipment for teaching and research;(4)to estabiish, maintain and manage colleges, polytechnics teaching departments, schools of studies, centres of studies, hostels and guest houses;(5)(a)to institute Professorships, Readerships, Lecturerships and any other academic or teaching posts required by the Vishwavidyalaya and to appoint persons to such posts in accordance with the provisions of this Act;(b)to appoint persons working in any other University or orgnisation as teachers of the Vishwavidyalaya for a specified period;(6)to recognise teachers as qualified to give instructions in Institutions;(7)to recognise persons eminent in any subject to guide research in that subject;(8)to lay down the courses of instructions for various examinations;(9)to institute degrees, diplomas, certificates and other academic distinctions;(10)to grant, subject to such conditions as the Vishwavidyalaya may determine, diplomas or certificates and confer degrees and other academic distinctions on the basis of examinations, evaluation or any other method of testing :Provided that no person shall be admitted to an examination leading to any degree or diploma of the Vishwavidyalaya unless such person, if he had offered a subject for such examination for which a course of practical work is prescribed, has completed such work in a college or polytechnic of the Vishwavidyalaya and produces a certificate of such completion from the Head of the Teaching Department or School of Studies or the Principal of the College or Polytechnic;(11)to confer degrees and other academic distinctions on persons who have carried on research under conditions laid down in the Ordinances;(12)to withdraw degrees, diplomas, certificates and other academic distinctions for good and sufficient reasons;(13)to confer honorary degrees or other academic distinctions on approved persons in the manner prescribed in the Statutes;(14)to provide such lectures and instructions for and to grant such diplomas and certificates to persons who are not enrolled as students of the Vishwavidyalaya, as the Vishwavidyalaya may determine;(15)to admit to its privileges Colleges or Polytechnics not maintained by the Vishwavidyalaya, to withdraw all or any of these privileges and to take over the management of College or Polytechnics in the manner and under conditions prescribed by the Statutes or the Ordinances;(16)to declare a Teaching Department of the Vishwavidyalaya, School of Studies, or Colleges or Polytechnics as Autonomous Colleges or Polytechnics :Provided that the extent of the autonomy which such teaching department of the Vishwavidyalaya, School of Studies or Colleges or Polytechnics may have and the matters, in relation to which it may exercise such autonomy, shall be such as may be prescribed by the Statutes;(17)to conduct, co-ordinate, regulate and control teaching and research work in the Colleges or Polytechnics recognised by the Vishwavidyalaya;(18)to recognise hostels not maintained by the Vishwavidyalaya and withdraw any such recognition in the manner prescribed in the Statutes and the Ordinances;(19)to inspect College or Polytechnics or Institutions and to take measures to ensure that proper standards of instructions, teaching and training are maintained in them;(20)to promote with special care the educational interests of the weaker sections of the people and, in particular of the Scheduled Castes, the Scheduled Tribes, and the Other Backward Classes;(21)to provide to the teachers and alumni of the Vishwavidyalaya facilities of refresher and vocational courses;(22)to co-operate and collaborate with other Universities and authorities in such manner and for such purposes as the Vishwavidyalaya may determine;(23)to make provisions for-(a)Extra-mural teaching and extension service;(b)Correspondence Course;(c)Sports and athletic activities;(d)Social service scheme;(e)National Cadet Corps;(f)Students Union;(24)to provide for training for competitive examinations for service under the Union or the State Government and such other training as may contribute to national development.(25)to institute and manage-(a)Information Bureau;(b)Employment Bureau;(c)Printing and Publication Department;(26)to supervise and control the residence, conduct and discipline of students of the Vishwavidyalaya and to make arrangements of promoting their health and general welfare;(27)to demand and receive payment of such fees and other charges which may be prescribed by the Ordinances;(28)to prescribe and control the fees and other charges which may be received or recovered by colleges;(29)to create administrative, ministerial and other necessary posts and to make appointments thereto;(30)to exercise control over the salaried officers, teachers and other employees of the Vishwavidyalaya in accordance with the Statutes and the Ordinances;(31)to hold and manage trusts and endowments and to institute and award fellowships, scholarships, exhibitions, bursaries, medals and others awards;(32)to receive donations and grants and to invest funds in accordance with provisions of this Act;(33)with the prior approval of the State Government to borrow on the security of Vishwavidyalaya property on money for the purposes of the Vishwavidyalaya;(34)to determine standards for admission to the Vishwavidyalaya which may include examination, evaluation or any other method of testing wherever lists of selected candidates are not provided by the "VYAPAM";(35)to make special arrangements in respect of women students as the Vishwavidyalaya may consider desirable;(36)to make arrangements for promoting the health and general welfare of the employees;(37)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the Vishwavidyalaya.
