Section 5 in Guru Gobind Singh Indraprastha University Act, 1998
5. Powers of the University.
- The University shall have the following powers, namely:-(1)to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provision for research and for the advancement and dissemination of knowledge and skills;(2)to grant, subject to such conditions as the University may determine, diplomas and certificates to, and confer degrees and other academic distinctions on the basis of examinations, evaluation or any other method of testing on, persons;(3)to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;(4)to organize and to undertake extramural studies and extension services;(5)to institute principalships, professorships, readerships, lecturerships and other teaching and academic positions required by the University and to appoint persons to such principalships, professorships, readerships, lecturerships and other academic positions;(6)to recognise persons as professors, readers, or lecturers and others as teachers of the University;(7)to provide for the terms and conditions of service of-(i)teachers and other members of the academic staff appointed by the University;(ii)teachers and other members of the academic staff appointed by any college or institution; and(iii)other employees, whether appointed by the University or any college or institution;(8)to appoint persons working in any other university or organisation as teachers of the University for a specified period;(9)to create administrative, ministerial and other posts in the University and to make appointments thereto;(10)to co-operate or collaborate or associate with any other university, authority or institution of higher learning in such manner and for such purpose as the University may determine;(11)to approve persons working in any institution co-operating, collaborating or associating with the University, for imparting instruction or supervising research, or both, and to withdraw such approval;(12)to approve an institution of higher learning for such purposes as the University may determine and to withdraw such approval;(13)to approve persons working in any approved institution for imparting instruction or supervising research, or both, and to withdraw such approval;(14)to declare colleges and institutions, with their consent, in the manner prescribed, as autonomous colleges and institutions, and determine the extent of the autonomy and the matters in relation to which they may exercise such autonomy;(15)to build up a body of academia to perform academic functions, and to pay them remuneration in the manner prescribed;(16)to arrange to send visiting committees to colleges and institutions at the affiliation stage and also during the period of affiliation at regular intervals;(17)to prescribe fees and other charges to be levied on the students of self-financing colleges and institutions and to ensure that these are run on "no profit-no loss basis";(18)to coordinate the work of different colleges and institutions working in the same and similar areas;(19)To set up central facilities like computer centre, instrumentation centre, library, etc;(20)to set up curriculum development centres for different subjects;(21)to admit to its privileges colleges and institutions, not maintained by the University, in accordance with such conditions as may be prescribed and to withdraw all or any of these privileges;(21A)[ to establish and maintain colleges, institutions and such other centres of education, research, training and extension as deemed appropriate by the University;] [Inserted by the Indraprastha Vishwavidyalaya (Amendment) Act, 1998, section 5, sub-section (i)](22)to recognise halls not maintained by the University and to withdraw any such recognition;(23)to make provision for research and advisory services and, for that purpose, to enter into such arrangements with other institutions or bodies as the University may deem necessary;(24)to prescribe fees for affiliation of colleges and institutions;(25)to determine standards for admission to the University which may include examination, evaluation or any other method of selection;(26)to institute and award fellowships, scholarships, studentships, medals and prizes;(27)to demand and receive payment of fees and other charges;(28)to supervise the residence of the students of the University and to make arrangements for promoting their health and general welfare;(29)to make such special arrangements in respect of women students as the University may consider desirable;(30)to regulate the conduct of the students of the University and of colleges and institutions;(31)to regulate the work and conduct of the employees of the University and of the employees of the colleges and institutions;(32)to regulate and enforce discipline among the employees and the students of the University and take such disciplinary measures in this regard as may be deemed necessary;(33)to prescribe code of conduct for managements of affiliated colleges and institutions;(34)to make arrangements for promoting the health and general welfare of the employees of the University and those of colleges and institutions;(35)to receive benefactions, donations and gifts from persons and to name after them such chairs, institutions, buildings and the like as the University may determine, whose gift or donation to the University is worth such amount as the University may decide;(36)to acquire, hold, manage and dispose of any property, movable or immovable, including trust and endowment properties, for the purposes of the University;(37)to borrow, with the approval of the Government, on security of the property of the University, moneys for the purposes of the University;(38)[ to assess the needs in terms of subjects, fields of specialization, levels of education and training of technical manpower, both on short and long term basis, and to initiate necessary programmes to meet these needs;] [Substituted by the Indraprastha Vishwavidyalaya (Amendment) Act, 1998, section 5, sub-section (ii)](39)to initiate measures to enlist the cooperation of the industry to provide complementary facilities;(40)to provide for instruction through "distance learning" and "open approach" and for mobility of students from the non-formal (open learning) stream to the formal stream and vice-versa;(41)to evolve an operational scheme for enforcing the accountability of the teachers and other employees to the University system;(42)to prescribe a Code of Ethics for the teachers, Code of Conduct for other employees and Code of Discipline for the students; and(43)to do all such other acts and things as may be necessary or incidental to the exercise of all or any of the powers of the University or necessary for or conducive to the attainment of all or any of the objects of the University.
