- The University shall have the following powers, namely :-(1)to encourage and provide for instruction, teaching, training and research in all branches of engineering, technology, humanities and science [and in such other branches of learning and courses of study as it may think fit, and generally to promote] [Words substituted for the words 'and to promote' by W.B. Act 5 of 1983.] the advancement and dissemination of knowledge and learning and the extension of higher education;(2)to establish, maintain, manage [, recognize] [Word inserted by W.B. Act 5 of 1983.] or affiliate Institutions or centres and to take over the maintenance and management of any existing institution together with its assets with the consent of the authorities thereof on such terms and conditions as may be agreed upon;(3)to provide for the inspection, or investigation into the affairs, or Institutions recognised by it or affiliated to it and to exercise general supervision and control over them;(4)to disaffiliate an Institution in any subject or subjects, or to with draw affiliation or recognition of Institutions, if necessary;(5)to institute and make appointment to Professorship, Readership, Lectureship and other teaching posts required by the University;(6)to create posts, as and when required, of officers and employees of the University besides those provided for in this Act and to appoint persons to such posts;(7)to prescribe, subject to the provisions of this Act, the constitution, powers and duties of the Boards of Studies, Finance Committee, and other bodies;(8)to prescribe the powers and duties of officers of the University;(9)to prescribe, subject to the provisions of this Act, the terms and conditions of service, including the rules of conduct and discipline, and the emoluments for all posts of Teachers and other employees of the University;(10)to make provisions for provident fund and other funds for the employees of the University;(11)to institute degrees, titles, diplomas, certificates, and other academic distinctions;(12)to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who-(a)shall have pursued an approved course of study in the University or in an affiliated or recognized Institution unless exempted therefrom in the manner prescribed, and shall have passed the prescribed examinations of the University, or(b)shall have carried on research under conditions prescribed;(13)to withdraw or cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be prescribed by Statutes and after giving the person affected a reasonable opportunity to present his case;(14)to confer honorary degrees or other academic distinctions under conditions prescribed;(15)to prescribe, demand and receive fees or other charges for examinations and other purposes;(16)to establish, maintain, manage or recognize Halls, Hostels and other places of residence for the students, Teachers, officers or non-teaching staff of University, to withdraw such recognition, and to take over the management and maintenance of the existing Halls, Hostels or places of residence for students, Teachers, officers or non-teaching staff of the University with the consent of the authorities thereof;(17)to provide for the promotion of the health and welfare of students and of discipline among them;(18)to make grants to the National Cadet Corps and the [National Service Scheme] [Words substituted for the words 'National Social Service' by W.B. Act 5 of 1983.] from the University Fund;(19)to enter into an agreement with the State Government or with the approval of the State Government with any other Government or with any person, body or authority for the taking over by the University of the management of any Institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act;(20)to acquire, hold and dispose of property movable and immovable, and to make grants and advances for furthering any of its objects;(21)to accept and administer gifts, endowments and benefactions, for the furtherance of any of its objects for the University or on behalf of any Institution established by, affiliated to, or recognized by, the University;(22)to institute awards, fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(23)to accept grants from the Central or any State Government or the University Grants Commission, and, with the approval of the State Government, also from other sources, to raise loans, or to accept loans from the Central or the State Government or the University Grants Commission and from other sources:Provided that raising of loans and acceptance of loans from other sources shall require approval of the State Government;(24)to co-operate with other universities, institutions and educational authorities in matters, that relate to and further the educational objectives of the University;(25)generally to do all such acts and things as may be necessary or desirable for, or incidental to, the advancement of the objects or purposes of the University.
