Section 4 in The Maharaja Sayajirao University of Baroda Act, 1949
4. Powers of the University.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers, namely:(1)to provide for instruction, teaching and training in such branches of learning and courses of study as the University may, from time to time, think fit or prescribe, and to make provision for research and for the advancement and dissemination of knowledge;(2)to make special provision for the spread of university education among classes and communities which are educationally backward;(3)to organize, control and co-ordinate the programme of teaching and research and other activities of the University, whether carried on in constituent colleges or in University Departments or in recognised institutions and to organise common laboratories, libraries, museums and other equipment for teaching and research;(4)to establish, maintain and manage [colleges, departments or practising schools and institutions attached to colleges, departments or schools for the purpose of practical work, experiment, research or preparatory instruction] [These words were substituted for the words 'College and departments' by Bombay 52 of 1950, Section 3 (a).];(5)to grant such diplomas to, and to provide such lectures, instruction and training to persons not being enrolled students of the University as the University may determine by the Statutes and Ordinances;(6)to institute professorships, readerships, lecturerships and any other posts required by the University and to appoint or recognise suitable and qualified persons for such posts;(7)to [institute and confer] [These words were substituted for the word 'institute' by Bombay 52 of 1950, Section 3 (b).] degrees, [*[diplomas certificates and] [The word 'titles' was deleted, by Bombay 52 of 1950, Section 3 (b).] other academic distinctions on persons who have carried out a prescribed course of study, research or training, unless exempted therefrom in the manner prescribed by the Statutes and Ordinances, and have passed such tests or examinations as may have been prescribed;(8)to confer [honorary degrees] [These words were substituted for the words beginning with the words 'according to' and ending with, the words 'titles', by Bombay 52 of 1950, Section 3 (c).] and other academic distinctions on persons who may have distinguished themselves, in any branch of learning, or by eminent public service [, in the manner laid down by the Statutes] [These words were added, by Bombay 52 of 1950, Section 3 (c).];(9)to withdraw or cancel degrees, diplomas, certificates or other distinctions from persons on whom the University may have conferred such degrees, diplomas, certificates or other distinctions, in accordance with such procedure as may be prescribed by the Statutes;(10)[ to hold either examinations or tests or both as prescribed by the Ordinances; [These clauses were substituted for the original, by Bombay 52 of 1950, Section 3 (d).](11)to affiliate or recognise educational institutions;](12)to inspect colleges and recognized institutions and to take measures to ensure that proper standards of instruction, [training or research] [These words were substituted for the words 'teaching or training', by Bombay 52 of 1950, Section 3 (e).] are maintained in them;(13)to hold, accept and manage trusts and endowments, and to utilise the proceeds or income thereof in such manner as may have been provided in a deed of trust or donation, or regulated by Statute, or defined by agreement by the University;(14)to control and co-ordinate the activities of, and give financial aid to affiliated colleges and recognised institutions;(15)to institute and award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(16)to control the conduct and discipline of students of the University, to provide for and to supervise and control their residence, and to make arrangements for promoting their moral and physical welfare;(17)to establish, maintain and manage hostels;(18)to recognise hostels, not maintained by the University, to inspect such hostels and to withdraw recognition therefrom;(19)to make provisions for the maintenance of-(a)University Battalions in the National Cadet Corps or similar training corps,(b)University Sports and Athletic Clubs,(c)Students' Unions,(d)Students' Advisory Bureau for studies abroad,(e)Employment Bureau,(f)Publication Board, and(g)any other organisation relating to and promoting the general welfare and cultural advancement of students, past or present, of the University;(20)to organise and promote games and sports of all kinds;(21)to co-operate with other universities, bodies, authorities, or associations, in or outside the University Area, which may have been formed for advancement of learning, science or research, or for the dissemination of knowledge, or for the physical and moral welfare of students, in such manner and for such purpose as the University may determine;(22)to fix, to demand and to receive such fees and other charges as may be prescribed by the Ordinances;(23)to make special provision for disseminating knowledge and promoting arts and culture in rural sareas;(24)to organise extra-mural studies;(25)to do all such acts and things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University and generally to cultivate and promote arts, science, learning, and culture.
