- Subject to the provisions of this Act, the University shall have the following powers, namely:-(i)to provide for instruction and training in such branches of learning as the University may deem fit and to make provision for research and for the advancement and dissemination of knowledge;((ia) to confer academic autonomy to an affiliated college, department of an affiliated college or university department.)(ii)to introduce semester and credit system of courses of study and examinations;(iii)to institute degrees, titles, diplomas and other academic distinctions;(iv)to hold examinations and to confer degrees and other academic distinctions on persons who-(a)shall have pursued a prescribed course of study in a college under the University, unless exempted therefrom in the manner prescribed, and shall have passed the prescribed examination; or(b)shall have carried on research under prescribed conditions and which has been duly evaluated;(v)to confer honorary degrees or other distinctions on distinguished persons in accordance with the conditions to be prescribed in the Statutes;(vi)to grant diplomas, certificates or other distinctions to persons who shall have pursued a prescribed course of study under prescribed conditions;(vii)to withdraw or cancel degrees, titles, diplomas, certificates or other distinctions under conditions that may be prescribed by the Statutes, after giving the person affected a reasonable opportunity to present this case;(viii)to maintain, supervise and control the residence and discipline of students of the University, campuses, colleges and recognised institutions and to make arrangements for promoting their health and general welfare;(ix)to recognise hostels which are maintained by bodies other than the University and to withdraw such recognition;(x)to exercise such control over the students as will ensure their physical and moral wellbeing;(xi)to constitute a Board to entertain, to adjudicate upon and to redress any grievances of the students of colleges, who may, for any reason, be aggrieved, otherwise than by an act of any court;((xi a) to fix the minimum infrastructural facilities that shall be provided in an unaided college.)((xi b) to fix the qualification of teachers and non-teaching staff of an un-aided college)(xii)to fix the fees payable to the University and to demand and receive such fees;(xiii)to fix and regulate, with the previous sanction of the Government the fees payable in colleges and recognised institutions affiliated to the University;(xiv)with the previous sanction of the Government, to regulate the emoluments and to prescribe the duties and conditions of service of teachers and on-teaching staff in private colleges;(xv)to hold and manage endowments and bursaries and to institute and award fellowships, scholarships, studentships, medals and prizes and to organize exhibitions;(xvi)to institute and provide funds wherever necessary for the maintenance of-• a Student's Advisory Bureau;• an Employment Bureau;• a University Union for students;• University Athletic Clubs• the National Cadet Corps;• the National Service Scheme;• University Extension Board;• Student's Cultural and Debating Societies;• a Translation and Publication Bureau;• Red Cross; and• Co-operative societies and other similar institutions for promoting the welfare of students and employees of the University;(xvii)to co-operate with other Universities or any authorities or associations in such manner and for such purposes as the University may determine;(xviii)to take and hold any property, movable, or immovable, which may become vested in it for the purpose of the University by purchase, grant, testamentary dispositon or otherwise and to grant, demise, alienate or otherwise dispose of all or any of the properties belonging to the University and also to do all other acts incidental or appertaining to a body corporate;(xix)to direct, manage and control all immovable and movable properties transferred to the University by the Government;(xx)to co-ordinate, supervise, regulate and control the conduct of teaching and research work in the affiliated colleges and the institutions recognised by the University;(xxi)to define the powers and duties of the officers of the University other than the Vice- Chancellor;(xxii)to provide for the inspection of affiliated colleges and to issue such directions as the University may deem fit;(xxiii)to establish, maintain and manage campuses, colleges, institutes of research and other institutions of higher studies;(xxiv)to affiliate to itself colleges in accordance with the provisions of this Act and the Statues, Ordinances and Regulations and to suspend or withdraw affiliation of colleges;(xxv)to institute professorships, readerships, lecturerships and any other teaching and research posts required by the University and to appoint persons to such professorships, readerships, lectureships and other reaching and research posts;(xxvi)to establish, maintain and manage hostels;(xxvii)with the previous sanction of the Government as regards the purpose and amount of loan and subject to such conditions as may be specified by the Government as to security and rate of interest, to borrow any sum of money from the Central Government or any State Government or any incorporated body;(xxviii)to provide instruction through correspondence courses and distance education programmes;(xxix)to declare a campus, college or department as an autonomous campus, college or department, respectively; and(xxx)to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University as a teaching and examining body and to cultivate and promote arts, science and other branches of learning.
