Section 5(2) in Rajiv Gandhi University of Knowledge Technologies Act, 2008
(2)The Governing Council shall have following powers,-(i)to establish special centers or other units for research and teaching as are necessary for furtherance of its objectives;(ii)to create administrative, ministerial and other posts for the University and to make appointments there to;(iii)to institute and award fellowships, scholarships, studentships, bursaries;(iv)to make a provision for research and advisory services and for that purpose to enter into such arrangements with other institutions or bodies as it deem necessary;(v)to determine standards and procedures for admission into the constituent Institutes which may include examination, evaluation, or any other method of testing;(vi)to facilitate the activities of Institutes in respect of academic, financial and administrative matters;(vii)to fix fees and other charges;(viii)to receive donations and to acquire, hold, manage and dispose of any property for the purposes of the objects of the University and Institutes;(ix)to review, from time to time, the broad policies and programmes and to suggest measures for the improvement and development of the constituent Institutes;(x)to consider and pass resolutions on the annual report and the annual accounts and the audit report on such accounts;(xi)to perform such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University;(xii)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University;(xiii)The constitution of the Governing Council and the term of office of its members shall be prescribed
