6. The University shall have the following Powers and Functions, namely.—
(i)To administer and manage the University and to establish such Institutes for education, training, instruction and research as are necessary for the furtherance of the objectives of the University;(ii)To establish and maintain Institutions;(iii)To establish, maintain or recognize Study Centers in the manner laid down by the Statutes;(iv)To provide for instruction, training and research in such branches of knowledge or learning pertaining to Physical Education, Health and applied Sports Sciences, Sports Technology, Sports Management and allied areas;(v)To plan, design, develop and prescribe courses of study and conduct appropriate academic and training programmes in Physical Education, Sports Sciences, Sports Technology, Sports Management, etc. and to provide for instruction and training in such branches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge;(vi)To grant, subject to such conditions as the University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on, persons, on the basis of examinations, evaluation or anymethod of testing, and to withdraw any such certificates, diplomas, degrees or other academic distinctions for good and sufficient cause;(vii)To conduct innovative experiments and promote new methods and technologies in the fields of Physical Education, Sports Sciences, Sports Medicine, Sports Technology, Sports Management and other related fields;(viii)To start any new allied course or research programme or diploma or training programme and discontinue any course or training programme;(ix)To provide training, coaching and other back up to high level sports persons for achieving success in different national and international sports competitions;(x)To provide for the preparation of instructional and training materials, including films, cassettes, tapes, video cassettes and other software;(xi)To organize and conduct refresher courses, workshops, seminars and other programmes for teachers, evaluators, other academic staff and students;(xii)To establish and maintain, with the prior approval of the Chancellor, such Outlying Campuses, specialized laboratories or other units for research, instruction and training as are, in the opinion of the University, necessary for the furtherance of its objects;(xiii)To confer honorary degrees or other distinctions in the manner prescribed by the Statutes and to institute and to award;(xiv)To institute Principalships, Professorships, Associate Professorships, Assistant Professorships and other teaching or academic positions, required by the University and to appoint persons to such Principalships, Professorships, Associate Professorships, Assistant Professorships or other teaching or academic positions;(xv)To appoint persons working in any University or Academic Institution, including those located outside the country, as teachers of the University for a specified period;(xvi)To create administrative and other posts and to make appointments thereto;(xvii)To appoint on contract or otherwise visiting Professors, Emeritus Professors, Consultants and such other persons who may contribute to the advancement of the objects of the University;(xviii)To demand and receive payment of fees and other charges;(xix)To lay down conditions of service of all categories of employees, including their code of conduct;(xx)To receive benefactions, donations and gifts and to acquire, hold and manage, and to dispose of, with the previous approval of the State Government, any property, movable or immovable, including trust and endowment properties, for the purposes of the University;(xxi)To sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit, consistent with the interest, activities and objects of the University. Provided in case of immovable properties prior sanction of the State Government is taken.(xxii)To purchase or to take on lease any land or building or sports complex or sports infrastructure and scientific sports research equipment orindoor stadium or works which may be necessary or convenient for the purposes of the University, on such terms and conditions as it may think fit and proper and to construct, alter and maintain any such building or work;(xxiii)To give effect to the procedures and standards provided under the Khelo India Scheme or the National Sports Talent Search and Identification Scheme;(xxiv)To confer autonomous status on a College or an Institution in the manner laid down by the Statutes;(xxv)To admit to its privileges any Institution in or outside India subject to such conditions as may be laid down by the Statutes: provided that no Institution shall be so admitted except with the prior approval of the State Government;(xxvi)To recognize persons for imparting instructions in any Institution admitted to the privileges of the University;(xxvii)To provide opportunities to students of the University to participate in the sports tournaments and competitions in co-ordination with established International Sports Federations, National Sports Federations, Indian Olympic Association and Association of Indian Universities among others;(xxviii)To have liaison or membership with various national and international professional organizations or bodies;(xxix)To act as a technical advisory body to the State Government and other level Organizations and National Sports Federations on all matters related to sports; and(xxx)To do all such other acts and things as may be necessary, incidental, or conducive to the attainment of all or any of its objects.
