Section 4 in Mother Teresa Women's University Act, 1984
4. The objects and powers of the University:-
(1)The University shall have the following objects and powers, namely:-(1)to monitor women’s education at all levels in the State;(2)to offer consultancy services for the development of women’s education in the State;(3)to develop research facilities in the studies, relating to women in general and in particular, studies relating rural or destitute women;(4)to institute degrees, titles, diploma and other academic distinctions for women;(5)to confer degrees, titles, diploma and other academic distinctions on women who shall have carried out research in the University or in any other centre orinstitution recognized by the University under conditions prescribed.(6)To confer honorary degrees or other academic distinctions in the prescribed manner and under conditions prescribed;(7)To supervise and control hostels and to regulate and enforce discipline among the students of the University and to make arrangements for promoting their health and general welfare;(8)To prescribe conditions under which the sward of any degree, title, diploma and other academic distinctions to women may be withheld;(9)to co-operate with any other University, authority or association or any public or private body having in view, the promotion of purpose and objects similar to those of the University for such purposes as may be agreed upon on such terms and conditions, as may, from time to time, be prescribed;(10)to establish and maintain University libraries, research stations and publication bureau;(11)to institute research posts and to appoint women to such posts;(12)to institute and award fellowship, including travelling fellowships, scholarships, medals and prizes in the manner prescribed;(13)to establish, maintain or recognize hostels, for students of the University and residential accommodation for the staff of the University and to withdraw any such recognition;(14)to fix fees and to demand and receive such fees as may be prescribed;(15)to hold and manage endowments and other properties and funds of the University;(16)to borrow money with the approval of the Government on the security of the property of the University for the purposes of the University;(17)to organize advanced studies and research programmes by women;(18)to entire into agreement with other bodies or persons for the purpose of promoting the objectives of the University including the assuming of the management of any institution under them and the taking over of its rights and liabilities; and(19)to do all such acts and things, whether incidental to the objects and powers aforesaid, or not as may be necessary or desirable to further the objects of the University.
