Section 7 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
7. Powers and functions of the University.
- The University shall exercise the powers and perform the functions, as under-(a)to provide for undergraduate and postgraduate instructions in agriculture as broadly defined under clause (b) of section 2, and in other allied branches of learning as the University may deem fit;(b)to provide for conduct of research in agriculture and allied branches of learning;(c)to provide for dissemination of the findings of research and technical information through an extension education programme;(d)to institute courses of study and hold examinations for and confer degrees, diplomas and other academic distinctions on persons who have pursued a prescribed course of study or research or both in the University including part courses and/or research carried out in any other University or recognised institutions for the purpose;(e)to confer honorary degrees and other distinctions as may be prescribed;(ee)[ to admit colleges and institutes, not maintained by the University, to the privileges of the University, and to withdraw all or any of such privileges;] [Inserted by Act No. 18 of 2015, dated 24.4.2015.](f)to provide training for field workers, village leaders and other persons not enrolled as regular students of the University;(g)to collaborate with other Universities and institutions in such manner and for such purposes as the University may determine subject to the limitations set forth in section 4;(h)to establish and maintain colleges, schools, centres, Divisions/Departments/Institutions relating to agriculture, fisheries, dairying, veterinary science, animal husbandry science, agricultural engineering, forestry and allied sciences;(i)to establish and maintain laboratories, libraries, research stations and institutions and museums for teaching, research and extension education;(j)to create teaching, research and extension education posts and to appoint persons to such posts;(k)to create administrative and other posts and to appoint persons to such posts;(l)to institute and award fellowship, scholarships, stipends and prizes in accordance with the Statutes;(m)to institute and maintain residential accommodations for students and staff of the University;(n)to fix, demand and receive such fees and other charges as may be prescribed;(o)to supervise and control the residence, conduct and discipline of the students of the University, and to make arrangements for promoting their health and welfare; and(p)to do all such acts and things whether incidental to the powers aforesaid or not as may be required in order to further the objects of the University.
