Section 22 in Karnataka State Open University Act, 1992
22. Statutes.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters namely :-(a)the manner of appointment of the Vice-Chancellor or the term of his appointment, the emoluments and other conditions of his service and the powers and functions that may be exercised and performed by him;(b)the manner of appointment of Registrar, Registrar of Examination, the Finance Officer and other officers, the emoluments and other conditions of their service and the powers and functions that may be exercised and performed by each of the officers;(c)the terms of office of the members of the authorities, their daily and travelling allowances and the powers and functions that may be exercised and performed by such authorities;(d)the appointment of teachers and other employees of the University, their emoluments and their conditions of service;(e)the constitution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the employees of the University;(f)the principles covering the seniority of service of employees of the University;(g)the procedure in relation to any appeal or application for review by any employee or student of the University against the action of any officer or authority of the University, including the time within which such appeal or application for review shall be preferred or made;(h)the procedure for the settlement of disputes between the employees or students of the University, and the University;(i)the conferment of autonomous status on colleges and Study Centres;(j)the allocation and disbursement of grants to colleges and institutions;(k)the conditions that are required to be fulfilled for admission of the colleges to the privileges of the University;(l)all other matters which by this Act are to be, or may be provided for by the statutes.
