Section 8 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
8. Powers of the University.- The University shall have the following powers,
namely:-(i)to establish and maintain such Campuses, Regional Centres and StudyCentres in Karnataka after five years from the date of establishment of the Universityas may be determined by the University from time to time in the manner laid down bythe Statutes with prior approval of the Government and as per UGC norms;(ii)to carry out all such other activities as may be necessary or feasible infurtherance of the object of the University;(iii)to confer degrees or other academic distinctions in the manner and underconditions laid down in the Statutes;(iv)to institute and award fellowships, scholarships and prizes, awards,medals etc., in accordance with the Statutes;(v)to demand and receive such fees, bills, invoices and collect charges as maybe fixed by the Statutes or rules, as the case may be;(vi)to make provisions for extracurricular activities for students andemployees;(vii)to make appointments of the Faculty, officers and employees of theUniversity or a Constituent College, Campuses, Regional Centres, Study Centres;(viii)to receive voluntary donations and gifts of any kind not prohibited by anyLaw for the timebeing inforce and to acquire, hold, manage, maintain and dispose ofany movable or immovable property, including Trust and endowment properties forthe purpose of the University or a Constituent College or a Campus, Regional Centreand Study Centre;(ix)to institute and maintain hostels and to recognize places of residence forstudents of the University or a Constituent College;(x)to supervise and control the residence and to regulate the disciplineamong the students and all categories of employees and to lay down the conditions ofservice of such employees, including the Code of Conduct for the students andemployees;(xi)to create academic, administrative and support staff and other necessaryposts;(xii)to co-operate and collaborate with other Universities in such a mannerand for such purposes as the University may determine from time to time;(xiii)to organize and conduct refresher courses, orientation coursesworkshops, seminars and other programmes for teachers, lesson writers, evaluatorsand other academic staff;(xiv)to determine standards of admission to the University or a ConstituentCollege, Regional Centres, Study Centres with the approval of Academic Council andto make admission of students of Karnataka not less than the extent provided in thisAct;(xv)to do all such other acts or things whether incidental to the powersaforesaid or not, as may be necessary to further the objects of the University;(xvi)to institute Degrees, Diplomas, Certificates and other academicdistinctions on the basis of examination or any other method of evaluation approvedby the Government;(xvii)to provide for the preparation of instructional materials, including films,cassettes, tapes, video cassettes, CD, VCD and other software and other relevantelectronic and print media;(xviii)to raise, collect, subscribe and borrow money with the approval of theBoard of Governors whether on the security of the property of the University, for thepurposes of the University;(xix)to acquire, takeover, and run the management of any other educationalinstitution with the prior approval of the State Government;(xx)to acquire properties with the prior approval of the Board of Management;and(xxi)to undertake any other activities connected with or incidental to aboveobjectives of the University
