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State of Madhya Pradesh - Section

Section 5 in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

5.

The University shall have the following powers, namely :-
(a)to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer any movable property vesting in or acquired by it for the purposes of the University;
(b)to cultivate and promote the study of and to provide for instruction, teaching and training in,.
(i)agriculture, agricultural engineering, animal husbandry, rural industry and business, and other allied sciences; and
(ii)such other branches of learning as the University may deem fit;
(a)to make provision for research and for the advancement and dissemination of knowledge in agriculture and allied sciences and to institute and manage Agricultural and Extension Service including Krishi Vigyan Kendras and rural youth programmes;
(b)to institute degrees, diplomas and other academic distinctions;
(c)to maintain colleges, schools of studies and hostels in the manner prescribed in the Statutes;
(d)to institute teaching research and extension posts required by the University and to appoint persons to such posts;
(e)to determine qualifications for and to recognize teachers as qualified to give instructions in a college or to carry out research and extension work in agriculture and allied sciences;
(f)to provide such lectures and instructions for and to grant such diplomas to field workers and other.persons, not being enrolled students of the University as the University may determine;
(g)to set up laboratories, libraries, agricultural research stations, museums, agricultural farms, including breeding farms, poultry farms, fish farms and the like, agricultural workshop and such other equipments as the University may consider it necessary to set up in field of agriculture and allied sciences;
(h)to hold- examinations, and to grant diplomas and confer degrees and other academic distinctions on persons, who have pursued a course of study under the University;
(i)to confer degrees and / or other academic distinctions on persons who have carried on independent research under conditions prescribed in the Statutes;
(j)to confer honorary degrees or other academic distinctions on approved persons, in the manner and under conditions prescribed in the Statutes;
(k)to hold and manage trusts and endowments and to institute and award fellowships (including traveling fellowships), scholarships, exhibitions, bursaries, medals and other rewards in accordance with conditions prescribed in the Statutes;
(l)to arrange for inspection of colleges and. other branches of the University and to take measures to ensure that proper standards of instruction, teaching or training, research arid extension are maintained;
(m)to fix, demand and receive payment of such fees and other charges as may be prescribed by the Statutes;
(n)to supervise and control the residence, conduct and-discipline of students of the University and to make arrangements for promoting their health development and general welfare;
(o)to create administrative, ministerial and other necessary posts and to make appointments thereto;
(p)to institute and manage-
(i)Information Bureau;
(ii)Printing and Publication Department; and
(iii)Employment Bureau:
(q)to make provision-
(i)for extra-mural, teaching and research;
(ii)for physical and military training;
(iii)for sports and athletic activities;
(r)to co-operate with other Universities and authorities in :such manner, to extent and for such purposes as the University may determine;
(s)to do all such other acts and things, whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University.