Section 8 in Sai Nath University, Jharkhand Act, 2012
8. Powers of the University.
(1)The University shall have the following powers, namely:(a)To establish, maintain and recognize such Regional Centres and Study Centres as may be determined by the University from time to time in the manner laid down by the Statutes.(b)To carry out all such other activities as may be necessary or -feasible in furtherance of the object of the University.(c)To confer degrees, diplomas, charters, certificates or other academic distinctions and professional designations in the manner and under conditions laid down in the Statutes.(d)To mstitute and award fellowships, scholarships and prizes etc. in accordance with the Statutes.(e)To demand and (Sic) such fees bills (Sic) and collect charges as may be fixed by the Statutes or rules, as the case may be.(f)To make provisions for extra curricular activities for students arid employees(g)To make appointments of the faculty, officers and employees of the University or a constituent college, affiliated colleges, Regional Centres and Study Centres.(h)To receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable and immovable property, including trust and endowment properties for the purpose of the University or a constituent college, or a Regional Centre or Study centre.(i)To institute and maintain halls and to recognize places of residence for students of the University or a constituent for students of the University or a constituent college at the main campus and other campuses in Jharkhand.(j)To supervise and control the residence, and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their Code of Conduct.(k)To create academic, administrative and support staff and other necessary post.(l)To co-operate and collaborate with other Universities and institutions in such a manner and for such purposes as the University may determine form time to time.(m)To offer programs on distance Learning basis and continuing education and the manner in which such programs are offered by the University.(n)To organize and conduct refresher courses, orientation courses, workshops, seminars and other programs for teachers, developers of course ware, evaluators and other academic staff(o)To determine standards of admission to the University, constituent colleges, affiliated colleges, regional centers, study centers with the approval of Academic Council.(p)To make special provision for students belonging to the State of Jharkhand for admission in any course of the University or in a constituent college, affiliated college, regional centre or study centre. The University will reserve .50% seats every, year for the students from SC/ST and Economically Low Income Group at subsidized fee structure to be decided by the State Government from time to time.(q)To carry out all such other acts or thing whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University(r)To prescribe such courses for Bachelor Degree, Master Degree, Doctor of Philosophy, Doctor of Science degrees and Research and such other Degrees, Diplomas, Charters, Certificates etc.(s)To provide for the preparation of instructional materials including films, cassettes, tapes, videocassettes, CD, VCD and other software.(t)To recognize examinations or periods of study (whether in full or part) of other Universities, institutions or other places of Higher learning as equivalent to examinations or period of study in the University and to withdraw such recognition at any time.(u)To raise, collect, subscribe and borrow with the approval of the Board of Governors whether on the security or the property of the University, money for the purpose of the University.(v)To enter into, carry out, vary or cancel contracts.(w)To do all things necessary or expedient to exercise the above powers.
