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 hold examinations and to grant to, and confer degrees and other academic distinctions on, persons who-(a)have pursued a course of study in the University or in any College, or(b)are non-collegiate women students residing within the territorial jurisdiction of the University, or(c)are teachers in educational institutions under conditions laid down in the Statutes and Ordinances and have passed the examinations of the University under like conditions,](3)to confer honorary degrees or other distinctions on approved persons in the manner laid down in the Statutes,(4)to grant such diplomas to, and to provide such lectures and instruction for, persons not being members of the University, as the University may determine,(5)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine,(6)to institute Professorships, Readerships, Lectureships and any other teaching posts required by the University,(7)to appoint or recognize persons as Professors, Readers or Lecturers, or otherwise as teachers of the University,(8)to institute and award Fellowships, Scholarships, Exhibitions and Prizes [* * *] [The words " in accordance with the Statutes and the Regulations" omitted by Act 5 of 1952, s.4.](9)[ to maintain Colleges and Halls, to admit to its privileges Colleges not maintained by the University and to withdraw all or any of those privileges, and to recognise Halls not maintained by the University and to withdraw any such recognition.] [Substituted by Act 5 of 1952, s.4, for original cl. (9). ](10)to demand and receive payment of such fees and other charges as may be authorized by the Ordinances,(11)to supervise and control the residence and discipline of students of the University, and to make arrangements for promoting their health-and general welfare,(11A)[ to make grants from the funds of the University for assistance to forms of extra-mural teaching,] [Inserted by Act 24 of 1943, s.3. ](12)[ to make special arrangements in respect of the residence, discipline and teaching of women students,(12A)to create administrative and ministerial and other necessary posts and to make appointments thereto, and] [Substituted by Act 5 of 1952, s.4, for original cl.(12). ](13)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 as a teaching and examining body, and to cultivate and promote arts, science and other branches of learning.
