- The University shall have the following objects and powers, namely: -(1)to provide for instruction and training in such branches of learning as it may determine;(2)to provide for research and for the advancement and dissemination of knowledge;(3)to institute degrees, titles, diplomas and other academic distinctions;(4)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who -(a)shall have pursued an approved course of study in a University college or laboratory or in an affiliated or approved college, unless exempted therefrom in the manner prescribed by the statutes and shall have passed the prescribed examinations of the University; or(b)shall have carried on research under conditions prescribed;(4A)[ to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study in an autonomous college;] [This clause was inserted by section 3(1) of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).](5)to confer honorary degrees or other distinctions under conditions prescribed;(6)to institute, maintain and manage institutes of research, University colleges and laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;(7)to affiliate colleges to the University as affiliated, professional or post-graduate colleges under conditions prescribed and to withdraw affiliation from colleges;(8)to approve colleges providing courses of study for admission to the examinations for titles and diplomas and Pre-University examination of the University under conditions prescribed and to withdraw such approval;(8A)[ to designate any college as an autonomous college with the concurrence of the Government in the manner and under conditions prescribed and to cancel such designation;] [This clause was inserted by section 3 (2,) of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).](9)to institute lecturer-ships, readerships, professorships and any other teaching post required by the University and to appoint persons to such lecturer-ships, readerships, professorships and other teaching posts;(10)to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;(11)to establish, maintain and manage hostels, to recognize hostels not maintained by the University and to withdraw recognition therefrom;(12)to exercise such control over the students of the University through the colleges as will secure their health and well-being and discipline;(13)to hold and manage endowments and other properties and funds of the University and to raise loans required for the purposes of this Act;(14)to fix fees and to demand and receive such fees as may be prescribed;(15)to make grants from the funds of the University for the maintenance of a National Cadet Corps;(16)to institute and maintain a University Extension Board;(17)to institute and provide funds for the maintenance of-(a)a publication bureau;(b)an employment bureau;(c)students' unions;(d)University athletic clubs; and(e)other similar associations;(18)to encourage co-operation among the colleges, laboratories and institutes in the University and co-operate with other Universities and other authorities in such manner and for such purposes as the University may determine;(19)to recommend to the Government the recognition of any area within the University area as a University Centre; and(20)generally to do all such other acts and things as may be necessary or desirable to further the objects of the University.
