Powers of the University.
The University shall have the following
powers, namely :––
(1) to provide for instruction including the method of correspondence
courses in such branches of learning as the University may time to
time determine, and to make provision for research, for the
advancement and dissemination of knowledge and for offering
Islamic, scientific, technical and other education of the highest
standards ;
(2) to confer honorary degrees or other academic distinctions in the
manner laid down in the Statutes ;
(3) to create such teaching, administrative and other posts as the
University may deem necessary, from time to time and to make
appointments thereto ;
(4) to appoint or recognize persons as Professors, Readers or Lecturers
or otherwise as teachers of the University ;
(5) to institute Awards, Fellowships, Scholarships, Exhibitions and
Prizes ;
(6) to establish and maintain Colleges and Halls, to recognize guide,
supervise and control Halls started by the Board and to withdraw
any such recognition ;
(7) to regulate and enforce discipline among students and employees
of the University and to take such disciplinary measures in this
regard as may be deemed necessary ;
(8) to make arrangements for promoting health and general welfare of
students and employees of the University ;
(9) to determine and provide for examinations for admissions into the
University ;
(10) to recognize for any purpose, either in whole or in part any
institution established and maintained by Board on terms and
conditions as may, from time to time, be prescribed and to withdraw
such recognition ;
(11) to co-operate with any other University, authority or association or
any other public or private body having in view the promotion of
purposes and objects similar to those of the University for such
purposes as may be agreed upon on such terms and conditions as
may, from time to time, be prescribed ;
(12) to enter into any agreement for incorporation in the University or
any other institution and for taking over its rights, properties and
liabilities and for any other purpose not repugnant to the Act ;
(13) to demand and receive payment of such fees and other charges as
may, from time to time, be prescribed ;
(14) to receive donations and to acquire, hold and manage any property
movable or immovable including trust or endowed property for the
purposes or objects of the University, and to invest funds in such
manner as the University may think fit ;
(15) to make provision for research and advisory services, and for the
purpose to enter into such arrangements with other institutions
or bodies as the University may deem necessary ;
(16) to provide for the printing, production and publication of research
and other work which may be issued by the University ;
(17) to borrow, with the approval of Board on security of the University
property, money for the purposes of the University ; and
(18) to do all such things as may be necessary, incidental or conducive
to the attainment of all or any of the objects of the University.