- The University shall have the following powers, namely:-(1)to encourage and provide for instruction, teaching, training and research in such branches of learning and courses of study as it may think fit, and generally to promote the advancement and dissemination of knowledge and learning, and the extension of higher education with special emphasis on providing high quality education in Humanities, Social and Basic Sciences both at the undergraduate and Postgraduate levels to the students from all strata of the society including the disadvantaged ones;(2)to establish, maintain and manage libraries, laboratories, workshops, museums, schools, centres and such other institutions for study and research as it may deem necessary;(3)to provide for study and research in specialized and emerging areas in such schools and centres and to take all necessary steps in this regard;(4)to establish, maintain linkage and enter into collaborative agreement with other Universities, research institutions, learned societies and industries within as well as outside India in matters that relate to the furtherance of the objectives of the University;(5)to take appropriate measures for maintenance of standard and enhancement of quality in higher education;(6)to institute degrees, titles, diplomas, certificates and other academic distinctions;(7)to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who shall have pursued an approved course of study in the University, unless exempted therefrom in the manner prescribed and shall have passed the prescribed examinations of the University, or shall have carried on research under conditions prescribed;(8)to withdraw or to cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be prescribed by Statutes and after giving the person affected a reasonable opportunity to present his case;(9)to confer honorary degrees or other academic distinctions under conditions prescribed;(10)to institute Professorships including Distinguished Professorship or Chair Professorship or Adjunct Professorship, Associate Professorship, Assistant Professorship and other teaching posts required by the University with the approval of the State Government and to appoint persons to such posts or to recognize persons as Professors, Associate Professors, Assistant Professor of the University, or as holders of other teaching posts of the University for the purpose of imparting instruction and for conducting research in the University;(11)to create posts, as and when required, of officers and employees of the University besides those provided for in this Act subject to the approval by the State Government;(12)to prescribe, subject to the provisions of this Act, the constitution, powers and duties of the Boards of Studies, the Finance Committee, and other bodies as may be prescribed;(13)to prescribe, subject to the provisions of this Act, the terms and conditions of service, duties and responsibilities including the rules of conduct and discipline and the emoluments for all categories of posts of the University;(14)to make provisions for provident and other funds for all categories of the employees of the University;(15)to prescribe fees and other charges for admission, registration and examinations and such other purposes, and to demand and receive the fees or other charges so prescribed;(16)to establish, maintain and manage halls and hostels and to withdraw the recognition thereof;(17)to provide for the promotion of the health and welfare of students and of discipline among them;(18)to extend grant to the National Service Scheme and National Cadet Corps from the University Fund;(19)to enter into an agreement with the Government or with any person, body or authority for taking over by the University of the management of any college or institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act;(20)to acquire, hold and dispose of property, movable and immovable and to make grants and advances for furthering any of its objectives;(21)to accept and administer gifts, endowments and benefactions, for the furtherance of any of its objectives for the University or for or on behalf of any school or centre established by or recognized by the University, and to institute awards, fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(22)to accept grants and to raise loans or to accept loans from the Central Government or any State Government or the University Grants Commission, and with the approval of the State Government also from the other sources;(23)to co-operate and collaborate with other Universities, institutions and educational authorities in matters that relate to and furtherance of the academic objectives of the University;(24)generally to do all such acts and things as may be necessary or desirable for, or incidental to, the advancement of the objects or purposes of the University;(25)to introduce interdisciplinary or multidisciplinary integrated courses in selected subjects;(26)to initiate collaborative teaching and research programme with other universities and to provide modalities for Credit Transfer and Award of Joint Degrees if deemed necessary.
