Section 5 in The Jammu and Kashmir Baba Ghulam Shah Badshah University Act, 2002
5. Powers of the University.
- The University shall have the following powers, namely :-(1)to provide for instruction including the method of correspondence courses in such branches of learning as the University may from time to time determine, and to make provision for research, for the advancement and dissemination of knowledge and for offering scientific and technical education of the highest standards ;(2)to confer honorary degrees or other academic distinctions in the manner laid down in the Statute ;(3)to create such teaching, administrative and other posts as the University may deem necessary, from time to time and to make appointments thereto ;(4)to appoint or recognise persons as Professors, Readers or Lecturers or otherwise as teachers of the University ;(5)to institute an award, Fellowships, Scholarships, Exhibitions and prises ;(6)to establish and maintain Colleges and Halls, to recognise guide, supervise and control Halls started by Council or Trust and to withdraw any such recognition ;(7)to regulate anti enforce discipline among students and employees of the University and to take such disciplinary measures in this regard as may be deemed necessary ;(8)to make arrangements for promoting health and general welfare of students and employees of the University ;(9)to determine and provide for examinations for admission into the University ;(10)to recognise for any purpose, either in whole or in part any institution started and maintained by Council on terms and conditions as may, from time to time, be prescribed and to withdraw such recognition ;(11)to co-operate with any other University, authority or association or any other public or private body having in view the promotion of purposes and objects similar to those for the University for such purposes as may be agreed upon on such terms and conditions, as may, from time to time, be prescribed ;(12)to enter into any agreement for the incorporation in the University or any other institution and for taking over its rights, properties and liabilities and for any other purpose not repugnant to this Act ;(13)to demand and receive payment of such fees and other charges as may be prescribed, from time to time;(14)to receive donations and to acquire, hold and manage any property movable or immovable including trust or endowed property for the purposes or objects of the University, and to invest funds in such manner as the University thinks fit ;(15)to make provision for research and advisory services, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary ;(16)to provide for the printing, production and publication of research and other work which may be issued by the University ;(17)to borrow, with the approval of Council on security of the University property, money for the purposes of the University ;(18)to do all such things as may be necessary incidental or conducive to the attainment of all or any of the objects of University.
