Section 49 in Kerala Veterinary and Animal Sciences University Act, 2010
49. Statutes.
- Subject to the provisions of this Act, the Management Council shall have, in addition to all other power vested in it, the power to make Statutes which provide for all or any of the following matters, namely:-(i)the constitution, conduct of election or nomination, powers, functions and duties of the authorities of the University;(ii)the appointment and continuance in office of the members of the authorities or bodies of the University including the continuing in office of the first members and the filling up of vacancies and all other matters relating to those authorities and bodies, for which it may be necessary or desirable to provide;(iii)the designation, the manner of appointment, the qualification for the posts the powers and the duties of the officers of the University;(iv)method of recruitment of teachers and other employees in the University and the teachers of the affiliated colleges;(v)the powers and duties of the officers, teachers and other employees of the University;(vi)the constitution of pension fund, gratuity fund and provident fund;(vii)the holding of convocation and conferment of honorary degrees;(viii)the institution of degrees and diplomas;(ix)conferment of honorary degrees;(x)the establishment, amalgamation, sub-division and abolition of divisions;(xi)the establishment and abolition of hostels maintained by the University;(xii)the institution of fellowships, scholarships, studentship-bursaries, medals and prizes;(xiii)the maintenance of a register of registered graduates;(xiv)the admission of students of the University and their enrollment and continuance as such;(xv)the courses of study to be laid down for degrees and diplomas of the University;(xvi)the conditions under which students shall be admitted to the degree, diploma or other courses, and to the examinations of the University and the eligibility for the conferment of degrees and award of diplomas;(xvii)the conditions of residence of the students of the University and the levying of fees for residence in hostels maintained by the University;(xviii)the recognition and supervision of hostels not maintained by the University;(xix)the number, qualifications, emoluments and other conditions of service of officers, teachers and other employees of the University and the preparation and the maintenance of records of their services and activities;(xx)the fees which may be charged by the University for any purpose;(xxi)the conditions and the mode of appointment and the duties of the examining bodies, examiners and moderators;(xxii)the conduct of examinations;(xxiii)the remuneration and allowances including travelling and daily allowances, to be paid to persons employed on the business of the University;(xxiv)the conditions for the award of fellowships, scholarships, medals and prizes, stipends and fee concessions; and(xxv)any matter as may be prescribed by Statutes or which is necessary to give effect to the provisions of this Act.
