5. The University shall have the following powers, namely :-
(i) to provide for instruction in such branches of knowledge,
technology, vocations and professions as the University may determine
from time to time and to make provision for research ;
(ii) to plan and prescribe courses of study for degrees, diploma,
certificates or for any other purpose ;
(iii) to hold examinations and confer degrees, diplomas,
certificates or other academic distinctions or recognitions on persons
who have pursued a course of study or conducted research in the
manner laid down by the Statutes and Ordinances ;
(iv) to confer honorary degrees or other distinctions in the
manner prescribed ;
(v) to determine the manner in which distance education in
relation to the academic programmes of the University may be
organized ;
(vi) to institute professorships, readerships, lectureships and
other academic positions necessary for imparting instructions or for
preparing educational material or for conducting other academic
activities, including guidance, designing and delivery of course and
evaluation of the work done by the students, and to appoint persons to
such professorships, readerships, lectureships and other academic
positions ;
(vii) to co-operate with, and seek the co-operation of other
universities and institutions of higher learning, professional bodies
and organizations for such purposes as the University considers
necessary ;
(viii) to institute and award fellowship, scholarships, prizes and
such other awards for recognition of merit as the University may deem
fit.
(ix) to establish and maintain such regional centres as may be
determined by the University from time to time ;
(x) to establish, maintain or recognize Study Centres in the
manner prescribed.
(xi) to provide for the preparation of instructional materials,
including films, cassettes, tapes, video cassettes and other softwares ;
(xii) to organize and conduct refresher courses, workshops,
Seminars and other programmes for teachers, lesson writers,
evaluators and other academic staff ;
(xiii) to recognize examinations of or periods of study, whether
in full or 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 ;
(xiv) To make provision for research and development in
educational technology and related matters ;
(xv) to create administrative, ministerial and other necessary
posts and to make appointments thereto ;
(xvi) to receive benefications donations and gift and to acquire
old, maintain and dispose of any property movable or immovable
including trust and Government property, for the purposes of the
Univesity ;
(xvii) to borrow, with the approval of the State Government,
whether on the security of the property of the University or otherwise,
money for the purposes of University ;
(xviii) to enter into, carry out, vary or cancel contracts ;
(xix) to demand and receive such fees and other charges as may
be laid down by the Ordinances ;
(xx) to provide, control and maintain discipline among the
students and all categories of employees and to lay down the
conditions of service of such employees, including their codes of
conduct ;
(xxi) to recognize any institution of higher learning or studies
for such purposes as the University may determine and to withdraw
such recognition ;
(xxii) to appoint either on contract or otherwise Visit Professors,
Emeritus Professors consultants, fellows, scholars, artist course
writers and such other persons who may contribute to the
advancement of the objects of the University ;
(xxiii) to recognize persons working in other Universities,
institutions or organizations as teachers of the University on such term
and conditions as may be laid down by the Ordinances ;
(xxiv) to specify conditions for the admission of students
courses of study of the University which may include examination
evaluation and any other method of testing ;
(xxv) to make arrangements for the promotion of the general
health and welfare of the employees ;
(xxvi) to confer autonomous status on a college or a region
centre in the manner prescribed ;
(xxvii) to admit to its privileges any college in the State subject
to such conditions as may be prescribed :
Provided that no college shall be so admitted except with the
preapproval of the Chancellor ;
(xxviii) to do all such acts as may be necessary or incidental the
exercise of all or any of the powers of the University as a necessary and
conductive to the promotion of all or any of the objects of the
University ;