- The University shall have the following powers, namely :-(1)to encourage and provide for instruction, teaching, training and research in such branches of learning and courses of study as it may think fit, and generally to promote the advancement and dissemination of knowledge and learning, and the extension of higher education;(2)to establish, maintain and manage colleges, libraries, laboratories, museums and such other institutes, institutions or centres for study and research as it may deem necessary;(3)to provide for specialization of studies in colleges and for organization by colleges of common laboratories, libraries, museums and such other institutes, institutions or centres for study and research work;(4)to affiliate to itself or to recognize any college, institute, institution or centre;(5)to disaffiliate any college, institute, institution or centre in any subject or subjects or to withdraw affiliation or recognition, if necessary;(6)to prescribe for colleges, other than Government Colleges,-(a)the constitution, powers and functions of their Government Bodies, and(b)[ with the approval of the State Government, - [[Sub-clause (b) substituted by W.B. Act 8 of 1988, w.e.f. 9.8.1985. Original-sub-clause (b) was as under :-'(b) the terms and conditions of service of-(i)Librarians, and(ii)non-teaching staff.'.]](i)the terms and conditions of service of Teachers, Librarians and non-teaching staff, and(ii)rules for provident fund;](7)to prescribe for colleges the rules for Teachers' Councils [* * *] [Words 'and Provident Funds' omitted by W.B. Act 8 of 1988, w.e.f. 9.8.1985.];(8)to provide for the inspection, or investigation into the affairs, of colleges or institutions or centres recognized by it or affiliated to it and to exercise general supervision and control over them;(9)to take over for a period not exceeding twelve months the management of any affiliated college, institution or centre, other than a Government College, institution or centre, in order to ensure that proper standard of teaching, training or instruction is maintained therein :Provided that the University may, if it considers necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;(10)to dissolve the Governing Body of any affiliated college or institution or centre, other than a Government College, and, pending reconstitution of the Government Body thereof in such manner as may be prescribed, to appoint an Administrator or an ad hoc Governing Body :Provided that the reconstitution of the Governing Body shall be made within a period of twelve months from the date of its dissolution :Provided further that the University may, if it considers necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;(11)to institute and make appointment to Professorship, Readership, Lectureship and other posts required by the University for the purpose of imparting instruction or conducting research in the University;(12)to create posts, as and when required, of officers and employees of the University besides those provided for in this Act;(13)to prescribe, subject to the provisions of this Act, the constitution, powers and duties of the Boards of Studies, the Finance Committee, and other bodies;(14)to prescribe the powers and duties of officers of the University;(15)to prescribe, subject to the provisions of this Act, the terms and conditions of service, including the rules of conduct and discipline, and the emoluments for all posts of Teachers and other employees of the University;(16)to make provisions for provident fund and other funds for the Teachers, officers and other employees of the University;(17)to institute degrees, titles, diplomas, certificates and other academic distinctions;(18)to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who-(a)shall have pursued an approved course of study in the University or in an affiliated college unless exempted therefrom in the manner prescribed, and shall have passed the prescribed examinations of the University, or(b)shall have carried on research under conditions prescribed;(19)to withdraw or to cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be prescribed by Statutes and after giving the person affected a reasonable opportunity to present his case;(20)to confer honorary degrees or other academic distinctions under conditions prescribed;(21)to prescribe, demand and receive fees, fines and other charges for examinations and other purposes;(22)to establish, maintain, manage or recognize Halls, Hostels and other places of residence for the students, Teachers, officers or non-teaching staff of the University, to withdraw such recognition, and to take over the management and maintenance of the existing Halls, Hostels or places of residence, recognized by the University, with the consent of the authorities thereof;(23)to provide for the promotion of the health and welfare of students and of discipline among them;(24)to make grants to the National Cadet Corps and the National Service Scheme from the University Fund;(25)to enter into an agreement with the State Government or with the approval of the State Government with any other Government or with any person, body or authority for the taking over by the University of the management of any college or institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act;(26)to acquire, hold and dispose of property, movable and immovable, and to make grants and advances for furthering any of its objects;(27)to accept and administer gifts, endowments and benefactions, for the furtherance of any of its objects for the University or on behalf of any college or institution established by, affiliated to, or recognized by, the University;(28)to institute awards, fellowships, traveling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(29)to accept grants from the Central or any State Government or the University Grants Commission, and, with the approval of the State Government, also from other sources, to raise loans, or to accept loans from the Central or the State Government or the University Grants Commission and from other sources:Provided that raising of loans and acceptance of loans from other sources shall require the approval of the State Government;(30)to co-operate with other universities, institutions and educational authorities in matters that relate to and further the educational objectives of the University;(31)generally to do all such acts and things as may be necessary or desirable for, or incidental to, the advancement of the objects or purposes of the University.
