Section 6 in Birsa Munda Tribal University Act, 2017
6. Powers and Functions of University.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers and functions, namely:-(1)to establish, conduct and promote centres such as:-(a)Centre of Education including Distance Learning Education;(b)Centre of Research;(c)Centre of Training including Career Counselling and Job Placement;(d)Centre of Extension Education;(e)Centre of Marketing and Management of Tribal produce;(2)to provide for instruction, teaching and training in such branches of learning and courses of study as it may think fit, and to make provisions for research, advancement and dissemination of knowledge, with special reference to tribal students;(3)to organise common laboratories, libraries, museums and other equipments for teaching and research;(4)to institute Professorships, Associate Professorships, or Assistant Professorships and other posts of teachers required by the University;(5)to appoint or recognise persons as Professors, Associate Professors, or Assistant Professors or course coordinators or field experts or otherwise as teachers of the University;(6)to institute degrees, diplomas, certificates and other academic distinctions;(7)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who -(a)have pursued approved course of study in the University or college unless exempted therefrom, in the manner prescribed by the Statutes, Ordinances, regulations or rules and have passed the examinations prescribed by the University, or(b)have carried on research as per the conditions prescribed by the Ordinances, regulation or rules;(8)to confer honorary degrees or other academic distinctions in the manner laid down by the Statutes;(9)to grant such diplomas and to provide such lectures, instruction and training to persons who are not enrolled students of the University, as may be prescribed by the Statutes, Ordinances, regulations or rules;(10)to inspect colleges, institutions and to take measures to ensure that proper standards of instruction, teaching or training are maintained and adequate library, laboratory, and facilities for skill formation and enhancement are made therein:(11)to control and co-ordinate the activities of colleges and institutions and to regulate the fees to be paid by the students in such colleges and institutions;(12)to make special provisions for the spread of University Education among classes and communities which are educationally backward;(13)to fix, demand and to receive or recover such fees and other charges as may be prescribed by the Ordinances;(14)to establish, maintain and manage hostels by the University, and to recognize such hostels which are not maintained by the University. Such hostels may be inspected by University and recognition may be withdrawn, if University deems it fit and proper;(15)to supervise, regulate and control, the residence, conduct and discipline of the students of the University, colleges and institutions and to make arrangements for promoting their health and general welfare;(16)to institute and manage-(i)Printing and Publication Department;(ii)University Extension Boards;(iii)Information Bureau; and(iv)Employment Bureau;(17)to make provisions-(i)for Physical Education, National Social Service, Chief Minister Shramdan Yojana. National Cadet Corps;(ii)for sports and athletic activities;(iii)for compliance of other academic, extra-curricular and co-curricular activities;(iv)to make necessary arrangements for obtaining required accreditation from National Assessment and Accreditation Council (NAAC), Academic and Administrative Audit (AAA), National Board of Assessment (NBA), or any other such statutory accreditation agency constituted by the Central Government or the State Government, as the case may be;(v)to comply with the directives/instructions of the State Government to the colleges and institutions and the University from time to time;(18)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(19)to make arrangements for training for competitive examinations for recruitment to the services under the Central Government and the State Government;(20)to accept, hold and manage any endowments, donations or funds which vest in it for the purposes of the University by Grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in accordance with the provisions of this Act:Provided that no donation from a foreign country, foreign foundation or any person from such country, foundation shall be accepted by the University save with the approval of the Central Government or the State Government, as the case may be;(21)to borrow money from the Central Government, any State Government or from any individual, association or body corporate:Provided that the power to borrow moneys shall be exercised after obtaining previous approval of the State Government;(22)to do all such acts and things, whether incidental to the powers and functions as aforesaid or not, as may be required in furtherance of the objects of the University and generally to cultivate and promote tribal art, culture, medicinal systems, language, etc.
