Section 4 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
4. Purpose and powers of the University.
- The purposes and powers of the University shall be the following, namely : -(1)To provide -(i)For instruction in such branches of learning as the University may think fit including professional studies and technology ; and(ii)For research and for the advancement and dissemination of knowledge ;(2)To hold examinations and to grant and confer degrees, diploma and certificates and other academic distinctions to and on persons who-(a)Shall have pursued an approved course of study in the University and shall have passed the examinations of the University, under conditions laid down in the Statutes, the Ordinances or the Regulations ;(b)Are teaches, librarians and laboratory assistants in educational institutions or any other persons under such conditions as may be prescribed in the Statutes, the Ordinances and the Regulations and shall have passed the examination of the University, under like conditions ; or(3)To confer honorary degrees or other distinctions on persons ;(4)To provide such lectures and instruction for, and to grant such diplomas to, persons, not being members of the University, as the University may determine ;(5)To inspect all colleges and hostels ;(6)To co-operate with other Universities and authorities in such manner and for such purposes as the University may determine ;(7)To institute Professorships, Readerships, Lecturerships, and and other teaching posts required by the University and to appoint persons to such Professorship, Readerships, Lecturerships and posts;(8)To recognise teachers as qualified to give instruction colleges ;(9)To institute and award Fellowships, including travelling Fellowships, scholarships, exhibitions, medals and przes in accordance with the Statutes, the Ordinances and the Regulations ;(10)To institute, maintain and manage colleges and hostels and to recognise colleges and hostels not maintained by the University ;(11)To demand and receive such fees as may be prescribed by the Ordinances ;(12)To supervise and control the residence and discipline of students of the colleges and the University and to make arrangements for promoting their health and general welfare and for that purpose to have powers to appoint and constitute such committees as ma be prescribed in the Statutes and the Ordinances ;(13)To enter into agreement with other bodies or persons for the purpose of promoting the purposes of this Act including the assuming of the management of any institution under them and the taking over of the assets and liabilities ;(14)To undertake the conduct of post-graduate teaching, research and work in departments maintained by the University or the State Government ;(15)To arrange and provide, whenever the University considers necessary, for post-graduate teaching in any subject in any college and to utilise for the said purpose, the buildings of that college or any portion thereof, and such members of the staff and the articles of furniture, library, books, laboratories, stores, instruments and other equipments of that college as may be prescribed ; and(16)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 as a teaching and examining body, and to cultivate and promote arts, science and other branches of learning.
