4. Powers of the University.-

The University shall have the following powers, namely:-

(1) to provide for instruction in such branches of learning as the University may think fit, and to make provision for research and for the advancement and dissemination of knowledge.

1 [(2) to hold examinations and to grant to, and confer degrees and other academic distinctions on, persons who-

(a) have pursued a course of study in the University or in any College, or

(b) are non-collegiate women students residing within the territorial jurisdiction of the University, or

(c) are teachers in educational institutions under conditions laid down in the Statutes and Ordinances and have passed the examinations of the University under like conditions,] 2[or]

2[(d) have pursued a course of study by correspondence, whether residing within the territorial jurisdiction of the University or not,] 3[or]

3[(e) have been registered by the University, subject to such conditions as may be laid down in the Statutes and Ordinances, as external candidates, being persons residing within the territorial limits to which the powers of the University extend,].

(3) to confer honorary degrees or other distinctions on approved persons in the manner laid down in the Statutes,

(4) to grant such diplomas to, and to provide such lectures and instruction for, persons not being members of the University, as the University may determine,

(5) to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine,

(6) to institute Professorships, Readerships, Lecturerships and any other teaching posts required by the University,

(7) to appoint or recognise persons as Professors, Readers or Lecturers, or otherwise as teachers of the University,

(8) to institute and award Fellowships, Scholarships, Exhibitions and Prizes 4 ***

5[(9) to maintain Colleges and Halls, to admit to its privileges Colleges not maintained by the University and to withdraw all or any of those privileges, and to recognize Halls not maintained by the University and to withdraw any such recognition,]

1[(9A) to declare, with the consent of the colleges concerned, in the manner specified by the Academic Council, colleges conducting courses of study in the Faculties of Medicine, Technology, Music or Fine Arts, as autonomous colleges: Provided that the extent of the autonomy which each such college may have, and the matters in relation to which it may exercise such autonomy, shall be such as may be prescribed by the Statutes;

(9B) to set up one or more College Administrative Councils for two or more colleges with such composition, powers and functions as may be laid down in the Statutes,]

(10) to demand and receive payment of such fees and other charges as may be authorized by the Ordinances,

(11) to supervise and control the residence and discipline of students of the University, and to make arrangements for promoting their health and general welfare,

2[(11A) to make grants from the funds of the University for assistance to forms of extramural teaching,]

3[(12) to make special arrangements in respect of the residence, discipline and teaching of women students,]

4[(12A) to acquire, hold, manage and dispose of property movable or immovable, including trust or endowed property, for the purposes of the University,

(12B) with the approval Of the Central Government, to borrow, on the security of University property, money for the purposes of the University,]

5 [(12C) to create administrative and ministerial and other necessary posts and to make appointments thereto, and]

(13) to do all such other acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University as a teaching and examining body, and to cultivate and promote arts, science and other branches of learning.

1. Subs. by Act 5 of 1952, s. 4, for clause (2).

2. Ins. by Act 61 of 1961, s. 2 (w.e.f. 1-2-1962).

3. Ins. by Act 35 of 1970, s. 2 (w.e.f. 20-6-1970).

4. The words "In accordance with the Statutes and the Regulations" omitted by Act 5 of 1952, s. 4.

5. Subs. by s. 4, ibid., for clause (9).