The University shall have the following powers, namely:--
(1) to provide for instructions in such branches of learning as the University may, from time totime, determine and to make provision for research and for the advancement and dissemination ofknowledge;
(2) to grant, subject to such conditions as the University may determine, diplomas or certificatesto, and confer degrees and other academic distinctions on the basis of examinations, evaluation or anyother method of testing, on persons, and to withdraw any such diplomas, certificates, degrees or otheracademic distinctions for good and sufficient cause;
(3) to organise and to undertake extra-mural studies and extension services;
(4) to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;
(5) to provide instruction, including correspondence and such other courses, to such persons asare not members of the University, as it may determine;
(6) to institute Principalships, Professorships, Readerships, Lecturerships, and other teaching oracademic posts required by the University and to appoint persons to such Principalships,Professorships, Readerships, Lecturerships or other posts;
(7) to recognise an Institution of higher learning for such purposes as the University maydetermine and to withdraw such recognition;
(8) to recognise persons working in any recognised institution or in any Institution associatedwith the University for imparting instruction or supervising research or both, and to withdraw suchrecognition;
(9) to appoint persons working in any other University ororganisation as teachers of theUniversity for a specified period;
(10) to create administrative, ministerial and other posts and to make appointments thereto;
(11) to co-operate or collaborate or associate with any other University or authority or institutionof higher learning in such manner and for such purposes as the University may determine;
(12) to establish such campuses, special centres, specialised laboratories or other units forresearch and instruction as are, in the opinion of the University, necessary for the furtherance of itsobjects;
(13) to institute and award fellowships, scholarships, studentships, medals and prizes;
(14) to establish and maintain Colleges, Institutions and Halls;
(15) to make provision for research and advisory services; and for that purpose to enter into sucharrangements with other Institutions or bodies as the University may deem necessary;
(16) to declare a College an Institution or a Department as an autonomous College or Institutionor Department as the case may be;
(17) to determine standards for admission into the University, which may include examination,evaluation or any other method of testing;
(18) to demand and receive payment of fees and other charges;
(19) to supervise the residences of the students of the University and to make arrangements forpromoting their health and general welfare;
(20) to make special arrangements in respect of women students as the University may considerdesirable;
(21) to regulate and enforce discipline among the employees and students of the University andtake such disciplinary measures in this regard as may be deemed by the University to be necessary;
(22) to make arrangements for promoting the health and general welfare of the employees;
(23) to receive donations and to acquire, hold, manage and dispose of any property, movable orimmmovable, including trust and endowment properties for the purposes of the University;
(24) to borrow, with the approval of the Central Government, on the security of the property ofthe University, money for the purposes of the University;
(25) to do all such other acts and things as may be necessary, incidental or conducive to theattainment of all or any of the objects of the University.