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 (d) have pursued a course of study by correspondence, whether residing
within the territorial jurisdiction of the University or not,] [3] [or] [4] [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 oilier teaching posts
required by the University, (7)?? ?to appoint or recognize persons as Professors,
Readers or Lecturers, or otherwise as teachers of the University, (8) ???to institute and award
Fellowships, Scholarships, Exhibitions and Prizes [5] [ * * *], [6] [(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 recognise Halls not maintained by the University and to
withdraw any such recognition,] [7] [(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 matter 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. [8] [(11A) to make grants from the funds of the University for
assistance to forms of extra-mural teaching,] [9] [(12) to make special arrangements in respect of the residence,
discipline and teaching of women students, [10] [(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 properly, money for the purposes of the University.] [11] [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. [STATE AMENDMENTS [Delhi [12] [In Section 4 (a)
in clause (2)- (i)
in sub-clause (c), the word "or" shall be
inserted at the end; (ii) after sub-clause (c), the following sub-clause shall be inserted,
namely:- "(d) have
pursued a course of study by correspondence, whether residing within the
territorial jurisdiction of the University or not"; (b) existing clause (12A) shall be re-numbered as -clause (12C) and before
clause (12C) as so re-numbered, the following clauses shall be inserted,
namely: -- "(12A) to
acquire, hold, mange .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,".] [13] [In Section 4 (i) in sub-clause (d) the word "or" shall be inserted at the end. (ii) after sub-clause (d), the following sub-clause shall be inserted,
namely: - "(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,".] [14] [In Section 4 The following clauses shall be inserted, namely:- "(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;".]]] (1) Save as otherwise provided in this Act, the powers of the University
conferred by or under this Act [15] [(other than those conferred by sub-clause (d) of clause (2) of
section 4)] shall not extend [16] [beyond the limits of the Slate of Delhi], and notwithstanding
anything in any other law for the time being in force,, no educational
institution beyond[17] [those limits] shall be associated with or admitted to any
privileges of the University: [18] [ * * * * *] [19] [(1A) Notwithstanding anything contained in sub-section (1), the
Central Government may, if it is of opinion that it is necessary or expedient
so to do in the public interest, direct, by order in writing, the University to
admit to its privileges any institution situated outside India and the
University shall be bound to comply with such direction.] (2) Notwithstanding anything in any other law for the time being in force,[20] [but subject to the provisions contained in the Jawaharlal Nehru
University Act, 1966 ,] no educational institution within the[21] [aforementioned limits] shall be associated in any way with or be
admitted to any privileges of any other University incorporated by law in the
States, and any such privileges granted by any such other University to any
educational institution within c [those limits] prior to the commencement of
this Act shall be deemed to be withdrawn on the commencement of this Act: Provided that
the Central Government may, by order in writing direct that the provisions of
this sub-section shall not apply in the case of any institution specified in
the order. [22] [Provided further that provisions of this sub-section shall not
apply in the case of any educational institution affiliated to the
IndraprasthaVishwavidyalaya incorporated under the IndraprasthaVishwavidyalaya
Act, 1998 (Delhi Act 9 of 1998),] [STATE AMENDMENTS [Delhi [23] [In Section 5 The words
"under this Act", the brackets, words and figure other than those conferred by dub-dense (d) of Clause' (2) of section 4)"
shall be inserted.] [24] [In Section 5 The following sub-sections shall be substituted, namely:- "(1A) Notwithstanding anything contained in sub-section (1), the
Central Government may, if it is of opinion that it is necessary or expedient
so to do in the public interest, direct, by order in writing, the University to
admit to its privileges any institution situated outside India and the
University shall be bound to comply with such direction.".]]] [25] [28. Statutes Subject to the
provisions of this Act, the Statutes may provide for all or any of the
following matters, namely:-- (a) the constitution, powers and duties of the Court, the Executive Council,
the Academic-Council, the Finance Committee and such other bodies as may be
deemed necessary to constitute from time to time. (b) the election and continuance in office of the members of the said
bodies, including the continuance in office of the first members, and the
filling of vacancies of members, and all other matters relative to those bodies
for which it may be necessary or desirable to provide; (c) the appointment, powers and duties of the officers of the University; (d) the constitution of a pension or provident fund and the establishment of
an insurance scheme for the benefit of the officers, teachers and other
employees of the University; (e) the conferment of honorary degrees; (f) the withdrawal of degrees, diplomas, certificates and other academic
distinctions; (g) the establishment and abolition of faculties, departments, halls,
colleges and institutions; (h) the conditions under which colleges and other institutions may be admitted
to the privileges of the University and the withdrawal of such privileges; [26] (hh) the extent of the autonomy which a college, declared as an
autonomous college under clause (9A) of section 4, may have and the matters in
relation to which such autonomy may be exercised; (hhh) the composition, powers and functions of college Administrative
