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State of Andhra Pradesh - Section

Section 4 in Jawaharlal Nehru Technological Universities Act, 2008

4. Objects, Powers and functions of the University.

(1)Subject to such law as may be made by Parliament as to co-ordination and determination of standards in institutions for higher education or research and scientific and technical institutions or subject to such directions as may, from time to time, be given in regard thereto by or on behalf of the Central Government, the objects of University shall be-
(i)to provide for the advancement of learning and knowledge in engineering, technology, physical and social sciences by teaching, research, experimentation or practical training or by such other means as the University may deem fit;
(ii)to provide that form of education which allows students to spend periods of intramural work so that upon graduation not only they possess a range of academic learning but know also of the relevance of that learning to the affairs of the State in general and the country at large;
(iii)to promote:-
(a)thinking on new concepts, techniques, practises, in the relevant fields of knowledge and their application to indigenous conditions;
(b)designing and organisation of new courses of study and training, evaluation and examination system;
(c)research relevant to the economic growth of the Country;
(d)entrepreneurship among the students; and
(e)industrial consultancy services and extension programmes for the faculties of the colleges.
(2)The University shall have the following powers and functions, namely:-
(i)to prescribe the qualifications under which persons shall be admitted to the University or to any particular course of study therein and to prescribe the rules for the discipline of the students of the University;
(ii)to cause organisation of teaching, research, experimentation, practical training, and surveys in regard to manpower requirements and other fields relevant to the objects of the University in such manner as the University may determine for advancement of learning and dissemination of knowledge;
(iii)to act as coordinator between the constituent colleges of the University and to exercise control over all the activities of its constituent colleges in respect of academic, financial and administrative matters;
(iv)to associate other institutions or branches or departments thereof and to recognize selected members of the staff thereof as teachers of the University and to admit the members thereof to any of the privileges of the University and to accept attendance of students at courses of study in such institutions or branches or departments thereof, in lieu of such part of attendance at courses of study in the University and upon such terms and conditions as may, from time to time, be determined by the University subject to the regulations prescribed;
(v)to hold examinations and to confer and grant degrees, diplomas, certificates and other academic distinctions on persons who shall have pursued an approved course of study or carried out research and have passed the examinations or other tests conducted by the University;
(vi)to confer honorary degrees and other distinctions on persons subject to any provisions made in this behalf in the statutes or regulations of the Council;
(vii)to provide such lecturers and instructions for persons not being the members of the University as the University may determine and to grant degrees, diplomas and certificates to such persons;
(viii)to prescribe conditions under which a person may be deprived of any degree, diploma, certificate or other distinction awarded to him by the University;
(ix)to institute and establish or abolish Professorships, Readerships, Senior Lecturer ships, Lecturer ships, and any other such offices required by the University, to appoint persons to such offices, to remove persons from such offices and to prescribe the conditions of service relating to such offices;
(x)to institute and award fellowships, free ships, scholarships, studentships, exhibitions, bursaries and prizes;
(xi)to develop industrial consultancy services through the faculties of the constituent colleges;
(xii)to make provision for research and advisory services and with these objects to enter into such arrangements with other institutions or with public bodies or industrial firms as may be deemed fit;
(xiii)to constitute or abolish by resolution of the Council, after considering the recommendations of the Academic Senate, faculties, constituent colleges, Institutes, Boards or other academic sections of the University;
(xiv)to institute and establish or abolish such administrative offices as may be required, to appoint persons to such offices, to remove persons from such offices, and to prescribe the conditions of service relating to such offices;
(xv)to enter into any agreement for the merger with the University of any other institution and for taking over its rights, assets and liabilities and for any other purpose not repugnant to the provisions of this Act;
(xvi)to provide for the printing and publication of research and other works which may be issued by the University;
(xvii)to organize and encourage preparation, printing, publication and distribution of text-books relevant to the objectives of the University;
(xviii)to fix, demand and receive fees, subscriptions and deposits;
Provided that the Government may issue such orders as it may deem fit with regard to levy of fees and other charges for admissions of students in colleges;
(xix)to act as trustees or managers of any property, legacy, endowment, bequest of gift for purpose of education or research or otherwise in furtherance of the work and welfare of the University and to invest any funds representing the same in accordance with the provisions of this Act and the statutes made thereunder;
(xx)to establish, maintain and manage research departments, laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;
(xxi)to affiliate or recognize colleges and institutions located in the University area or to withdraw such affiliation or recognition;
(xxii)to do all such other acts and things as may be required in order to further the objects of the University.