- The university shall have the following powers and perform the following duties, namely:-(1)to provide for instruction, teaching and training in such branches of learning and courses of study as the university may, from time to time, determine;(2)to make provision for research and for the advancement and dissemination of knowledge, and generally to cultivate and promote the studies in Sanskrit and other branches of learning and culture and their interdisciplinary areas;(3)to make provision to enable the conducted and affiliated colleges and recognised institutions to undertake specialised studies;(4)to organise, maintain and manage university departments, laboratories, libraries, museums and equipments for teaching and research;(5)to establish, maintain and manage departments and institutions of research, of specialised studies or of academic services unit;(6)to establish, maintain and manage colleges, institutions, hostels, health centres, auditoria and gymnasiums;(7)to provide for establishment, on the university campus, of autonomous institutions like inter-university centres, research laboratories, modern instrumentation centres and centres of learning, set up by the University Grants Commission Central Government or State Government, which may be used by a university or college or group of universities or colleges:Provided that, in the case of any industry or any non-Government organisations availing themselves of such facility of a university or such organisations providing the facility to a university, prior approval of the State Government shall be obtained by the university;(8)to provide for establishment of sub-campuses for serving a group of affiliated colleges, and also to provide for and maintain common resources centres in such sub-campuses in the form of libraries, laboratories, computer centres, and such other like centres of learning;(9)to create posts of sanchalakas, principals, professors, readers, lectures and other teaching or non-vacation academic posts with appropriate designation required by the university and to prescribe their qualifications and make appointments thereto;(10)to appoint or recognise persons as adjunct professors, adjunct readers, adjunct lecturers, visiting professors, visiting fellows of the university for specified periods;(11)to create non-teaching skilled, administrative, organisational, ministerial and other posts and prescribe their qualifications and payscales and to make appointments thereto;(12)to facilitate mobility of teachers within the university and to other universities with the consent of the teacher concerned;(13)to prescribe the courses of instruction and studies for the various examinations leading to specific degrees and diplomas or certificates;(14)to make provision, wherever feasible, in the university departments, affiliated colleges, institutions, recognised institutions, and schools, for survey and collection of statistics, data and other particulars relevant to various developmental activities including State and National plans, evaluation of the developmental schemes with the participation of the students as a part of their curricular activities;(15)to supervise, control and regulate admission of students for various courses of study in university departments, conducted and affiliated colleges, institutions schools and recognised institutions;(16)to guide teaching in colleges by deputation of teachers from a pool of teachers of the university and supplement teaching in affiliated colleges, schools and Pathashalas for improving their standards;(17)to institute degrees, diplomas, certificates and other academic distinctions on the basis of examinations or by other tests or otherwise;(18)to hold examinations, confer degrees, and post-graduate degrees and award diplomas and certificates and other academic distinctions on persons as prescribed;(19)to hold examinations and confer degrees, diplomas and certificates to and provide for lectures, instruction and training for external students, and the students under correspondence and distance education, open university and continuing education courses;(20)to confer honorary degrees or other academic distinctions as prescribed;(21)to lay down the conditions of affiliation of colleges and recognition of institutions taking into account the credibility of the management and the norms of academic performance of colleges, faculties and subjects, as may be laid down, from time to time, and satisfy itself by periodical assessment;(22)to admit to the privileges of the university, affiliated colleges, institutions, and Pathashalas not maintained by the university and withdraw all or any of those privileges and recognise hostels not maintained by the university and withdraw such recognition, temporarily or permanently;(23)to monitor and evaluate the academic performance of affiliated colleges, recognised institutions, schools, and Pathashalas for affiliation and periodical accreditation;(24)to inspect, wherever necessary, affiliated colleges, recognised institutions, and Pathashalas through suitable machinery established for the purpose, and take measures to ensure that proper standards of instruction, teaching and training are maintained by them, and adequate library, laboratory, workshop and other academic facilities are provided for;(25)to hold and manage trusts and endowments, and institute and award fellowships, travelling fellowships, scholarships studentship, medals and prizes for teachers and students of the university colleges, schools and Pathashalas;(26)to fix, demand and receive or recover such fees and other charges as prescribed.(27)to supervise, control and regulate the conduct and discipline of the students of the students of the university, affiliated colleges, institutions, recognised institutions, schools, Pathashalas and hostels;(28)to provide for mobility of students from formal to non-formal stream and vice-versa;(29)to provide facilities for revision or in service courses for teachers of the university, colleges, schools, Pathashalas and institutions;(30)to make arrangements for promoting welfare of the employees of the university;(31)to co-ordinate and regulate teaching and research in the affiliated colleges, schools, Pathashalas and recognised institutions;(32)to provide for periodical assessment of the performance of teachers and non-teaching employees of the colleges, schools, Pathashalas, institutions and university as prescribed.(33)to regulate and provide for attendance of the teachers on the premises of the university, colleges, institutions, schools and Pathashalas during teaching hours and beyond teaching hours, as prescribed and to prohibit teachers from taking or conducting private tuition or private coaching classes;(34)to provide for conduct and discipline rules for teaching and non-teaching staff and the enforcement thereof;(35)to prescribe code of conduct for managements;(36)to establish, maintain and manage, wherever necessary,-(a)a printing and publication department;(b)university extension boards;(c)information bureaus;(d)such other activities as may be necessary and possible to fulfil the objectives of the university;(37)to co-operate or collaborate with any other university, institution, authority or organisation for research and advisory services and for such purpose, to enter into appropriate arrangement with other universities, institutions, authorities, or organisations to conduct certain courses as the situation may demand;(38)to rescind affiliation granted to colleges;(39)to borrow funds for the purposes of the university on the security of the property of the university, with the prior permission of the State Government;(40)to explore the possibilities of augmenting the resources of the university by exploring innovating activities such as research and development, consultancy, training programmes and providing services for different clients from and collaboration with industry, trade or any other non-government organisations;(41)to recommend to the State Government to take over, in the public interest, the management of an affiliated college, institution, school or Pathashala in case where irregularities or commissions or omissions of criminal nature by the management of such college, institution, school or Pathashala are prima facie evident to the committee of enquiry appointed by the university;(42)to undertake academic collaboration programmes with universities and institutions abroad, with the prior approval of the State Government;(43)to receive funds for collaboration programmes from foreign agencies subject to rules and regulations of the Central Government and State Government in that behalf;(44)to lay down for teachers and university teachers, service conditions including code of conduct, workload, norms of performance appraisal, and such other instructions or directions as in the opinion of the university, may be necessary in academic matters;(45)to undertake development programmes in higher education, research, consultancy based projects and training programmes for outside agencies, by charging fees, so as to generate resources;(46)to undertake production and publication of text-books;(47)to undertake production and publication of anthologies, reference books and learned research work;(48)to do all such other acts and things as may be necessary for, or incidental or conducive to, the attainment of all or any of its objects;(49)to comply with and carry out any directives issued by the State Government from time to time, with reference to above powers, duties and responsibilities of the university.
