Section 5 in Potti Sreeramulu Telugu University Act, 1985
5. Powers and functions of the University.
- The University shall have the following powers and functions, namely:-(1)to institute degrees, titles, diplomas and other academic distinctions and to provide instructions for such courses of study including the courses of study by correspondence to such persons as are not regular students of the University, as it may determine;(2)to confer degrees, titles, diplomas and other academic distinctions on persons who shall have carried out research in the University or in any other centre or institution recognised by the University under conditions prescribed;(3)to confer honorary degrees or other academic distinctions in the manner prescribed by the statutes;(4)to prescribe conditions under which the award of any degree, title, diploma and other academic distinctions may be withheld;(5)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;(6)to co-operate with any other University, authority or association or any other public or private body within or outside India with purposes and objects similar to those of the University on such terms and conditions, as may, from time to time, be prescribed, in respect of such matters as may be agreed upon;(7)to establish and maintain University libraries, research stations, museums and press and publication bureau;(8)to institute research posts and appoint persons to such posts;(9)to institute and award fellowships including travelling fellowships, scholarships, incentives and prizes in the manner prescribed;(10)to establish, maintain or recognise hostels for students of the University and residential accommodation for the staff of the University and to withdraw any such recognition;(11)to fix fees and to demand and receive such fees as may be prescribed;(12)to hold and manage endowments, medals, prizes and other properties and funds of the University;(13)to enter into agreements with other bodies or persons for the purpose of promoting the objects of the University including the assuming of the management of any institution under them and the taking over of its rights and liabilities; and(14)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.
