Section 5 in Indira Kala Sangit Vishwavidyalaya Act, 1956
5. Powers of Vishwavidyalaya.
- The Vishwavidyalaya shall have the following powers, namely :(a)to provide for instruction in all branches of music and fine arts, and to make provision for research and for the advancement of studies in music and fine arts and dissemination of knowledge in the aforesaid subjects;(b)to hold examinations and grant degrees to, and confer other academic distinctions on, such persons as may be considered suitable therefor;(c)to confer honorary degrees or other distinctions;(d)to institute teaching posts required by the Vishwavidyalaya and to appoint persons to such posts;(e)to institute and award fellowships, scholarships, exhibitions and prizes;(f)to maintain institutions of music and fine arts, to admit to its privileges such institutions not maintained by the Vishwavidyalaya and to withdraw all or any of those privileges;(g)to demand and receive payment of such lees and other charges as may be authorised by the Ordinances;(h)to supervise and control the residence and discipline of the students of the Vishwavidyalaya and to make arrangements for promotion of their health and general welfare;(i)to make grants from the funds of the Vishwavidyalaya for assistance to forms of extra-mural teaching;(j)to make special arrangements in respect of the residence, discipline and teaching of women students;(k)to create administrative and ministerial and other necessary posts and to make appointments thereto;(l)to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the Vishwavidyalaya as a teaching and examining body and to cultivate and promote music and fine arts.
