Section 19(1) in The West Bengal University of Animal and Fishery Sciences Act, 1995
(1)The Council shall exercise the following powers and perform the following functions :-(i)to provide for instruction, training and research in veterinary and animal sciences, fishery sciences, dairy technology and allied sciences;(ii)to provide for dissemination of the findings of research and technological information through extension education;(iii)to institute degrees, diplomas, certificates and other academic distinctions in veterinary and animal sciences, fishery sciences, dairy technology and allied sciences;(iv)to hold examinations and to confer degrees, diplomas, certificates and other academic distinctions on persons who shall have-(a)pursued a prescribed course of study, or(b)carried out research in the University under the prescribed conditions;(v)to confer honorary degrees or other academic distinctions in the manner and under the conditions prescribed;(vi)to provide for institution, maintenance, and award of scholarships, fellowships, studentships, medals and prizes;(vii)to provide for lectures and instructions for field workers, livestock and fish farmers, and other persons not enrolled as regular students of the University, and to grant certificates to them, if necessary;(viii)to co-operate with other universities and authorities in such manner and for such purposes as it may determine;(ix)to establish and maintain colleges and institutions relating to veterinary and animal sciences, fishery sciences and dairy technology;(x)to provide for establishment and maintenance of colleges, hostels, laboratories, experimental farms, libraries, hospitals and other facilities necessary for carrying out the purposes of this Act;(xi)to affiliate colleges and institutions to the University under the conditions prescribed and to withdraw affiliation of such colleges or institutions;(xii)to determine the form, and to direct the use, of the common seal of the University;(xiii)to create administrative and other posts with the approval of the State Government;(xiv)to approve the recommendations for appointment of Teachers of the University, officers and non-teaching staff of the University;(xv)to appoint such committees, either standing or temporary, as it may consider necessary, and to determine the terms of reference thereof within the limits of this Act and the Statutes;(xvi)to review and consider the financial requirements and estimates for the University and approve its budget;(xvii)to provide for the administration of any fund placed at the disposal of the University for the purpose for which it is intended;(xviii)to arrange for the investment and withdrawal of funds of the University;(xix)to borrow money for capital improvement and to make suitable arrangements for its repayment;(xx)to provide for acceptance, acquisition, holding and disposal of property on behalf of the University;(xxi)to make financial provisions for instruction, teaching and training in such branches of learning and courses of study as may be determined by the Faculty Council within the scope of this Act, and also for research and advancement or dissemination of knowledge in such branches of learning;(xxii)to accept, on behalf of the University, trusts, bequests and donations;(xxiii)to make Regulations regarding the admission of students to the University and to determine the number of students to be admitted;(xxiv)to make Regulations relating to the courses of study leading to degrees, diplomas and certificates;(xxv)to make Regulations relating to the conduct of examinations and to maintain and promote the standards of examinations;(xxvi)to make rules for the transaction of its business;(xxvii)to determine and regulate all policies relating to the University in accordance with this Act or the Statutes;(xxviii)to exercise general supervision and control over all Faculties;(xxix)to exercise such other powers and perform such other functions as may be necessary for carrying out the purposes of this Act.
