5. The powers and functions of the University shall be:-
(i) to administer and manage the University and such centres
for research, education and instruction as are necessary for
the furtherance of the objectives of the University;
(ii)
1[to affiliate such colleges and other institutions, not
being the college and institutions imparting, teaching and
training in medical and allied sciences in the state] who, in
addition to routine branches of knowledge provide special
education as per norms of the rehabilitation Council of India,
as the University may deem fit, hold examinations and to confer
degrees and grant diplomas or certificates and other academic
distinctions to such conditions as the University may
determine. The affiliation can be withdrawn subject to violation
of the above conditions ;
(iii) to provide for instructions in such branches of
knowledge of learning pertaining to disability, as the
University may deem fit and to make provision for research
and for the advancement and dissemination of knowledge of
disability.
(iv) to sponsor and undertake research in all aspects
disability and social development;
(v) to prescribe qualifications and to regulate the admission
of students to the University for a course of study for a
degree or a diploma;
(vi) to organise and undertake extra mural teaching and
extension services;
(vii) to hold examination and to grant diplomas or
certificates, and to confer degrees and other academic
distinctions on persons subject to such conditions as the
University may determine and to withdraw any such
diplomas, certificates. degree or other academic distinctions
for good and sufficient cause;
(viii) to confer honorary degree or other distinctions in such,
manner as may be prescribed;
(ix) to fix, demand and receive fees and other charges.
(x) 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
any such place of residence;
(xi) to supervise and control the residence, and to regulate
the discipline, of the students of the University and to make
arrangements or promoting their health;
(xii) to make arrangements in respect of the residence,
discipline and teaching of students;
(xiii) to create academic, technical, administrative,
ministerial and other post with the prior approval of the
State Government;
(xiv) to regulate and enforce discipline among the
employees of the University and to take such disciplinary
measures as may be deemed necessary;
(xv) to institute professorships, readerships, Assistant
Professorships, and any other teaching, academic or
research posts required by the University with the prior
approval of the State Government;
(xvi) to appoint persons as professors, readers, Assistant
Professors or otherwise as teachers and research scholars of
the University;
(xvii) to institute and award fellowships, scholarship, prizes
and medals;
(xviii) to provide for printing, reproduction and reparation of
research and other works and to organize exhibitions;
(xix) to co-operate with and any other organization n the
matter of education, training and research in disability,
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;
(xx) to co-operate with institutions of higher learning in any
part of the world having object is wholly or partially
similar to those of the University. by exchange of teachers
and scholars and generally in such manner as may be
conducive to the common object;
(xxi) to regulate the expenditure and to manage the accounts
of the University;
(xxii) to establish and maintain, within the premises of the
University or elsewhere, such class rooms 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;
(xxiii) to receive grants, subventions, subscriptions,
donations, and gifts for the purpose of the University and
consistent with the objectives for which the University is
established;
(xxiv) 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,
on such terms and conditions as it may think fit and proper,
and to construct, or to alter and maintain, any such building
or works;
(xxv) to sell, exchange, lease or otherwise dispose of all or
any portion of the properties of the University, movable or,
immovable, on such terms as it may deem fit and proper
without prejudice to the interest and activities of the
University;
Provided that where the properties have been created
with the financial assistance of the State or the Central
Government prior approval of the State Government shall be
necessary,
(xxvi) 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;
(xxvii) to execute conveyances transfer, re-conveyances,
mortgages, leases, licenses 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 with prior approval of the
State Government;
(xxviii) to appoint in order to execute an instrument or
transact any business of the University, any person as it may
deem fit;
(xxix) to enter into any agreement with Central Government,
State Government, the University Grants Commission or
other authorities for receiving grants;
(xxx) to raise and borrow money on bonds, mortgages,
promissory notes or other obligations or securities, funded 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 deem 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;
(xxxi) to invest the funds of the University or fund entrusted
to the University in or upon such securities and in such
manner as it may deem fit and from time to time transpose
any investment;
(xxxii) 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 by the
statures, such as pension, insurance, provident fund and
gratuity as it may deem fit and to make such grants as it may
think fit for the benefit of any employees of the University
and to aid in establishment and support of the associations,
institutions, funds, trusts and conveyance calculated to
benefit the staff and the students of the University.
(xxxiii) to do all such other Ordinances and things as the
University may consider necessary, conducive or incidental
to the attainments or enlargements of all or any of its
objectives.
1. Subs. by Schedule of U.P. Act No. 42 of 2018.