Section 4 in Tamil Nadu Teachers Education University Act, 2008
4. Objectives and Powers of University.
The University shall have the following objects and powers, namely:-(1)To monitor teacher education as approved by the National Council for Teacher Education at all levels in the State academically.(2)To develop research facilities in teachers education and to find out the ways and means to identify innovative courses in teachers education.(3)To institute degrees, and other academic distinctions in teachers education as approved by the National Council for Teachers Education.(4)To confer degrees, and other academic distinctions in teachers education on persons who have carried out research in the University or in any other centers or institution recognized by the University under conditions prescribed.(5)To confer honorary degrees in teachers education in the prescribed manner and under conditions prescribed.(6)To work out the modalities to offer programmes in the latest fields for the development of teachers education.(7)To conduct and organize seminars, workshops and symposia in promoting teachers education with a view to offering programmes in the latest fields and to develop the extension activities.(8)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.(9)To prescribe conditions under which the award of any degree, or other academic distinction may be withheld.(10)To co-operate with any other University, Authority or Association or any other public or private body having in view, the promotion of purposes 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.(11)To establish and maintain University libraries, research stations and publication bureau.(12)To institute research posts and to make appointments to such posts.(13)To institute and award fellowships, including traveling fellowships, scholarships, medals and prizes in the manner prescribed.(14)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.(15)To affiliate colleges to the University as affiliated colleges, or post graduate colleges under conditions prescribed and to withdraw affiliation from colleges.(16)To fix fees and to demand and receive such fees as may be prescribed.(17)To hold and manage endowments and other properties and funds of the University.(18)To borrow money with the approval of the Government on the security of the property of the University for the purposes of the University.(19)To enter 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(20)Generally to do all such other acts and things as may be necessary or desirable to further the objects of the University
