- The University shall have the following powers, which it will exercise as per guidelines and norms as prescribed by UGC and State Government from time to time namely -(a)to provide for instruction 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 and skills;(b)to impart and promote the study of Science, Engineering and Technology, Architecture, Biomedical Sciences, Medical Sciences, Dental Sciences, other various Sciences not specifically mentioned, Nursing, Rehabilitation, Ayurveda, Unani, Homeopathy, Naturopathy, Siddha, Veterinary Sciences, Agriculture, Pharmacy, Management, Hotel and Hospitality Management, Law, Nutritional Sciences, Animation, Multimedia, Psychology, Council Courses, Tourism, Creative and Performing Arts, Pharmacology, Healthcare, Taxation, Investment Management and other Professional courses, Micro financing and other Professional courses and also History, Religions, Culture, Commerce, Economics, Humanities, Philosophy, Languages, Education, Journalism, Social Sciences, Music, Art, Physical Education, Industry Integrated courses etc. or any other subject as decided by Academic Council from time to time through in-campus, off-campus, offshore-campus and satellite centres or by conducting centres or by distant educational programmes, Online education, Video conference etc. as decided by the academic council of the University from time to time;(c)to honour educational stalwarts and persons of academic eminence with decoration of professor Emeritus;(d)to grant, subject to such conditions as the University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing of persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;(e)to confer honorary degrees or other distinctions in such manner as may be prescribed;(f)to provide education and training including correspondence as such other courses, to such persons as are not members of the University, as it may determine;(g)to institute as per UGC norms and State Government regulations Directorships, Principalships, Professorships, Associate Professorships, Assistant Professorships, and other teaching or academic posts required by the University and to make appointments for the same;(h)to create administrative, ministerial and other posts and to make appointments thereto;(i)to appoint/engage persons of eminence, working in any other University or organisation permanently or for a specified period;(j)to co-operate, collaborate or associate with any other University or Authority or Institution in India and abroad in such manner and for such purpose as the University may determine;(k)to establish and maintain schools, centres, specialised laboratories in other units for research and instructions as are in the opinion of the University, necessary for the furtherance of its objects;(l)to institute and award fellowships, scholarships, studentships, medals and prizes;(m)to establish and maintain and supervise residences, hostels within the University and promote the health and general welfare activities for students and staff;(n)to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;(o)to declare a centre, an institution, a department, or school, as the case may be, in accordance with the Statutes;(p)to determine standards in accordance with UGC norms/State norms for admission into the University, which may include examination, evaluation or any other method of testing to ensure quality;(q)to demand and receive payment of fees and other charges;(r)to make special arrangements in respect of women and other disadvantaged students as the University may consider desirable;(s)to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regards as may be deemed necessary by the University;(t)to make arrangements for promoting the health and general welfare of the employees of the University;(u)to receive donations and to acquire, hold, manage and dispose of any property, movable or immovable for the welfare of the University;(v)to borrow, mortgage with the approval of the Society on the security of the property of the University, money for the purposes of the University;(w)to appoint either on contract or otherwise, visiting professors emeritus professors, consultants, fellows, scholars, artists, course writers and such other persons who may contribute to the advancement of the objects of the University;(x)to organise and to undertake extramural studies and extension service; and(y)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.
