Section 5 in The West Bengal National University Of Juridical Sciences Act, 1999
5. Powers and functions of the University. -
The powers and functions of the University shall be-(i)to administer and manage the University and such centres for research, education and instruction as are necessary for the furtherance of the objects of the University;(ii)to provide for instruction in such branches of knowledge or learning pertaining to law as the University may think fit and to make provision for research and for advancement and dissemination of knowledge of law;(iii)to organise and undertake extramural teaching and extension services;(iv)to hold examinations and to grant diplomas or certificates, and to confer degrees including joint degrees in law combined with other disciplines and other academic distinctions on persons subject to such conditions as the University may determine and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(v)to confer honorary degrees or other distinctions in such manner as may be laid down by regulations;(vi)to fix, demand and receive fees and other charges;(vii)to institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition accorded to any such place of residence;(viii)to establish such special centres, specialized study centres or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;(ix)to supervise and control the residence, and to regulate the discipline, of the students of the University and to make arrangements for promoting their health;(x)to make arrangements as aforesaid in respect of the residence, discipline and teaching of women students;(xi)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(xii)to regulate and enforce discipline among the employees of the University and to take such disciplinary measures as may be deemed necessary;(xiii)to institute professorships, associate professorships, assistant professorships, readerships, lecturer ships, and any other teaching, academic or research posts required by the University;(xiv)to appoint persons as professors, associate professors, assistant professors, readers, lecturers or otherwise as teachers and researchers of the University;(xv)to institute and award fellowships, scholarships, prizes and medals;(xvi)to provide for printing, reproduction and publication of research and other works and to organize exhibitions;(xvii)to sponsor and undertake research in all aspects of law, justice and social development;(xviii)to co-operate with any other organization in the matter of education, training and research in law, justice, social development and allied subjects for such purposes as may be agreed upon on such terms and conditions as the University may from time to time determine;(xix)to co-operate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the University, by exchange of teachers and scholars and generally in such manner as may be conducive to the common objects;(xx)to regulate the expenditure and to manage the accounts of the University;(xxi)to establish and maintain, within the premises of the University or elsewhere, such class rooms and study halls as the University may consider necessary and adequate and to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the University;(xxii)to receive grants, subventions, subscriptions, donations and gifts for the purpose of the University and consistent with the objects for which the University is established;(xxiii)to purchase, take on lease or accept as gifts or otherwise, any land or building or works, which may be necessary or convenient for the purpose of the University, on such terms and conditions as it may think fit and proper, and to construct, or to alter and maintain, any such building or works;(xxiv)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the University;(xxv)to draw and accept, to make and endorse, to discount and negotiate, Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments;(xxvi)to execute conveyances, transfers, reconveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable, including Government securities belonging to the University or to be acquired for the purpose of the University;(xxvii)to appoint, in order to execute an instrument or transact any business of the University, any person as it may deem fit;(xxviii)to give up, and to cease from carrying on, any classes or departments of the University;(xxix)to enter into any agreement with the Central Government or the State Government or the Government of any other State or the University Grants Commission or any other authorities for receiving grants;(xxx)to accept grants of money, securities or property of any kind on such terms as it may deem expedient;(xxxi)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay, out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(xxxii)to invest the funds of the University or the money entrusted to the University in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment;(xxxiii)to make, from time to time, such regulations as may be considered necessary for regulating the affairs and the management of the University and to alter, modify or rescind such regulations;(xxxiv)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by regulations, pensions, insurance, provident fund (which shall be governed by the provisions of the Provident Funds Act, 1925, as if such fund were a Government Provident Fund) and gratuity as it may deem fit, to make such grants as it may think fit for the benefit of any employees of the University, and to aid the establishment and support of associations, institutions, funds, trusts and conveyance calculated to benefit the staff and the students of the University;(xxxv)to delegate all or any of its powers to the Vice-Chancellor or any committee, or any sub-committee, constituted by any authority of the University or to any one or more members of the General Council of the University or to any officers of the University;(xxxvi)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the objects of the University.
