Section 5 in Karnataka Janapada Vishwavidyalaya Act, 2011
5. Powers of the University.
- The University shall have the following powers, namely:-(1)to arrange for conferring degrees, diploma and other academic distinctions;(2)to confer degrees, diploma and other academic distinctions on persons who shall have carried out research in any other institution or centre recognised by the University subject to such conditions as may be prescribed;(3)to confer honorary degrees or other academic distinctions in such manner and subject to such conditions as may be prescribed;(4)to supervise and control hostels and to regulate and enforce discipline among the students of the University and to make arrangements for promoting their health and general welfare;(5)to prescribe conditions under which the award of any degree, diploma and other academic distinctions to persons may be withheld;(6)to co-operate with any other university, authority or association or any other public or private body having in view the promotion of purposes and objects similar to those of the University for such purposes as may be agreed upon, on such terms and conditions, as may, from time to time, be prescribed;(7)to establish and maintain University libraries, research stations, museums for research and publication bureau;(8)to institute and award fellowships, including travelling fellowships, scholarships, medals and prizes in the manner prescribed;(9)to establish, maintain or recognise hostels for students of the University and residential accommodation for the staff of University and to withdraw any such recognitions;(10)to fix fees and to demand and receive such fees as may be prescribed and to hold and manage endowments and other properties and funds of the University;(11)to borrow money with the approval of the Government on the security of the property of the University for the purpose of the University;(12)to enter into agreement with other bodies or persons for the purpose of promoting the objectives of the University including the assuming of the management of any institution under them and the taking over of the rights and liabilities;(13)to acquire and hold both movable and immovable property and to rent out any immovable properties acquired by it for the purposes of the university, or to sale or otherwise, to transfer any movable property and to make agreement and to do all other functions necessary for the purposes of this Act;(14)any immovable property which is vested in the University or acquired by it, shall not be given on rent, sale or otherwise transfer without the prior approval by the Government.
