The University shall have the following powers, namely:-(1)to provide for instruction in such branches of learning as the University may think fit, and to make provision for research and for the advancement and dissemination of knowledge;(2)to promote Oriental and Islamic studies and give instruction in Muslim theology and religion and to impart moral and physical training;(3)to hold examinations and to grant and confer degrees and other academic distinctions to and on persons who-(a)shall have pursued a course of study in the University, or [in an institution maintained under sub-section (2) of section 12 or admitted to the privileges of the University under section 12A, or] [Inserted by Act 17 of 1941, s.2](b)are teachers in educational institutions, [or] [Inserted by Act 62 of 1951, s.3](c)[ being women, shall have pursued a course of private study,] [Inserted by Act 62 of 1951, s.3]under conditions laid down in the Statutes and Ordinances, and shall have passed the examinations of the University under like conditions;(4)to confer honorary degrees or other distinctions [* * *] [The words " on approved persons" omitted by Act 62 of 1951, s.3] in the manner laid down in the Statutes;(5)to grant such diplomas [and certificates] [Inserted by Act 62 of 1951, S.3] to and to provide such lectures and instruction for persons, not being members of the University, as the University may determine;(6)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(7)to institute professorships, readerships, lectureships and [* *] [ The word " any" omitted by Act 62 of 1951, s.3] other teaching posts required by the University, and to appoint persons to such professorships, readerships, lectureships [and other posts] [Substituted by Act 62 of 1951, s.3, for " and posts"];(8)to institute and award fellowships (including travelling fellowships), scholarships, [studentships] [Ins.by Act 62 of 1951, s.3] exhibitions and prizes in accordance with the Statutes and the Ordinances;(9)to institute and maintain Halls [and Hostels and to recognise places of residence for the] [Substituted by Act 62 of 1951, s.3, for " for the residence of" ] students of the University;(10)to demand and receive such fees and other charges as may be prescribed by the Ordinances;(11)to supervise and control the residence and [to regulate the] [Inserted by Act 62 of 1951, s.3] discipline of students of the University, and to make arrangements for promoting their health; [* * *] [The word " and" omitted by Act 62 of 1951 s.3](11A)[ to make special arrangements in respect of the residence, discipline and teaching of women students;(11B)to create administrative, ministerial and other necessary posts and to make appointments thereto; and] [Ins.by Act 62 of 1951, s.3](12)to do all such other acts and things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University [* * *] [Certain words omitted by Act 62 of 1951, s.3].
