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 Statutes ;
(3) to create such teaching, administrative and other posts as the
University may deem necessary, from time to time and to make
appointments thereto ;
1[(4) to appoint or recognise persons as Professors, Associate
Professors or Assistant Professors or Lecturers or otherwise as
teachers of the University ;]
(5) to institute an award, Fellowships, Scholarships, Exhibitions
and prizes ;
2[(6) to establish and maintain Faculty or Schools and Halls, to
recognise, guide, supervise and control Halls set up by Shri
Mata Vaishno Devi Shrine Board and to withdraw any such
recognition ;]
(7) to regulate and 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 Shri Mata Vaishno Devi
Shrine Board 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 Shri Mata Vaishno Devi Shrine
Board 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.
1. Clause (4) substituted by S.O. 1129(E) dated 31.03.2020.
2. Clause (6) substituted ibid.