Section 5 in The Lovely Professional University Act, 2005
5. Power and functions of the University.
- The University shall have the following powers and functions to be exercised and performed by or through its various officers and authorities, namely :-(i)to make provisions for instruction, teaching, education, research and training at all levels in all disciplines of education through all possible modes including regular, continuing, distance, online and other innovative modes, as it may deem necessary and appropriate;(iii)to conduct and hold examinations and grant or confer degrees, diplomas, certificates, awards, grades, credits, honorary degrees, academic distinctions as well as other distinctions and certificates;(iii)to create, design and run various courses of study and prescribe the curricula for the same, as may be deemed appropriate;(iv)to undertake and promote educational, cultural, co-curricular, extra-curricular, sports, games, athletics and any other welfare and development related activities and to confer awards, medals, distinctions, prices and credits;(v)to generate resources through fees, consultancy services, testing, continuing and distance education programmes;(vi)to provide for equivalence of the degrees, diplomas and certificates of the students completing their courses partially or in full from any other University, Board, Council or any other competent authority;(vii)to institute and award fellowships, scholarships, studentships, exhibitions, visitorships, medals and prizes;(viii)to institute and confer the designation of Professor, Reader, Associate Professor, Assistant Professor, Lecturer or any other equivalent designation as may be required by the University or its institutions and to appoint persons to such posts;(ix)to provide for dual degree, diploma or certificate and simultaneous degree or diploma or certificate;(x)to establish, operate and manage its campus, its constituent colleges, institutions and regional centres, zonal centres, study centres or learning centres, by whatever name they may be called;(xi)to design and run various academic, practice oriented or integrated education programmes and other courses at various levels and award certificates;(xii)to receive funds, grants, advances and loans from the banks, institutions, corporate sectors, international organizations, institutions or any other source;(xiii)to receive gifts, donations, funds, benefactions and bequests, both movable and immovable, from donors, benefactors, international organisations or any other source;(xiv)to purchase, acquire and taken on lease or mortgage, and sell, lease, mortgage, alienate and transfer any immovable or movable property belonging to or vested in the University;(xv)to prescribe the fee structure at its own level for the various categories of students as may be specified by the University and to fix, demand and receive fees, funds, security and other charges from the students studying in the University and in the institutions affiliated to it;(xvi)to collaborate with other institutions, colleges, universities, research organizations, industry associations or organizations, professional associations, State bodies or any other individual, institution or organization;(xvii)to fix, determine and provide remuneration to the officers, teachers and employees of the University;(xviii)to raise, collect, subscribe and borrow money on the security of the property of the University;(xix)to issue no objection certificate, essentiality certificate, feasibility certificate, eligibility certificate, letter of intent or any other certificate or document or to make recommendation as may be required to start any new institution or new course or for additional intake in the existing study programmes or courses by the University, its institutions or by any institution run by the Trust;(xx)to create administrative, academic, executive, teaching and other posts and to make appointments thereto;(xxi)to create and incorporate societies, trust and any other body or entity and to establish training institutes, centres, hospitals and undertake various activities related to industry, academia or research;(xxii)to run, certify and recognize the various programmes or courses offered and recognized by other State Boards, Councils, other Universities or any other body and to execute or sign a Memorandum of Understanding with the concerned State Board, Council, other University or any other body;(xxiii)to prescribe and charge fines, penalty and take any disciplinary action for the misconduct or disobedience, violation of the Rules, Regulations, Statutes or Ordinances;(xxiv)to conduct various entrance tests, examinations or any other test on its own or with the help of any other university, institution or any other body;(xxv)to affiliate the centres and institutions established or run by the Trust;(xxvi)to do self certification, which shall be exempted from obtaining any permission, approval, license, certificate, no objection certificate, authorization or any other document from the State Government or any entity or autonomous body created by the State Government or under any State Act and Central Act insofar as it is applicable to the State;(xxvii)to create and operate trusts and endowments;(xxviii)to frame Statutes, Ordinances and Regulations for carrying out the objects of the University and to alter, modify or rescind the same; and(xxix)to do all such other acts, which may be necessary or desirable to further the objects of the University.
