Section 8 in Martin Luther Christian University Act, 2005
8. Powers of the University.
- 1. The University shall have the following powers, namely:(i)To provide instruction, teaching training and in such branches of learning as the University may think fit and to make provisions for research and for the advancement and dissemination of knowledge, particularly in the fields of professional courses of Sciences, Health Sciences, Bio-Technology, Information Technology, Commerce, Management and other allied areas;(ii)To establish, maintain and manage Institutes of Research and to assist in administering and managing the Institution and such other centres for research, education and instructions as necessary for the furtherance of the objects of the University;(iii)To make such provision so as the enable Constituent Colleges, Affiliated Colleges, Autonomous Colleges, Approved Colleges and Study Centres to undertake specialization of studies and to organize common laboratories libraries and other equipment for research work; to develop patterns of teaching in undergraduate, post-graduate and super specialities so as to meet a very high standard of education, particularly in the fields of professional courses of Sciences Health Sciences, Bio-Technology Information Technology, Commerce, Management and other allied areas;(iv)To institute degrees, titles diplomas certificates and other academic distinctions;(v)To hold examinations and to grant and confer degrees titled diplomas, certificate and other academic distinctions on persons who shall have pursued and passed an approved course of study in Constituent Colleges, Autonomous Colleges, Affiliated Colleges Approved Colleges and Study Centres of the University subject to such condition as the University may determine and to withdraw any such degrees, titles, diplomas certificates and other academic distinctions on good and sufficient cause;(vi)To confer honorary degrees or other distinctions under conditions prescribed;(vii)To approve colleges providing courses of study for admission to the examinations for titles degrees diplomas and certificates of the University under conditions prescribed and to withdraw such approval;(viii)To designate any college as an autonomous college in the manner and under conditions prescribed by the ordinances and statutes and to cancel such designation;(ix)To hold and manage endowments and other properties and funds of the University and to raise loans required for the proposes of the University;(x)To fix fees and to demand and receive such fees and other charges as may be prescribed;(xi)To Institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition accorded to any such places of residence;(xii)To establish such special centres or other units for research and instructions as are in the opinion of University, necessary for the furtherance off its objects;(xiii)To supervise and control the places of residence for the students of the University and to regulate the discipline of the students of the University and to make arrangements for promoting their health;(xiv)To create academic, technical administrative ministerial and other posts and to make appointments thereto;(xv)To regulate and enforce discipline amongst the employees of the University and to take such disciplinary measures as may be deemed necessary;(xvi)To Institute professorships associate professorships assistant, professorships readerships lecturerships and any other teaching academic or research posts as may deemed necessary by the University; and to appoint duly qualified persons as professors associate professors, assistant professors, readers lecturers, or otherwise as teachers and researchers of the University;(xvii)To institute and award honorary doctorate fellowships scholarships prizes and medals;(xviii)To provide for printing reproduction and publication of research and other works and to organize exhibitions;(xix)To cooperate with other organizations in the matter oi education training and research, particularly in the fields of professional courses of Sciences, Health Sciences, Biotechnology, Information Technology, Commerce, Management and other allied areas; for such purposes as may be agreed upon and on such terms and conditions as the University may, for in time to time determine;(xx)To cooperate with institutions of higher learning in any part of the world having objects wholly or partly similar to those of the University, by exchange of teachers and scholars and generally in such manner as may be conducive for furtherance of the objects of the University;(xxi)To regale the expenditure and to manage the funds of the University;(xxii)To establish and maintain within the premises of the University or elsewhere such, class rooms, study halls etc., as the University may consider necessary and to adequately furnish the same;(xxiii)To receive grants, subscriptions donations and gifts for the purpose of the University and consistent with the objects for which the University is established; to enter into agreements with the Central Government, State Government the University Grants Commission or other authorities for the purpose of receiving any such grants and donation and to accept grants of money securities or property of any kind on such terms and condition as may be deemed expedient;(xxiv)To purchase take on lease or accept as gift or otherwise any land or building or works which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain and conditions as it may think fit and proper and to construct or alter and maintain any such buildings or works;(xxv)To execute conveyance, transfers, re-conveyances, mortgages, leases, licenses and agreements in respect of property, movable or immovable, including Government securities belonging to the University and/or to acquire such property for the purpose of the University;(xxvi)To raise and borrow money, including upon mortgaging properties on promissory notes or on the basis of any other obligations whatsoever, on any of the properties and assets of the University and upon such terms and conditions as the University may think fit and to pay out of the funds of the University all expenditures incidental to the raising of money and to repay any money borrowed and to redeem any security given with respect of the property of the University;(xvii)??????????? entrusted to the University in any securities and ins such manner as the d may deem fit and from time to time and/or to transpose any such investment;(xviii)To make such Statutes as may for time to time be considered necessary for regulating the affairs and management of the d and to alter, amend and to rescind them;(xxix)To delegate all or any of the powers of the University to the Chancellor, the Vice-Chancellor or to the Senate or Syndicate or any Committee or Sub-Committee thereof;(xxx)To do all such other acts and things as the University may consider necessary, conducive or instrumental to the attainment and enlargement of the aforesaid objects of anyone of them; and(xxxi)Generally to do all such other acts and things as may be necessary to desirable to further the objects of the University;
