- The University shall have the following powers, namely :(a)to provide for instructions in such branches of learning as the University may think fit, subject to concurrence of Government and to make provision for research and for the advancement and dissemination of knowledge;(b)to hold examinations and to grant to, and confer degrees and other academic distinctions on, persons who,(i)have passed a course of study in or prescribed by the University; or(ii)are teachers in educational institutions under conditions laid down in the Ordinances and Regulations and have passed the examination of the University under like conditions;(c)to run a Higher Secondary section in the University under mentorship scheme of the State Government which will, to some extent, act as a feeder to the undergraduate courses of the University and for all practical purposes, the Higher Secondary section shall be a part of the University;(d)to continue the existing syllabi and evaluation of students of the Higher Secondary section under the jurisdiction of the Assam Higher Secondary Education Council as at present until such times as the University deems it fit to review and do the needful;(e)to confer honorary degrees or other distinctions;(f)to grant such diplomas and to provide such lectures and instructions for, persons not being members of the University, as the university may determine;(g)to withdraw or cancel Degrees, Diplomas, Certificates or other distinctions conferred by following the procedures;(h)to institute any Professorship, Associate Professorship, Assistant Professorship and any other teaching posts required by the University;(i)to appoint and recognise persons as Professors, Associate Professors, Assistant Professors as teachers of the University;(j)to adopt colleges and introduce new courses of study;(k)to maintain Hostels and Halls;(l)to demand and receive payments of such fees as may be fixed as per the Ordinances;(m)to receive grants from State and Central Government, University Grants Commission and any Private or Central Government agencies, as per rules;(n)to purchase property, to maintain Bank Accounts in the name of the University;(o)to institute for the benefit of its members such pension, provident fund as the University may deem fit;(p)to enter into contract with any other recognised institution for the purpose of transfer of technology on well defined terms and conditions to raise funds for the University or for technical collaboration;(q)to provide for printing, reproduction and publication of research activities;(r)to do all other activities whether incidental to the powers aforesaid or not as maybe requisite in order to further the objects of the University.
