Section 5 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
5. Powers and functions of Institute.
(1)Subject to the provisions of this Act, the Institute shall exercise the following powers and discharge the following functions, namely :-(a)to provide for instruction including correspondence courses, teaching and learning in such branches of learning and courses of study related to Sanskrit and its literature and allied branches of knowledge, as it may think fit;(b)to make provisions for research in Sanskrit, conduct special courses and advancement and dissemination of knowledge of Sanskrit and its literature and allied branches;(c)to establish, maintain and manage institutions, schools, departments or specialised study centres;(d)to grant, withdraw or, modify affiliation to Sanskrit schools or Pathshalas;(e)to lay down the courses, of instructions for various examinations conducted by the Institute;(f)to award certificates and other academic distinctions and titles;(g)to hold examinations or tests and grant certificate to persons who have pursued approved courses of study in the Institute or in a school admitted to the privileges of the Institute, in such manner as may lie prescribed by regulation and passed the examinations or tests prescribed by the Institute;(h)to withdraw or cancel any certificate granted by the Institute in such manner as may be prescribed by regulation;(i)to organise and conduct conferences, symposia, workshops, refresher courses and other programmes in furtherance of the objectives of the Institute;(j)to maintain archives, libraries, information centres; data banks, museums and other institutions which are useful for the furtherance of the objects of the Institute;(k)to collect, conserve, edit, publish ancient manuscripts, to reproduce valuable works of Sanskrit;(l)to accept donations, grants, gifts or to borrow money from the Central Government or any State Government or from any individual, association or body corporate :Provided that power to borrow money shall be exercised only after obtaining previous approval of the Government of Madhya Pradesh;(m)to institute, hold and manage endowments for the promotion of Sanskrit;(n)to institute awards, fellowship, studentships, scholarships, prizes, medals for promotion and propagation of Sanskrit;(o)to give financial and other assistance to institutions or individuals for the purposes which are conductive to the furtherance of the objectives of the Institute;(p)to inspect affiliated schools and to take measures to ensure that proper standards of instruction teaching and training are maintained in them and that adequate infrastructure is provided therein;(q)to regulate the fees to be paid by the students in affiliated schools;(r)to cooperate with other institutions, universities, authorities or associations or any other public or private bodies in such manner and for such purpose as Institute may determine;(s)to develop internal financial resources of the institute;(t)to make recommendations to the State Government in respect of subjects pertaining to education of Sanskrit;(u)to create academic, technical, administrative, ministerial and other posts with prior approval of the State Government and to make appointment thereto for the Institute;(v)to promote publication of literature, songs and magazines in Sanskrit for children;(w)to recommend text books and to publish syllabi of prescribed course of study in schools and institutions established, maintained, managed or affiliated by the Institute;(x)to demand and receive such fees and other charges as may be prescribed by regulations;(y)to adopt measures to promote physical, moral and social welfare of students in schools and institutions established, maintained, managed or affiliated by the Institute and to prescribe conditions of their hostels;(z)to constitute pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of the academic, administrative or other staff of the Institute, in such manner and subject to such conditions as may be prescribed by regulations;(aa)to make recommendations to the State Government as to the courses of instruction and syllabi of primary, middle and secondary education with a view to propagating Sanskrit education in schools; and(ab)to do all such other acts and things as may be necessary in order to further the objectives of the Institute or which may be incidental or ancillary thereto.
