Section 5 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
5. Powers and functions of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].
- The powers and functions of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be,-(i)to administer and manage the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and such centers for research, education and instruction as are necessary for the furtherance of the objectives of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(ii)to provide for instructions in such branches of knowledge of learning pertaining to law, as the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] may deem fit and to make provision for research and for the advancement and dissemination of knowledge of law;(iii)to sponsor and undertake research in all aspects of law, justice and social development;(iv)to prescribe qualifications and to regulate the admission of students to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] for a course of study for a degree or a diploma;(v)to organize and undertake extra mural teaching and extension services;(vi)to hold examinations and to grant diplomas or certificates, and to confer degrees and other academic distinctions on persons subject to such conditions as the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] may determine and to withdraw any such diplomas, certificates, degree or other academic distinctions for good and sufficient cause;(vii)to confer honorary degree or other distinctions in such manner as may be prescribed;(viii)to fix, demand and receive fees and other charges;(ix)to institute and maintain halls and hostels and to recognize places of residence for the students of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to withdraw such recognition accorded to any such place of residence;(x)to supervise and control the residence, and to regulate the discipline, of the students of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to make arrangements for promoting their health;(xi)to make arrangements in respect of the residence, discipline and teaching of students;(xii)to create academic, technical, administrative, ministerial and other posts with the prior approval of the State Government;(xiii)to regulate and enforce discipline among the employees of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to take such disciplinary measures as may be deemed necessary;(xiv)to institute professorships, [Associate/Assistant Professorship] [Substituted for 'readership' by U.P. Act 35 of 2006, Section 3.], lecturer-ships, and any other teaching, academic or research posts required by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] with the prior approval of the State Government;(xv)to appoint persons as professors, readers, lecturers or otherwise as teachers and research scholars of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(xvi)to institute and award fellowships, scholarship, prizes and medals;(xvii)to provide for printing, reproduction and publication of research and other works and to organize exhibitions;(xviii)to co-operate with any other organization in the matter of education, training and research in law, justice, social development and allied subjects for such purposes as may be agreed upon on such terms and conditions as the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] may from time to time determine;(xix)to co-operate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], by exchange of teachers and scholars and generally in such manner as may be conducive to the common objects;(xx)to regulate the expenditure and to manage the accounts of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(xxi)to establish and maintain, within the premises of the 1[University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or elsewhere, such classrooms and study halls as the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] may consider necessary and adequately furnish the same and to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(xxii)to receive grants, subventions, subscriptions, donations and gifts for the purpose of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and consistent with the objectives for which the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] is established;(xxiii)to purchase, 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] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], on such terms and conditions as it may think fit and proper, and to construct, or to alter and maintain, any such building or works;(xxiv)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], movable or immovable, on such terms as it may deem fit and proper without prejudice to the interest and activities of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] :Provided that where the properties have been created with the financial assistance of the State or the Central Government prior approval of the State Government shall be necessary;(xxv)to draw and accept, to make and endorse to discount and negotiate, Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments;(xxvi)to execute conveyances, transfer, re-conveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including Government securities belonging to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or to be acquired for the purpose of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] with prior approval of the State Government;(xxvii)to appoint in order to execute an instrument or transact any business of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], any person as it may deem fit;(xxviii)to enter into any agreement with the Central Government, State Government, the University Grants Commission or other authorities for receiving grants;(xxix)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities, funded or based upon all or any of the properties and assets of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or without any securities and upon such terms and conditions as it may deem fit and to pay out of the funds of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(xxx)to invest the funds of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or fund entrusted to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment;(xxxi)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, such as pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of any employees of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to aid in establishment and support of the associations, institutions, funds, trusts and conveyance calculated to benefit the staff and the students of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(xxxii)to do all such other acts and things as the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] may consider necessary, conducive or incidental to the attainments or enlargements of all or any of its objectives.
