- The University shall have the following powers, namely:-(1)to provide for instructions in such branches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge;(2)to grant, subject to such conditions as the University may determine, diplomas, certificates to and confer degrees and other academic distinctions on the basis of examinations, evaluation or any other method of testing, on persons, and to withdraw any such diplomas, certificates, degrees or other distinctions for good and sufficient cause;(3)to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;(4)to establish such campuses, Special centres, Specialized Laboratories for research and instruction as are, in the opinion of University, necessary for the furtherance of its objects;(5)to organise and to undertake extra-mural studies and extension services;(6)to provide instructions, including correspondence and such other courses, to such persons as are not members of the University, as it may determine;(7)to establish and maintain colleges, institutions, halls and hostels, to admit to its privileges, colleges, institutions and halls not maintained by it and to withdraw any of those privileges;(8)to institute Principalships, Professorships, Readerships, Lecturerships and other teaching or academic posts required by the University, and appoint persons to such Principalships, Professorships, Readerships, Lecturerships or other posts;(9)to institute and award fellowships, scholarships, studentships, medals and prizes;(10)to declare a college, an institution or a Department as an autonomous college, institution or Department, as the case may be;(11)to recognise an institution of higher learning for such purposes as the University may determine and to withdraw such recognition;(12)to appoint persons working in any other University or organisation as teachers in the University for a specified period;(13)to determine standards for admission in the University which may include examination, evaluation or any other method of testing;(14)to demand and receive payment of fees and other charges;(15)to institute and award fellowships, scholarships, exhibitions and prizes;(16)to supervise the residences of the students of the University and to make arrangements for promoting their health and general welfare;(17)to make special arrangements in respect of women students as the University may consider desirable;(18)to regulate and enforce discipline among the students and employees of the University and take such disciplinary measures in this regard as may be deemed necessary by the University;.(19)to create administrative, ministerial and other posts and to make appointments thereto;(20)to [receive grants and donations] [Substituted by the Amendment Act 21 of 1985.] and to acquire, hold, manage and dispose of property, movable or immovable, including trust and endowment property for the purposes of the University;(21)to borrow, with the approval of the Government and on the security of the property of the University, moneys for the purposes of the University;(22)to make provisions for-(i)the National Service Scheme;(ii)the National Cadet Corps;(iii)the National Sports Organisation;(iv)physical and military training;(v)the Students' Council; and(vi)such other activities directed towards the cultural, economical and social betterment of the students.(23)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of the objects of the University.
