Section 5 in The Karnataka State Law University Act, 2009
5. Powers and functions of the University.
- Subject to the provisions of this Act and such conditions as may be prescribed by the Statutes, Regulations and Ordinances, the University shall have the following powers, namely:-(i)to provide for instruction and training in such branches of learning pertaining to law, as the University may deem fit;(ii)to administer and manage the University and such centers for research, legal education or for advancement of knowledge in the field of law;(iii)to provide for research and for the advancement or dissemination of knowledge in legal education;(iv)to organize and undertake extra-mural teaching and extension services;(v)to institute degrees, titles, diplomas and other academic distinctions;(vi)to hold examinations for grant of diplomas or certificates and to confer degrees and other academic distinctions and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(vii)to confer honorary degrees or other distinctions on persons in the manner laid down by statutes;(viii)to affiliate colleges to the University and to withdraw such affiliation;(ix)to demand and receive fees and other charges;(x)to determine the fees and other charges payable for affiliation of new colleges or institution and new courses or increase of intake etc.;(xi)to set-up such special centers, specialized study centers or other units for research and instructions as are, in the opinion of the University, necessary for the furtherance of its objects;(xii)to establish, maintain and administer hostels for residence of students;(xiii)to enforce discipline among the students of the University and to make arrangement for promoting their health;(xiv)to create academic, technical , administrative, ministerial and other posts and to make appointments thereto with prior approval of the State Government;(xv)to regulate and enforce discipline among all categories of employees of the University and to lay down the terms of employment and conditions of service of such employees;(xvi)to create posts of Lecturers, Readers and Professors and other teaching posts required by the University and to appoint persons to such posts with prior concurrence of the State Government subject to reservation policy of the State;(xvii)to institute and award fellowships, scholarships, prizes and medals;(xviii)to lay down policy for printing, reproduction and publication of research and other works and to organise exhibitions;(xix)to sponsor and undertake research in all aspects of law, justice and social development;(xx)to explore areas of co-ordination with other universities or organisations in the matter of education, training and research in law, justice, social development, and allied subjects on such terms and conditions as the University may, from time to time, determine;(xxi)to explore areas of co-ordination with other Universities or institutions of higher learning in any part of the world having objects wholly or partial similar to those of the University, for exchange of teachers and scholars and generally in such manner as may be conducive to the common objects;(xxii)to regulate the expenditure and to manage the accounts of the University;(xxiii)to establish and maintain within the University or elsewhere, such class rooms, study halls and auditoriums as the University may consider necessary and adequately furnish the same;(xxiv)to establish and maintain libraries and reading rooms necessary for study and research at the University;(xxv)to receive grants, subventions, subscriptions, donations and gifts in favour of the University, consistent with the objects for which the University is established;(xxvi)to purchase, take on lease or accept as gift or otherwise, any land or building or works which may be necessary or congenial for the purpose of the University on such terms and conditions as it may think fit and proper and to construct and maintain any such building or works;(xxvii)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, whether movable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the university, except immovable property granted by the Government;(xxviii)to draw and accept, to make and endorse, to discount and negotiate, Government securities and other promissory notes, bills of exchange, cheque or other negotiable instruments;(xxix)to execute conveyances, transfers, reconveyances, mortgages, leases, licenses and agreements in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the University with previous concurrence of the State Government;(xxx)to appoint, in order to execute an instrument or transact any business of the University, any person as it may deem fit;(xxxi)to give up and cease from carrying on any class or Department of the University;(xxxii)to enter into agreement with the Central Government, State Governments, the University Grants Commission or other authorities for receiving grants;(xxxiii)to accept grants of money, securities or property of any kind on such terms as it may deem proper;(xxxiv)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities upon all or any of the properties and assets of the University with or without any securities and upon such terms and conditions as it may deem fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any sum borrowed;(xxxv)to invest the funds of the University or moneys entrusted to the University in or upon such securities and in such manner as it may deem beneficial and from time to time transpose any investment;(xxxvi)to make such statutes as may from time to time, be considered necessary for regulating the affairs and the management of the University and to alter, modify and to rescind them;(xxxvii)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the statutes, such as pensions, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may deem fit for the benefit of any employee of the University and to aid in the establishment and support of the associations, institutions, funds, trust and conveyances calculated to benefit the staff and the students of the University;(xxxviii)to provide for campus recruitment and establishment of an Employment Bureau;(xxxix)to delegate all or any of its powers and functions to any authority of the University or any committee or any sub-committee or to any one or more members of its body or its offices; and(xl)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of its objects, powers and functions or any one of them.
