Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 8 in Visvesvaraya Technological University Act, 1994

8. Additional functions.

- In addition the University will also perform the following functions with respect to its constituent colleges namely:-
(1)designing courses of study to be conducted leading to award of degrees of the University and conferring them;
(2)prescribing admission requirements of students for various courses;
(3)determining tuition and other fees;
(4)designing examination and evaluation systems and implementing them for the constituent colleges;
(5)laying down standards of instructional facilities to be provided and enforcing measures of compliance;
(6)laying down qualifications for teaching faculty and other employees and prescribing selection procedures;
(7)laying down terms and conditions of service of the teaching faculty and other employees of the University and constituent colleges;
(8)creating teaching, research and administrative posts and appointing of persons to such posts;
(9)establishing and maintaining laboratories, workshops, libraries, research stations and museum for teaching and research;
(10)promoting institutional autonomy with sufficient safeguards to enable the constituent colleges to continuously build upon their strengths and attain higher levels of academic achievement;
(11)establishing watch-dog mechanisms and measures for overseeing the performance of constituent colleges in respect of courses of study, teaching and student evaluation;
(12)promotion of institutional internal system of evaluation with sufficient checks and balances;
(13)establishing and maintaining hostels for students and residential accommodation for the staff of the University;
(14)instituting and awarding fellowships, scholarships, prizes and medals;
(15)conferring honorary degrees and other distinctions in the prescribed manner;
(16)assessing the needs of the State and the Country in fields of specialisation, levels of education and training both for short and long term needs and initiating necessary programmes of study;
(17)strengthening the efforts to promote entrepreneurial ventures among the students;
(18)securing continuous feed-back from the user system by establishing a suitable mechanism in the divisions of the University;
(19)acting as the overall trustee and manager of all properties, legacies, bequests, endowments and gifts made for the purpose of promotion of education and research or otherwise for furtherance of work and welfare of the University and invest funds representing the above suitably in accordance with the provisions of the Act;
(20)doing all such acts and things whether incidental to the aforesaid powers or not which may be required in order to further the objectives and functions of the university.