- The University shall have the following powers, namely: -(1)to provide for instruction and training in such branches of learning as it may think fit and to make provisions for research and for the advancement and dissemination of knowledge;(2)to establish, maintain and manage colleges, libraries, museums and such other institutions or centres as it may consider fit;(3)to recognize any college as a constituent college or a professional college and to withdraw such recognition;(4)to affiliate to itself or to recognize colleges or institutions or centres;(5)[ to prescribe for colleges, other than Government Colleges] [Clause (5) substituted by W.B. Act 8 of 1988 w.e.f. 15.4.84.], -(a)the constitution, powers and functions of their Governing Bodies, and(b)with the approval of the State Government, -(i)the terms and conditions of service of Teachers, Librarians and non-teaching staff, and(ii)rules for provident fund;(6)to prescribe for colleges the rules for Teachers' Councils;(7)to provide for the inspection or investigation into the affairs of colleges or institutions or centres recognized by it or affiliated to it and to exercise general supervision and control over them;(8)to take over for a period not exceeding twelve months the management of any affiliated, constituent or professional college, institution or centre other than a Government College, institution or centre in order to ensure that proper standard of teaching, training or instruction is maintained therein:Provided that the University may, if it considers it necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;(9)to dissolve the Governing Body of any affiliated, constituent or professional college or institution or centre other than a Government College and pending reconstitution of the Governing Body thereof in such manner as may be prescribed to appoint an Administrator or an ad hoc Governing Body:Provided that reconstitution of the Governing Body shall be made within a period of twelve months from the date of its dissolution:Provided further that the University may, if it considers necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;(10)to institute degrees, titles, diplomas, certificates and other academic distinctions;(11)to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions to persons who -(a)shall have pursued an approved course of study in the University or in an affiliated, constituent or professional college or University Library unless exempted therefrom in the manner prescribed and shall have passed prescribed examinations of the University, or(b)shall have carried on research under conditions prescribed;(12)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 reasonable opportunity to present his case;(13)to confer honorary degrees or other academic distinctions under conditions prescribed;(14)to institute and make appointment to Professorship, Readership, Lectureship and other posts required by the University for the purpose of imparting instruction or conducting research in the University;(15)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;(16)to institute awards, fellowships, traveling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(17)to prescribe, subject to the provisions of this Act, the constitution, powers and duties of the Boards of Studies, Finance Committee and other bodies;(18)to prescribe the powers and duties of officers of the University;(19)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;(20)to make provisions for provident fund and other funds for the employees of the University;(21)to establish, maintain, manage or recognize Halls, Hostels and other places of residence for the students, Teachers, officers or non-teaching staff of the University, to withdraw such recognition, and to take over the management and maintenance of 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;(22)to recognize such hostels and other places of residence and withdraw recognition therefrom;(23)to prescribe, demand and receive fees, fines and other charges;(24)to provide for the promotion of the health and welfare of students and of discipline among them;(25)to conduct, co-ordinate, regulate and control the post-graduate research work and teaching in the University, the constituent, professional and affiliated colleges and the institutions recognized by the University;(26)to make grants to the National Cadet Corps and National Social Service from the University Fund;(27)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 college or institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act;(28)to acquire, hold and dispose of property, movable and immovable, and to make grants and advances for furthering any of its objects;(29)to accept and administer gifts, endowments and benefactions, for the furtherance of any of its objects, for the University or on behalf of any college or institution established by, affiliated to or recognized by, the University, and to institute awards, fellowships, traveling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(30)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 the approval of the State Government;(31)to co-operate with other universities, institutions and educational authorities in matters that relate to and further the educational objectives of the University;(32)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.
