Section 6 in The SreeNarayanaGuru Open University Act, 2021
6. Powers and duties of the University.—
The University shall have the following powers and duties, namely:—(i)to make arrangements to impart instruction and to conduct research in subjects such as basic science, technology, language, art, culture, politics, health, labour, agriculture, industry, tourism, law and environment;(ii)to conduct examination and evaluation in various courses of study and to award certificates, diplomas, degrees, post graduate degrees, reasearch degrees and other academic distinctions as may be prescribed by Statutes;(iii)to confer honorary degrees and other academic distinctions as may be prescribed by Statutes;(iv)to withhold, withdraw or cancel certificate, diploma, degree, post graduate degree, research degree, honorary degree or other academic distinction under conditions that may be prescribed by Statutes after giving the person affected a reasonable opportunity of being heard;(v)to determine the method of distance education in connection with academic programmes of the University;(vi)to create posts of professor, associate professor, assistant professor and other academic positions for the academic purposes of the University and to make appointment;(vii)to determine qualifications and conditions for the admission of students to various courses of study conducted by the University and to conduct examination and evaluation;(viii)to institute fellowships, scholarships, prizes and other awards as recognition of merit and to confer them as may be prescribed by Statutes;(ix)to establish, maintain or abolish Regional Centres, Study Centres and academic institutions as may be prescribed by Statutes;(x)to arrange study materials for the purpose of imparting instruction for study courses through modern technological methods;(xi)to organize and conduct refresher course, orientation class, workshop, seminar and discussion for teachers, question paper setters, evaluators, other academic members and students;(xii)to create various categories of posts in the University, Regional Centres and Study Centres and to determine scale of pay, qualification and method of appointment to such posts as may be prescribed by Statutes and to make appointment to such posts;(xiii)to provide for research in various subjects;(xiv)to recognize examinations or courses of study conducted by other Universities, academic institutions or higher educational institutions within and outside the country to be equivalent to the examinations or courses of study conducted by this University or to withdraw the recognition granted;(xv)to determine whether the certificate, diploma, degree, post graduate degree or other academic distinction awarded by other Universities, academic institutions or higher educational institutions within and outside the country is sufficient to the course of study conducted by this University;(xvi)to acquire and hold any property, movable or immovable, which may become vested in it for the purposes of the University by way of purchase, grant, testamentary disposition, gift, donation or otherwise and to demise, alienate or otherwise dispose of all or any of the properties belonging to the University for bonafide purposes only of the University and also to do all other acts incidental or appertaining to a body corporate;(xvii)to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise and to invest such endowments, donations or funds in any manner that the University may deem fit and to institute scholarships and medals from such funds subject to the condition that any donation from a foreign country, foreign foundation or any person in such country or foundation shall be accepted by the University only in accordance with the rules and guidelines of the Central Government and the Government;(xviii)to borrow money with the sanction of the Government upon the security of movable or immovable property of the University or otherwise, for the purposes of the University;(xix)to enter into contract or to enforce, alter or cancel contract;(xx)to prescribe fees and other sums payable to the University by the Ordinances;(xxi)to exercise control over the teachers, employees and students and to ensure their welfare, discipline and health;(xxii)to recognize or to withdraw recognition of any institution, imparting higher education for such purposes as determined by the University from time to time;(xxiii)to appoint visiting professor, emeritus professor, consultants, fellow, scholar, artist, course writer and course co-ordinator as may be necessary, on contract basis to achieve the objects of the University;(xxiv)to approve those who are in service in other Universities, higher educational institutions, organizations and institutions as teacher or Head of the School of Studies of this University as may be prescribed by Ordinances;(xxv)to arrange infrastructure facilities for instruction and research;(xxvi)to provide powers and duties of officers of the University except the Vice- Chancellor;(xxvii)to organise arts and sports festivals for students;(xxviii)to make Statutes, Ordinances and Regulations and to amend, modify or repeal the same;(xxix)generally to do such other acts as may be required for the furtherance of the objects and purposes of this Act.
