Section 39 in Dr. Babasaheb Ambedkar Technological University Act, 2014
39. 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 authorities of the University;(b)the constitution, powers and duties of the officers of the University;(c)the emoluments and other conditions of service of the Vice- Chancellor and his powers and duties;(d)the designations, qualifications, methods of recruitment, pay, allowances and other conditions of service of various categories of employees of the University and their powers and duties;(e)the constitution, re-constitution or abolition of a Faculty or the Board of Studies and their powers and duties;(f)the establishment of departments of teaching in a conducted institutions;(g)the conferment of honorary degrees and academic distinctions;(h)the institution of pension or provident fund or insurance scheme, or all or any one or more of them, for the benefit of employees of the University;(i)the qualifications of professors, assistant professors, readers, lecturers, demonstrators and other members of the academics staff of the University and recognized institutions;(j)registration of graduates and maintenance of a register of registered graduates;(k)recognition of examinations of other Universities or educational institutions as equivalent to the examinations of the University;(l)any matter which is to be or may be prescribed under this Act; and(m)any other matter which is necessary to give effect to the provisions of this Act.
