Section 7 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
7. Powers and functions of the University.
- The powers and functions of the University shall be-(1)to provide for instruction and training in agriculture and allied sciences,(2)to provide for the conduct of research and dissemination of knowledge in agriculture and allied sciences,(3)to provide for dissemination of the finding of research and technical information through extension education,(4)to institute degrees, titles, diplomas, certificates and other academic distinctions in agriculture and allied sciences,(5)to hold examinations and confer degrees, titles, diplomas, certificates and other academic distinctions on persons who-(a)shall have pursued prescribed courses of studies, unless exempted therefrom in the manner prescribed, and shall have passed such examinations as may be prescribed, or(b)shall have earned on research in accordance with such conditions as may be prescribed,(6)to confer honorary degrees or other distinctions in the prescribed manner and under the prescribed conditions,(7)to provide for lectures and instructions for field workers, farmers, and other persons, not enrolled as regular students of the University, and to grant certificate to them, if necessary,(8)to co-operate with other Universities and authorities in such manner, and for such purposes, as it may determine for furtherance of the agricultural education,(9)to establish and maintain colleges relating to agriculture and allied sciences,(10)to establish and maintain infrastructure and physical assets for teaching, research and extension education,(11)to create and institute Professorship, Readership, Lecturership and such posts including posts of officers as may be necessary for the establishment of the University colleges, University departments, Institutions, Libraries, Laboratories and museums and to appoint persons to such posts,(12)to institute and award fellowships, scholarships and prizes in accordance with the Statutes,(13)to establish and maintain or recognise hostels for students of the University and residential accommodation for the staff of the University,(14)to fix, demand and receive such fees and other charges as may be prescribed,(15)to withdraw or to cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be prescribed by Statutes and after giving the person affected a reasonable opportunity to present his case,(16)to consider the proposals for entering into agreement with other Government, semi-Government, or non-Government organisations recognised by the University for consultancy services in agricultural research and development programmes on such terms and conditions as may be approved by the Executive Council,(17)to supervise and control the residence and hostels and to regulate conduct and discipline of Teachers, officers, non-teaching staff, field workers and students and to make arrangements for promoting their health and welfare,(18)to consider the Annual Statement of Accounts and the Annual Financial Estimates approved by the Executive Council and to pass such resolutions relating thereto as may be considered necessary,(19)to consider the Annual Report as prepared by the Executive Council and to pass such resolutions relating thereto as may be considered necessary,(20)to advise on such other matters as may be referred to it by the Executive Council,(21)to consider, and advise on, proposals from the Executive Council for entering into agreement with the State Government or, subject to the approval of the State Government, with any other Government or with any person, body or authority for the taking over by the University of the management of any college or institution including its assets and liabilities or for any other purpose not repugnant to the provisions of this Act, and(22)to exercise all other powers, and perform all other functions, conferred or imposed on the University by or under this Act.
