Section 5 in Maharshi Dayanand Saraswati University Act, 1987
5. Powers and Functions of the University.
(1)The University shall exercise the powers and perform the functions as under:-(a)to provide for instructions, extension training and consultancy in such branches of learning as it may think fit;(b)to make provision for research and for the advancement and dissemination of knowledge;(c)to make such provision as would enable affiliated and recognised colleges, recognised and approved institutions to undertake specialised studies;(d)to establish, maintain and manage colleges, training departments, schools of studies, centres of studies and institutes, halls and extension education centres;(e)to organise common laboratories, libraries, museums, audio visual, computer and other teaching aids for Leaching and research;(f)to prescribe the course of instruction and studies for the various examinations and evaluation thereof;(g)to determine the standards for admissions and the method of admission into the University and its affiliated colleges, which method may include examinations, evaluation and other modes of testing;(h)to institute degrees, diplomas, certificates and other academic distinctions;(i)to hold examinations and confer degrees, diplomas, certificates and other academic distinctions on persons who have pursued approved courses of study in the University or in an affiliated college or have carried on research under conditions prescribed by the Statutes, Ordinances and Regulations;(j)to withdraw degrees, diplomas, certificates and other academic distinctions for good and sufficient reasons;(k)to confer honorary degrees or other academic distinctions on approved persons in the manner prescribed in the Statutes;(l)to admit to the privileges of the University, Colleges and Institutions not maintained by the University and withdraw all or any of these privileges;(m)to confer autonomous status on a College institution or department, as the case may be, subject to such conditions as may be laid down in this Act or as may be prescribed by the Statutes and to withdraw the autonomy;(n)to create academic, administrative, ministerial and other necessary posts in the University and to make appointments thereto;(o)to prescribe qualifications and terms and conditions of service of the members of the teaching, other academic and non-teaching staff in the affiliated or recognised colleges and recognised and approved institutions;(p)to regulate the fees and other charges to be paid by the students in constituent, affiliated and recognised colleges, and recognised and approved institutions;(q)to enforce and maintain discipline among the teachers, students, officers and staff and to make necessary arrangements in order to promote their welfare and to improve their service conditions;(r)to build, maintain and manage buildings, offices, residences, hostels, etc. for teachers, students, officers and staff;(s)to recognize hostels not maintained by the University, to inspect such hostels and to withdraw recognition therefrom; and(t)to do all such other acts, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University or which are incidental or ancillary to achieve those objects.
