Section 5 in The Nalanda Open University Act, 1995
5. Powers and functions of the University.
- The University shall have the following powers and functions, namely:-(i)to provide for instructions and training through correspondence-cum-contact programme in such branches of learning as it may think fit;(ii)to make provision for research and for the advancement and dissemination of knowledge;(iii)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who have pursued a course of study in the University and its study centres;(iv)to confer degrees and other academic distinctions on persons who have carried on research under conditions prescribed;(v)to confer honorary degrees or other academic distinctions on persons under conditions prescribed:(vi)to institute Professorship, Readerships, Lecturerships, and any other teaching posts required by the University and to appoint persons therefor;(vii)to create administrative, ministerial and other post required by the University;(viii)to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have been acquired by it, for the purposes of the University and to contract and do all other things necessary for or incidental to the purposes of the University;(ix)to institute, take over and maintain study centres;(x)to erect, equip and maintain laboratories, libraries and museums;(xi)to inspect the study centres and to take measures to ensure that proper standards of instructions are maintained in them;(xii)to establish, maintain and manage research departments and study centres;(xiii)to make special provision for the spread of higher education among educationally backward classes;(xiv)to make special provision for study centres and institutions for woman students;(xv)to establish research institutions in any part of the University area;(xvi)to fix fees and to demand and receive such fees and other charges as maybe prescribed;(xvii)to co-operate with other Universities, Bodies, educational institutions and authorities in such manner and for such purposes as the University may determine;(xviii)generally to do all such other acts and things whether incidental to the powers aforesaid or not, as may be necessary or desirable to further the objects of the University as to cultivate and promote humanities, social sciences, fine arts, sciences, professional studies, technology and other branches of learning and to promote the interest of its students;(xix)to supervise and control the conduct and discipline of the students of the University and to make arrangements for promoting general welfare.
