Section 5 in Sri Balaji University, Pune Act, 2019
5. Powers and function.
- The University shall have the following powers and functions, namely : -(i)to make provisions and adopt all measures (including adoption and updating of the curricula) in respect of study, teaching and research, relating to the courses through traditional as well as new innovative modes including on-line education mode ;(ii)to institute and confer degrees, diplomas, certificates, awards, grades, credits and academic distinctions ;(iii)to conduct and hold examinations ;(iv)to provide for the degrees, diplomas, certificates, equivalent or corresponding to the degrees, diplomas, certificates of other recognized Universities, Boards or Councils ;(v)to take all necessary measures for setting up campus ;(vi)to set up central library, departmental libraries, museums and allied matters ;(vii)to institute and confer honorary degrees as may be prescribed ;(viii)to institute and award fellowships, scholarships, studentships, as may be specified ;(ix)to take special measures for spreading educational facilities among the educationally backward strata of the society ;(x)to encourage and promote sports and other extra-curricular activities ;(xi)to create technical, administrative and other necessary posts and to make appointments thereto ;(xii)to undertake research projects on mutually acceptable terms and conditions ;(xiii)to provide consultancy services ;(xiv)to frame statutes, ordinances, rules and regulations for carrying out the objects of the University in accordance with the provisions of the Act ;(xv)to encourage and promote co-curricular activities for personality development of the teachers, students and employees of the University ;(xvi)to provide for dual degrees, diplomas or certificates vis-a-vis other universities on reciprocal basis within and outside the country as per instructions of the State Government, Government of India and University Grants Commission ;(xvii)to make such provisions for integrated courses in different disciplines in the educational programmes of the University ;(xviii)to set-up colleges, institutions and off-campus centers, only within the State, as per the instructions issued by the State Government, Central Government and the University Grants Commission, from time to time ;(xix)to receive donations, gifts and grants and to acquire, hold, manage and dispose of any property, movable or immovable, including trust or endowed property within or outside the State for the purposes and objects of the University and to invest funds ;(xx)to prescribe the fee structure for various courses, from time to time as per provisions of this Act ;(xxi)to demand and receive payments of such fees and other charges as may, from time to time, be specified ;(xxii)to seek collaboration with other institutions on mutually acceptable terms and conditions ;(xxiii)to determine salaries, remunerations, honoraria to teachers and employees of the University in accordance with the norms, specified by the University Grants Commission and the other regulatory bodies ;(xxiv)to organize and to undertake extra-mural teaching and extension services ;(xxv)to establish and maintain Halls and Hostels ;(xxvi)to recognize, supervise and control Halls and Hostels not maintained by the University and other accommodation for the residence of the students and to withdraw any such recognition ;(xxvii)to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures as may be deemed necessary ;(xxviii)to make arrangements for promoting health and general welfare of the students and the employees of the University ;(xxix)to co-operate with any other university in and outside the country, authority or any public or private body having in view of the promotion of purposes and objects similar to those of the University for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be specified ;(xxx)to provide for the printing, re-printing and publication of research and other work, including text books, which may be issued by the University ;(xxxi)to comply and follow, from time to time the provisions of the University Grants Commission (Establishment and Maintenance of Standards in Private Universities) Regulations, 2003 or any other regulations or directions issued by the University Grants Commission;(xxxii)to comply with and carry out directives issued by the State Government, from time to time, with reference to above powers, duties and responsibilities of the University;(xxxiii)to do all such things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.
