Section 23(6) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(6)[ Students Union.] [Added by C.G. Act No. 12 of 2014, dated 13.8.2014.](xviii)scrutinise all proposals of Academic Council with a view to their execution within the framework of the budget;(xix)create post of Professor, Reader, Lecturer or other teaching posts as may be proposed by with the prior sanction of the State Government;(xx)create administrative, ministerial and other posts with the prior sanction of the State Government;(xxi)abolish or, suspend, any post of Professor, Reader, Lecturer or other teaching posts in the University;(xxii)establish, maintain and manage colleges, teaching departments, institutions of research or specialized studies, laboratories, libraries, museums and halls;(xxiii)provide housing accommodation for teachers of the University;(xxiv)arrange for and direct the inspection of affiliated colleges, recognized institutions and to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff, and payment of adequate salaries, and, in case of disregard of such instructions, to modify on recommendation of Academic Council, the conditions of affiliation or recognition or taking of such other steps as it deems necessary and proper on that behalf;(xxv)prepare a college code laying down therein the terms and conditions of affiliation of colleges;(xxvi)call for reports, returns and other information from affiliated colleges, recognized institutions;(xxvii)supervise and control the admission, residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(xxviii)recommended to the Kuladhipati the conferment of honorary degrees and academic distinctions in the manner prescribed by Statute;(xxix)confer or withdraw degrees, diplomas, certificates and other academic distinctions in the manner prescribed by Statute;(xxx)institute fellowships, scholarships, studentships exhibitions, medals and prizes;(xxxi)save as otherwise provided by this Act, or the Statute, to appoint the officers other than Kulpati, teachers and other employees of the University, to define their duties and the conditions of their service and to provide for the filling of temporary vacancies in their posts;(xxxii)regulate and enforce discipline among members of the teaching, administrative and ministerial staff of the University in accordance with Statute and Ordinance;(xxxiii)recognize a member of the staff of an affiliated college or recognized institution as a teacher of the University and withdraw such recognition;(xxxiv)fix remuneration of examiners to arrange for the conduct of and for publishing the results of the University examinations and other tests;(xxxv)cancel examinations in the event of malpractices partially or wholly and to take action against any person or group of persons or institutions found guilty of such malpractices, including rustication of students;(xxxvi)take disciplinary action against students enrolled in the University, including candidates for any examinations;(xxxvii)take disciplinary action against staff, persons appointed as invigilators, examiners, etc.;(xxxviii)demand and receive fees and other charges as may be prescribed by the Ordinance;(xxxix)make, amend and cancel Ordinance;(xl)accept, reject or return regulations framed by Academic Council to it for consideration;(xli)entertain, adjudicate upon and, if deemed fit to, redress grievances of the employees;(xlii)exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;(xliii)exercise all powers of the University not otherwise provided for in this Act or Statute and all other powers which are requisite to give affect to the provisions of this Act or Statute;(xliv)delegate by Regulation any of its powers to Kulpati, Registrar or such other officer of the University or a committee appointed by it as it may deem fit.
