Section 5 in Arunachal Pradesh University Act, 2012
5.
The University shall have the following powers :(1)to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provisions for research, training and for the advancement and dissemination of knowledge;(2)to take such steps as would contribute to the economic advancement and welfare of the people of Arunachal Pradesh;(3)to grant, subject to such conditions as the University may determine, diplomas or certificates and confer degrees and other academic distinctions (on the basis of examination, evaluation or any other method of testing) on persons [and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient reasons subject to such condition as the University may determine];(4)to organize and to undertake extramural studies, training and extension services;(5)to confer honorary degrees, other distinctions in the manner prescribed by the Statutes;(6)to provide instruction, including correspondence and such other courses, through continuing education to such persons as are not members of the University as it may determine;(7)to institute principalships, professorships, readerships, lecturer-ships and other teaching or academic positions required by the University and to appoint person to such principalships, professorships, readerships, lecturer-ships or other positions;(8)to recognize or approve persons for imparting instructions in any College or Institution or Approved Institution admitted to the privileges of the University;(9)to appoint on contract or otherwise visiting Professor, Consultants, Research scholars, Fellows and such other persons who may contribute to the advancement of the objects of the University;(10)to create administrative, ministerial and other posts and to make appointments there to and to determine their conditions of services in accordance with the statutes;(11)to cooperate or collaborate with any other University or authority or Institution in such manner and for such purposes as the University may determine;(12)to approve persons working in any institution cooperating, collaborating or associating with the University, for imparting instruction or supervising research, or both and to withdraw such approval;(13)to make provision for research, training an advisory services, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;(14)to establish such Campuses, Centers, Institutions specialized laboratories or other units for research, instruction and training as are, in the opinion of the University, necessary for furtherance of its objects, as prescribed;(15)to institute and award fellowships, (including travelling fellowships) scholarships, studentships, medals and prizes in accordance with the Statutes;(16)to establish and maintain Colleges, Institutions and hostels;(17)to admit to its privileges, Colleges, Institutions and Approved Institutions not maintained by the University; to withdraw all or any of these privileges in accordance with such conditions as may be prescribed and to recognize Hostels not maintained by the University and to withdraw any such recognition;(18)to declare a Campus, College or an Institution as an autonomous Campus, College or an Institution, as the case may be and the extent of autonomy and the matters in relation to which it may exercise autonomy;(19)to determine standards for admission in the University, Colleges, Institutions and Approved Institutions which may include examinations, evaluations or any other method of testing;(20)to demand and receive payment of fees and other charges;(21)to supervise the residences of the students of the University and to make arrangements for promoting their health and general welfare;(22)to make special arrangements in respect of women students as the University may consider desirable;(23)to regulate the conduct of and enforce discipline among the students of the University and the Colleges and Institutions including Hostels and take such disciplinary measures in this regard as may be deemed necessary by the University;(24)to regulate the conduct and duties of the employees of the University and of employees of Colleges and Institutions;(25)to regulate and enforce discipline among the employees of the University and take such disciplinary measures in this regard as may be deemed necessary;(26)to make arrangements for promoting the health and general welfare of the employees;(27)to receive with the approval of the State Government, benefactions, donations, gifts and grants and to acquire, hold manage and dispose of property movable or immovable including trusts and endowment properties for the purpose of the University;(28)to accept grants from the Central or any State Government of the University Grants Commission and, with the approval of the State Government from other sources;(29)to borrow, with the approval of the Government on the security of the property of the University, money for the purposes of the University;(30)to appoint persons working in any other University, Institution or organizations as teachers of the University for a specified period, and to make special arrangements to facilitate this; and(31)to do all such other acts and things whether incidental to the powers aforesaid or not as may be required in order to further the objects of the University.
