- The University shall have the following objects and powers, namely:-(1)to provide for instruction and training in such branches of learning as it may determine including professional studies and technology;(2)to provide for research and for the advancement and dissemination of knowledge;(3)to institute degrees, titles, diplomas and other academic distinctions;(4)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who-(a)have pursued an approved course of study in a University college or laboratory unless exempted therefrom in the manner prescribed by the statutes and have passed the prescribed examinations of the University; or(b)have carried on research under conditions prescribed;(5)to confer honorary degrees or other academic distinctions under conditions prescribed;(6)to institute, maintain and manage institutes of research, colleges and laboratories, libraries, museums and other institutions necessary to carry out the objects of the University;(7)to institute Assistant Professorships, Associate Professorships, Professorships and any other teaching or research posts required by the University and to appoint persons to such Assistant Professorships, Associate Professorships, Professorships and other teaching or research posts;(8)to institute and award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes in accordance with the statutes;(9)to establish, maintain and manage hostels, to recognize hostels not maintained by the University and to withdraw recognition therefrom;(10)to supervise and control hostels and to regulate and enforce discipline among the students of the University and to make arrangements for promoting their health and general welfare;(11)to hold and manage endowments and other properties and funds of the University;(12)to borrow money with the approval of the Government on the security of the property of the University for the purposes of the University;(13)to fix fees and to demand and receive such fees as may be prescribed;(14)to make grants from the funds of the University for the maintenance of a National Cadet Corps;(15)to institute and provide funds for the maintenance of-(a)publication bureau;(b)an employment bureau;(c)students' unions;(d)University athletic clubs; and(e)other similar associations;(16)to co-operate with any other University, authority or association or any other public or private body having in view the promotion of purposes and objects similar to those of the University for such purposes as may be agreed upon, on such terms and conditions, as may, from time to time, be prescribed;(17)generally to do all such other acts and things as may be necessary or desirable to further the objects of the University;(18)to offer courses of study through distance education system in accordance with the law in force; and(19)to establish and maintain study centre in any part of India or outside India in accordance with the law in force.
