- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers and perform the following duties, that is to say,(1)provide for instruction, teaching and training in such branches of learning and courses of studies as the University may, from time to time, determine; make provision for research and for the advancement and dissemination of knowledge, and generally, cultivate and promote the arts (including the fine arts), commerce, the sciences, medicine, engineering, technology and other branches of learning and culture;(2)make provision to enable conducted, constituent and affiliated Colleges and recognised institutions to undertake specialised studies;(3)organise, maintain and manage University laboratories, libraries, museums and other equipment for teaching and research;(4)establish, maintain and manage Departments and institutions of research or specialised studies;(5)establish, maintain and manage Colleges, Institutions, Halls, Hostels and Gymnasiums;(6)Institute Principal ships, Professorships, Readerships, Lectureships and other teaching or academic posts required by the University, appoint persons thereto or to other posts and prescribe their qualifications and the terms and conditions of their service;(7)appoint or recognise persons as Professors, Readers or Lecturers or otherwise as Teachers of the University;(8)appoint persons working fit any other University or organisation as Teachers of the University for specified periods;(9)create administrative, ministerial and other posts, make appointments thereto and prescribe their qualifications and the terms and conditions of their service;(10)prescribe the Courses of instruction and studies for the various examinations;(11)make provision, wherever feasible, in the University Departments, colleges and institutions for survey and collection of statistics, data and other particulars for national planning and evaluation, through the students as a part of their curricular activities and subjects and in liu of a paper or part thereof, for their examinations;(12)guide the teaching in colleges by deputation of teachers from a pool of Teachers of the University, and supplement teaching in colleges for improving their standards;(13)institute degrees, diplomas, certificates and other academic distinctions on the basis of examinations or any other tests, or otherwise;(14)hold examinations and confer degrees, diplomas, certificates and other academic distinction on persons who(a)have, unless exempted therefrom in the manner prescribed. Pursued approved courses of studies in the University, or in a conducted, constituent or affiliated college or in a recognised institution, and have passed the examinations prescribed by the University;(b)have pursued approved courses of studies through correspondence or otherwise, under conditions provided by the Ordinances and Regulations, or(c)have engaged in research under conditions provided by the Ordinances and Regulations;(15)confer honorary degrees or other academic distinctions as prescribed by the statutes;(16)grant such degrees, diplomas and certificates to, and provide such lectures, instructions and training for, external students and persons who are not enrolled as students of the University, as the University may, prescribe;(17)admit to the privileges of the University colleges and institutions not maintained by the University, and withdraw all or any of those privileges in accordance with such conditions as may be prescribed by the Statutes, and recognise balls and hostels not maintained by the University and withdraw such recognition;(18)designate a college, institution or department as an autonomous College, Institution or Department, as the case may be, in the manner and on the conditions prescribed by the Statutes;(19)inspect colleges and recognised institutions through suitable machinery established by the Statutes for the, purpose, and take measures to ensure that proper standards of instruction, teaching and training are maintained in them, and adequate library and laboratory facilities are provided for;(20)control and coordinate the activities of, and give financial aid to, constituent and affiliated colleges and recognised institutions;(21)takeover; in the public interest, with the approval of the State Government and for good and sufficient cause, the management of colleges and recognised institutions under conditions, including any payment to be made therefor, prescribed by the Statutes;(22)hold and manage trusts and endowments, and institute and award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(23)make the University the centre of social and economic transformation through education as envisaged in the preamble, directive principles and other provisions in the Constitution of India;(24)make special provision for the benefits of University education to be made available to classes and communities which are socially and educationally backward;(25)make special provision for such benefits of University education to be made available for women students as the University may think necessary;(26)make special provision for higher education in the rural areas;(27)fix, demand and receive or recover such fees and other charges as may be regulated by the Ordinances;(28)supervise, control and regulate the residence, conduct and discipline of the students of the University, colleges and institutions;(29)make arrangements for promoting the health, corporate life, and general welfare of the students, and promote extra-curricular and welfare activities through such students' organisations as are prescribed by the Statutes;(30)make arrangements for promoting the health and general welfare of the employees of the University;(31)conduct, coordinate, regulate and control teaching and research in the colleges and institutions recognised by the University;(32)provide facilities for refresher and vacation courses;(33)provide for the training of teachers;(34)collect funds for educational and other social or national causes, and make payments therefrom for the purposes for which they were collected;(35)establish, maintain and manage(a)a Printing and Publication Department;(b)University Extension Boards;(c)Information Bureaus;(d)Employment Guidance Bureaus;(e)Cooperative Societies; and(f)Health Services;(36)make provision for(a)the National service scheme(b)the National Cadet Corps;(c)the National Sports Organisation;(d)physical and military training;(c)extra-mural teaching and research;(f)the Students Council; and(g)any other activities directed towards cultural, economic and social betterment;(37)provide for special training or coaching for competitive examinations for recruitment to the public services and public undertakings;(38)cooperate or collaborate with any other University, authority or organisation in such manner and for such purposes as the Executive Council may determine;(39)effect disaffiliation, in part or in whole, by withdrawing permission to conduct certain courses;(40)promote itself, or in co-operation with other Universities, the study or Marathi and the use of Marathi as a medium of instruction and examination;(41)prescribe or control the fees and other charges which may be received or recovered by the managements of the colleges and recognised institutions;(42)borrow, with the approval of the State Government and on the security or the property of the University moneys for the purposes of the University; and(43)do all such other acts and things as may be necessary for, or incidental or conductive to, the attainment of all or any of its objects.
