Section 4 in The Jai Narain Vyas University Jodhpur Act, 1962
4. 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 think fit, and to make provision for research for the advancement and dissemination of knowledge;(2)to hold examinations and to grant to, and confer degrees and other academic distinctions on, persons who have pursued a course of study in the University or in any college or institution;(3)to confer honorary degrees or other distinctions on approved persons in accordance with the Statutes;(4)to grant such diplomas to, and to provide such lectures and instruction for, persons, not being members of the University, as the University may determine;(5)to co-operate with other Universities and authorities in such manner arid for such purposes as the University may determine;(6)to institute professorships, readerships, lecturerships and any other teaching posts required by the University;(7)to appoint or recognise persons as professors, readers or lecturers or otherwise as teachers of the University [and its constituent colleges] [Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.];(8)to institute and award fellowships, scholarships, exhibitions medals and prizes, in accordance with the Ordinances;(9)[ to maintain and manage hostels or halls, to admit to all or any of its privileges colleges, other than constituent or affiliated colleges enumerated in or under sub-section (1) of section 5, and to withdraw all or any of those privileges and to recognise hostels or halls not maintained by the University and to withdraw any such recognition] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.]; and[(9-A) to confer autonomous status on a college, institution or department, as the case may be, subject to such conditions as may be laid down in this Act or as may be prescribed by the Statutes and to withdraw the autonomy;] [Inserted by Rajasthan 35 of 1992, w.e.f. 15.12.1992.](10)to demand and receive payment of such fees and other charges as may be authorised by Ordinances;(11)to supervise and control the residence and discipline of students of the University [and its constituent colleges] [Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.], and to make arrangements for promoting their health and general welfare;(12)to make grants from the funds of the University for assistance to extra-mural teaching;(13)to make special arrangement in respect of the residence, discipline and teaching of women students;(14)to award certificates of proficiency in specified subjects, other than those for which degrees and diplomas are awarded by the University, and to make provision for instruction for the same under conditions laid down in the Ordinances;(15)to acquire, hold manage and dispose of property, movable and immovable, including trusts and endowments, for the purposes of the University;(16)to borrow on security of University property, and subject to the proper concurrence of the State Government money for the purposes of the University; and(17)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 the arts, sciences and engineering and other branches of learning and technology.
