Central Universities Act, 2009

6. Powers of University. -

1.   The University shall have the following powers, namely:-

  i.   to provide for instructions in such branches of learning like natural sciences, social sciences, humanities, engineering, technology and medicine as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge;

  ii.   to grant, subject to such conditions as the University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on, persons, on the basis of examinations, evaluation or any other method of testing, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

  iii.   to organise and to undertake extramural studies, training and extension services;

  iv.   to confer honorary degrees or other distinctions in the manner prescribed by the Statutes;

  v.   to provide facilities through the distance education system to such persons as it may determine;

  vi.   to institute Principal ships, Professorships, Associate Professorships, Assistant Professorships and other teaching or academic positions, required by the University and to appoint persons to such Principal ships, Professorships, Associate Professorships, Assistant Professorships or other teaching or academic positions;

  vii.   to recognize an institution of higher learning for such purposes as the University may determine and to withdraw such recognition;

  viii.   to appoint persons working in any other University or academic institution, including those located outside the country, as teachers of the University for a specified period;

  ix.   to create administrative, ministerial and other posts and to make appointments thereto;

  x.   to co-operate or collaborate or associate with any other University or authority or institution of higher learning, including those located outside the country, in such manner and for such purposes as the University may determine;

  xi.   to establish such centres and specialised laboratories or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects;

  xii.   to institute and award fellowships, scholarships, studentships, medals and prizes;

  xiii.   to establish and maintain Colleges, Institutions and Halls;

  xiv.   to make provision for research and advisory services and for that purpose to enter into such arrangements with other institutions, industrial or other organisations, as the University may deem necessary;

  xv.   to organise and conduct refresher courses, workshops, seminars and other programmes for teachers, evaluators and other academic staff;

  xvi.   to appoint on contract or otherwise visiting Professors, Emeritus Professors, Consultants and such other persons who may contribute to the advancement of the objects of the University;

  xvii.   to confer autonomous status on a College or an Institution or a Department, as the case may be, in accordance with the Statutes;

  xviii.   to determine standards of admission to the University, which may include examination, evaluation or any other method of testing;

  xix.   to demand and receive payment of fees and other charges;

  xx.   to supervise the residences of the students of the University and to make arrangements for promoting their health and general welfare;

  xxi.   to lay down conditions of service of all categories of employees, including their code of conduct;

  xxii.   to regulate and enforce discipline among the students and the employees, and to take such disciplinary measures in this regard as may be deemed by the University to be necessary;

  xxiii.   to make arrangements for promoting the health and general welfare of the employees;

  xxiv.   to receive benefactions, donations and gifts and to acquire, hold and manage, and to dispose of, with the previous approval of the Central Government, any property, movable or immovable, including trust and endowment properties, for the purposes of the University;

  xxv.   to borrow, with the previous approval of the Central Government, on the security of the property of the University, money for the purposes of the University; and

  xxvi.   to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of its objects.

1.  

2.   In exercising its powers referred to in sub-section (1), it shall be the endeavour of the University to maintain an all-India character and high standards of teaching and research, and the University shall, among other measures which may be necessary for the said purpose, take, in particular, the following measures, namely:-

  i.   admission of students and recruitment of faculty shall be made on all-India basis;

  ii.   admissions of students shall be made on merit, either through Common Entrance Tests conducted individually by the University or in combination with other Universities, or on the basis of marks obtained in the qualifying examination in such courses where the intake of students is small;

  iii.   inter-University mobility of faculty, with portable pensions and protection of seniority, shall be encouraged;

  iv.   semester system, continuous evaluation and choice-based credit system shall be introduced and the University shall enter into agreements with other Universities and academic institutions for credit transfer and joint degree programmes;

  v.   innovative courses and programmes of studies shall be introduced with a provision for periodic review and restructuring; (vi) active participation of students shall be ensured in all academic activities of the University, including evaluation of teachers;

  vi.   accreditation shall be obtained from the National Assessment and Accreditation Council or any other accrediting agency at the national level; and

  vii.   e-governance shall be introduced with an effective management information system.

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