- Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and staff, as follows-(a)transaction of business of the Authorities of the University and procedure of constitution of such units, which is not specified in this Act,(b)the operation of the permanent endowment fund, the general fund and the development fund;(c)the terms and conditions of appointment of the Vice-Chancellor, Pro-Vice-Chancellor, Registrar and the Finance Officer and their powers ad functions;(d)the mode of recruitment and the conditions of service of the other officers, teachers and employees of the University;(e)resolving disputes between the University and its officers, faculty members, employees and students;(f)creating, abolition or restructuring of departments and faculties;(g)the manner of co-operation with other University or institutions of higher learning;(h)conferment of honorary degrees;(i)grant of free ships and scholarships;(j)number of seats in different courses of studies and the procedure of admission of students to such course including reservation of seats for permanent resident of Uttarakhand;(k)the fee chargeable from students for various courses of studies;(l)institution of fellowships, scholarships, studentships, free ships, medals and prizes;(m)creation and abolition of posts;(n)disciplinary action against students/employee of the University;(o)other matters which may be prescribed and deemed necessary for framing of the Statutes;(p)appointment of the Chancellor his power and functions.
