Section 4 in Maharaja Ranjit Singh State Technical University Act, 2014
4. The University shall perform the following functions, namely.
- Powers and functions of the(a)to make provisions for providing, upgrading and promoting university, technical education and training and research in Technical Education and to create entrepreneurship and a conducive environment for the pursuit of the technical education in close cooperation with industry;(b)to generate and maintain resources through consultancy services, testing services, continuing education programmes, national and international collaborations and transfer of intellectual property rights;(c)to institute and confer degrees, diplomas, certificates and other academic distinctions;(d)to hold examinations and to grant and confer degrees, diplomas, certificates and other distinctions to and on persons who-(i)shall have pursued a course of study in the University or in one of its colleges unless exempted therefrom in the manner prescribed by regulations and shall have passed the examinations prescribed by the University; and(ii)shall have carried on research under conditions prescribed by the regulations;(e)to confer honorary degrees in the manner laid down by the regulations;(f)to institute Professorships, Readerships, Lecturerships and any other teaching posts required by the University and to appoint persons to such Professorships, Readerships, Lecturerships and other posts;(g)to institute and award fellowships, scholarships, studentships, exhibitions and prizes in accordance with the provisions of the regulations;(h)to institute and maintain Halls and Hostels;(i)to supervise and control the residence and discipline of the students of the University and to make arrangement for promoting their health and general welfare;(j)to organise laboratories, libraries, museums and to provide such other equipments for teaching and research as is required;(k)to demand and receive such fees and other charges as may be prescribed by regulations;(l)to hold and manage trusts and endowments which may be created in favour of University;(m)to institute and manage-(i)Printing and Publication Departments;(ii)University Extension Boards;(iii)Information Bureau; and(iv)Employment Bureau;(n)to make special provisions for the spread of technical education amongst classes and communities which are educationally backward;(o)to make provisions for-(i)the maintenance of National Cadet Corps or other similar organizations;(ii)physical and military training; and(iii)sports and athletic clubs;(p)to create administrative, ministerial and other necessary posts and make appointments thereto;(q)to receive gifts, donations or benefactions from the State Government or the Central Government and to receive bequests, donations and transfer of moveable or immovable property from testators, donors or transferors, as the case may be; and(r)to do all such other acts whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.
