Section 4 in Manonmaniam Sundaranar University Act, 1990
4. Objects and powers of University.
- The University shall have the following objects and powers, and namely(1)to provide for instruction and training in such branches of learning it may determine:(2)to provide for research and for the advancement and dissemination of knowledge:(3)to institute degrees, titles diplomas and other academic distinctions:(4)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who:(a)shall have pursued an approved course of study in a University college or laboratory or in an affiliated or approved colleges, unless exempted there from in the manner prescribed by the statutes and shall have passed the prescribed examinations of the University; or(b)shall have carried on research under conditions prescribed;(5)to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study in an autonomous college;(6)to hold examinations and to confer degrees, titles diplomas and other academic distinctions on persons who shall have pursued an approved course of study by correspondence; whether residing within the University area or not, and to provide such lectures and instructions for persons not being residents within the University area under conditions prescribed:(7)to confer honorary degrees or other academic distinctions under conditions prescribed;(8)to institute, maintain and manage institutes of research, University colleges and laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;(9)to affiliate colleges to the University as affiliated, professional or post graduate colleges under conditions prescribed and to withdraw affiliation from colleges;(10)to approve colleges providing courses of study for admission to the examinations for titles and diplomas of the University under conditions prescribed and to withdraw such approval;(11)to designate any college as an autonomous college, with the concurrence of the Government, in the manner and under conditions prescribed and to cancel such designation;(12)to institute lectureships, readerships, professorships and any other teaching posts required by the University and to appoint persons to such lecturer ships, readerships, professorships and other teaching posts;(13)to institute and award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;(14)to establish, maintain and manage hostels, to recognize hostels not maintained by the University and to withdraw recognition there from;(15)to exercise such control over the students of the University through the colleges as will secure their health and well-being and discipline;(16)to hold and manage endowments and other properties and funds of the University;(17)to borrow money, with the approval of the Government, on the security of the property of the University for the purposes of the University;(18)to fix fees and to demand and receive such fees as may be prescribed;(19)to make grants from the funds of the University for the maintenance of a National Cadet Corps;(20)to institute and maintain a University Extension Board;(21)to institute and provide funds for the maintenance of-(a)a publication bureau;(b)an employment bureau;(c)students' unions;(d)University athletics clubs ; and(e)other similar associations;(22)to encourage co-operation among the colleges, laboratories and institutes in the University area and co-operate with other Universities and other authorities in such manner and for such purposes as the University may determine;(23)to recommend to the Government the recognition of any area within the University area as a University Centre; and(24)generally to do all such other acts and things as may be necessary desirable to further the objects of the University.
