The University shall have the following powers, namely:-(1)to encourage and provide for instruction, teaching, training and research in such branches of learning and courses of study as it may think fit, and generally to promote the advancement and dissemination of knowledge and learning, and the extension of higher education;(2)to establish, maintain and manage colleges, libraries, laboratories, museums and such other institutions or centres for study and research as it may deem necessary;(3)to provide for specialisation of studies in colleges and for organization by colleges of common laboratories, libraries, museums and other institutions or centres for study and research work;(4)to affiliate to itself or to recognize colleges or institutions or centres;(5)to recognize affiliated colleges as constituent colleges or professional colleges and to withdraw recognition of any such college;(6)to prescribe for colleges, other than Government Colleges,(a)the constitution, powers and functions of their Governing Bodies,(b)the terms and conditions of service and emoluments for posts of Principals, Teachers and such other employees as it may deem fit, and(c)the rules for Provident Funds;(7)to prescribe for colleges the rules for Teachers' Councils;(8)to provide for the inspection, or investigation into the affairs, of colleges or institutions recognised by it or affiliated to it and to exercise general supervision and control over them;(9)to disaffiliate a college or an institution in any subject or subjects, or to withdraw affiliation or recognition of colleges or institutions, if necessary;(10)to take over for a period of twelve months the management of any college or institution, affiliated to, or recognised by, the University, other than a Government College or institution, in order to ensure that proper standards of teaching, training or instruction are maintained therein:Provided that the University may, if it considers it necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;(11)to dissolve the Governing Body of any affiliated, constituent or professional college or institution, other than a Government College, and, pending reconstitution of the Governing Body thereof in such manner as may be prescribed, to appoint an Administrator or an ad hoc Governing Body:Provided that the reconstitution of the Governing Body shall be made within a period of twelve months from the date of dissolution:Provided further that the University may, if it considers it necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;(12)to institute Professorships, Readerships, Lectureships, and other teaching posts required by the University and to appoint persons to such Professorships, Readerships, Lectureships or other teaching posts, or to recognize persons as Professors, Readers or Lecturers of the University, or as holders of other teaching posts of the University;(13)to create posts, as and when required, of officers and employees of the University besides those provided for in this Act;(14)to prescribe, subject to the provisions of this Act, the constitution, powers and duties of the Boards of Studies, the Finance Committee, and other bodies;(15)to prescribe the powers and duties of officers of the University [* * *] [Words 'other than the Chancellor' omitted by W.B. Act 44 of 1980.].(16)to prescribe, subject to the provisions of this Act, the terms and conditions of service, including the rules of conduct and discipline, and the emoluments for all posts of Teachers and employees of the University and for all posts of officers [* * * *] [Words 'other than the Chancellor' omitted by W.B. Act 44 of 1980.];(17)to make provisions for provident and other funds for the Teachers and for officers and employees of the University [* * * *] [Words 'other than the Chancellor' omitted by W.B. Act 44 of 1980.];(18)to institute degrees, titles, diplomas, certificates, and other academic distinctions;(19)to hold examinations and to confer degrees, titles diplomas, certificates and other academic distinctions on persons who-(a)shall have pursued an approved course of study in an affiliated, constituent, professional or University College or a University Laboratory unless exempted therefrom in the manner prescribed, and shall have passed the prescribed examinations of the University, or(b)shall have carried on research under conditions prescribed;(20)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;(21)to confer honorary degrees or other academic distinctions Under conditions prescribed;(22)to prescribe fees or other charges for examinations and other purposes, and to demand and receive the fess or other charges so prescribed;(23)to establish, maintain and manage halls, to recognize hostels, and to withdraw such recognition;(24)to provide for the promotion of the health and welfare of students and of discipline among them;(25)to co-ordinate the activities of, and give financial aid to, affiliated or recognized colleges and institutions;(26)to make grants to the National Cadet Corps from the University Fund;(27)to enter into an agreement with the Government or with any person, 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;(28)to acquire, hold and dispose of property, movable and immovable, and to make grants and advances for furthering any of its objects;(29)to accept and administer gifts, endowments and benefactions, for the furtherance of any of its objects for the University or for or on behalf of any college or institution established by, affiliated to, or recognized by, the University, and to institute awards, fellowships, travelling fellowship, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(30)to accept grants and to raise loans or to accept loans from the Central or any State Government or the University Grants Commission, and with the approval of the State Government also from other sources;(31)to co-operate with other universities, institutions and educational authorities in matters that relate to and further the educational objectives of the University;(32)generally to do all such acts and things as may be necessary or desirable for, or incidental to, the advancement of the objects or purposes of the University.
