Section 7 in Sree Sankaracharya University of Sanskrit Act, 1994
7. Powers and functions of the University.
- The University shall have the following powers and functions, namely:-(i)to provide for instruction in Sanskrit, Indology, Indian Philosophy and Indian languages as well as in such other appropriate allied subjects as the University may deem fit;(ii)to make provision for research in Sanskrit, Indology, Indian Philosophy and Indian languages;(iii)to provide for instruction and research in traditional Fine Arts of India;(iv)to institute courses of study and to hold examinations or persons who have undergone such courses of study;(iva)[ to prescribe degree courses in fine arts such as music, drama and painting according to the Indian traditions, to be conducted in the recognised institution and to hold examinations of persons who have undergone such courses of study;] [Inserted by Act No. 4 of 2003.](v)to institute degrees, diplomas, titles, certificates and other academic distinctions;(vi)to confer degrees, diplomas, titles, certificates and other academic distinctions on persons who shall have-(a)pursued a prescribed course of study in any academic department or institution under the University and passed the prescribed examinations ; or(b)carried out such research as has been prescribed by the University;(via)[ to confer degrees on persons who shall have pursued a prescribed course of study in the recognised institution and passed the examinations;] [Inserted by Act No. 4 of 2003.](vii)to confer such honorary degrees or other distinctions as may be prescribed by the Statutes on persons who have made notable contributions to Sanskrit literature. Sanskrit education, Indology, Indian Philosophy, Indian languages, fine arts, humanities or social sciences of cultural contact between India and foreign countries;(viii)to withdraw or cancel degrees, diplomas, titles, certificates or other academic distinctions conferred by the University for good and sufficient cause as may be prescribed by the Statutes;(ix)to organise conferences, debates, discussions, seminars, symposia, workshops and other such programmes in furtherance of the objects of the University;(x)to conduct competition in different branches of Sanskrit studies and the teachings of Sree Adi Sankara and award prizes and certificates to winners;(xi)to co-operate or collaborate or associate with other Universities, academic organisations and institutions of higher learning in such manner and for such purposes, as the University may deem fit so as to promote the objects of the University;(xii)to establish and maintain academic institutions under the management of the University, to promote education in Sanskrit, Indology, Indian Philosophy and Indian languages;(xiii)to make provisions for the residence and other educational facilities for girl students;(xiv)to maintain archives, libraries, information centers, data bank, museums and such other institutions which are useful for the furtherance of the objects of the University;(xv)to collect, conserve and publish ancient manuscripts and to conserve materials of archaeological values and importance;(xvi)to acquire to take by purchase, grant, testamentary disposition or otherwise, and to hold, manage or control any property movable or immovable and to grant, demise, alienate or otherwise dispose of any such property, for the purposes of the University;(xvii)to accept donations or grants or gifts, or to borrow money from the Central Government or any State Government or from any individual, association or body corporate with the prior approval of Government for the purposes of the University;(xviii)to define the powers, duties and responsibilities of the authorities, officers and other employees of the University other than those prescribed in this Act;(xix)to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regard as may be deemed by the University to be necessary;(xx)to create posts for teaching, research and other allied academic activities with the prior approval of Government and to appoint persons to such posts;(xxa)[ to co-ordinate, supervise, regulate and control the conduct of teaching in the prescribed courses in the recognised institution;] [Inserted by Act No. 4 of 2003.](xxb)[ to prescribe the qualifications of teachers for the prescribed courses in the recognised institution;] [Inserted by Act No. 4 of 2003.](xxi)to create administrative and other posts with the prior approval of Government and to appoint persons to such posts;(xxii)to institute, hold and manage endowments and bursaries for the promotion of Sanskrit and to give financial and other assistance to deserving institutions or individuals engaged in the dissemination of Sanskrit learning and to institute and award fellowships, scholarships and prizes in accordance with the Statutes for the promotion and propagation of Sanskrit;(xxiii)to publish books, periodicals, pamphlets and monographs in furtherance of the objects of the University;(xxiv)to give financial and other assistance to institutions or individuals for the publication of books which are conducive to the furtherance of the objects of the University;(xxv)to establish and maintain residential accommodation for the students and employees of the University;(xxvi)to supervise and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health, recreation and welfare;(xxvii)to fix, demand and receive such fees and other charges as may be prescribed by the Statutes;(xxviii)to appoint persons working in any other University or organisation or institution of higher learning as teachers of the University for a specified period;(xxix)generally to do all such other acts and things, whether incidental to the powers and functions aforesaid or not, as may be necessary for the furtherance of the objects of the University.
