Section 4 in The Guru Nanak Dev University Amritsar Act, 1969
4. Powers and duties of the University.
- The University shall exercise the following powers and perform the following duties, namely :-(1)to make provision for imparting education and for promoting research in the humanities, learned professions, sciences, especially of applied nature, technology and such other branches of learning and courses of study as it may think fit.(2)to make provision for study and research on the life and teachings of Guru Nanak Dev and their cultural and religious impact in the context of Indian and world civilisations;(3)to promote Punjabi studies, to provide for research in Punjabi language and literature and to undertake measures for the development of Punjabi language, literature and culture;(4)to institute and confer degrees, diplomas and other academic distinctions;(5)to hold examinations and to grant and confer degrees, diplomas and other distinctions to and on persons who -(a)shall have pursued a course of study in the University or in one of its institutions unless exempted therefrom, in the manner prescribed by the Statutes, Ordinances and Regulations, and shall have passed the examination prescribed by the University; or(b)shall have carried on research under conditions prescribed by the Ordinances and Regulations;(6)to confer honorary degrees in the manner laid down by the Statutes;(7)to institute Professorships, Readerships, Lectureships and any other teaching posts required by the University and to appoint persons to such Professorships, Readerships, Lectureships and other posts;(8)to institute and award fellowships, scholarships, studentships, exhibitions and prizes in accordance with Statutes and Ordinances;(9)to institute and maintain Halls and Hostels;(10)to supervise and control the residence and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(11)to organise University laboratories, libraries, museums and to provide such other equipment for teaching and research as is required;(12)to demand and receive such fees and other charges as may be prescribed by the Ordinances;(13)to hold and manage trusts and endowments which may be created in favour of the University;(14)to institute and manage -(a)Printing and Publication Departments,(b)University Extension Boards,(c)Information Bureaux, and(d)Employment Bureaux;(15)to make special provision for the spread of University Education among classes and communities which are educationally backward;(16)to make provision for -(a)the maintenance of National Cadet Corps or other similar organizations.(b)physical and military training.(c)students associations, and(d)sports and athletic clubs;(17)to create administrative, ministerial and other necessary posts and to make appointments thereto;(18)to receive gifts, donations or benefactions from Government and to receive bequests, donations and transfers of movable or immovable property from testators, donors or transferors, as the case may be;(19)to frame Statutes, Ordinances or Regulations for all or any of the aforesaid purposes; and to alter, modify or rescind the same; and(20)to do all such other acts whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.
