Section 7 in Kerala Agricultural University Act, 1971
7. Powers and functions of the University.
- The University shall have the following powers and functions, namely:(1)to provide for instruction in agriculture and other allied branches of learning as the University may deem fit;(2)to make provisions for conduct of research in agriculture and allied branches of learning;(3)subject to the provisions of section 40 to make provisions for dissemination of the findings of research and technical information through an extension eduction programme;(4)to institute degrees, diplomas and other academic distinctions;(5)to institute courses of study and hold examinations for, and confer degrees, diplomas and other academic distinctions on persons who have -(a)pursued a prescribed course of study; or(b)Carried out such research as may be prescribed in the University or an institution recognized in this behalf by the University.(6)To confer such honorary degrees and other distinctions as may be prescribed;(7)To provide lectures and instructions for field workers; village leaders and other persons not enrolled as regular students of the University and to grant them such certificates as may be prescribed;(8)To co-operate with other Universities and authorities in such manner and for such purpose as the University may determine, subject to the limitations set forth in section 4;(9)[ to establish with the prior approval of Government and maintain colleges relating to agriculture, fisheries, dairying, veterinary medicine, animal science, home science, agricultural engineering, forestry, water management and soil conservations and allied sciences; [Substituted by Act 6 of 1989.](10)To establish and maintain laboratories, libraries, research stations, institutions and museums for teaching, research and extension education;(10A)To raise and maintain farms and plantations for teaching, research and extension education.](11)To create posts for teaching, research and extension education and to appoint persons to such posts;(12)To create administrative and other posts and to appoint persons to such posts;(13)To institute and award fellowships, scholarships and prizes in accordance with the Statutes;(14)To fix, demand and receive such fees and other charges as may be prescribed;(15)To institute and maintain residential accommodations for students and staff of the University;(16)To supervise and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare, and(17)To do all such acts and things, whether incidental to the powers and functions aforesaid or not as may be necessary for the furtherance of the objects of the University;Provided that nothing contained in this section shall be deemed to authorise the University to carry out extension work in the state except as specifically provided in this Act.
