Section 5 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
5. Powers of the University.
The University shall have the following powers, namely;(1)to institute degrees, diploma and other academic distinctions;(2)to confer degrees, diploma and other academic distinctions on persons who shall have carried out research in the University or in any other Institution or Centre recognised by the University under conditions prescribed irrespective of their religion, race, creed, caste, sex or class or any of them;Explanation:For the purpose of this clause and other provisions of this Act, institution or centre recognised by the University shall mean an institution or a centre situated in India or in other countries, recognised by the University for the purpose of furthering the objectives of the University; after obtaining due permission from the concerned authorities.(3)to confer honorary degrees or other academic distinctions in the prescribed manner and under conditions prescribed;(4)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;(5)to prescribe conditions under which the award of any degree, diploma and other academic distinctions to persons may be withheld;(6)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 purpose as may be agreed upon, on such terms and conditions, as may, from time to time, be prescribed;(7)to establish and maintain University libraries, research stations, museums for research and publication bureau;(8)to institute research posts and to appoint persons to such posts;(9)to institute and award fellowships, including traveling fellowships, scholarships, medals and prizes in the manner prescribed;(10)to accept, hold, and manage any endowments, donations or funds which may have become vested in the University by grant, testamentary disposition or otherwise and invest such endowments, donations or funds in any manner that may deemed fit.Provided that no donations from a foreign country, foreign foundation or from any person in such a country shall be accepted by the University save with the approval of the State Government;(11)to establish maintain or recognise hostels for students of the University and residential accommodation for the staff of University and to withdraw any such recognitions;(12)to fix fees and to demand and receive such fees as may be prescribed;(13)to hold and manage endowments and other properties and funds of the University;(14)to borrow money with the approval of the Government on the security of the property of the University for the purpose of the University;(15)to enter into agreement with other bodies or persons for the purpose of promoting the objects of the University including the assuming of the management of any institution under them and the taking over of the rights and liabilities:
