Subject to the provisions of this Act, the University shall exercise the following powers
and perform the following functions, namely:-
(1) to administer and manage the University and to establish such institutes and centres for
research, education and instruction as are necessary for the furtherance of the objects of
the University;
(2) to provide for instruction, training and research in such branches of knowledge or
learning pertaining to police service and police science and military science;
(3) to prescribe courses and curricula on providing flexibility in the education systems and
delivery methodologies including electronic and distance learning;
(4) to conduct examinations and confer degrees, diplomas or grant certificates and other
academic distinctions or titles on persons subject to such conditions as the University
may determine, and to withdraw or cancel any such degrees, diplomas, certificates, or
other academic distinctions or titles in the manner as may be prescribed;
(5) to confer honorary degrees or other distinctions in the manner as may be prescribed;
(6) to establish such special centres, specialized study centres or other units for research
and development as are, in the opinion of the University, necessary for the furtherance
of its objects;
(7) to provide for printing, reproduction and publication of research and other work and to
organize exhibitions, workshops, seminars, conferences, etc;
(8) to sponsor and undertake research in all aspects of functions, behavioural science,
technology and allied areas in relation to investigation, detection and prevention of
crimes and to rehabilitate the victims of crimes for making police objectively result
oriented;
(9) to collaborate or associate with any educational institution with like or similar objects;
(10) to develop and maintain linkages with educational or other institutions in any part of the
world having objects wholly or partially similar to those of the University, through
exchange of teachers, students and scholars and generally in such manner as may be
conducive to their common objects;
(11) to develop and maintain relationships with teachers, researchers and experts in the
domains of investigation and detection of crimes and furthering the cause of criminal
justice system for achieving the objects of the University;
(12) to regulate the expenditure, and to manage the finance and to maintain accounts of the
University;
(13) to receive grants, subventions, subscriptions, donations and gifts for the purpose of the
University and consistent with the objects for which the University is established and to
enter into any agreement with the Central Government, the State Government, the
University Grants Commission or other authorities or bodies for receiving any grants;
(14) to receive funds from the industries or from any other sources as gifts, donations,
benefactions or bequests and by transfers of movable and immovable properties for the
purposes and objects of the University;
(15) to establish, maintain and manage halls and hostels for the residence of students and
accommodation for faculties, officers and employees of the University and the guest
houses;
(16) to supervise and control the residence and regulate the discipline of students of the
University and to make arrangements for promoting their health and general welfare
and cultural activities;
(17 ) to institute and award fellowships, scholarships, prizes, medals and other awards;
(18) to fix, demand and receive or recover fees and such other charges as may be prescribed;
(19) to purchase or to take on lease any land or building or works which may be necessary
or convenient for the purpose of the University on such terms and conditions as it may
think fit and proper and to construct, alter and maintain any such buildings or works;
(20) to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the
University, movable or immovable, on such terms as it may think fit, consistent with
the interest, activities and objects of the University after taking prior permission of the
State Government;
(21) to draw and accept, to make and endorse, to discount and negotiate Government
promissory notes and other promissory notes, Acts of exchange, cheques or other
negotiable instruments;
(22) to raise and borrow money on bonds, mortgages, promissory notes or other obligations
or securities founded or based upon all or any of the properties and assets of the
University or without any securities and upon such terms and conditions as it may think
fit and to pay out of the funds of the University, all expenses incidental to the raising of
money, to repay and redeem any money borrowed after taking prior permission of the
State Government;
(23) to invest the funds of the University in or upon such securities and transpose any
investment from time to time in such manner as it may deem fit in the interest of
University;
(24) to execute conveyances regarding transfer, mortgage, lease, license, agreement and
other conveyance in respect of the property, movable or immovable including
Government securities belonging to the University or to be acquired for the purpose of
the University after taking prior permission of the State Government;
(25) to admit the students for the courses offered by the University in the prescribed manner;
(26) to create academic, technical, administrative, ministerial and other posts and to make
appointments thereto;
(27) to regulate and enforce discipline among the employees of the University and to take
for such disciplinary measures as may be prescribed;
(28) to prescribe qualifications for professorships, associate professorships, assistant
professorships, endowed professorship, honorary professorships, adjunct
professorships, emeritus professors and any other teaching, academic or research posts
and to request the state government for their establishment;
(29) to appoint persons as Directors, Director of Research and Development, Deans,
Professors, Associate Professors, Assistant Professors, Adjunct Professors, Registrar, or
otherwise as teachers and researchers of the University;
(30) subject to the provisions of this Act and the regulations, any officer or authority of the
University may, by order, delegate his or its powers (except the power to make
regulations) to any other officer or authority under his or its control and subject to the
condition that the ultimate responsibility for the exercise of the power so delegated
shall continue to rest in the officer or authority delegating them;
(31) to do all such other acts and things as the University may consider necessary, conducive
or incidental to the attainment or enlargement of all or any of the objects of the
University.