The University shall have the following powers
and duties, namely:-
(i) to make provision for research and for the advancement and dissemination of
knowledge, and generally to cultivate and promote the technical education and
other branches of learning and culture and their interdisciplinary areas;
(ii) to provide for establishment, on the University campus, of autonomous
institutions like inter-university centres, research laboratories, modern
instrumentation centres and like centres of learning, set up by the Central
Government or State Government and university grants Commission or
AICTE, which may be used by a University or college or group of universities
or colleges or industries or any Non-Government Organization;
(iii) to admit students to the various courses of study of the University and to
conduct examinations or tests and lay down conditions in respect thereof;
(iv) to institute and award degrees, post-graduate diplomas, post-senior secondary
diplomas, certificates and other academic distinctions on the basis of
examination or by other tests or otherwise;
(v) to hold examinations and confer degrees and post-graduate diplomas and
award post-senior secondary diplomas and certificates and other academic
distinctions to, and on, persons, who-
(a) have pursued a course of study in the University, constituent or
affiliated college or institutions; or
(b) have carried on research in the University, constituent or affiliated
colleges or institutions;
(vi) to confer honorary degrees or other academic distinctions as prescribed by the
Statutes;
(vii) to lay down the conditions of affiliation of course or colleges and recognition
of institutions taking into account the credibility of the Management and the
norms of academic performance of institution, faculties and subjects, as may
be laid down, from time to time, and satisfy itself by periodical assessment or
otherwise that those conditions are fulfilled;
(viii) to designate a University Department, constituent college, affiliated college or
institution, as an autonomous University Department, constituent college,
affiliated college or institution, as the case may be, in accordance with the
guidelines, if any, laid down by the University Grants Commission or AICTE;
(ix) to monitor and evaluate the academic performance of affiliated colleges and
recognized institutions for affiliation and periodical accreditation;
(x) to inspect, where necessary, affiliated colleges and recognized institutions
through suitable machinery established for the purpose, and take measures to
ensure that proper standards of instruction, teaching and training are
maintained by them, and adequate library, laboratory, hospital, workshop and
other academic facilities are provided for;
(xi) to hold and to manage trusts and endowments and institute and award
fellowships, travelling fellowships, scholarships, studentship medals and
prizes for teachers and students of the University and colleges;
(xii) to co-operate or collaborate with any other University, institution, authority or
organization for research and advisory services and for such purposes to enter
into appropriate arrangement with other universities, institutions, authorities,
or organizations to conduct certain courses as the situation may demand;
(xiii) to rescind affiliation granted to colleges;
(xiv) to explore the possibilities of augmenting the resources of the University by
exploring or innovation activities such as research and development,
consultancy, training programmes and providing services for different clients
from industry, trade or any other Non-Government Organizations;
(xv) subject to any other law for the time being in force, to undertake academic
collaboration programmes with universities and institutions abroad, with the
approval of the State Government;
(xvi) to receive funds for collaboration programmes from foreign agencies subject
to any Act, rules and regulations of the Central Government and State
Government in that behalf;
(xvii) to lay down for University teachers, service conditions including code of
conduct, workload, norms of performance appraisal, and such other
instructions or directions as, in the opinion of the University, may be
necessary in the interest of academic standard;
(xviii) to undertake development programmes in technical education, research,
consultancy- based projects and training programmes for outside agencies, by
charging fees, so as to generate resources;
(xix) to fix, demand and receive or recover such fees and other charges as may be
regulated by the Statutes, from time to time;
(xx) to establish, maintain and manage various Departments as may be necessary to
fulfil the objects of the university;
(xxi) to do all such other acts and things as may be necessary for or incidental or
conducive to the attainment of all or any of its objects;
(xxii) to comply with and carry out any directives issued by the State Government
from time to time, with reference to above powers, duties and responsibilities
of the University.