- The University shall exercise the following powers and perform the following duties, namely :-(a)to provide for research and instruction in such branches of learning as the University may think fit and to take such steps as it considers necessary for the advancement of learning and dissemination of knowledge;(b)to hold examinations and grant such degrees, diplomas and other academic distinctions or titles to persons as may be laid down in the Statutes, Ordinances or Regulations;(c)to confer honorary degrees or other distinctions on approved persons in the manner laid down in the Statutes;(d)to institute prizes, medals, research studentships, exhibitions and fellowships;(e)to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of movable or immovable property from transfers, donors or testators, as the case may be;(f)to institute principalships, professorships, readerships, lecturerships and to create other posts of any description required by the University and to appoint persons to such posts;(g)to co-operate with educational and other institutions in India and abroad having objects similar to those of the University in such manner as may be conducive to their common objects;(h)to provide instruction, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;(i)to recognise persons for imparting instructions in any college or institution admitted to the privileges of the University;(j)to maintain colleges located within the limits of the area referred to in sub-section (1) of section 4 or, subject to the provisions of sub-section (2) of that section, admit to its privileges colleges not maintained by the University but located within the said area and to withdraw the same;(k)to declare a college, an institution or a department as autonomous college, or institution or department, as the case may be;(l)to borrow with the approval of the Government on the security of the property of the University, money for the purposes of the University;(m)to supervise, control and regulate the residence, conduct and discipline of the students of the University and of colleges and institutions within the jurisdiction of the University;(n)to deal with any property belonging to or vested in the University, in such manner as the University may deem fit for advancing the objects of the University;(o)to make special arrangements for the education of women students and the students belonging to weaker sections of the society, in particular Scheduled Castes and Schedules Tribes, as the University may consider desirable;(p)to frame Statutes, Ordinances or Regulations and alter, modify or rescind the same for all or any of the aforesaid purposes; and(q)to do all such things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.
