Section 5 in Tamil Nadu Music and Fine Arts University Act, 2013
5. Powers and functions of University.
- The powers and functions of the University shall be, -(a)to institute degrees, diploma and other academic distinctions in music, fine arts and performing arts;(b)to confer degrees, diploma and other academic distinctions in music, fine arts and performing arts on persons who shall have carried out research in the University or in any other Institution or Centre recognised by the University under conditions prescribed, irrespective of their religion, race, creed, caste, sex or class or any of them;Explanation. - For the purpose of this clause and other provisions of this Act, "Institution" or "Centre" recognised by the University shall mean an Institution or a Centre situated in India or in other countries, recognised by the University for the purpose of furthering the objectives of the University, after obtaining due permission from the authorities concerned.(c)to confer honorary degrees or other academic distinctions in music, fine arts and performing arts in the manner prescribed;(d)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;(e)to co-operate with other Universities and authorities in such manner and for such purposes as it may, further time to time, be prescribed;(f)to establish and maintain University libraries, research stations, museums for research and publication bureau;(g)to create administrative, research and other posts and to appoint persons to such posts;(h)to institute and award fellowships, including travelling fellowships, scholarships, medals and prizes in the manner prescribed;(i)to accept, hold and manage any endowments, donations or funds which may have become vested in the University by grant, testamentary disposition or otherwise and invest such endowments, donations or funds in any manner, that may deem fit:Provided that no donations from a foreign country, foreign foundation or from any person in such a country shall be accepted by the University save with the approval of the Government;(j)to establish, maintain or recognise hostels for students of the University and residential accommodation for the staff of University and to withdraw any such recognition;(k)to fix fees and to demand and receive such fees, as may be prescribed;(l)to hold and manage endowments and other properties and funds of the University;(m)to borrow money with the approval of the Government on the security of the property of the University for the purpose of the University;(n)to enter into agreement with other bodies or persons for the purpose of promoting the objects of the University, including the assuming of the management of any institution under them and-the taking over of the rights and liabilities;(o)to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or been acquired by it for the purpose of the University with the prior approval of the Government and to enter into contract and to do all other things necessary for the purposes of this Act.
