- The University shall have the following powers, namely;-(1)to provide for instruction in such branches of learning as the University may think fit, and to make provision for research and for the advancement and dissemination of knowledge;(1A)[ to make such provisions as would enable affiliated colleges and approved institutions to undertake specialisation of studies and to organise common laboratories, libraries, museums and other equipment for teaching, instruction, training and research; [As amended by the Rajasthan Secondary Education Act, 1957.](1B)to establish, maintain and manage colleges, departments and institutes for research or specialised studies;(2)to hold examinations and to confer degrees and other academic distinctions upon-(a)[ persons who have pursued a course of study in the University or its affiliated colleges or approved institutions and appear at and pass the examinations of the University under conditions laid down in the Ordinances and Regulations;(b)[ persons who have not pursued a course of study in the University or its affiliated colleges or approved institutions, but appear at and pass the examinations of the University as non-collegiate students under such conditions as may be prescribed by the University from time to time :Provided that such students have been residing within the State of Rajasthan for such period as may be prescribed by the University in the Ordinances and Regulations.](c)[ Omitted.] [As amended by the University of Rajasthan (Amendment) Act No. 17 of 1973.]](3)to confer honorary degrees or other distinctions on approved persons in the manner laid down in the Statutes;(4)[ to confer degrees, diplomas and other academic distinctions on, and to provide teaching, instruction and training for external students, in the manner prescribed by the Statutes, Ordinances and Regulations;] [Substituted by Rajasthan Act No. 13 of 1950, dated 30.9.1950.](4A)[ to admit colleges and institutions to the privileges of the University and to withdraw such privileges;] [Inserted by Rajasthan Act No. 13 of 1950, dated 30.9.1950.](5)to institute professorships, readerships and any other teaching posts required by the University;(6)to appoint persons as professors, readers, or otherwise as University teachers;(7)[ to inspect affiliated colleges and approved institutions and to take measures to ensure that proper standards of teaching, instruction and training are maintained in them;] [As amended by the Rajasthan Secondary Education Act, 1957.](8)to supervise and control the residence and discipline of students of the University, and to make arrangements for promoting their health and general welfare;(9)[ Omitted.] [Omitted by the Rajasthan Secondary Education Act, 1957.](10)to institute and award scholarships and other benefits in accordance with the Statutes and the Regulations;(11)to demand and receive payment of such fees and other charges as may be authorised by the Ordinances;(12)to make grants from the funds of the University for assistance to extramural teaching;(13)to establish and administer a University Officers' Training Corps;(14)to co-operate with other universities and authorities in such manner and for such purposes as the University may determine; and(15)to do all such other acts, whether incidental to the powers aforesaid or not, as may be requisite in other to further the objects of the University as an educational body, and to cultivate and promote the arts, science and other branches of learning.
