4A. [ Powers of the University.- [Substituted by Act 55 of 1951, Section 2]
The University shall have the following powers namely:-(1)to provide for instruction in such branches of learning as the University may think fit, and to make provision for research and for the advancement and dissemination of knowledge;(2)[ to promote the study of religion, literature, history, science and art of Vedic, Hindu, Buddist, Jain, Islamic, Sikh, Christan, Zoroastrian and other civilisations and culture;(3)to hold examinations and to grant diplomas and certificates, and confer degrees and other academic distinctions to and on persons who-(a)who shall have pursued a course of study in the University, or in a college and passed the examination or who shall have carried on research work in the manner prescribed by the Ordinances, or(b)who are teachers of the University or any college under conditions laid down in the Statutes and the Ordinances, and shall have passed the examinations of the University under like conditions, or(c)who, being women, shall have pursued a course of private study in subjects provided for by the Ordinances and shall have passed the examinations of the University under conditions laid down in the Ordinances;](4)to confer honorary degrees or other distinctions in the manner laid down in the Statutes;(5)to grant such diplomas [or certificates] [Added by Act 52 of 1966, section 5(b)] to, and to provide such lectures and instruction for, persons not being members of the University as the University may determine;(5A)[ to withdraw degrees, diplomas, certificates and other academic distinctions;] [Inserted by Act 52 of 1966, section 5(c)](6)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine;(7)to institute professorships, readerships, lectureships and other teaching posts required by the University and to appoint persons to such professorships, readerships, lectureships and other posts;(8)to institute and award fellowships (including travelling fellowships), scholarships, studentships, exhibitions and prizes in accordance with the Statutes and the Ordinances;(9)to institute and maintain halls and hostels and to recognise places of residence for students of the University;(9A)[ to institute, establish, maintain, reconstitute, amalgamate, divide or abolish departments, faculties or colleges and carry out inspection thereof and inquiry in relation thereto;] [Inserted by Act 52 of 1966, section 5(d)](10)to demand and receive such fees and other charges as may be prescribed by the Ordinances;(11)to supervise and control the residence and to regulate the discipline of students of the University, and to make arrangements for promoting their health and [welfare.] [Inserted by Act 52 of 1966, section 5(e)](12)to make special arrangements in respect of the residence, discipline, and teaching of women students;(12A)[ to regulate and enforce discipline among salaried officers, teachers and other employees of the University in accordance with the Statutes and Ordinance;] [Inserted by Act 52 of 1966, section 5(f)](13)to create administrative, ministerial and other necessary posts and to make appointments thereto; and(13A)[ to acquire, hold, manage and dispose of property, moveable or immovable, including trust or endowed property, for the purposes of the University;] [Inserted by Act 52 of 1966, section 5(g)](13B)[ with the approval of the Central Government, to borrow on the security of the property of the University, money for the purpose of the University;] [Inserted by Act 52 of 1966, section 5(h)](14)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 University.]
