Section 5 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
5. Powers of Vishwa Vidyalaya.
- The Vishwa Vidyalaya shall have the following powers, namely :-(1)to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property vesting in or acquired by it for the purposes of the Vishwa Vidyalaya;(2)to cultivate and promote the study of, and to provide for instruction, teaching and training in-(a)agriculture, agricultural engineering, animal husbandry, rural industry and business, [* * *] [Omitted by M.P. Act No. 15 of 1964.] and other allied sciences; and(b)such other branches of learning as the Vishwa Vidyalaya may deem fit;(3)to make provision for research and for the advancement and dissemination of knowledge in agriculture and allied sciences and to institute and manage agricultural and extension service including rural youth program;(4)to institute degrees, diplomas and other academic distinctions;(5)to maintain colleges, schools of studies and hostels in the manner prescribed in the Statutes;(6)to institute teaching, research and extension posts required by the Vishwa Vidyalaya and to appoint persons to such posts;(7)to determine qualifications for and to recognize teachers as qualified to give instructions in a college or to carry out research and extension work in agriculture and allied sciences;(8)to provide such lectures and instruction for, and to grant such diplomas to, field workers and other persons, not being enrolled students of the Vishwa Vidyalaya as the Vishwa Vidyalaya may determine;(9)to organise laboratories, libraries, agricultural research stations, museums, agricultural farms including breeding farms, poultry farms, fish farms and the like, agricultural workshops, and such other equipments as the Vishwa Vidyalaya may consider it necessary to organise, in field of agriculture and allied sciences;(10)to hold examinations, and to grant diplomas and confer degrees and other academic distinctions on persons, who have pursued a course of study under the Vishwa Vidyalaya;(11)to confer degrees and/or other academic distinctions on persons who have carried on independent research under conditions prescribed in the Statutes;(12)to confer honorary degrees or other academic distinctions on approved persons, in the manner and under conditions prescribed in the Statutes;(13)to hold and manage trusts and endowments and to institute, and award fellowships (including travelling fellowships), scholarships, exhibitions, bursaries, medals and other rewards in accordance with conditions prescribed in the Statutes;(14)to arrange for inspection of college and other branches of the Vishwa Vidyalaya and to take measures to ensure that proper standards of instruction, teaching or training, research and extension are maintained;(15)to fix, demand and receive payment of such fees and other charges as may be prescribed by the Statutes;(16)to supervise and control the residence, conduct and discipline of students of the Vishwa Vidyalaya and to make arrangements for promoting their health development and general welfare;(17)to create administrative, ministerial and other necessary posts and to make appointments thereto;(18)to institute and manage-(a)Information Bureau;(b)Printing and Publication Department; and(c)Employment Bureau;(19)to make provision-(a)for extra-mural teaching and research;(b)for physical and military training;(c)for sports and athletic activities;(20)to co-operate with other Universities and authorities in such manner, to such extent and for such purposes as the Vishwa Vidyalaya may determine,(21)to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the Vishwa Vidyalaya.
