Section 5 in Rajasthan Sanskrit University Act, 1998
5. Powers and functions of the University.
- The University shall exercise the powers and discharge the functions as under:-(1)to establish faculties, departments or college for the advances studies and teaching in various subjects of the Sanskrit literature and to maintain them according to the requirements;(2)to affiliate all Sanskrit colleges and Sanskrit training colleges established in the State;(3)to confer degrees, diplomas, certificates and other distinctions on such persons,-(a)who have persuade a prescribed course of study in the University or its affiliated or constituent colleges or approved institutions as regular students or have appeared at and passed the examinations of the University, subject to the conditions prescribed in the ordinances and statutes;(b)who have not persuade a course of study subject tot he conditions determined by the University from time to time, in the University or its affiliated or constituent colleges or approved institutions but have appeared at and passed the examinations conducted by the University, in accordance with the provisions contained in the ordinances and statutes of the University:Provided that such persons have been residing within the State of Rajasthan for a period as specified by the University in the ordinances and statutes.(4)to prescribe course of study for the degree, diploma and certificate awarded by the University or for other purposes;(5)to provide for imparting of instructions for graduate, postgraduate studies and research work in Sanskrit literature in the University as also to conduct examination therefor;(6)to establish special Chair for the prosecution of the studies in the Sanskrit literature;(7)to confer honorary degrees or other distinctions to important persons, scholars and experts approved by the manner prescribed in the statutes;(8)to make provisions for private education and training, in the manner prescribed in the statutes, ordinances and regulations;(9)to create posts of Professor, Associate professor and Assistant Professor and any other teaching and non-teaching posts requires by the University and to make appointment thereon;(10)to inspect affiliated colleges and approved institutions and to maintain proper standards of teaching instructions and training in them;(11)to construct, maintain and manage buildings, offices, residences, hostels, etc. for teachers, students, officers and staff;(12)to enforce and maintain discipline among the teachers, students, officers and staff and to make necessary arrangements in order to promote their welfare and to improve their service conditions;(13)to institute and award fellowships, scholarships, prizes etc. in accordance with the statutes;(14)to fix and collect fees and other charges as may be prescribed;(15)to borrow sums of money with the previous approval of the State Government;(16)to receive donations, grants, gifts (movable or immovable), presents and aid for the fulfillment of specified objects of the University;(17)to make grants from the funds of the University for assistance to extra mural teaching;(18)to seek co-operation from University Grants Commission, other Universities, Authorities and Institutions for the objects of the University; and(19)to do all such other acts which may, whether they are incidental to the aforesaid acts or not, be necessary to further the objects of the University or which may be incidental or ancillary to achieve these objects.
