Section 6 in Manipur University of Culture Act, 2015
6. Powers of the University.
- The University shall have the following powers, namely: -(i)to provide for instructions 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 the knowledge of culture;(ii)to grant, subject to such conditions as the University may determine, diplomas and certificate to, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(iii)to organize and undertake extramural teaching, training and extension services;(iv)to confer honorary degrees or other academic distinctions in the manner prescribed by the Statutes;(v)to provide facilities through the distance education system to such persons as it may determine;(vi)to recognize an Institution of Higher Learning for such purposes as the University may determine and to withdraw such recognition;(vii)to institute Principalship, Professorship, Associate Professorship, Assistant Professorship, and other teaching or academic positions, required by the University and to appoint or recognize persons to such Principalship, Professorship, Associate Professorship, Assistant Professorship or other teaching or academic positions of the University;(viii)to recognize persons for imparting instructions in any College or Institution admitted to the privileges of the University;(ix)to appoint persons working in any other University or organization as teachers of the University for a specified period:(x)to create administrative, ministerial and other posts and to make appointments thereto;(xi)to institute and award fellowships, scholarships, studentship, medals and prizes;(xii)to establish, with the prior approval of the State Government, such Centres and other units for research and instruction as are necessary for the furtherance of its objects;(xiii)to co-operate or collaborate or associate with any other University or authority or institution of higher learning in such manner and for such purposes as the University may determine;(xiv)to admit to its privileges colleges and institutions within the State of Manipur not maintained by the University; to withdraw all or any of those privileges in accordance with such conditions as may be prescribed by the Statutes; to recognize, guide, supervise, and control hostels not maintained by the University and other accommodations for students, and to withdraw such recognitions;(xv)to organize and conduct refresher courses, workshops, seminars and other programmes for teachers, evaluators and other academic staff;(xvi)to make provisions for research and advisory services and for that purpose to enter into such arrangement with other institutions or bodies as the University may determine necessary;(xvii)to appoint on contract or otherwise visiting Professors, Emeritus Professor, Consultants, Scholars and such other persons who may contribute to the advancement of the objects of the University;(xviii)to determine standards of admission to the University, which may include examination, evaluation or any other method of testing;(xix)to demand and receive payment of such fees and other charges as may be prescribed from time to time;(xx)to establish and maintain Colleges, Institutions and Hostels;(xxi)to supervise the residences of the students of the University and to make arrangements for promoting welfare of employees and students of the University, including their health and general welfare;(xxii)to lay down conditions of service of all categories of employees including the code of conduct;(xxiii)to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures in this regard as may be deem necessary by the University;(xxiv)to receive benefactions, donations and gifts and to acquire, hold, manage and dispose of any property movable or immovable, including trust and endowment properties for the purposes of the University and to invest funds in such manner as the University thinks fit.(xxv)to borrow, with the approval of state government, on the security of the property of the University money for the purpose of the University;(xxvi)to provide for the printing, reproduction and publication of research and other work which may be issued by the University;(xxvii)to do all such other acts, things as may be necessary, incidental or conducive to attainment of all or any of its objects.
