6. Powers of University.-

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

(i) to provide for instructions in such branches of learning including Sanskrit and Sanskrit traditional subjects, as may be specified in the Statute or as may be determined by the University, from time to time, and to make provisions for research and advancement and dissemination of knowledge;

(ii) to grant,subject to such condition asthe University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on, persons on the basis of examination, 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 undertake extramural studies, training, extension services and such other measures for the promotion of Sanskrit education;

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

(v) to provide facilities of teaching and learning through the distance education system or online mode, as it maydetermine;

(vi) to provide for education not only at University or College level leading to excellence and innovations in various branches of knowledge as may be deemed fit, but continue to provide education to schools already affiliated to the University;

(vii) to provide facilities for imparting higher education in such branches of learning, including Indian philosophy, Pali-Prakrit, Sanskrit literature, Yoga, Ayurveda and Naturopathy, as the University may determine;

(viii) to institute Principalships, Professorships, Associate Professorships, Assistant Professorships and other teaching or academic positions, required by the University and to appoint persons for such Principalships, Professorships, Associate Professorships, Assistant Professorships or other teaching or academic positions;

(ix) to recognise an institution of higher learning for such purposes as the University may determine and to withdraw such recognition;

(x) to appoint persons working in any other University or academic institution as teachers of the University in accordance with the Statutes;

(xi) to create administrative, ministerial and other posts and to make appointments thereto, on regular basis as well as engagement on short-term basis in accordance with the Statutes;

(xii) to co-operate, 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;

(xiii) to establish, maintain, affiliate, recognise Colleges, Institutions and 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;

(xiv) to institute and award fellowships, scholarships, studentships, medals and prizes; (xv) to make provision for research and consultancy or advisory services, and for that purpose, to enter into such arrangements with other Universities, Institutions or bodies, as the University may deem necessary;

(xvi) to organise and conduct refresher courses, workshops, seminars and other programmes for teachers, evaluators and other academic and non-academic staff;

(xvii) to appoint on contract or otherwise Visiting Professors, Emeritus Professors, Consultants, Professionals, Advocates, Counsels, Specialists and such other persons who may contribute to the advancement of the objects of the University;

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

(xix) to determine standards and eligibilities for admission to the University, which may include examination, evaluation or any other method of testing;

(xx) to demand and receive payment of fees and other charges in accordance with the Statutes;

(xxi) to supervise or cause to supervise the residences of the staff, faculty and students of the University and to make arrangements for promoting their health and general welfare;

(xxii) to lay down conditions of service of all categories of employees, including their code of conduct;

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

(xxiv) make special arrangements in respect of women, children and persons, with disabilities as the University may consider desirable;

(xxv) to accept benefactions, donations, gifts in cash or kind for furtherance of the objects of the University, 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;

(xxvi) to borrow, with the prior approval of the Central Government, on the security of the property of the University, money for the purpose of the University;

(xxvii) to establish new Campuses in India and also off-shore campus or Centre of the University with the prior permission of the Central Government as per the procedure established thereof;

(xxviii) to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

(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 onall-India basis;

(ii) admissions of students shall be made on merit, either through Common Entrance Tests conducted individually by the University or in combination withother 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, choice-based credit system or any other ancient, traditional or modern appropriate system as may be deemed to be fit and proper shall be introduced and the University shall enter into agreements with other Universities and academic institutions for credit transfer and joint degree programmes;

(v) ancient traditional teaching system including Gurukulas and Vedashalas shall be adopted in such areas and conditions as may be determined by the Executive Council.

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