Section 7 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
7. Powers and functions of University.
- Subject to the provisions of this Act, the University shall have the following powers and functions, namely:-(1)to provide for instruction and training in engineering technology and allied sciences;(2)to provide for research and for advancement and for dissemination of knowledge in engineering, technology and allied sciences;(3)to institute degrees, diplomas and other qualifications including academic distinctions in engineering, technology and allied sciences;(4)to make provision for conduct of research and transference of technological knowledge through extension education programme;(5)to institute courses of study and to hold examinations for and to confer degrees, diplomas, certificates and other academic distinctions;(6)to hold examinations and confer degrees, diplomas, certificates and other academic distinctions on persons who have:-(i)pursued a prescribed course of study, or(ii)carried out research in the University or in any other centre or institution recognised by the University under the prescribed conditions;(7)to confer honorary degrees or other academic distinctions in the prescribed manner and under the prescribed conditions;(8)to prescribe conditions under which the award of any degree, diploma certificates and other academic distinctions to persons may be withheld;(9)to provide training and instructions for persons not enrolled as regular students of University and to grant certificates to them as may be prescribed;(10)to establish, develop and maintain faculties, laboratories, libraries and departments and other institutions of higher learning and research for such purposes as the University may determine;(11)to act as co-ordinator among the various faculties, laboratories and centres of the University;(12)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 purposes as may be agreed upon, and on such terms and conditions as may, from time to time, be prescribed;(13)to create teaching, research and extension posts and to appoint persons to such posts;(14)to create administrative, ministerial and other posts and to appoint persons to such posts;(15)to institute and award fellowships, scholarships, prizes and medals in accordance with the Statutes;(16)to establish and maintain institutions, schools, centres, workshops and other institutions relating to technology and allied sciences;(17)to establish and maintain or recognise hostels for students of the University and residential accommodation for the staff of the University and to withdraw any such recognition;(18)to supervise and control the residence (in hostel), conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare;(19)to fix, demand and receive such fees and other charges as may be prescribed;(20)to make provision for consumers' co-operative societies and institutions under its control;(21)to admit to the privileges of the University, colleges and institutions not maintained by the University and withdraw all or any of those privileges in accordance with such conditions as may be prescribed by the Statutes;(22)to act as trustees or managers for any property, legacy, endowment, bequest or gift for the purpose of education or research or otherwise in furtherance of the work and welfare of the University and to invest any funds representing the same, in accordance with the provisions of this Act and the Statutes made thereunder;(23)to assess the needs of the State and the country in terms of subjects, field of specialisation, levels of education and training of technical manpower both on short and long term basis, and to initiate necessary programmes to meet those needs;(24)to organise advanced studies and research programme based on a deep understanding of the trends in engineering, technology and in allied sciences so that the profession shall be ensured of persons who are not only up to date in knowledge and learning, but also shall be able to provide the lead;(25)to promote research, design, development and extension service activities that have a relevance to social needs and the development programmes of the nation and particularly of backward and underdeveloped areas;(26)to initiate measures to enlist the co-operation of industries and Governmental employers to provide complementary facilities;(27)to provide for continuous experimentation in imparting knowledge, organisation of training and preparation of textbooks and other instructional materials;(28)to arrange for progressive introduction of continuous evaluation and re-orientation of the objectives in educational measurement;(29)to further entrepreneurial ability among its students;(30)to educate the public with regard to the requirement of and opportunity in, the profession of engineering, technology and allied sciences and its responsibilities and service to the society;(31)to enter into any agreement for the merger in the University of any other college or institution and for taking over its rights and liabilities and for any other purpose not repugnant to the provisions of this Act;(32)to do all such acts and things, whether incidental to the powers, and functions aforesaid or not, as may be necessary or desirable to further the objects of the University.
