Section 5 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
5. Powers of the University.
- Subject to the provisions of this Act the University shall have the following power, namely :-(i)for instruction in such branches of learning as the University may, from time to time, determine, make provision for research advancement and dissemination of knowledge;(ii)organize laboratories, libraries, museums and other equipment for teaching and research;(iii)establish, maintain and manage Colleges, Teaching departments, Schools of Studies, Study Centres, and Hostels;(iv)(a)Create posts of Professors, Readers, Lecturers and any other academic or teaching posts required by the University and to appoint persons to such posts;(b)appoint persons working in any other University or organization as teachers of the University for specified period;(v)recognize teachers as qualified for teaching;(vi)give recognition to eminent persons of any subject so that they may give guidance in research;(vii)lay down the courses of instruction for various examinations;(viii)institute degrees, diplomas, certificates and other academic distinctions;(ix)grant, subject to such conditions as the University may determine, diplomas or certificates and confer degrees and other academic distinctions on the basis of examinations, evaluation or any other method of testing provided that no person shall be admitted to an examination leading to any degree or diploma of the University unless such persons, if he had offered a subject for such examination for which a course of practical work as prescribed has completed such work in a College, University Teaching Department or Study centre and produces a certificate of such completion from the head of the teaching department or School of Studies, Study Centre or the Principal of the College;(x)confer degrees and other academic distinctions on persons who have carried on research under conditions laid down in Ordinance;(xi)withdraw degrees, diplomas, certificates and other academic distinctions;(xii)confer honorary degrees or academic distinction.(xiii)admit privilege or to withdraw all or any specific privilege,(xiv)declare Teaching Department of the University, School of Studies or Colleges as autonomous College;(xv)conduct, coordinate and regulate central teaching and research work in the colleges and institutions recognized by the University;(xvi)recognize hostels not maintained by the University and withdraw any such recognition;(xvii)inspect Colleges or recognized institutions and take measures to ensure that proper standards of instructions, teaching and training are maintained;(xviii)promote with special care the educational interests of the weaker sections of society and in particular scheduled caste, scheduled tribe and other backward classes;(xix)provide facilities of refresher and vocational courses to the teachers and alumni of the University;(xx)cooperate and collaborate with other universities and authorities in such manner for such purposes as the University may determine;(xxi)make provisions for;(a)extra mural teaching and extension services;(b)distance teaching;(c)physical training;(d)activities related to games and exercise;(e)social service schemes;(f)national cadet corps;(xxii)institute and manage;(a)information bureau;(b)employment bureau;(c)printing, publication department and, translation bureau;(xxiii)supervise and control residence, conduct and discipline of students of the University and to make arrangements for promoting their health and general welfare;(xxiv)demand and receive fees and other charges;(xxv)regulate fees and other charges recoverable by colleges;(xxvi)create administrative and other necessary posts;(xxvii)control over the salaried officers, teachers and other employees of the University;(xxviii)hold and manage trusts and endowments, institute and award fellowships, scholarships, exhibitions, bursaries, medals and other awards;(xxix)receive donation and grants, invest funds in accordance with the provisions of this Act;(xxx)borrow money on the security of University property or Government security for the purposes of the University; with the prior approval of the State Government;(xxxi)determine standard for admission to the University which may include examination, evaluation or any other method of testing;(xxxii)make special arrangement in respect of women students;(xxxiii)make arrangement for promoting the health and general welfare of the employees;(xxxiv)purchase any land, building or works that are necessary or convenient for the University under prescribed terms and conditions to take land on lease or accept donation, or to construct or to modify any building or works subject to approval of the State Government;(xxxv)sell, exchange, transfer on lease or dispose off any movable, or immovable property or any part of the University;(xxxvi)close down any class or department of the University;(xxxvii)make agreements with Central Government, State Government, University Grants Commission and authorities for the procurement of grants;(xxxviii)perform all such acts and matters as expected, whether they are incidental to the powers aforesaid or not, so that the objects of the University are promoted.
