- The University shall have the following powers, namely :(a)to prove for instruction in such 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 hold examination and to grant to, and confer Degrees and other academic distinctions on, persons who (i) have passed a course of study in or prescribed by the University, or (ii) are teachers in educational institutions under conditions laid down teachers in educational institutions under conditions laid down in the Ordinance and Regulations and have passed the examinations of the University under like conditions,(c)to confer honorary degrees or other distinctions, on approved persons, in the manner laid down in Statutes,(d)to grant such diplomas to, and to provide such lectures and instructions for, persons not being members of the University as the University may determine,(e)to withdraw or cancel Degrees, Diplomas, Certificates or other distinctions granted or conferred,(f)to co-operate with other University and authorities in such manner and for such purpose as the University may determine,(g)to institute any Professorship, Readership, Lecturerships and any other teaching posts required by the University,(h)to appoint or recognise persons as Professor, Teachers, or Lecturers, or otherwise as teachers of the University,(i)to institute and award Fellowships, Scholarships, Exhibitions and Prizes, in accordance with the Statutes and Regulations,(j)to maintain Colleges and Halls to affiliate Degree Colleges and Halls not maintained by the University and to withdraw such affiliation,(k)to demand and receive payments of such fees and other charges as may be authorised by the Ordinances,(l)to supervise and control the residence and discipline of students of the University and to make arrangements for promoting their health and general welfare,(m)to receive grants from Government and donations for private individuals or associations for specific or general purposes,(n)to make grants from the funds of the University for assistance to extramural teaching,(o)to take, receive, purchase or hold for the purpose of the University any property movable or immovable including any fund, which is or may become vested in the University or placed at its disposal and to grant, demise, alienate, transfer or otherwise dispose of or administer all or any such property or fund for any purpose of the University under this Act including construction of any building, roads, tanks, pipelines or any other structure and also to do all other acts incidental or appertaining thereto,(p)to constitute for the benefit of is officers and employees such pensions and provident funds as it may deem fit in such manner and subject to such conditions as may be prescribed, and(q)to do all such other acts and things whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University as a Teaching and Examining body, and to cultivate and promote Articles science and other branches of learning.
