- The University shall have the following powers and functions, namely:-(a)to provide for instruction and training in engineering, technology and allied sciences;(b)to provide for research and for advancement and for dissemination of knowledge in engineering, technology and allied sciences;(c)to institute degrees, diplomas and other academic distinctions in engineering, technology and allied sciences;(d)to hold examinations and confer degrees, diplomas and other academic distinction on person who have -(i)pursued a prescribed course of study; or(ii)carried out research in the University or in any other centre or institution recognized by the University under the prescribed conditions;(e)to confer honorary degrees or other academic distinct ions in the prescribed manner and under the prescribed conditions;(f)to prescribe conditions under which the award of any degree, diploma and other academic distinctions to persons may be withheld;(g)to act as coordinator among the constituent colleges, laboratories and institutions of the University;(h)to recognize an institution of higher learning for such purposes as the University may determine and to withdraw such recognition;(i)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;(j)to establish and maintain colleges or institutions relating to engineering, technology and allied sciences;(k)to establish and maintain, laboratories, libraries, research stations and museums for teaching and research;(l)to institute teaching and research posts and to appoint persons to such posts;(m)to create administrative and other posts and to appoint persons to such posts;(n)to institute and award fellowships, scholarships, prizes and medals in accordance with the statutes;(o)to establish and maintain or recognize hostels for students of the University and residential accommodation for the staff of the University and to withdraw any such recognition;(p)to demand and receive payment of such fees and other charges as may be prescribed, from time to time;(q)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;(r)to act as trustees or managers for any property, legacy, endowment, bequest or gift for the purpose of education or research or otherwise in furtherance of the work and welfare of the University and to invest any funds representing the same, in accordance with the provisions of this Act and the statutes made thereunder;(s)to assess the needs of the State and the country in terms of subjects, fields of specialization, levels of education and training of technical manpower both on short and long term basis and to initiate necessary programmes to meet those needs;(t)to organize advanced studies and research programmes based on a deep understanding of the trends in engineering, technology and in allied sciences so that the profession will be ensured of men who are not only up-to-date, but also will be able to provide the lead;(u)to promote research, design and development activities that have a relevance to social needs and the development programmes of the nation;(v)to initiate measures to enlist the co-operation of industries and Governmental employers to provide complementary facilities; (w) to provide for continuous experimentation in imparting knowledge, organisation of training and preparation of text-books and other instructional materials;(x)to arrange for progressive introduction of continuous evaluate and re-orientation of the objectives in educational measurement (y) to further entrepreneurial ability among its students;(z)to educate the public with regard to the requirement of and opportunities, in the profession of engineering, technology and| allied sciences and its responsibilities and service to society;(a)to enter into any agreement for the merger in the University of any other college or institution, and for taking over its rights, and liabilities, and for any other purpose not repugnant to the: provisions of this Act;(ab)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 University;[* * *] [Clauses (ac), (ad), (ae), (af) and (ag) shall be omitted by Act No. 24 of 2010, dated 11.6.2010]
