- The University shall have the following powers, namely-(1)to encourage and provide for instruction, teaching, training and research in such branches of learning and courses of study as it may think fit, and generally to promote the advancement and dissemination of knowledge and learning, and the extension of higher education with special emphasis on the study of indigenous languages as well as culture and rural development:(2)to establish, maintain and manage colleges, libraries, laboratories, museums and such other institutions or centres for study and research as it may deem necessary;(3)to provide for specialization of studies in colleges and for organization by colleges having common laboratories, libraries, museums and other institutions or centres for study and research work;(4)to affiliate colleges or institutions or centres and to withdraw such affiliation;(5)to recognize affiliated colleges as professional colleges or autonomous colleges or private colleges and to withdraw recognition of any such college;(6)to provide for affiliated colleges, other than Government colleges-(a)the constitution, powers and functions of their Governing Bodies; and(b)for the colleges other than the Government colleges and the private colleges, with the approval of the State Government-(i)the terms and conditions of service and emoluments for posts of Principals, teachers and such other employees as it may deem fit;(ii)the rules for Provident Funds; and(iii)the duties and responsibilities of the Principal, Teachers and any other employee as deem fit and disciplinary actions and punishment for negligence or violations thereof;(7)to provide for affiliated colleges the constitution, powers and functions for Teachers' Councils;(8)to provide for the inspection, or investigation into the affairs, of colleges or institutions recognized by it or affiliated to it and to exercise general supervision and control over them;(9)to take over for a period of twelve months the management of any college or institution, affiliated to, or recognized by the University, other than a Government college or a private college in order to ensure that proper standards of teaching, training or instruction are maintained therein:Provided that the University may, if it considers it necessary so to do, extend such period, however, that -the aggregate period shall not extend eighteen months;(10)to dissolve, in consultation with the State Government, the Governing Body of any affiliated college, professional college, autonomous college, institution, other than a private college or a Government college and pending reconstitution of the Governing Body thereof in such manner as may be provided and to appoint an Administrator or an ad hoc Governing Body:Provided that the reconstitution of the Governing Body shall be made within a period of twelve months from the date of dissolution:Provided further that the University may, if it considers it necessary so to do, extend such period, however, that the aggregate period shall not exceed eighteen months;(11)to institute degrees, titles, diplomas, certificates and other academic distinctions;(12)to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who shall have pursued an approved course of study in an affiliated college, professional college or University College or a University Laboratory unless exempted therefrom in the manner provided by the Regulations and shall have passed the prescribed examinations of the University, or shall have carried on research under conditions provided;(13)to withdraw or to cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be provided by the Statutes and after giving the person affected a reasonable opportunity to present his case;(14)to confer honorary degrees or other academic distinctions under conditions provided by the Statutes;(15)to institute Professorships including Distinguished or Chair Professorships, Associate Professorships, Assistant Professorships and other teaching posts required by the University with prior approval of the State Government and to appoint persons to such Professorships, Associate Professorships, Assistant Professorships or other teaching posts, or to recognize persons as Professors, Associate Professors or Assistant Professors of the University, or as holders of other teaching posts of the University for the purpose of imparting instruction and for conducting research in the University;(16)to create posts, as and when required, of officers and employees of the University besides those provided for in this Act with the prior concurrence and approval of the State Government;(17)to provide, subject to the provisions of this Act, the constitution, powers and duties of the Boards of Studies, the Finance Committee, and other bodies as may be provided by the Statutes;(18)to provide by the Statutes the powers and duties of officers of the University;(19)to provide by the Statutes, subject to the provisions of this Act, the terms and conditions of service, including the rules of conduct and discipline and the emoluments for all categories of posts of the University;(20)to make provisions for provident and other funds for the employees of the University;(21)to determine fees or other charges for examinations and other purposes, and to demand and receive the fees or other charges so prescribed;(22)to establish, maintain and manage halls and hostels and to withdraw such recognition:(23)to provide for the promotion of the health and welfare of students and of discipline among them;(24)to co-ordinate the activities of, and give financial aid to affiliated or recognized colleges and institutions;(25)to extend grant to the National Service Scheme and National Cadet Corps from the University Fund;(26)to enter into an agreement with the Government or with any person, body or authority for taking over by the University of the management of any college or institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act;(27)to acquire, hold and dispose of property, movable and immovable and to make grants and advances for furthering any of its objects;(28)to accept and administer gifts, endowments and benefactions, for the furtherance of any of its objects for the University or for or on behalf of any college or institution established by, affiliated to, or recognized by, the University, and to institute awards, fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(29)to accept grants and to raise loans or to accept loans from the Central or any State Government or the University Grants Commission, and with the approval of the State Government also from the other sources;(30)to co-operate with other Universities, institutions and educational authorities in matters that relate to and further the educational objectives of the University;(31)generally to do all such acts and things as may be necessary or desirable for, or incidental to, the advancement of the objects or purposes of the University;(32)to impart instruction through distance education with the approval of the Distance Education Council;(33)to introduce interdisciplinary or multidisciplinary integrated courses in selected subjects;(34)to initiate collaborative teaching and research programme with other universities and to provide modalities for Credit Transfer and Award of Joint Degrees if deemed necessary.
