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State of Odisha - Section

Section 5 in Biju Patnaik University of Technology Act, 2002

5. Powers and functions of University.

- Subject to such orders, rules, regulations, guidelines and directions as may be issued from time to time, by the Central Government or the Council under the provisions of All-India Council for Technical Education Act 1987, (52 of 1987) the University shall have the following power and functions, namely:-
(i)to establish and maintain Institutions for higher studies and research in engineering and technology including information technology and its application, architecture, pharmacy, applied arts and crafts management and applied sciences;
(ii)to accord affiliation to any College or Institution of engineering and technology, including information technology and its application, architecture, pharmacy, applied arts and crafts management or applied sciences as an affiliated College or Institution;
(iii)to grant autonomy to any affiliated College or Institution imparting education in engineering and technology including information technology and its application, architecture, pharmacy, applied arts and crafts, management and applied sciences;
(iv)to provide for instruction and training in such branches or learning as are in keeping with the objects of the University and to make provision for research and for the advancement and dissemination of knowledge;
(v)to institute degrees, titles, diplomas and other academic distinctions;
(vi)to grant, subject to such conditions as the University may determine diplomas or certificates and confer degrees and other academic distinctions on the basis or examinations, evaluation or any other method of assessment, on deserving persons;
(vii)to confer honorary degrees or other distinctions on distinguished persons in accordance with the conditions to be prescribed by the Statutes;
(viii)to withdraw or cancel degrees, titles, diplomas, certificates or other distinctions under such conditions as may be prescribed by the Statutes;
(ix)to take measures to have constant interaction with industries and other employers of technical manpower for orienting the education and training towards the needs of industries and other employers;
(x)to provide common forum for interaction between research institutions, industries and other employers and constituent Colleges or departments and affiliated institutions of the University to ensure transfer of technology from research institutions to industries and to prepare the students of the University for using and disseminating innovative technology;
(xi)to act in furtherance of the entrepreneurial skills and abilities among students;
(xii)to assess the needs of the State and the Country in terms of subjects, fields of specialisation, level of education and training of technical manpower both on short-term and long-term basis and to introduce or encourage introduction of innovative training programmes and to reorient existing training programmes to meet such needs;
(xiii)to make arrangements for promoting the health, general welfare and moral well-being of students and take such measures as would foster in them habits of hard work, self-discipline and spirit of service to society;
(xiv)to fix the fees payable to the University and to demand and receive such fees;
(xv)to hold and manage endowments and bursaries and to institute and award fellowships, scholarships, studentships, medals and prizes;
(xvi)to institute, raise and provide funds wherever necessary for carrying out the functions of the University;
(xvii)to co-operate with other Universities or Institutions or authorities or associations in such wanner and for such purposes as the Board may determine;
(xviii)to establish, maintain, manage and confer recognition to hostels;
(xix)to co-ordinate, supervise, regulate and control the teaching, consultancy and conduct of research in the affiliated and constituent institutions to the extent deemed necessary;
(xx)to determine the powers and duties of the officers and other employees of the University other than those provided in this Act;
(xxi)to provide for the inspection of affiliated institutions and lay down standards of instruction and research
(xxii)to institute and establish Professorships. Readerships, Lecturerships and any other teaching and research posts required by the University and to appoint persons to such posts; and
(xxiii)to do all such acts and things as may be required in furtherance of the objects of the University.