- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(a)the holding of convocation to confer degrees;(b)the conferment of honorary degrees and academic distinctions;(c)the constitution, powers and functions of the authorities of the University;(d)the manner of filling vacancies among members of the authorities;(e)the allowances to be paid to the members of the authorities and committees thereof;(f)the procedure at meetings of authorities including the quorum for the transaction of business at such meetings;(g)the authentication of the orders or decisions of the authorities;(h)the formation of departments of teaching at the University;(i)the term of office and method of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(j)the qualifications of the teachers and other persons employed in the University;(k)the classifications, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed in the University;(l)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the University;(m)the institution of fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award thereof;(n)the establishment and maintenance of halls, hostel and laboratories;(o)the conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;(p)any other matter which is required to be or may be prescribed by the statutes.
