Section 5 in Tamil Nadu National Law School Act, 2012
5. Powers and functions of School.
- The powers and functions of the School shall be, -(i)to administer and manage the School and such centres for research, education and instruction as are necessary for the furtherance of the objects of the School;(ii)to provide for instruction in such branches of knowledge or learning pertaining to law, as the School may think fit and to make provision for research and for the advancement and dissemination of knowledge of law;(iii)to organize and undertake extra-mural teaching and extension services;(iv)to hold examinations and to confer degrees and other academic distinctions on persons subject to such conditions as the School may determine and to withdraw any such degrees or other academic distinctions for good and sufficient cause;(v)to confer honorary degrees or other distinctions in the manner laid down in the regulations;(vi)to fix, demand and receive fees and other charges;(vii)to institute and maintain halls and hostels and to recognize places of residence for the students of the School and to withdraw such recognition accorded to any such place of residence;(viii)to establish such special centres, specialized study centres or other units for research and instruction as are, in the opinion of the School, necessary for the furtherance of its objects;(ix)to supervise and control the places of residence for the students of the School and to regulate the discipline of the students of the School and to make arrangements for promoting their health;(x)to make such arrangements in respect of the residence, discipline and teaching of women students;(xi)to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;(xii)to regulate and enforce discipline among the employees of the School and to take such disciplinary measures as maybe deemed necessary;(xiii)to institute professorships, associate professorships, assistant professorships and any other teaching, academic or research posts required by the School;(xiv)to appoint persons as professors, associate professors, assistant professors or otherwise as teachers and researchers of the School;(xv)to institute and award fellowships, scholarships, prizes and medals;(xvi)to provide for printing, reproduction and publication of research and other works and to organize exhibitions;(xvii)to sponsor and undertake research in all aspects of law, justice and social development;(xviii)to co-operate with any other organization in the matter of education, training and research in law, justice, social development and allied subjects for such purposes as may be agreed upon, on such terms, and conditions as the School may, from time to time, determine;(xix)to co-operate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the School, by exchange of teachers and scholars and generally in such manner as may be conducive to the common objects;(xx)to regulate the expenditure and to manage the accounts of the School;(xxi)to establish and maintain within the Schools premises or elsewhere, such class rooms and study halls as the School may consider necessary and adequately furnish the same and to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the School;(xxii)to receive grants, subventions, subscriptions, donations and gifts for the purpose of the School and consistent with the objects for which the School is established;(xxiii)to purchase, take on lease or accept as gifts or otherwise any land or building or works, which may be necessary or convenient for the purpose of the School and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;(xxiv)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the School, movable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the School;(xxv)to draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques or other negotiable instruments;(xxvi)to execute conveyances, transfers, reconveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including Government securities belonging to the School or to be acquired for the purpose of the School;(xxvii)to give up and cease from carrying on any class or department of the School;(xxviii)to enter into any agreement with the Central Government, the State Governments, the University Grants Commission or other authorities for receiving grants;(xxix)to accept grants of money, securities or property of any kind on such terms as may deem expedient;(xxx)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the School or without any security and upon such terms and conditions as it may think fit and to pay out of the funds of the School, all expenses incidental to the raising of money, and to repay and redeem any money borrowed;(xxxi)to invest the funds of the School or money entrusted to the School in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment;(xxxii)to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the School and to alter, modify or to rescind them;(xxxiii)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, such as pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of any employee of the School;(xxxiv)to delegate all or any of its powers to the Vice-Chancellor of the School or any committee or any sub-committee or to any one or more members of its body or its officers; and(xxxv)to do all such other acts and things as the School may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any one of them.
