8. Powers of the University.- The University shall have the following powers,
namely:-(i)to establish and maintain Campuses, Regional Centres and StudyCentres in Karnataka after five years from the date ofestablishment of the University as may be determined by theUniversity from time to time in the manner laid down by theStatutes with prior approval of the Government and as perUniversity Grants Commission norms;(ii)to carry out all such other activities as may be necessary or feasiblein furtherance of the object of the University,(iii)to confer degrees or other academic distinctions in the manner andunder conditions laid down in the Statutes;(iv)to institute and award fellowships, scholarships and prizes, awards,medals etc., in accordance with the Statutes;(v)to demand and receive such fees bills, invoices and collect chargesas may be fixed by the Statutes or rules, as the case may be;(vi)to make provisions for extracurricular activities for students andemployees;(vii)to make appointments of the Faculty, officers and employees of theUniversity or a Constituent College, Campuses, Regional Centres,Study Centres;(viii)to receive voluntary donations and gifts of any kind not prohibitedby any Law for the time being in force and to acquire, hold, manage,maintain and dispose of any movable or immovable property,including trust and endowment properties for the purpose of theUniversity or a Constituent College or a Campus, Regional Centres,Study Centre;(ix)to institute and maintain hostels and to recognize places ofresidence for students of the University or a Constituent College;(x)to supervise and control the residence and to regulate the disciplineamong the students and all categories of employees and to lay downthe conditions of service of such employees, including the Code ofConduct for the students and employees;(xi)to create academic, administrative and support staff and othernecessary posts;(xii)to co-operate and collaborate with other Universities in such amanner and for such purposes as the University may determinefrom time.(xiii)to organize and conduct refresher courses, orientation courses,workshops, seminars and other programmes for teachers, lessonwriters, evaluators and other academic staff;(xiv)to determine standards of admission to the University or aConstituent College, Regional Centres, Study Centres with theapproval of Academic Council and to make admission of students ofKarnataka not less than the extent provided in this Act;(xv)to do all such other acts or things whether incidental to the powersaforesaid or not, as may be necessary to further the objects of theUniversity;(xvi)to institute Degrees, Diplomas, Certificates and other academicdistinctions on the basis of examination or any other method ofevaluation approved by the Government;(xvii)to provide for the preparation of instructional materials, includingfilms, cassettes, tapes, video cassettes, CD, VCD, Pen Drives andother software and other relevant electronic and print media;(xviii)to raise, collect, subscribe and borrow money with the approval ofthe Board of Governors whether on the security of the property ofthe University, for the purposes of the University;(xix)to acquire and takeover and run the management of any othereducational institutions with the prior approval of the StateGovernment:(xx)to acquire properties with the prior approval of the Board ofManagement; and(xxi)to undertake any other activities connected with or incidental toabove objectives of the University.
