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State of Madhya Pradesh - Section

Section 8 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

8. Powers and Functions of the University.

- The University shall have the following powers, namely :-
(1)To provide for instruction in all subjects connected with the rural development from pre-primary to post graduate level.
(2)To make provisions for integrating all aspects of education and training with productive and creative activity horizontally across disciplines of natural sciences, technology, humanities medicine, legal studies and social sciences across all stages of education.
(3)To make provision for variety of courses at different levels with a rural bias giving due recognition and encouragement to field work oriented courses.
(4)To institute degrees, diplomas and other academic distinctions in different branches connected with the rural development.
(5)To make provision of research particularly community based and diagnostic research and undertaking extension work with a view to ensure How of knowledge about technologies to the villagers.
(6)To confer honorary degrees and other distinctions as may be prescribed.
(7)To develop selected colleges/institutions as autonomous colleges/institutions for strengthening programmes of education relation to the needs of rural development.
(8)To co-operate with other Universities and authorities in such manner and for such purposes as the University may determine to further the basic objections of the University.
(9)To provide lectures and instructions for field workers and other persons not enrolled as regular students of the University related to rural development and to grant certificates or diplomas to them as may be prescribed.
(10)To provide training facilities for the teachers.
(11)To recognise persons eminent in any subject to guide research in that subject.
(12)To maintain laboratories, libraries, research stations and institutions for teaching, research and extension education.
(13)To institute teaching, research and extension education posts and to appoint persons to such posts.
(14)To create administrative and other posts and to appoint persons to such posts.
(15)To institute and award fellowships, scholarships and prizes in accordance with the statutes.
(16)To institute and maintain residential accommodations for students and staff of the University.
(17)To fix, demand and receive such fees, and other charges as may be prescribed.
(18)To supervise and control the residence, conduct and discipline of the students of the University, and to make arrangements for promoting their health and welfare.
(19)To do all such acts and things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University.