Section 4 in The Anna University of Technology, Madurai Act, 2010
4. Powers, functions and objects of the University.
- The University shall have the following powers, functions and objects, namely:-(1)to provide facilities and offer opportunities for Higher Education in engineering, technology and allied sciences by instruction, training, research, development and extension and by such other means as the University may deem fit;(2)to provide for research and for the advancement and dissemination of knowledge in engineering, technology and allied sciences;(3)to institute degrees, titles, diplomas and other academic distinctions in engineering, technology and allied sciences;(4)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who have,-(a)pursued an approved course of study in a University college or laboratory or in an affiliated or approved college, unless exempted therefrom in the manner prescribed by the statutes and shall have passed the prescribed examinations of the University; or(b)carried out research in the University or in any other centre or institution recognized by the University under conditions prescribed;(5)to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study in an autonomous college;(6)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study by correspondence, whether residing within the University area or not, and to provide such lectures and instructions for persons not being residents within the University area under conditions prescribed;(7)to confer honorary degrees or other academic distinctions under conditions prescribed;(8)to institute, maintain and manage institutes of research, University colleges, centres and laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;(9)to affiliate colleges to the University under conditions prescribed and to withdraw such affiliation;(10)to approve colleges providing courses of study for admission to the examinations for titles and diplomas of the University under conditions prescribed and to withdraw such approval;(11)to designate or cancel any college as an autonomous college, in the manner and under conditions prescribed;(12)to institute Assistant Professorships, Associate Professorships, Professorships and any other teaching posts required by the University and to appoint persons to such Assistant Professorships, Associate Professorships, Professorships and other teaching posts;(13)to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;(14)to establish and maintain or recognise hostels for students of the University and residential accommodation for the staff of the University and to withdraw any such recognition;(15)to exercise such control over the students of the University departments as will secure their health and well-being and discipline;(16)to hold and manage endowments and other properties and funds of the University;(17)to borrow money, with the approval of the Government, on the security of the property of the University for the purpose of the University;(18)to fix fees and to demand and receive such fees as may be prescribed;(19)to make grants from the funds of the University for the maintenance of a National Cadet Corps;(20)to institute and maintain a University Extension Board;(21)to institute and provide funds for the maintenance of-(a)a publication bureau;(b)an employment bureau;(c)students unions;(d)University athletic clubs; and(e)other similar association;(22)to encourage co-operation among the colleges, laboratories and institutes within the University area and to co-operate with other Universities and other authorities in such manner and for such purposes as the University may determine;(23)to conduct evaluation or inspection of the colleges at required interval and to take Suitable action as prescribed to improve academic excellence of the colleges;(24)to monitor academically the affiliated colleges in order to prescribe the control mechanism to achieve academic excellence; and(25)generally to do all such other acts and things as may be necessary or desirable to further the objects of the University.
