Section 5 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
5. Powers and Functions of Vishwavidyalaya.
- The Vishwavidyalaya shall have the following powers and functions, namely : -(i)to provide for instruction, training and research in veterinary and animal sciences including self-finances mode ;(ii)to provide for dissemination of the finding of research and technical information through extension programmes;(iii)to institute degrees, diplomas and other academic distinctions in veterinary and animal sciences;(iv)to institute courses of study and hold examinations for and confer degrees, diplomas and other academic distinctions on persons who have pursued and qualified for prescribed courses of study or research or both in the Vishwavidyalaya including short courses or research or both;(v)to confer such honorary degrees or other distinctions as may be prescribed by statutes;(vi)to provide lectures training and instruction for field workers, livestock farmers and other persons not enrolled as regular students of the Vishwavidyalaya;(vii)to collaborate in academic research and education programmes with other Universities, institutes of Indian Council of Agricultural Research and public or private research and development organizations or institutions;(viii)to establish, run and maintain colleges, research stations, Vigyan Kendras and any other institutions relating to veterinary and animal science and other allied sectors;(ix)to affiliate colleges, institutions or units to the Vishwavidyalaya and to withdraw affiliation from colleges, institutions or units ;(x)to establish and maintain laboratories, libraries, research stations, institutions and museums for teaching, research and extension education ;(xi)to institute teaching, research and extension education posts and to appoint persons to such posts;(xii)to create administrative and other posts and to appoint persons to such posts;(xiii)to institute awards, fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with statutes;(xiv)to establish and maintain hostels, recognize hostel not maintained by the Vishwavidyalaya and to withdraw recognition therefrom;(xv)to establish and maintain residential accommodation for the employees of the Vishwavidyalaya;(xvi)to fix, demand and receive such fees and other charges as may be prescribed;(xvii)to supervise and control residence, conduct and discipline of the students of the Vishwavidyalaya and to make arrangements for promoting their health and welfare;(xviii)to make special provision for research and extension education in veterinary and animal sciences in relation to arid areas and areas prone to scarcity in the State of Chhattisgarh;(xix)to institute and manage bureau of information and employment for the benefit of the Vishwavidyalaya;(xx)to make arrangements for training for competitive examinations for recruitment to services under the Government of India and the State Government.(xxi)to inspect colleges, recognised institutions and approved institutions and to take measures to ensure that proper standards of instruction, teaching and training are maintained by them and that adequate library and laboratory provisions are made therein ;(xxii)to lay down and regulate the scale of salary and allowances and other conditions of service of the members of the teaching, other academic and non-teaching staff of the Vishwavidyalayas with the approval of State Government;(xxiii)to provide for recognition of the students union or association of teachers, academic staff or other employees of the Vishwavidyalaya, affiliated colleges and recognised institutions;(xxiv)to hold and managed trust and endowment, donations or funds which may become vested in it for the purposes of the Vishwavidyalaya by grants, testamentary depositions or otherwise, and to invest such endowment, donations or funds in any manner that the Vishwavidyalaya may deem fit:Provided that no donations from any foreign country, foreign foundation or any other person in such country shall be accepted by the Vishwavidyalaya without the approval of the State Government;(xxv)to accept both specific and non-specific grants from funding institutions like Indian Council of Agricultural Research, Indian Council of Industrial Research or Indian Institute of Social Sciences or any other department, authority or body recognised by the Government of India and the State Government;(xxvi)to borrow money with or without security for such purposes as may be approved by the State Government from the Central Government, Indian Council of Agricultural Research or other incorporated bodies, subject to the provisions of this Adhiniyam;(xxvii)to establish hospitals, diagnostic centers for veterinary and animal sciences; and(xxviii)to do all such acts and things, whether incidental to the powers and functions aforesaid or not, as may be necessary or desirable to further the objects of the Vishwavidyalaya.
