Section 6 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
6. Powers of the University.
- The University shall have the following powers -(1)to provide for instruction in agriculture, rural industry and business and allied sciences and in such other branches of learning as the University may think fit;(2)to make provisions for research and for the advancement and dissemination of knowledge and for extension programmes;(3)to institute degrees, diplomas and other academic distinctions;(4)to hold examination for, and to grant and to confer degrees, diploma and other academic distinctions to and on persons who -(a)shall have pursued a course of study as prescribed; or(b)shall have carried on research in the University or in an institution recognized in this behalf by the University under the conditions laid down in the Statutes;(5)to confer honorary degrees or other distinctions in the manner and under conditions laid down in statutes;(6)to grant such diplomas to, and to provide such lectures and instructions for field workers and other persons not being students of the University, as the University may determine;(7)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(8)to institute teaching, research and extension posts required by the University and to appoint persons to such post;(9)to institute and award fellowship (including travelling fellowships), scholarships and prizes in accordance with the Statutes;(10)to institute and maintain residential accommodation for students of the University;(11)to demand and receive such fees and other charges as may be prescribed;(12)to supervise and control the residential accommodation and to regulate the discipline of students of the University and lo make arrangements for promoting their health and welfare; ,(13)to create administrative, ministerial and other necessary posts and to make appointments thereto; and(14)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.[*] [Instituted by U.P. Act 29 of 1974, vide Section 24]6-A. Territorial jurisdiction for certain purposes. - The powers of the University under Section 6 shall with respect to the Extension, Training and research be exercisable in respect of the area for the time being specified against it in the Schedule.
