Section 18(1) in The North Bengal University Act, 1981
(1)Subject to such conditions as may be provided by or under the provisions of this Act, the Court shall exercise the following powers and perform the following functions:-(i)to establish University Departments, institutions, centres, libraries, laboratories and museums for study and research;(ii)to create and institute, with the approval of the State Government, Professorships, Readerships, Lectureships and such posts including posts of officers as may be necessary for the establishment of the University Departments, institutions, centres, libraries, laboratories and museums referred to in clause (i);(iii)to institute degrees, titles, diplomas, certificates and other academic distinctions;(iv)to institute fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes to be awarded out of the University Fund;(v)to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who-(a)have pursued prescribed courses of studies or have been exempted therefrom in the manner prescribed, and have passed such examinations as may be prescribed, or(b)have carried on research in accordance with such conditions as may be prescribed;(vi)to withdraw or to cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be prescribed by Statutes and after giving the person affected a reasonable opportunity to present his case;(vii)to confer honorary degrees or other academic distinctions;(viii)to consider the Annual Statement of Accounts and the Annual Financial Estimates approved by the Executive Council and to pass such resolutions relating thereto as may be considered necessary: Provided that for the purpose of passing a resolution modifying or rejecting any such Annual Financial Estimates it shall be necessary for a majority of the total number of members of the Court existing at the time of vote in favour of the resolution;(ix)to consider the Annual Report as prepared by the Executive Council and to pass such resolutions relating thereto as may be considered necessary;(x)to consider and advise on such other reports from the Executive Council or any other body as may be made to it;(xi)to consider, and advise on, proposals from the Executive Council for entering into agreement with the Government or, with the approval of the State Government, with any persons, body or authority for the taking over by the University of the management of any college or institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act;(xii)to consider, and advise on, proposals from the Executive Council for co-operation with other universities, institutions and educational authorities in matters that relate to or further the educational objectives of the University;(xiii)to consider and suggest measures for the improvement of the administration and finances of the University, and generally for the furtherance of its objectives;(xiv)to make rules for the transaction of its own business;(xv)to exercise all other powers and perform all other functions conferred and imposed on the Court by or under this Act.
