Powers and functions of the University.
The powers and functions of the University shall be:-
(i) to administer and manage the University and such
centres for study, research, education and instructions as
are necessary in furtherance of the objects of the University;
(ii) to provide for instruction in all branches of
knowledge or learning pertaining to law and allied subjects
as the University may deem fit;
(iii) to make provisions for research and for the
advancement and dissemination of knowledge of law;
(iv) to institute degrees, titles, diplomas, certificates
and other distinctions;
(v) to hold examinations and to confer degrees, titles,
diplomas and other academic distinctions on persons
subject to such conditions as the University may determine
and to withdraw any such degrees, titles, diplomas and
other academic distinctions subject to such conditions as
the University may determine;
(vi) to fix, demand and receive fees and other charges
as may be prescribed;
(vii) to institute and maintain halls and hostels and to
recognise places of residence for the students of the
University and to withdraw such recognition accorded to
any such place of residence;
(viii) to establish special centres, specialised study
centers or other units for research and instructions as are in
the opinion of the University necessary in furtherance of its
subjects;
(ix) to supervise and control the residence and to
regulate the discipline of the students and staff of the
University and to make arrangements for promoting their
health and general welfare;
(x) to make such arrangements in respect of residence,
discipline and teaching of women students;
(xi) to create academic, technical, administrative,
ministerial and other posts and to make appointments
thereto;
(xii) to regulate and enforce discipline among the
employees of the University and to take such disciplinary
measures as may be deemed necessary;
(xiii) to institute professorships, associate
professorships, assistant professorships, readerships,
lecturerships and any other teaching, academic or research
posts required by the University;
(xiv) to appoint persons as professors, associate
professors, assistant professors, readers, lecturers or
otherwise as teachers and researchers of the University and
as other classes of employees;
(xv) to institute and award Fellowships, Scholarships,
Prizes and Medals;
(xvi) to provide for printing, reproduction and
publication of research and other works and to organise
exhibitions;
(xvii) to sponsor and undertake research in all aspects
of law, justice and social development;
(xviii) to co-operate with any other organisations in the
matter of education, training and research in law, justice,
social development and allied subjects for such purposes as
may be agreed upon on such terms and conditions as the
University may from time to time determine;
(xix) to co-operate with institutions of higher learning in
any part of the world having objects wholly or otherwise
similar to those of the University by exchange of teachers
and scholars and generally in such manner as may be
conducive to the common objects;
(xx) to regulate the expenditure and to manage the
accounts of the University;
(xxi) to establish and maintain within the premises of
the University or elsewhere such schools, colleges and
study halls as the University may consider necessary and
adequately furnish the same and to establish and maintain
such libraries and reading rooms as may appear convenient
or necessary for the University;
(xxii) to receive grants, subventions, subscriptions,
donations and gifts for the purposes of the University
consistent with the objects for which the University is
established;
(xxiii) to purchase, take on lease, or accept as gifts, or
otherwise any land or building or works, which may be
necessary or convenient for the purpose of the University
and on such terms and conditions as it may think fit and
proper and to construct or alter and maintain any such
building or works;
(xxiv) to sell, exchange, lease or otherwise dispose of
all or any portion of the properties of the University, movable
or immovable, on such terms and conditions as it may think
fit and proper without prejudice to the interests and activities
of the University;
(xxv) to draw and accept, to make and endorse, to
discount, and negotiate Government of India and other
promissory notes, bills of exchange, cheques or other
negotiable instruments;
(xxvi) to execute conveyances, transfers,
reconveyances, mortgages, leases, licences and
agreements in respect of property, movable or immovable including Government securities belonging to the University
or to be acquired for the purpose of the University;
(xxvii) to appoint in order to execute an instrument or
transact any business of the University any person as it may
deem fit;
(xxviii) to give up and cease from carrying on any
classes or departments of the University;
(xxix) to enter into any agreement with the Central
Government, State Government, the University Grants
Commission or other authorities for receiving grants;
(xxx) to accept grants of money, securities or property
of any kind or description on such terms and conditions as
may be deemed expedient;
(xxxi) 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, and to repay and redeem any
money borrowed or debt made;
(xxxii) to invest the funds of the University or moneys
entrusted to the University in or upon such securities or
deposits and in such manner as it may deem fit and from
time to time transpose any investments;
(xxxiii) to make such Statutes, Regulations and other
instruments as may, from time to time, be considered
necessary for regulating the affairs and the management of
the University and its properties and to alter, modify and, to
rescind them;
(xxxiv) to constitute for the benefit of the academic,
technical, administrative and other staff, in such manner and
subject to such conditions as may be prescribed, pension,
insurance, provident fund and gratuity and other schemes
as it may deem fit and to make such grants as it may think fit
for the benefit of the staff of the University and to aid in the
establishment and support of associations, institutions,
funds and trusts for the benefit of the staff and the students
of the University; and
(xxxv) to do all such other acts and things as the
University, may consider necessary, conducive or incidental
to the attainment or enlargement of the aforesaid objects or
any of them.