Section 5 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
5. Powers of University.
- Subject to the provisions of this Act the University shall have the following powers, namely : -(1)to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provision for research and for the advancement and dissemination of knowledge;(2)to organise laboratories, libraries, museums and other equipment for teaching and research;(3)to establish, maintain and manage colleges, polytechnics teaching departments, schools of studies, centres of studies, hostels and guest houses;(4)(a)to create post of Professor, Reader, Lecturer and any other academic or teaching posts required by the University and to appoint persons to such posts in accordance with the provisions of this Act;(b)to invite persons working in any other University or organization as teachers of the University for a specified period;(5)to recognise eminent persons in any subject to guide research in that subject;(6)to lay down the courses of instruction for various examinations;(7)to institute degree, diploma, certificate and other academic distinctions;(8)to grant, subject to such conditions as the University may determine, diplomas or certificates and confer degrees and other academic distinction on the basis of examinations, evaluation or any other method of testing :Provided that no person shall be admitted to an examination leading to any degree or diploma of the University unless such persons, if he had offered a subject for such examination for which a course of practical work is prescribed has completed .such work in the college or polytechnic of the University and produces a certificate of such completion from the Head of the Teaching Department or School of Studies or the Principal of the College or Polytechnic;(9)to confer degrees and other academic distinctions on persons who have carried on research under conditions laid down in the Ordinance;(10)to withdraw degrees, diplomas, certificates and other academic distinctions for good and sufficient reasons;(11)to confer honorary degrees or other academic distinctions on approved persons in the manner prescribed in the Statute;(12)to provide such lecture and instruction, and to grant such diploma and certificate to persons who are not enrolled as students of the University as the University may determine;(13)to admit to its privileges colleges or polytechnics not maintained by the University, to withdraw all or any of these privileges and to take over the management of Colleges or Polytechnics in the manner and under conditions prescribed by the Statute of the Ordinance;(14)to declare teaching departments of the University, Schools of Studies, or Colleges or Polytechnics as autonomous :Provided that the extent of the autonomy which teaching department of the University, Schools of studies or Colleges or Polytechnics may have and the matters, in relation to which it may exercise such autonomy, shall be such as may be prescribed by the Statute;(15)to conduct, co-ordinate, regulate and control teaching and research work in the Colleges or Polytechnics recognised by the University;(16)to recognise hostels not maintained by the University and withdraw any such recognition in the manner prescribed in the Statute and the Ordinance;(17)to inspect Colleges or Polytechnics or institutions and to take measures to ensure that proper standards of instructions, teaching and training are maintained;(18)to promote with special care the educational interests of the weaker sections of the people and, in particular of the Scheduled Castes, the Schedule Tribes, and the Other Backward Classes;(19)to provide facilities of refresher and vocational courses to the teachers and alumini of the University;(20)to co-operate and collaborate with other University and authorities in such manner and for such purposes as the University may determine;(21)to make provision for : -(a)Extra-mural teaching and extension services;(b)Correspondence courses;(c)Sports and athletic activities;(d)Social Service scheme;(e)National Cadet Corps;(22)to provide coaching for competitive examinations for service under the Union or the State Government and such other training as may contribute to national development;(23)to institute and manage -(a)Information Bureau;(b)Employment Bureau and;(c)Printing and Publication Department;(24)to supervise and control the residence, conduct and discipline of students of the University and to make arrangements for promoting their health and general welfare;(25)to demand and receive payment of such fees and other charges which may be prescribed by the Ordinance;(26)to prescribe and control the fees and other charges which may be received or recovered by colleges;(27)to create administrative, ministerial and other necessary posts and to make appointments thereto;(28)to exercise control over the salaried officers teachers and other employees of the University in accordance with the Statute and the Ordinance;(29)to hold and manage trusts and endowments and to institute and award fellowships, scholarships, exhibitions, bursaries, medals and other awards;(30)to receive donations and grants and to invest funds in accordance with the provisions of this Act;(31)with the prior approval of the State Government to borrow on the security of University property on money for the purposes of the University;(32)to determine standards for admission to the University which may include examination, evaluation or any other method of testing;(33)to make special arrangements in respect of women students as the University may consider desirable;(34)to make arrangements for promoting the health and general welfare of the employees;(35)to do all such acts and things, whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University;