Councils;] (i) the institution of fellowships, scholarships, studentships, exhibitions,
medals and prizes; and (j) all other matters which by this Acts are or may be provided for by the
Statutes.] [STATE AMENDMENTS [Delhi [27] [In Section 28 The following clauses shall be inserted, namely:- "(hh) the extent of the autonomy which a college, declared as an
autonomous college under clause (9A) of section 4, may have and the matters in
relation to which such autonomy may be exercised; (hhh) the composition, powers and functions of College Administrative
Councils;".]]] [28] [(1) On the commencement of the Delhi University (Amendment) Act,
1943, the Statutes of the University shall be those set out in the Schedule.] [29] [(2) The Executive Council may, from time to time, make new or
additional Statutes or may amend or repeal the Statutes: Provided
further that the Executive Council shall not make, amend or repeal any Statute
affecting the status, powers or constitution of any authority of the University
until such authority has been given an opportunity of expressing an opinion in
writing on the proposed changes, and any opinion so expressed shall be
considered by the Executive Council; Provided
further that except with the prior concurrence of the Academic Council, the
Executive Council shall not make, amend or repeal any Statute affecting all or
any of the following matters, namely:-- (i) the constitution, powers and duties of the Academic Council, and the
other powers which may be conferred, and duties which may be imposed, on the
Academic Council; (ii) the authorities responsible for organising recognised teaching in
connection with the University courses; (iii) the withdrawal of Degrees, Diplomas, Certificates, and other academic
distinctions; (iv) the establishment and abolition of Faculties, Departments, Halls,
Colleges and Institu?tions; (v) the conditions under which Colleges and other Institutions may be
admitted to the privileges of the University and the withdrawal of such
privileges; (vi) the institution of Fellowships, Scholarships, Studentships, Exhibitions,
Medals and Prizes; (vii) the extent of the autonomy which a college may have and the matters in
relation to which such autonomy may be exercised. (viii) the composition, powers and functions of College Administrative
Councils; and (ix) the conditions on the fulfillment of which the teachers of Colleges and
Institutions may be recognised as teachers of the University. (3) ???Every new Statute or
addition to the Statutes or any amendment or repeal of a Statute shall require
the previous approval of the Visitor who may sanction, disallow or return it to
the Executive Council for further consideration.] [STATE AMENDMENTS [Delhi [30] [In Section 29 The following sub-sections shall be substituted, namely:- "(2) The Executive Council may, from time to time, make new or
additional Statutes or may amend or repeal the Statutes: Provided that the Executive Council shall not make, amend or repeal any
Statute affecting the status, powers or constitution of any authority of the
University until such authority has been given an opportunity of expressing an
opinion in writing on the proposed changes, and any opinion so expressed shall
be considered by the Executive Council: Provided further that except with the prior concurrence of the Academic
Council, the Executive Council shall not make, amend or repeal any Statute
affecting all or any of the following matters, namely: - (i) the constitution, powers and duties of the Academic Council, and the
other powers which may be conferred, and duties which may be imposed on the
Academic Council; (ii) the authorities responsible for organising recognised teaching in
connection with the University courses; (iii) the withdrawal of Degrees, Diplomas, Certificates and other academic
distinctions; (iv) the establishment and abolition of Faculties, Departments, Halls,
Colleges and Institutions; (v) the conditions under which, Colleges and other Institutions may be
admitted to the privileges of the University and the withdrawal of such
privileges; (vi) the institution of Fellowships, Scholarships, Studentships, Exhibitions,
Medals and Prizes; (vii) the extent of the autonomy which a College may have and the matters in
relation to which such autonomy may be exercised; (viii) the composition, powers and functions of College Administrative
Councils; and (ix) the conditions on the fulfillment of which the teachers of Colleges and
Institutions may be recognised as teachers of the University. (3) Every new Statute or addition to the Statutes or any amendment or
repeal of a Statute shall require the previous approval of the Visitor who may
sanction, disallow or return it to the Executive Council for further
consideration.".]]] Every student
of the University [31] [(other than a student who pursues a course of study by correspondence)]
shall reside in a College or a Hall, or under such conditions as may be
prescribed by [32] [* * *] the Ordinances. [STATE AMENDMENTS [Delhi [33] [In Section 33 The brackets and words "(other than a student who pursues a course
of study by correspondence)" shall be inserted.]]] [1]
Substituted for the original clause (2) by the Delhi
University (Amendment) Act, (5 of 1952), Section. 4 (1-3-1952). [2]
Word or and clause (d) were inserted, by the Delhi University
(Amendment) Act, (5 of 1952), Section. 4 (1-3-1952), 1961 (61 of 1961). S. 2
(w.e.f. 1-2-1962) [3]
Inserted by the Delhi University (Amendment) Act (35
of 1970). Section 2 (w.r.e.f. 20-6-1970) [4]
Inserted by the Delhi University (Amendment) Act (35
of 1970). Section 2 (w.r.e.f. 20-6-1970) [5]
Words "in accordance with the Statutes and
Regulations" were omitted by the Delhi University (Amendment) Act (5 of
1952). Section. 4 (1-3-1952). [6]
Substituted for the original clause (9). by the Delhi
University (Amendment) Act (5 of 1952). Section. 4 (1-3-1952). [7]
Clauses 9-A and 9-13 inserted by the Delhi University
(Amendment) Act (48 of 1972). Section. 2 (22-6-72) [8]
Clauses (12) and (12-A) were substituted for the
original clause (12) by the Delhi University (Amendment) Act (5 of 1952).
