Section 33 in Utkal University of Culture Act, 1999
33. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the constitution, function and powers of the faculties, Board of studies and other authorities of the University and such other bodies as may be declared to be authorities of the University;(b)the method of recruitment, conditions of service, powers and duties of the Officers, Teachers and other employees of the University;(c)the conferment of honorary degrees;(d)the award of degrees, diplomas, titles, certificates and other academic distinctions;(e)the withdrawal of degrees, diplomas, titles, certificates and other academic distinctions;(f)the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;(g)the procedure to be followed at meetings or authorities of the University for the transaction of business by them;(h)the classification of Teachers of the University and other employees;(i)acceptance and management of bequests, donations and endowments;(j)the grant of affiliation to institutions;(k)recognition of examinations of Universities or other educational institution as equivalent to the examinations of the University;(l)fees to be charged for the courses of studies in the University and for admission to the examinations, degrees and diplomas of the University;(m)conditions relating to the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(n)conduct of examinations, including the terms of office, manner of appointment and the duties of examination bodies, examiners and moderators;(o)supervision of students engaged in research and special studies in constituent or affiliated institutions or attached centres;(p)fees to be charged for the services rendered by the University; and(q)any other matters which are required to be or may be prescribed under this Act or by the Statutes.
