Section 6 in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017
6. Powers of the University.
- The University shall have the following powers :-(i)to provide for instruction (including correspondence courses) and research in humanities, science and technology, education, medicine and other professional subjects and in other spheres of learning and knowledge of a standard and thoroughness required and expected of a university of the highest standing and to secure the advancement diffusion and extension of knowledge in ail spheres of learning;(ii)to establish within the University area or outside that area such field stations and specialized laboratories and such other units for research and instruction as are necessary for the furtherance of its objects;(iii)to orggnize and to under take extramural teaching and extension services;(iv)to hold examinations and grant and confer degrees, diplomas, certificates or other academic distinctions and to deprive of any degrees, diplomas, certificate or distinctions granted to or conferred upon by the university for good and sufficient cause;(v)to create such teaching, administrative and other posts as the University may deem necessary from time to time and to make appointments thereto. All posts shall, however, be created only with the prior approval of the Government;(vi)to appoint or recognize Persons as Professors, Associate Professor or Assistant Professor or otherwise as Teachers of the UniversitY;(vii)to institute and award fcllowships, scholarships, exhibitions and prizes;(viii)to establish and maintain colleges and halls, to recognize and supervise colleges and halls not maintained by the University and other accommodation for students, and to withdraw/deprive any such recognition:(ix)to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures in this regard as may be deemed necessary;(x)to make arrangements of promoting health and general welfare of students of the University;(xi)to determine and provide for examinations for admission into the University;(xii)to affiliate with it or admit to any of its privileges or to recognize for any purpose either in whole or in part, any college or institution or members or Student thereof, on such terms and conditions as may from time to time, be prescribed and to withdraw such affiliation, privileges and recognition;(xiii)to co-operate with any other Universities, Authorities or Associations or any other Public or Private Body having in view the promotion of purposes and objects similar to those of the University or appoint one or more representatives of the University to act upon any such Body, Authority or association for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be prescribed;(xiv)to enter into any agreement for the incorporation in the University of any other institution and for taking over its rights, properties and liabilities and for any other purposes not repugnant to this Act;(xv)demand and receive payment of such fees and other charges as may be prescribed from time to time;(xvi)to acquire, hold, manage and dispose of any property movable or immovable, including trust or endowed Property within or outside the University area, for the Purposes or objects of the University, and to invest any funds representing such property in such manner as the University thinks fit;(xvii)to borrow with the approval of State Government, on the security of the University property, money for the purposes of the University;(xviii)to run a Higher Secondary section in the University under mentorship scheme of the State Government which will to some extent, act as a feeder to the under-graduate courses of the University and for all practical purposes, the Higher Secondary section shall be a part of the University;(xix)to continue the existing syllabi and evaluation of students of the Higher Secondary' section under the jurisdiction of the Assam Higher Secondary' Education Council as at Present until such times as the University deems it fit to review and do the needful and(xx)to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.
