Section 6 in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
6. Powers of the University.
- The University shall have the following powers, namely:(a)to provide for instruction in Information Technology and such other branches of learning as the University may think fit and to make provision for research and for the advancement and dissemination of knowledge;(b)to institute and confer degrees or other academic distinctions;(c)to hold examinations for, and to grant and confer degrees or other academic distinctions to, and on, persons, who-(i)have pursued a course of study in the University or in a constituent college or under a distance education system; or(ii)have carried on research in the University or in a constituent college or under a distance education system;(d)to confer honorary degree or other academic distinctions in the manner and under conditions laid down in the Statutes;(e)to institute and award fellowships, scholarships, studentships, exhibitions and prizes in accordance with the Statutes;(f)to demand and receive such fees and charges as may be fixed by the Statutes or Ordinances, as the case may be;(g)to make provisions for the advancement of education in Information Technology and such other branches of learning as the University may think fit;(h)to make provisions for extracurricular activities for students and employees;(i)to make appointments of officers and employees of the University or a constituent college;(j)to receive benefactions, donations and gifts and to acquire, hold, manage and dispose of any movable or immovable property, including trust and endowment properties for the purposes of the University or a constituent college;(k)to institute and maintain halls and to recognise places of residence for students of the University or a constituent college;(l)to supervise and control the residence, and to regulate the discipline, of the students of the University or a constituent college and to make arrangements for promoting their health;(m)to create administrative, ministerial and other necessary posts;(n)to co-operate or collaborate with other Universities in such manner and for such purposes as the University may determine from time to time;(o)to provide distance education system;(p)to organise and conduct refresher courses, orientation courses, workshops, seminars and other programmes for teachers, evaluators and other academic staff;(q)to determine standards of admission to the University or a constituent college;(r)to make special provisions for students belonging to the Scheduled Castes, the Scheduled Tribes and other categories for admission in any course of study in the University or in a constituent college in accordance with the orders of the State Government;(s)to lay down conditions of service of all categories of employees of the University or a constituent college;(t)to borrow on the security of the property of the University for the purposes of the University or a constituent college;(u)to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the objects of the University.