Section. 4(1-3-1952). [9]
Clauses (12) and (12-A) were substituted for the
original clause (12) by the Delhi University (Amendment) Act (5 of 1952).
Section. 4(1-3-1952). [10]
Inserted by the Delhi University (Amendment) Act (61
of 1961) Section. 2 (w.e.f. 1-2-1962). [11]
Inserted by
Delhi University (Amendment) Act, 1961. [12]
Inserted by Delhi
University (Amendment) Act, 1961. [13]
Inserted by Delhi University (Amendment) Act, 1970. [14]
Inserted by Delhi University (Amendment) Act, 1972. [15]
Inserted by the Delhi University (Amendment) Act, 1961
(61 of 1961), Section. 3. (w.e.f 1-2-1962) [16]
Substituted for the words "beyond a radius of ten
miles from the Convocation hall of the University", by the Delhi
University (Amendment) Act, 1961 (61 of 1961), Section. 3. (w.e.f 1-2-1962),
1952) (5 of 1952). Section.5 (1-3-1952). [17]
Substituted for "that limit", by the Delhi
University (Amendment) Act, 1961 (61 of 1961), Section 3. (w.e.f 1-2-1962),
1952) (5 of 1952). Section.5 (1-3-1952). [18]
Proviso was omitted, by the Delhi University
(Amendment) Act, 1961 (61 of 1961), Section. 3. (w.e.f 1-2-1962), 1952) (5 of
1952). Section.5 (1-3-1952). [19]
Inserted by the Delhi University (Amendment) Act (27
of 1981) Section. 2 (w.r.e.f. 9-6-81). [20]
Inserted by the Jawaharlal Nehru University Act (53 of
1966), Section. 27, (w.e.f. 22-4-1969). [21]
Substituted for the words "aforementioned
limit", by the Jawaharlal Nehru University Act (53 of 1966), Section. 27,
(w.e.f. 22-4-1969). [22]
Inserted by The Delhi University (Amendment) Act, 2002
w.e.f. 12.08.2002. [23]
Inserted by Delhi University (Amendment) Act, 1961. [24]
Substituted by Delhi University (Amendment) Act,
1981. [25]
Substituted for the former section 28 by the Delhi
University (Amendment) Act. 1952 (5 of 1952), Section. 16 (1-3-1952). [26]
Clauses (hh) and (hhh) inserted by the Delhi
University (Amendment) Act (48 of 1972). Section.3(22-6-1972). [27]
Inserted by Delhi University (Amendment) Act, 1972. [28]
Substituted for the original sub-section (1) by the
Delhi University (Amendment) Act, 1943 (24 of 1943). Section.9 (10-9,1943). [29]
Substituted by Delhi University (Amendment) Act,
1972. [30]
Substituted by Delhi University (Amendment) Act,
1972. [31]
Inserted by the Delhi University (Amendment) Act, 1961
(61 of 1961), Section. 4 (w.e.f. 1-2-1962). [32]
The words "the Statutes and" were omitted,
by the Delhi University (Amendment) Act, 1952 (5 of 1952), Section. 20
(1-3-1952). [33]
Inserted by Delhi University (Amendment) Act, 1961.DELHI UNIVERSITY ACT, 1922 (DELHI AMENDMENT)