Section 5 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
5. Powers and functions of the University.
- The University shall exercise the following powers and perform the following functions, namely:-(i)to administer and manage the University, for research, teaching, learning, training, extension and e-learning in the approved fields at its campus within the State of Telangana;(ii)to provide for research in higher education, professional education, teaching, learning, training, extension and e-Learning in the approved fields;(iii)to conduct innovative experiments in educational technologies, teaching and learning methods and to collaborate with national and international institutions to offer joint programmes recognised by the Regulatory Bodies, to constantly improve the delivery of education and to achieve international standards of education;(iv)conduct programmes and courses of study that are in the opinion of the University, necessary for the furtherance of its objects in the approved fields;(v)to hold examinations and confer degrees, diplomas and other academic distinctions or titles on persons subject to such condition as the University may determine and to withdraw or cancel any such degrees, diplomas and other academic distinctions or titles in the manner prescribed by the Ordinances and Regulations;(vi)to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;(vii)to provide for publications and reproduction of research, educational material and other works and to organize exhibitions conferences, workshops and seminars;(viii)to establish knowledge resource centre;(ix)to sponsor and undertake research and educational programmes in the approved fields of science and technology, humanities, social sciences, education, management, commerce, law, pharmacy, healthcare and any other allied areas;(x)to obtain registration in respect of research in the nature of patents, design rights and such or similar intellectual property rights with the competent authorities;(xi)to maintain linkages and collaborate with educational or other institutions in any part of the world having objects wholly or partially similar to those of the University, through exchange of students, researchers, faculty and staff and generally in such manner as may be conducive to their common objects;(xii)to render services of research, training, consultancy and such other service, as required for the purposes of the University;(xiii)to develop and maintain relationships with faculty, researchers, administrators and domain experts in science and technology, humanities, social sciences, education, management, law, commerce, pharmacy, healthcare and allied area for achieving the objects of the University;(xiv)to regulate the expenditure and to manage the finances and to maintain the accounts of the University;(xv)to receive funds, movable and immovable properties, equipments, software and other resources from business, industry, other sections of society, national and international organization(s) by transfer or as gifts, donations, benefactions or bequests, as valid under the relevant Laws, for the purposes and objects of the University;(xvi)to establish, maintain, manage the hostels for students, establish quarters for the residence of faculty and staff;(xvii)to construct, manage and maintain complexes, auditorium, buildings, stadium for the advancement of sports, cultural, co-curricular and extra-curricular activities;(xviii)to supervise and control the residence and regulate the discipline of students, faculty and staff of the University and to make arrangements for promoting their health, general welfare, social and cultural activities;(xix)to fix, demand and receive or recover fees and such other charges as may be prescribed by the Statutes;(xx)to institute and award fellowships, scholarships, prizes, medals and other awards;(xxi)to purchase or to take on lease or accept as gifts, bequests, legacies or otherwise any land or building or works which may be necessary or convenient for the purpose of the University 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;(xxii)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may think fit and consistent with the interest, activities and objects of the University, with the prior permission of the Government;(xxiii)to draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques and other negotiable instruments;(xxiv)to raise and borrow money on bond, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed, with the prior permission of the Government;(xxv)to invest the funds of the University in or upon such securities and transpose any investment from time to time in such manner as it may deem fit in the interest of the University with the prior permission of the Government;(xxvi)to execute conveyances regarding transfers, mortgages, leases, licenses, agreements, and other conveyances in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University with the prior permission of the Government;(xxvii)to admit students for the courses offered by the University in the manner prescribed by the Ordinances;(xxviii)to create academic, technical, administrative, ministerial and other posts prescribing qualifications by the Statutes and to make appointments thereto;(xxix)to regulate and enforce discipline among the students, employees of the University and to provide for such disciplinary measures as may be prescribed by the Regulations;(xxx)to institute professorships, associate professorships, assistant professorships and any other teaching, academic or research posts and to prescribe by the Statutes, the qualifications for the persons to be appointed on such posts;(xxxi)to appoint qualified persons as professors, associate professors, assistant professors or as teachers and researchers or other officers of the University in such manner as may be prescribed by the Statutes;(xxxii)to collaborate with other National and International Universities and acquire membership of bodies, authorities, or associations, which may have been formed with like or similar objects for the advancement of learning, science or research, or for the dissemination of knowledge or for the physical and moral welfare of the students, in such manner and for such purpose as the University may determine by Statutes;(xxxiii)to delegate all or any of its powers except the power to make Regulations to any officer or authority of the University as per the Statutes and Ordinances of the University;(xxxiv)to do all such acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of all or any of the objects of the University.
