Section 5 in The West Bengal University of Technology Act, 2000
5. Powers of the University.
- The University shall have the powers-(1)to provide instruction and teaching leading to Bachelor, Master, and Doctoral degrees in engineering, technology, basic and applied sciences, and management, and in such other branches of knowledge as the University may deem fit;(2)to establish Departments, Schools or Centres of advance study and research in different branches of knowledge;(3)to prescribe courses of study for Bachelor, Master, and Doctoral degrees in different branches of learning;(4)to accord affiliation to institutions in basic and applied sciences, engineering, technology, and management:(5)to hold examinations and publish results of such examinations for different courses of study and research in the manner prescribed;(6)to confer degrees and other academic distinctions or recognitions on persons who have pursued successfully the courses of study of the University or conducted research creditably in the manner to be prescribed;(7)to provide for the inspection of, or investigation into, the affairs of colleges or institutions affiliated to it and to exercise general supervision over them including monitoring of academic performances;(8)to prescribe the procedure of admission to different courses of study in the University and also in the affiliated institutions;(9)to sponsor and undertake research in all aspects of engineering and technology, management, and basic and applied sciences, and interdisciplinary subjects relating thereto;(10)to confer honorary degrees or other distinctions in such manner as may be prescribed by regulations;(11)to institute professorships, readerships, lectureships and other teaching posts necessary for imparting instruction or for preparing educational material or conducting other academic activities, including providing guidance to the students, designing and delivering of courses, and evaluation of the work done by the students, and to appoint persons to such professorships, readerships, lectureships and other teaching posts, either on full-time or part time basis or on contract;(12)to co-operate with other universities and institutions of higher learning and professional and industrial organizations for such purposes as the University considers necessary;(13)to institute and award fellowships, scholarships, and prizes and such other awards for recognition of merit as the University may deem fit;(14)to organize and conduct refresher courses, workshops, seminars and other programmes for teachers, evaluators, and other academic, administrative and technical staff of the University and other institutions and also for the members of the general public;(15)to recognize examinations or periods of study (whether in full or in part) at other universities, institutions or other places of higher learning as equivalent to examinations of, or periods of study in, the University, and to withdraw such recognition at any time;(16)to create administrative, ministerial and other necessary posts and to make appointments thereto, either on full-time or part-time basis or on contract;(17)to receive benefactions, donations, grants, subscriptions, or gifts for the purpose of the University, consistent with the objects for which the University vs established;(18)to acquire, purchase, take on lease, or dispose of any property, movable or immovable, for the purpose of the University;(19)to draw and accept, to make and endorse, to discount and negotiate, Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments;(20)to execute conveyances, transfers, reconveyances, mortgages, leases, licences, and agreements in respect of properties, movable or immovable, including Government securities belonging to the University or to be acquired for the purpose of the University;(21)to enter into agreement with the Government of India, the State Government, the Governments of other States in India, the University Grants Commission, the All India Council for Technical Education, or other authorities, industries or professional organizations for receiving grants;(22)to enter into, carry out, vary, or cancel contracts;(23)to fix, demand, and receive such fees and other charges as may be decided by the Executive Council from time to time;(24)to regulate the expenditure and manage the accounts of the University so as to make it self-financing as far as possible;(25)to control, and to enforce discipline among, the students and all categories of employees and to prescribe by regulations the conditions of service and the code of conduct of such employees;(26)to recognize any institution of higher learning or studies for such purposes as the University may determine and to withdraw such recognition;(27)to appoint, either on contract or otherwise, visiting Professors, Emeritus Professors, Consultants, fellows, scholars, and such other persons as may contribute to the advancement of the objects of the University;(28)to recognize persons working in other universities, institutions or organizations as teachers of the University on such terms and conditions as may be prescribed by regulations;(29)to make arrangements for the promotion of the general health and welfare of the employees;(30)to collaborate and interact with the West Bengal State Council of Higher Education constituted under the West Bengal State Council of Higher Education Act, 1994, as well as universities and educational or research institutions and authorities within the country and abroad, in such manner and for such purposes as the University may determine;(31)to do all such acts as may be necessary for, of incidental to, the exercise of all or any of the powers of the University and as may be conducive to the promotion of all or any of the objects of the University.
