Section 5 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
5. Powers of University.
- The University shall have the following powers, namely:-(1)to hold examinations and to confer degrees, diplomas and other academic distinctions on any person who : -(a)shall have pursued an approved course of study or training in a college or University laboratory or an approved institution unless exempted therefrom in the manner prescribed by the statutes and shall have passed the examinations prescribed by the University; or(b)shall have carried on research under conditions prescribed by the statutes;(2)to confer degrees, diplomas and other academic distinctions on persons who shall have pursued an approved course of study, training or research in an autonomous college;(3)to confer honorary degrees or other honorary academic distinctions under conditions prescribed;(4)to establish, maintain and manage institutes of research, University colleges, departments, laboratories, hospitals, libraries, museums and other institutions necessary to carry out the objects of the University;(5)to affiliate colleges to the University as affiliated colleges, within the University area under conditions prescribed and to withdraw such affiliation:[Provided that no college shall be affiliated to the University unless the permission of the Government to establish such college has been obtained and the terms and conditions, if any, of such permission have been complied with;] [Added by section 2(a) of the Dr. M.G.R. Medical University, Chennai (Amendment and Validation) Act, 1989 (Tamil Nadu Act 32 of 1990) which was deemed to have come into force on the 24th September 1987.](6)to take over any Government college or institution with the approval of the Government;(7)to approve institutions providing training for admission to the examinations for degrees, diplomas and other academic distinctions of the University under conditions prescribed and to withdraw such approval:[Provided that no institution shall be approved by the University unless the permission of the Government to establish such institution has been obtained and the terms and conditions, if any, of such permission have been complied with;] [Added by section 2(b) of the Dr. M.G.R. Medical University, Chennai (Amendment and Validation) Act, 1989 (Tamil Nadu Act 32 of 1990) which was deemed to have come into force on the 24th September 1987.](8)to designate any college as an autonomous college, with the prior concurrence of the Government under conditions prescribed and to cancel such designation;(9)to establish, maintain and manage hostels, to recognise hostels not maintained by the University under conditions prescribed and to withdraw such recognition thereof;(10)to exercise such control over the students of the University through the colleges and institutions, as well secure their health and well-being and discipline;(11)to hold and manage endowments and other properties and funds of the University;(12)to borrow for the purposes of the University money with the approval of the Government on the security of the property of the University;(13)to fix fees and to demand and receive such fees, as may be prescribed;(14)to make grants from the funds of the University for the maintenance of National Cadet Corps, National Service Scheme or other similar organisations; and(15)generally to do all such other acts and things as may be necessary or desirable to further the objects of the University.
