The Powers and Functions of the University shall be,-
(i) to administer and manage the University and such centers for research,
education and instruction as are necessary for the furtherance of the objects of the
University;
(ii) to provide for instruction in such branches of knowledge or learning
pertaining to law, as the University may think fit and to make provision for research and
for the advancement and dissemination of knowledge of law;
(iii) to organize and undertake extra moral teaching and extension services;
(iv) to hold examinations and to grant diplomas or certificates, and to confer
degrees and other academic distinctions on persons subject to such condition as the
University may determine and to withdraw any such diplomas; certificates degrees or
other academic distinctions for good and sufficient cause;
(v) to confer honorary degrees or other distinction in the manner laid down in
the regulations;
(vi) to fix, demand and receive fees and other charges;
(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 any such place of residence;
(viii) to establish such special centers, specialized study centers or other units
for research and instruction as are, in the opinion of the University necessary for the
furtherance of its objects;
(ix) to supervise and control the residence and to regulate the discipline of the
students of the University and to make arrangements for promoting their health;
(x) to make special arrangements in respect of the residence, discipline and
teaching of women students;
(xi) to create academic, technical, administrative, ministerial and other posts in
the University with the approval of the Government 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, part- time lecturerships, and any other teaching, academic or research
posts required by the University;
(xiv) to make rules and regulations for appointment of persons as professors,
associate professors, assistant professors, part-time lecturers or otherwise as teachers
and researchers of the University;
(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 organization in the matter of education,
training and research in law, justice, 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 of the world having
objects wholly or partially similar to those of the University by exchange of teachers and
generally in such manner as may be conducive to the common objects;
(xx) to regulate the expenditure and to manage the accounts of the University;
(xxi) to advance the professional education and also to provide adequate
orientation and training to judicial officers and others who are involved in the
administration of Justice;
(xxii) to impart training and conduct refresher courses for law teachers, Judicial
officers, advocates and other persons in legal field;
(xxiii) to spread and promote legal literacy and legal awareness among citizens
at urban and rural level;
(xxiv) to provide legal aid to needy persons at pre-litigation and litigation stage;
(xxv) to undertake research of ancient scriptures and ancient legal system in
India and explore their usefulness in the administration of Justice in modern India;
(xxvi) to develop teaching and research of such religious texts on which the
modern law and the concept of non- violence and peace is based and to explore their
usefulness in the administration of justice in modern India;
(xxvii) to publish research studies, treatises, books, periodicals, reports and
other literature relating to law and other fields;
(xxviii) to establish and maintain within the University premises 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.
(xxix) to receive grants, subventions, subscriptions, donations and gifts for the
purpose of University consistent with the objectives for which the University is
established;
(xxx) 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 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;
(xxxi) 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 think fit
and proper without prejudice to the interest and activities of the University;
(xxxii) to draw and accept, to make and endorse, to discount and negotiate,
promissory notes, Bills of exchange, cheques or other negotiable instruments;
(xxxiii) to execute conveyances, transfers, reconveyances, 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;
(xxxiv) to appoint in order to execute an instrument or transact any business of
the University, any person as it may deem fit;
(xxxv) to enter into any agreement with the Central Government, State
Governments, the University Grants Commission or other persons and Societies for
receiving grants.;
(xxxvi) to accept grants of money, securities or property of any kind on such
terms as it may deem expedient;
(xxxvii) to raise and borrow money on bonds, mortgages, promissory notes or
other obligations or securities founded or based upon 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;
(xxxviii) to invest the funds of the University or money 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;
(xxxix) to make such regulations as may, from time to time, be considered necessary for
regulating the affairs and the management of the University and to alter, modify and to
rescind them;
(xL) to make provisions for pension, insurance, provident fund and gratuity for
the benefit of the academic, technical, administrative, ministerial and other staff, in
such manner and subject to such conditions as may be prescribed by the regulations, as
it may deem fit and to make such grants as it may think fit for the benefit of employees
of the University and to aid in establishment and support of the association, institutions,
funds, trusts and conveyance calculated to benefit the staff and the students of the
University;
(xLi) to delegate all or any of its powers to the Vice- Chancellor of the University
or any committee or any sub-committee or to any one or more members of its body or
its officers; and
(xLii) 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 one of them.