- The University shall exercise the following powers and perform the following functions, namely.-(i)to administer and manage the University and such centres for research, education and instruction as are necessary for the furtherance of the objects of the University;(ii)to provide for instruction, training, research advancement and dissemination in such branches of knowledge or learning pertaining to science, technology, dental, medical, physiotherapy, pharmacy, commerce, management, humanities and allied areas;(iii)to conduct innovative experiments in new teaching and learning methods and technologies in the above referred subjects in order to achieve international standards of such education, training and research;(iv)to prescribe courses and curricula and provide for flexibility in the education system and delivery methodologies including electronic and distance learning;(v)to hold examination through electronic mode and confer degrees, diplomas or grant certificates, and other academic distinctions or titles on persons subject to such conditions as the University may determine, and to withdraw or cancel any such degrees, diplomas, certificates, or other academic distinctions or titles in the manner prescribed by the Regulations;(vi)to confer honorary degrees or other distinctions in the manner prescribed by the Regulations;(vii)to establish such special centres, specialized study centres or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;(viii)to provide for printing, reproduction and publication of research and other works and to organize exhibitions;(ix)to sponsor and undertake research in the different areas of science, technology, dental, medical, physiotherapy, pharmacy, commerce, management, and humanities;(X)to collaborate or associate with, advise, develop, maintain or otherwise, any educational institution with like or similar objects;(xi)to develop and maintain linkages with educational or other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of teachers and scholars, and generally in such manner as may be conducive to their common objects;(xii)to develop and maintain relationships with teachers, researchers and domain experts in science, technology, dental, medical, physiotherapy, pharmacy, commerce, management, humanities and allied areas in any part of the world for achieving the objects of the University;(xiii)to regulate the expenditure and to manage the finances and to maintain accounts of the University;(xiv)to receive funds from industry, national and international organizations or another source as gifts, donations, benefactions, bequests and by transfers of movable and immovable properties for the purpose and objects of the University, under the intimation to the State Government;(xv)to establish, maintain and manage halls and hostels for the residence of students;(xvi)to supervise and control the residence and regulate the discipline of students of the University and to make arrangements for promoting their health and general welfare and cultural activities;(xvii)to fix, demand and receive or recover fees and such other charges as may be prescribed by the Regulations, in the accordance with the guidelines of the State Government or National statutory bodies;(xviii)to institute and award fellowships, scholarships, prizes, medals and other awards;(xix)to purchase or to take on lease or accept as gifts or otherwise any land or building or works which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works under the intimation to the State Government;(xx)to sell, exchange, lease, or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and consistent with the interest, activities and objects of the University, under the intimation to the State Government;(xxi)to draw and accept, to make and endorse, to discount and negotiate, promissory notes, bills of exchange, cheque or other negotiable instruments;(xxii)to raise and borrow money on bond, mortgages, promissory notes or other obligations or securities founded or based upon all or any or the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed, under the approval of the State Government;(xxiii)to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of the University;(xxiv)to execute conveyances regarding transfers, mortgagees, leases, licenses, agreements and other conveyances in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University, under the intimation to the State Government;(xxv)to admit students for the courses offered by the University in the manner prescribed by the Regulations;(xxvi)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(xxvii)to regulate and enforce discipline among the students, employees of the University and to provide for such disciplinary measures as may be prescribed by the Regulations;(xxviii)to institute professorships, associate professorships, assistant professorships, readerships, lectureships and any other teaching, academic or research posts and to prescribe qualifications by Regulations, in accordance with the guidelines prescribed by the University Grants Commission or concerned National Technical or Professional councils, for such matters;(xxix)to appoint qualified persons as professors, associate professors, assistant professors, readers, lecturers or as teachers and researchers of the University;(xxx)subject to the provisions of this Act and Regulations, any officer or authority of the University may, by order, delegate his or its powers except the power to make Regulations to any other officer or authority under his or its control;(xxxi)to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.
