Section 5(1) in The Jodhpur National University, Jodhpur Act, 2009
(1)To establish and maintain hostels for students of the University;(m)To make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;(n)To determine standard for admission into the University, which may include examination, evaluation or any other method of testing;(o)To demand and service payment of fees and other charges;(p)To supervise the residences of the students of the University and to make arrangement for the promotion of their health and general welfare;(q)To make special arrangements in respect of women students as the University may consider desirable ;(r)To regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regard as may be deemed necessary by the University;(s)To make arrangement for promoting the health and general welfare of the employees of the University ;(t)To receive donations and acquire, hold, manage and dispose of any movable or immovable property;(u)To borrow money with the approval of the sponsoring Body for the purposes of the University;(v)To mortgage or hypothecate the property of the University with the approval of the sponsoring Body;(w)To establish examination centers;(x)To ensure that the standard of degrees, diplomas, certificates and other academic distinctions are not lower than those laid down by AICTE, NCTE, UGC, MCI, PCI, and other similar bodies established by or under any law for the time being in force for the regulation of education;(y)To set up off campus centre within or without the State, subject to the provisions of any other law for the time being in force ; and(z)To do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.
