- Subject to such conditions as may be prescribed by or under the provisions of this Act, the University shall have the following powers, namely:-(1)to provide for instruction, teaching and training in such branches of learning and courses of study as it may think fit and to make provision for research and for the advancement and dissemination of knowledge;(2)to make such provision as would enable affiliated colleges and recognised institutions to undertake specialization of studies;(3)to organise, control and co-ordinate the programme of teaching and research and other activities of the University, whether carried on in constituent colleges or in University Departments, or in affiliated colleges or recognised institutions;(4)to organize university laboratories, libraries, museums and other equipment for teaching and research;(5)to establish, maintain and manage colleges, [University Departments] [These words were substituted for the word 'departments' by Gujarat 8 of 1966, Section 5(1).] or practising schools and institutions attached to colleges, [University Departments] [These words were substituted for the word 'departments' by Gujarat 8 of 1966, Section 5(1).] or schools for the purposes of practical work, experiment, research or preparatory instruction and institutes of research or specialized studies;(6)to institute professorships, readerships, lecturership and any other posts of teachers required by the University;(7)to appoint or recognize persons as professors, readers or lecturers or otherwise as teachers of the University;(8)to lay down the courses of instruction for various examinations;(9)to guide the teaching in colleges or recognized institutions;(10)to institute degrees, diplomas and other academic distinctions;(11)to hold examinations including University Entrance examination and confer degrees, diplomas and other academic distinctions on persons who-(a)have pursued approved courses of study in the University, or in an affiliated college or in recognised institution unless exempted therefrom in the manner prescribed by the [Statutes, Ordinances or Regulations] [These words were substituted for the words 'Statutes and Ordinances', by Gujarat 8 of 1966, Section 5(2)(i)] and have passed the examinations prescribed by the University; or(b)have carried on research under conditions prescribed by the Ordinances [and regulations] [These words were inserted, by Gujarat 8 of 1966, Section 5(2) (ii).];(12)to confer honorary degrees, or other academic distinctions in the manner laid down by the Statutes;(13)to grant such diplomas and certificates to, and to provide such lectures, instruction and training, for persons not being enrolled students of the University as the University may determine by the [Statutes, Ordinance and Regulations] [These words were substituted for the words 'Statutes and Ordinances', by Gujarat 8 of 1966, section 5(3).];(14)to admit educational institutions to the privileges of the University and to withdraw such privileges;(15)to inspect colleges and recognized institutions and to take measures to ensure that proper standards of instruction, teaching or training are maintained in them;(16)to control and co-ordinate the activities of, and give financial aid to, affiliated colleges and recognized institutions [and to regulate the fees to be paid by the students in such colleges] [These words were added by Gujarat 15 of 1970, Section 3(i).];(17)to hold and manage trusts and endowments and to institute and award fellowships, travelling fellowships, scholarships, studentship, exhibitions, medals and prizes;(18)to make special provision for the spread of University education among classes and communities, which are educationally backward;(19)to make special provision for disseminating knowledge and promoting arts and culture;(20)to fix, demand and receive such fees and other charges as may be prescribed by the Ordinance;(21)to establish, maintain and manage hostels;(22)to recognise hostels not maintained by the University, to inspect such hostels and to withdraw recognition therefrom;(23)to supervise and control the conduct and discipline of the students of the University and to provide for and to supervise and control their residence and to make arrangements for promoting their health and general welfare;(24)to conduct, co-ordinate, regulate and control post-graduate research work and teaching in the affiliated colleges and the institutions recognised by the University;(25)to co-ordinate, regulate and control the conduct of post-intermediate teaching and instruction in affiliated colleges and to undertake the same in University Colleges;(26)to institute and manage-(a)Printing and Publication Department;(b)University Extension Boards;(c)Information Bureaux, and;(d)Employment Bureaux;(27)to make provision -(a)for extra-mural teaching and research;(b)physical and military training;(c)for Students' Unions, and(d)for sports and athletic clubs;(28)to provide for training for competitive examinations, services, under the Union or the State Governments;(29)to promote the development of the study [of Gujarat ad Hindi in Devnagari script and the use of Gujarati or Hindi in Devnagari script or both] [These words were substituted for the words 'Hindi script in Devnagari script and of Gujarati and the use of such Hindi' by Gujarat 15 of 1970, Section 3(ii).] as a medium of instruction and examination;(30)to co-operate with other University, and authorities in such manner and for such purpose as University and determine;(31)to do all such acts and things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University and generally to cultivate and promote arts, science and other branches of learning and culture.
