The University shall have the following powers, namely, -
(1) to make provisions and adopt all measures (including
adoption and updating of the curricula) in respect of study,
teaching and research, relating to courses through
traditional as well as new innovative modes including online education mode for meeting the object as mentioned in Section 3 of the Act;
(2) to institute and confer degrees, diplomas, certificates,
awards, grades, credits and academic distinctions;
(3) to institute and award fellowships, scholarships,
studentships as may be specified;
(4) to conduct and hold examinations;
(5) to provide for the degrees, diplomas, certificates equivalent
or corresponding to the degrees, diplomas, certificates of
other recognized Universities, Boards or Councils;
(6) to institute and confer honorary degrees as may be
prescribed;
(7) to set up schools, institutions, off- campus centres, and
study centres as per the instructions issued by the State
Government, Central Government and University Grant
Commission from time to time;
(8) to make provisions for the advancement of education in
Applied Science, Technology, Management, Medicine,
Fashion & Design, Law and other areas mentioned in
Section 3 of the Act;
(9) to prescribe fee structure for various courses from time to
time and to demand and receive such fees, bills, invoices
and collect charges as may be fixed by the Statutes or
Rules, as the case may be;
(10) to make provisions for extr a curricular activities for students
and employees;
(11) to create academic, administrative, support staff and
other necessary posts;
(12) to make appointments of teachers, officers and employees
of the University or a Constituent Institute, Regional
Centre, Study Centre, off-campus and Career Academy
Centre;
(13) to receive donations and gifts of any kind and to acquire,
hold, manage, maintain and dispose of any movable or
immovable property, including trust and endowment
properties within or outside Meghalaya for the purpose of
the University or a Constituent Institute, Regional Centre,
Study Centre or Career Academy Centre and to invests
funds in such manner with the prior permission of the
Governing Body.
(14) to institute and maintain halls and to recognize places of
residence for students, faculties, teachers and employees
of the University or in a Constituent School;
(15) to supervise and control the residence, and to regulate
and discipline among the students and all categories of
employees and to lay down the conditions of service of
such employees, including their Code of Conduct;
(16) to co-operate or collaborate with other Universities in such manner and for such purposes as the University may
determine from time to time;
(17) to organize and conduct refresher courses, orientation
courses, workshops, seminars and other programs for
teachers, lesson writers, evaluators and other academic
programmes of the University may be organized;
(18) to determine standards of admission to the University,
Constituent Schools, Departments, Institutes, Regional
Centers, Study Centers, Off-Campus/Off-shore
campus(es), Career Academy Centers and affiliated
colleges through specialized committees with the approval
of Academic Council;
(19) to make special provision for domiciled students of the
State of Meghalaya for admission in any course of the
University or its Constituent Institutions;
(20) to prescribe such courses for Bachelor, Post Graduate and
Research Degrees and to start diplomas, in Applied
Sciences, Medicine, Technology, Management, Fashion &
Design, Law and related subjects;
(21) to clearly set apart academic activities of the University
from the activities of the Sponsor;
(22) to provide distance education system and the manner in
which distance education in relations to the academic
programmes of the University may be organized;
(23) to provide for the preparation of instructional materials,
including films, cassettes, tapes, CD, VCD and other
softwares;
(24) to recognize examinations of, or periods of study (whether
in full or in part) at, other universities, institutions or
other places of higher learning as equivalent to
examinations or periods of study in the university and to
withdraw such recognition at any time;
(25) to provide for dual degrees, diplomas or certificates vis-àvis other Universities on reciprocal basis within and
outside the country as per instructions of the State
Government, Government of India and University Grant
Commission;
(26) to raise, collect, subscribe and borrow with the approval of
the Governing Body whether on the security of the
University, money for the purpose of the University;
(27) to enter into, carry out, vary or cancel contracts;
(28) to make such provisions for integrated courses in different
disciplines in the educational programmes of the
University;
(29) to determine salaries, remunerations, honoraria to
teachers and employees of the University in accordance
with the norms specified by University Grants
Commission and other regulatory bodies; (30) to co-operate with an other University in and outside the
country, authority or any public or private body having in
view the promotion of purposes and objects similar to
those of the University for such purposes as may be
agreed upon on such terms and conditions as may from
time to time be specified;
(31) to create, amend and cancel the Rules and Regulations,
Statutes and ordinances for carrying out the objects of the
University in accordance with the provisions of the Act;
(32) to do all such things as may be necessary, incidental or
conducive to the attainment of all or any of the objects of
the University.
(33) to provide consultancy services; and
(34) The University shall have powers to get into collaborations
and agreements of articulation and progression with
reputed universities and institutions in India and abroad:
Provided that the University does not affiliate colleges
or institutions which are not owned and managed by the
University and established by other institution and
University.