Section 5 in Manipur Technical University Act, 2016
5. Powers and duties of the University.
- The University shall have the following powers and duties namely -(i)to make provision for research and for the advancement and dissemination of knowledge and generally to cultivate and promote the technical education and other branches of learning and culture and their interdisciplinary areas;(ii)to provide for establishment, on the University campus, of autonomous institutions like inter university centres, research laboratories modem instrumentation centres and like centres of learning, set up by the Central Government or the, State Government and the University Grants Commission or the AICTE, which may be used by a university or college or group of universities or colleges or industries or any non-government organisations;(iii)to admit students to the various courses of study of the University and to conduct examinations or tests and lay down conditions in respect thereof;(iv)to institute and award degrees, post-graduate diplomas, post-senior secondary diplomas; certificates and other academic distinctions on the basis of examinations or by other tests or otherwise;(v)to hold examinations and confer degrees and postgraduate diplomas and award post-senior. secondary diplomas and certificates and other academic distinctions to, and on, persons, who -(a)have pursued a course of study in the University, constituent or affiliated colleges or institutions; or(b)have carried on research in the University, constituent or affiliated colleges or institutions;(vi)to confer honorary degrees or other academic distinctions as prescribed by the Statutes;(vii)to establish a college or an institution or a Faculty of the University imparting technical education run and maintained by the University;(viii)to lay down the conditions of affiliation of courses or colleges and recognition of institutions taking into account the credibility of the Management and the norms of academic performance of institutions, faculties and subjects, as may be laid down, from time to time, and satisfy itself by periodical assessment or otherwise that those, conditions are fulfilled;(ix)to designate a University Department, constituent college, affiliated college or institution, as an autonomous University Department, constituent college, affiliated college or institution, as the case may be, in accordance with the guidelines, if any, laid down by the University Grants Commission of the AICTE;(x)to monitor and evaluate the academic performance of affiliated colleges and recognized institutions for affiliation and periodical accreditation;(xi)to inspect, Where necessary, affiliated colleges and recognized institutions through suitable machinery established for the purpose, and take measures to ensure that proper standards of instruction, teaching and training are maintained by them, and adequate library, laboratory, hospital workshop and other academic facilities are provided for;(xii)to hold and to manage trusts and endowments and institute and award fellowships, travelling fellowships, scholarships, studentship medals and prizes for teachers and students of the University and colleges;(xiii)to co-operate or collaborate with any other University, institutions, authority or organization for research and advisory services and for such purposes to enter into appropriate arrangement with other universities, institutions, authorities, or organizations to conduct certain courses as the situation may demand;(xiv)to rescind affiliation granted to technical institutions;(xv)to explore the possibilities of augmenting the resources of the University by exploring or innovating activities such as research and development, consultancy, training programmes and providing services for different clients from industry, trade or any other non-government organizations;(xvi)subject to any other law for the time being in force, to undertake academic collaboration programmes with universities and institutions abroad, with the approval of the State Government;(xvii)to receive finds for collaboration programmes from foreign agencies subject to any Act, rules and regulations of the Central Government and the State Government in that behalf;(xviii)to lay down for the University teachers, the service conditions including code of conduct, Workload, norms of performanCe appraisal, and such other instructions or directions as, in the opinion of the University, may be necessary in the interest of academic standard;(xix)to undertake development programmes in technical education, research, consultancy-based projects and training programmes for outside agencies, by charging fees, so as to generate resources;(xx)to fix, demand and receive or recover such fees and other charges as may be regulated by the Statutes, from time to. time;(xxi)to establish, maintain and manage various Departments as may be necessary to fulfil the objects of the University;(xxii)to do all such other acts and things as may be necessary for or, incidental or conducive to the attainment of all or any of its objects;(xxiii)to comply with and carry out any directives issued , by the State Government from nine to time, with reference , to above powers, duties and responsibilities of the University.(xxiv)to institute Professorships, Associate Professorships, Assistant Professorships and any other teaching posts required by the University and to appoint persons to such Professorships, Associate Professorships, Assistant Professorships and other posts;(xxv)to supervise and control the residence and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(xxvi)to maintain organised laboratories, libraries museums and to provide such other equipment for teaching and research as is required.(xxvii)to constitute and manage -(a)Printing and Publication Departments;(b)University Extension Boards;(c)Information Bureau; and(d)Employment Bureaus;(xxviii)to make provisions for -(a)the maintenance of National Cadet Corps or other similar organisations;(b)physical and military training; and(c)sports and athletic clubs; and(xxix)to do all such acts and things, whether incidental to the powers and functions aforesaid or not, as may be necessary or desirable to further the objects of the University.
