The powers and the
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 instructions 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 including through continuing
education programmes ;
(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 recognize places
of residence for the students of the University and to withdraw
such recognition accorded to such place of residence ;
(viii) to establish special centres, specialized study centres or other units
for research and instructions as are, in the opinion of the University,
necessary in furtherance of its objects ;
(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, lectureships 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 teaching 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 organize exhibitions ;
(xvii) to sponsor and undertake research in all aspects of law, justice and
social development ;
(xviii) to co-operate with any other organizations in the matter of
education, training and research in law, justice and 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 accounts of the
University ;
(xxi) to establish and maintain within the premises of University or
elsewhere such schools, colleges or study halls as the University
may consider necessary and adequately furnish the same 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 purpose of the University consistent with the objects for
which University is established ;
(xxiii) to purchase, take on lease, 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, moveable 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 execute conveyances, transfers, re-conveyances, mortgages,
licenses and agreements in respect of property, moveable or
immovable including Government securities belonging to the
University or to be acquired for the purpose of the University ;
(xxvi) to appoint in order to execute an instrument or transact any business
of the University any person as it may deem fit ;
(xxvii) to give up and cease from carrying on any classes or departments
of the University ;
(xxviii) to enter into any agreement with Central Government,
1[State
Government], the University Grants Commission or other
authorities for receiving grants ;
(xxix) to accept grant of money, securities or property of any kind or
description on such terms and conditions as may be deemed
expedient ;
(xxx) 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 ;
(xxxi) to invest the funds of the University or moneys entrusted to
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 ;
(xxxii) to make such Statutes, Regulations and other instruments as may,
from time to time, be considered necessary for regulating the affairs
and management of the university and its properties and to alter,
modify and rescind them ;
(xxxiii) 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 ;
(xxxiv) to confer honorary degrees and other distinctions in the manner
laid down in the regulations ;
(xxxv) to delegate all or any of its powers to the Vice-Chancellor or any
committee or to any one or more members of its body or its officers ;
(xxxvi) 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.
1. Now Government of the Union territory of Jammu and Kashmir.