Section 32 in Adichunchanagiri University Act, 2012
32. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any matter, relating to the University and staff as given below, namely: -(i)the procedure for transaction of business of the Authorities of the University and the composition of bodies not specified in this Act.(ii)the operation of the permanent statutory endowment fund, University endowment fund, the general fund and the development fund,(iii)the terms and conditions of appointment of the Vice-Chancellor, the Registrar and the Finance Officer and their powers and functions,(iv)the mode of recruitment and the terms and conditions of service of the other officers, Teachers and employees of the University;(v)the procedure for resolving disputes between the University and its officers, Faculty members, employees and students;(vi)creation, abolition or restructuring of departments and faculties;(vii)the manner of co-operation with, other Universities or institutions of higher learning.;(viii)the procedure for conferment of honorary degrees;(ix)provisions regarding grant of freeships and scholarships;(x)policies in respect of seats in different courses of studies and the procedure of admission of students to such courses;(xi)policy relating to the fee chargeable from students for various courses of studies;(xii)institution of fellowships, scholarships, studentships, free ships, medals and prizes;(xiii)any other matters which may be decided by the Board of Governors or required to be provided by statutes under this Act.
