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State of Tamilnadu - Section

Section 5A in Alagappa University Act, 1985

5A. Objects and powers of the University.

- The University shall have the following objects and powers, namely:-
(1)to institute degrees, titles, diplomas and other academic distinctions;
(2)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who-
(a)shall have pursued an approved course of study in a University college or laboratory [or in as affiliated college or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] unless exempted therefrom in the manner prescribed by the statutes and shall have passed the prescribed examination of the University; or
(b)shall have carried on research under conditions prescribed;
[(2-a) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study by correspondence, whether residing within the University area or not and to provide such lectures and instructions for persons not being residents within the University area under conditions prescribed; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](2-b) to affiliate colleges to the University under conditions prescribed and to withdraw such affiliation:Provided that no college shall be affiliated to the University unless the permission of the Government to establish such college has been obtained and terms and conditions, if any, of such permission have been complied with;(2-c) to approve colleges providing courses of study for admission to the examinations for titles and diplomas of the University under conditions prescribed and to withdraw such approval:Provided that no college shall be approved by the University unless the permission of the Government to establish such college has been obtained and the terms and conditions, if any, of such permission have been complied with;(2-d) to designate any college as an autonomous college with the prior concurrence of the Government under conditions prescribed and to cancel such designation;]
(3)to confer honorary degrees or other academic distinctions under conditions prescribed;
(4)to institute, maintain and manage institutes of research, University colleges and laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;
(5)to institute and award lecturers hips, professorships and any other teaching or research posts required by the University and to appoint persons to such lecturers hips, readerships, professorships and other teaching or research posts;
(6)to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;
(7)to establish, maintain and manage hostels, to recognise hostels not maintained by the University and to withdraw recognition therefrom;
(8)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;
(9)to hold and manage endowments and other properties and funds of the University
(10)to borrow money with the approval of the Government on the security the property of the University for the purpose of the University;
(11)to fix fees and to demand and receive such fees as may be prescribed;
(12)to make grants from the funds of the University for the maintenance of National Cadet Corps;
(13)to institute and maintain a University Extension Board;
(14)to institute and provide funds for the maintenance of
(a)a publication bureau;
(b)an employment bureau;
(c)students unions;
(d)University athletic clubs; and
(e)other similar associations
(15)to co-operate with any other University or 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; and
(16)generally do all such other acts and things as may be necessary or desirable to further the objects of the University.