Section 33 in The Maharashtra Animal and Fishery Sciences University Act, 1998
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, powers and duties of the authorities of the University, and the declaration of other bodies to be such authorities;(b)the other conditions of service of the Vice-Chancellor and his powers and duties;(c)the designations, qualifications, method of recruitment, pay, allowances and other conditions of service of various categories of employees of the University, and their powers and duties;(d)the constitution, reconstitution or abolition of Faculties and their powers and duties;(e)the establishment of Departments of Teaching in the Faculties;(f)the conferement and withdrawal of honorary and academic distinctions;(g)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;(h)the designations, qualifications, method of recruitment, pay, allowances, and other conditions of service of Professors, Associate Professors, Assistant Professors, Research Assistant, Veterinary Officer, Farm Demonstrators and other categories of employees of constitutent colleges and recognised institutions and their powers; and(i)registrations of graduates and maintenance of register of graduates;(j)recognition of examinations of other Universities or educational institutions, as equivalent to the examinations of the University;(k)any matter which is to be or may be prescribed under this Act;(l)any other matter which is necessary to give effect to the provisions of this Act.
